Section 60 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
60. Increments.
(1)In an incremental scale, the increment shall accrue on the completion of each specified period of service on each stage of that scale whether such service be probationary, officiating or substantive.Acting service in a higher grade will count for increments in an employee's substantive grade as well as in the higher grade in which he is acting and if there is an intermediate grade between the two in which he would have officiated had he not been appointed to officiate in the higher grade, also in the intermediate grade, but the period during which an employee is on leave without pay will not count for increment unless so authorised by the Managing Director for reasons to be recorded in writing. Sanction to draw increments will be given by the Managing Director in the case of officers, and by the Administrative Officer in the case of other employees.(2)No increment may be withheld except as a disciplinary measure under regulation 43 and each order withholding an increment shall state the period for which it is withheld and whether postponement shall have the effect of postponing future increments;Provided that if in 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 Managing Director. On each occasion on which an employee is allowed to cross an efficiency bar which has previously been enforced against him he shall be placed in the incremental scale at such stage as Managing 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.
