Section 6 in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
6. Date of increment in the revised scale.
(1)The next increment of an employee whose pay has been fixed in accordance with regulation 6 shall be granted on the date on which he would have drawn his increment had he continued in the existing scale.Provided that -(i)Where the revised pay is fixed at the minimum of the time scale and on such fixation the revised pay exceeds the existing emoluments by more than rupees seventy-five the next increment shall be granted on the date it falls due in the revised scale.(ii)The next increment shall be granted on the next succeeding day following the appointed day to an employee whose pay fixed on the appointed day in the revised scale is at the same stage as the one fixed for another employee drawing pay at a lower stage than his in the same existing scale.(2)In case where an employee is held up at the maximum after completing the time scale, selection grade or extended scale as the case may be on or after the first day of January, 1978, he shall be allowed ex-gratia biennial increments, unless it is withheld, not exceeding five such increments, at the rate of last increment in the relevant scale subject to the condition that in no case the pay shall exceed two thousand and four hundred rupees.
