(a)Fundamental Rules 22-29 and Bengal Service Rules 42-53 apply to time-scales of pay generally and prescribe the conditions on which service counts for increments in a time-scale.NOTE. - Power to withhold increments has been delegated by the Provincial Government to any authority competent to make substantive appointment to a post See also regulation 871.(b)Probationary Assistant Superintendents recruited in England shall draw pay from the date on which they report to the authorities their arrival in India and service for increments shall count from that date or from the 1st November of the year of appointment, whichever is earlier, provided that they report their arrival in India not later than the 31st December of that year. In the case of an officer who for whatever reason does not report his arrival in India until after the 31st December, service for increment will count from the date of such report. Probationers recruited in India shall draw pay from the date they report themselves for duty. All probationary Assistant-Superintendents shall draw their first increment after one year's service irrespective of whether they have passed the prescribed departmental examinations or not, but shall not draw the second increment until they have passed the examinations completely.(c)An Inspector, when promoted to be a Deputy Superintendent, shall draw his initial pay according to the provisions in Bengal Service Rules 42 and 55, his substantive pay as Inspector for this purpose being deemed to be the pay which he drew in the scale fixed for the post plus an additional 10 per cent.(d)Probationers who are promoted from a lower rank (viz., Inspectors, Sub-Inspectors, Assistant Sub-Inspectors and head constables) and probationary Sergeants and constables shall draw the minimum pay in the time-scale, subject to the condition that they shall count towards increment officiating or temporary service in their respective ranks rendered prior to their appointment as probationers and also their probationary period or any part thereof and shall draw any increment that may fall due to them during the period of probation.NOTE. - (1) Promoted Sub-Inspectors while under training at the Police Training College, Sardah shall be treated as supernumeraries to the cadre and shall draw pay at the fixed rate of Rs. 80 (eighty rupees) per mensem.While attached to the district for practical training they shall draw pay in the time-scale of Sub-Inspectors subject to the condition that they shall count towards increment officiating and temporary service rendered prior to their appointment as probationers and also their probationary period or any part thereof and draw any increment that they may fall due to them during the period of probation.[Bengal Government Order No. 1419P1. dated 4th May, 1942).NOTE. - (2) A probationer shall draw as initial pay the stage of the time-scale next above his substantive pay in the post from which he is promoted.[Bengal Government Order No. 305-PL dated 31.1.451.(e)Persons directly recruited to the rank of Sub-Inspector and Assistant Sub-Inspector shall draw the minimum pay in the time-scale throughout the period of probation.(f)The period of training of directly recruited Sub-Inspectors at the Police Training College does not count towards service for increment.(g)Military service of Indian Commissioned Officers who enlist as Sub-Inspectors on discharge from the Army shall count towards increment.(h)Indian ex-soldiers who enlist as constables or head constables on discharge from the Army shall count their military service towards in increment.For instructions regarding the approved service increments of constables, see regulation 779.
