Section 22 in The Assam Economic and Statistical Service Rules, 1973
22. Increments.
(1)The first increment of a member of the Service appointed on probation shall accrue on the expiry of one year; but further increments shall be admissible only on his confirmation.(2)A member of the Service on confirmation, shall draw pay at the rate corresponding to his position in the time-scale but he shall not be entitled to any arrear pay on account of withholding of due increments for the period prior to the date of his confirmation.(3)The Governor may withhold, for such time as he may direct, an increment or increments due to a substantive member of the Service in a cadre who has failed to pass the Departmental Examination and/or has not successfully undergone the prescribed training within such time as the Governor may, by general or special order, prescribe but the withholding of such increment shall have no cumulative effect.(4)A member of the Service appointed against a temporary post/vacancy in a cadre shall be eligible to draw his usual increments in the time-scale under the provisions of the Assam Fundamental Rules subject to the condition that as and when placed on probation his increments shall be regulated by the provisions of sub-rule (1) of this rule.
