Section 7 in The Punjab Trust Services (Recruitment and Conditions of Service) Rules, 1978
7. Cadres and the scales of pay.
- [Section 17 (4)]. - (1) The number of posts created from time to time in a Service by the State Government or by an authority empowered by it under sub-section (5) of section 17 shall be deemed to be the cadre of that Service, which shall be subject to variation by the authorities referred to in the aforesaid sub-section.(2)The scales of pay of the posts in various services shall be as given in Appendix 'A' :Provided that the Government may from time to time revise these scales of pay.(2A)[ A member of a Service recruited under sub-rule (1) of rule 5 may, within a period of thirty days of the date of commencement of the Punjab Trust Services (Recruitment and Conditions of Service) (First Amendment) Rules, 1980, by notice in writing given to the State Government, indicate his intention of retaining the scale of pay which he was drawing immediately before becoming member of that Service.] [Inserted by Punjab GSR 11/PA 4/22/Sections 17 and 73/Amendment (2)/80/dated 6-2-1980, Government Notification dated 6.2.1980.](3)The appointing authority may, for reasons to be recorded in writing, sanction a higher start of pay than the minimum of the scale to any person.
