Section 4(c) in The Indian Forest Service (Pay) Rules, 2016
(c)if by stepping up of the pay as above, the pay of a member of Service gets fixed at a stage in the revised pay structure which is higher than the stage in the revised pay structure at which the pay of a member of the Service who was drawing pay at the next higher stage or stages in the same existing pay structure is fixed, the pay of the latter shall also be stepped up to the extent by which it falls short of that of the former.(B)In the case of a member of the Service, who was on the 1st day of January, 2016 on deputation out of India or on leave or on foreign service, or who would have on that date officiated in one or more lower posts but for his officiating in a higher post, the "existing pay structure" includes the pay in the pay band and grade pay applicable to the post to which he would have held but for his being on deputation out of India or on leave or on foreign service or, as the case may be, but for his officiating in a higher post.(C)In the case of members of the Service who are in receipt of special pay or allowance in addition to pay in the existing pay structure which has been recommended for replacement by a pay in the applicable Level of the Pay Matrix without any special pay or allowance, pay shall be fixed in the revised pay structure in accordance with the provisions of clause (A) above.(D)In the case of members of the Service who are in receipt of special pay component with any other nomenclature in addition to pay in the existing pay structure, such as personal pay for promoting small family norms, Central (Deputation on Tenure) Allowance, etc., and in whose case the same has been replaced in the revised pay structure with corresponding allowance or pay at the same rate or at a different rate, the pay in the revised pay structure shall be fixed in accordance with the provisions of clause (A) above and in such cases, the allowance at the new rate as recommended shall be drawn in addition to pay in the revised pay structure from the date specified in the individual notifications related to these allowances.
