(a)The new scales of pay do not apply to those Government servants, who on the 31st August 1932 (i) held a post under Government in substantive capacity or held a lien on such a post, (ii) held a post under Government in a temporary or officiating capacity and had held that post or a post in the same service or cadre for not less than one year without a break of service, or (iii) were probationers within the meaning of rule 41 of the Bihar Service Code.
