Section 10 in Regulations of the Tamil Nadu Agricultural University
10. Fixation of pay.
(1)Ordinarily a person on his first appointment to a post in the University shall be fixed at the minimum of the time scale applicable to that post or at a stage in the scale as specified in the Regulations. Higher start in the time scale may be granted by the appointing authority provided the Selection Committee recommends a higher start in deserving cases.(2)Every employee of the University selected for appointment to a higher post have his pay fixed at the minimum of the time-scale applicable to such higher post or at the stage in the said time-scale next above the pay notionally arrived at by increasing his pay in the lower post by one increment, whichever is higher.(3)If, for any reason, an employee holding a post in the University in a substantive capacity is. transferred to a post carrying a different time-scale of pay, then, what he was originally entitled to, his pay should be protected in the scale, the difference in pay being treated as personal pay, to be merged in future increments.(4)If an employee of the University holding a post in a time-scale in a substantive capacity is transferred to a lower post on a lower time-scale of pay due to a reduction in establishment strength or for other reasons than punishment of the employee, in the interest of University work, his pay in the lower post shall be so fixed that there is no monetary loss to him, the difference between the pay drawn by him in the previous post and the pay ordinarily admissible in the lower post being treated as personal pay.
