Section 7(5) in Tamil Nadu Revised Pay Rules, 2017
(5)If a Government employee was under reduction of pay or stoppage of increment as a penalty on the 1st January 2016, his pay shall be fixed in the revised pay structure on the basis of emoluments he drew on the 1st January 2016 and he shall continue to draw the pay so fixed in the revised scale till the expiry of the period of penalty. His pay in the revised scale shall be refixed immediately following the date of expiry of the period of penalty with reference to the emoluments which he would have drawn on the 1st January, 2016 taking the fact into consideration whether the penalty awarded is with or without cumulative effect.Illustration. If a Government employees increment falling due on the 1st January, 2016 had been postponed for a year without cumulative effect, his actual present emoluments as on the 1st January 2016 would be the basis for determination of his revised pay with effect from the 1st January, 2016 and the pay so fixed shall be in force upto the 31st December 2016. However, for purpose of determination of his pay with effect from 1st January 2017 his pay on the 1st January 2016 shall be refixed notionally based on the present emoluments which he would have received on the 1st January 2016 but for his penalty and he will get the next increment on the 1st January 2017 from that stage.If, however, the penalty of stoppage of increment due on the 1st January 2016 had been awarded with cumulative effect, the revised pay shall be fixed based on the actual present emoluments as on the 1st January 2016. There shall be no refixation of pay in this case.
