Section 88(2) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(2)No increment may be withheld except as a disciplinary measure under regulation 46 and each order withholding an increments shall state the period for which it is withheld and whether the postponement shall have the effect of postponing further increments;Provided that if an incremental scale, there is an efficiency bar, an employee shall not draw increments above that bar until he has been certified fit to do so by the Executive Director. On each occasion on which employee is allowed to pass an efficiency bar which has previously been enforced against him, he shall be placed in the incremental scale at such stage as the Executive Director may fix provided that such stage shall not be higher than that at which he would draw his pay if the bar had not been enforced, against him and provided further that no increments granted on the removal of a bar shall have a retrospective effect.
