Section 3(3) in Home Guards Organisation, (Departmental Examination) Rules, 2012
(3)Any increment withheld under sub-rule (2) shall become payable to him from the date on which he passes the lower level department examination and all future increments shall accrue to him as if no increment had been withheld:Provided that such Clerk shall not be entitled to claim the arrears of pay which were lost to him by reason of the increments having been withheld.Explanation. - For the purpose of releasing the withheld increments "the date of passing the examination" means the date of declaration of the result;
