Section 18 in The Assam Finance Service Rules, 1963
18. Pay.
(1)The appointment shall be made in the time scale of pay as may be prescribed by the Governor from time to time according to Schedule IV.(2)The initial pay of a member shall be fixed at the minimum of the time-scale unless under the Assam Fundamental Rules or under any other rules governing the fixation of pay for the time being in force, he is entitled to have fixed at a higher stage in the time-scale.(3)The first due increment admissible to a member in the time scale of pay shall accrue on the expiry of one year from the date of his joining the service :Provided that the period of service which does not qualify for increments in accordance with the provisions of Fundamental Rules shall not count for increment.(4)During the period of attachment-cum-training under sub-rule (5) of Rule 9, if the candidate selected for attachment-cum-training is a Government servant he shall be treated as on deputation to the Finance Department on his own grade pay of the service/post to which he belonged prior to his selection as such. If the candidate selected for the said attachment-cum-training is other than a Government servant he shall be treated as a stipendiary on a monthly stipend as may be determined from time to time by the Governor.(5)During the period of attachment under sub-rule (7) of Rule 7, the candidate selected for attachment shall be treated as on deputation to the Finance Department on his own grade pay of the service/post to which he belonged prior to his selection as such.
