(a)(i)if he is transferred from a post which he held substantively his presumptive pay in that post; or(ii)if he is transferred from a post which he held in an officiating capacity the officiating pay admissible in that post, or the pay he would draw after the transfer is complete, whichever is less;(iii)if he went on leave while working in the post held by him substantively, the presumptive pay of that post; and(iv)if he went on leave while working in a post in an officiating capacity the officiating pay of that post, or the pay which will be admissible in the new post, after taking over charge, whichever is less.
