Section 6 in The Indian Police Service (Pay) Rules, 2007
6. Regulation of Increments.
(1)Subject to any order passed by the State Government concerned, under rule 7 or rule 8 or rule 9, the increment admissible to a member of the Service appointed under rule 7 or rule 7A of the Indian Police Service (Recruitment) Rules, 1954, shall accrue on the expiry of each year of the qualifying service:Provided that the increments thus falling due shall accrue on the first day of the month in which they would have accrued.(2)Subject to the provisions of clauses (2) and (3) of Schedule I, in the case of a promoted officer, the increments shall accrue on completion of each year of qualifying service from the date his pay has been fixed in accordance with the provisions contained in Schedule I and the same principles shall apply in cases where appointment to the service is preceded by officiation on a cadre post:Provided that the increments thus falling due shall accrue on the first day of the month in which they would have accrued:Provided further that for the purpose of calculating one year's service for drawing of increment, broken period of service rendered in a cadre post shall be taken into account.(3)The next increment of a member of the Service whose pay has been fixed in the revised scale in accordance with rule 4 shall be granted on the date he would have drawn his increment, had he continued in the existing scale:Provided that where the pay of a member of the Service is stepped up in accordance with the second proviso of clause (A) and clause (B) of rule 4 and clause (B) of said rule, the next increment shall be granted on the date of drawing of increment by the member of the Service with reference to whose pay such stepping up has been allowed:Provided further that in other cases, the next increment of a member of the Service whose pay is fixed on the 1st day of January, 1996 at the same stage as the one fixed for another member of the Service junior to him in the same cadre and drawing pay at a lower stage than him in the existing scale, shall be granted on the same date as admissible to his junior, if the date of increment of the junior happens to be earlier:Provided also that in case of a member of the Service who had been drawing maximum of the existing scale for more than a year as on the 1st day of January, 1996, the next increment in the revised scale shall be allowed on the 1st day of January, 1996.(4)All leave except extraordinary leave taken otherwise than on medical certificate or the State Government concerned is satisfied that the leave have been taken for any cause beyond the control of the member of the Service or for prosecuting studies which are in public interest and for which study leave could otherwise be granted under the All India Services (Study Leave) Regulations, 1960, shall count for increment applicable in the scale of pay of a post held by him at the time he proceeded on such leave.(5)The period of deputation out of India shall also be so counted and the counting of the said period for increments shall be subject to the condition that the member of the Service would have continued to hold that post but for his proceeding on such leave or deputation out of India:Provided that where the leave is not counted for increment under this sub-rule and sub-rule (4), it shall have the effect of postponing the next increment to the extent of the period involved.(6)The increments admissible to a member of the Service in a pay scale 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 scale of pay and 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 scale or in a higher scale of pay: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 scale;(b)All his seniors in the cadre, except those regarded as unfit for such appointment, were serving in posts carrying pay in the said scale 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-utilised 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 scale; 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.(7)A member of the Service, while holding post outside the cadre, including a post under the Central Government, may be granted proforma promotion to a post in the scale of pay above the time scale of pay specified in rule 3 by the Government of the State on the cadre to which he is borne.(8)In case of a member of the Service being cleared for proforma promotion in the Super Time Scale and the Above Super Time Scale, the period of service covered by the proforma promotion shall, on his subsequent reversion to the cadre and appointment to a post in the said scale, count towards the initial fixation, of pay and increments subject to the following conditions, namely :-(i)the member of the Service concerned should have been approved by the State Government for appointment to the said scale during the relevant period;(ii)all his seniors (excluding those considered unfit) should have started drawing pay in that scale on or before the date from which the proforma promotion is granted to him;(iii)the junior next below the officer (or, if that officer has been passed over for the reason of inefficiency or unsuitability or because he is on leave or serving outside the ordinary line or forgoes promotion on his own volition to that grade, the officer next junior to him not so passed over) should also have started drawing pay in that scale from that date and his appointment thereto not being fortuitous; and(iv)the benefit should be allowed on 'one for one' basis.(9)When a member of the Service holds an ex-cadre post in a time scale of pay identical with the time scale of pay of an ex-cadre post held by him on an earlier occasion, his initial pay in the latter ex-cadre post shall not be less than the pay which he drew on the previous occasion and he shall count the period during which he drew that pay on such last and on any previous occasion for increment in the stage of the scale equivalent to that pay and the service so rendered shall, on his reversion to the cadre, count towards initial fixation of pay to the extent and subject to the conditions stipulated in sub-rule (6).(10)Where a member of the Service is on leave other than the study leave granted under the All India Service (Study Leave) Regulations, 1960, on the date of which an increment becomes due, he shall get the benefit of the same, if otherwise admissible under the rules, from the date he resumes duty but it does not postpone his normal date of increment in future.(11)No member of the service shall be eligible for drawing increment after completion of 28 years of service unless he completes the Phase V of the mandatory Mid Career Training programme as prescribed by the Central Government.
