Section 24(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(1)In an incremental scale, the increment shall accrue on an annual basis on each stage of that scale, whether such service be probationary, officiating or substantive.Provided that the benefit of increment shall be admissible from the first of the month in which it accrues, irrespective of the actual date of its accrual.
