Section 30 in West Bengal Municipal (Employees' Service) Rules, 2010
30. When the pay of a post is changed
. The holder of a post, the pay of which is changed whether he holds it in a substantive or officiating capacity shall be treated as if he were transferred to a new post on the new pay :Provided that he may at his option retain his old pay until the date on which he has earned his next or any subsequent increment on the old scale or until he vacates his post or ceases to draw pay on that time scale.Note 1: If a person, permanent or otherwise, earns increment earlier than of after the origins; date in which he was supposed to get it at the time of exercise. of option under this rule clue to a revision of the date of increment, his pay should automatically be re-fixed with effect from the revised date of increment with reference to the original option exercised by him under this rule and there will be no need of exercising afresh option and issue of special orders.Note 2 : The option allowed in this rule should be exercised within 30 days from the date of issue of the order changing the scale of pay.
