Section 8(4) in The Indian Forest Service (Pay) Rules, 2016
(4)The increments admissible to a member of the Service in a Level in the Pay Matrix of pay as specified in sub-rule (1) of rule 3 shall be regulated with reference to the length of his service including broken period of service rendered in that Level in the previous service, if any, shall also count for increment, if it is -(i)service in a cadre post; or(ii)service in a permanent or temporary post (including a post in a body incorporated or not, which is wholly or substantially owned or controlled by the Government) in the said Level or in a higher Level:Provided that the service in a post outside the cadre, including service in a post under the Central Government, shall count for increment on reversion to the cadre, subject to the following conditions, namely:-(a)the member of the Service should have been approved by the Government of the State on the cadre of which he is borne, for appointment to posts in the said Level;(b)all his seniors in the cadre, except those regarded as unfit for such appointment, were serving in posts carrying pay in the said Level in which the benefit is to be allowed or in higher posts, and at least one junior was holding a cadre post, or an ex-cadre post within the permissible State Deputation Reserve or the over-utilized State Deputation Reserve permitted by the Central Government, under the Government of the State on the cadre of which he is borne, carrying pay in the said Level; and(c)the service shall count from the date on which his junior is so promoted and the benefit shall be limited to the period during which he would have held a post under the Government of the State on the cadre on which he is borne.
