Section 28 in West Bengal Municipal (Employees' Service) Rules, 2010
28. On substantive appointment
. The initial substantive pay of an employee who is appointed substantively to a post on a time-scale of pay shall be regulated as follows :(1)All fresh appointment, excepting promotional appointment, is to be with minimum of the time-scales of pay. Any change in this regard may be made only with the prior approval of the State Government.(2)If he holds a lien on a permanent post, other than a tenure post, or would hold a lien or such a post had his lien not been suspended,-(i)when appointment to the new post involves me assumption of duties or responsibilities of greater:- importance than those attaching to such permanent post, he will draw as initial pay the stage of the time-scale next above his substantive pay in respect of the old post;(ii)when appointment to the new post does not involve such assumption, he will draw as initial pay the stage of the time-scale which is equal to his substantive pay in respect of the old post, or, if there is no such stage, the stage next below that pay, plus personal pay equal to the differences; and in either case he will continue to draw that pay until such time as he would have received an increment in the time-scale of the old post or for the period after which an increment is earned in the time-scale of the new post, whichever is earlier, whereupon he will draw pay in the stage of the new time scale next above that which he drew initially, and thenceforward he will lose any personal pay granted under this rule and all connections with the old time-scale. But if the minimum pay of the time scale of the new post is higher than his substantive pay in respect of the old post, he will draw that minimum as initial pay;(iii)when appointment to the new post is made on his own request under rule 18 and the maximum pay in time-scale at that post is less than the substantive pay in respect of the old post, he will draw that maximum as initial pay.(3)If the conditions prescribed in clause (1) are not fulfilled, he will draw as initial pay the minimum of the time-scale :Provided both in cases covered by clause (1) and in case other than cases of re-employment after resignation or removal or dismissal from the municipal service, covered by this clause that if he has held on any previous occasion or occasions either substantively, or in an officiating or temporary capacity in-(i)the same post, or(ii)a permanent or a temporary post on the same time-scale, or (ill) a permanent post omer than a tenure post, on an identical time-scale or a temporary post on an identical time-scale.
