Section 31 in West Bengal Municipal (Employees' Service) Rules, 2010
31. Withholding of increment
. An increment shall ordinarily be drawn as a matter of course unless it is withheld.When an increment is ordered to he withheld, the authority passing the order shall state the period for which it is to be withheld, and whether the postponement shall have the effect of postponing future increments; and if so, for how long. Where the order fails to specify clearly for what period the employee is to be deprived of his increments. the deprivation shall be held to cease on the expiry of the period during which the employee would have drawn the increment initially withheld. Moreover, unless the order provides otherwise, the employee shall, when the deprivation ceases, be restored in all respects to the same position in the time-scale as he would have occupied had the order not been passed.
