Section 8(1) in Indian Administrative Service (Pay) Rules, 2016
(1)(a)The increment in Pay Matrix shall be as specified in the vertical Cells of applicable Level in the Pay Matrix.(b)There shall be two dates for grant of increment namely, 1st January or 1st July of every year, instead of existing date of 1st July:Provided that a member of Service shall be entitled to only one annual increment either on 1stJanuary, 2016 or 1st July, 2016 depending on the date of his appointment, promotion or grant of financial upgradation.Provided further that in case of members of Service who had been drawing maximum of the applicable Pay Band and Grade Pay or scale, as the case may be, for more than two years as on 01.01.2016, one increment in the applicable Level in the Pay Matrix shall be granted on 01.01.2016 for every two completed years of stagnation at the maximum of the said Pay Band and Grade Pay or scale. Grant of additional increment (s) shall be subject to condition that the pay arrived at after grant of such increment does not exceed the maximum of the applicable Level in the Pay Matrix. (Illustration before Schedule-I)(c)The increment in respect of a member of Service appointed or promoted or granted financial upgradation during the period between the 2nd day of January and 1st day of July (both inclusive) shall be granted on 1st day of January and the increment in respect of an employee appointed or promoted or granted financial upgradation during the period between the 2nd day of July and 1st day of January (both inclusive) shall be granted on 1st day of July.
