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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in Orissa Revised Scales of Pay Rules, 2008

(2)If the Government servant exercises option to fix his promotional pay not from the date of joining in the promotional post but from the later date with accrual of one increment in the lower scale and to refix his promotional pay in the appropriate higher scale, in such eventuality a Government servant in case of the later case will continue in the lower pay band with grade pay in the promotional post till the re-fixation of his promotional pay in the promotional pay band. Such option shall have to be exercised within a month from the date of joining in the promotional post in the prescribed format in the Fourth Schedule. Further in case of persons who have already been promoted and their pay is to be refixed in the promotional pay band retrospectively, they may exercise option to avail promotional benefit in the pay within one month as per the prescribed format in the Fourth Schedule from the date of publication of revised pay rules. Otherwise they will be deemed to have come over to the promotional scale in the revised scale of pay from the date of joining in the promotional post.