Section 17(2) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
(2)Save in case of loss in pay no employee on a time scale of pay may be granted with the prior approval at a meeting by the Local Body, a premature increment in that time-scale. In the cases of loss of pay of any employee the Board of Councillors of the concerned Municipality, with the prior approval of the State Government. shall take all the decisions regarding premature increments.
