Section 35(ii) in West Bengal Municipal (Employees' Service) Rules, 2010
(ii)a statement whether on the expiry of the period the employee's previous service in the stage of the time-scale, from which he was reduced, and the period during which the orders of reduction were in force, shall count for increment in whole, or in part or not at all. If the former statement be not made, or be not clear, the period of reduction shall expire on the termination of the period at the close of which the employee would have drawn his next increment had the order of reduction not been passed, and if the latter statement be not made, or be not clear, the employee shall be entitled on the expiry of the period of reduction to count towards increments his previous service in the stage of the time-scale from which he was reduced, and the period during which the orders of reduction were in force.
