Section 33 in West Bengal Municipal (Employees' Service) Rules, 2010
33. Time of annual increments
. (1) Notwithstanding anything to the contrary contained in these rules either expressly or by implication, an increment in a time scale of a pay shall be drawn with effect from the first day of the month in which it becomes otherwise due.(2)Save in case of loss in pay, no employee on a time-scale of pay may be granted a premature increment in that time-scale.
