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State of Mizoram - Section

Section 23 in Mizoram (Finance and Accounts Service) Rules, 1991

23. Increment.

- (i) The first increment due to a member in the time scale of pay shall accrue on the expiry of successful completion of the period of probation.
(ii)The Governor may withhold, for such time as he may direct, an increment or increments due to a substantive member of the service who has failed to pass the departmental examination within such time as the Governor may, by general or special order, prescribe; but withholding of such increment shall have no cumulative effect.