Section 3A in The U.P. Factories Welfare Officers Rules, 1955
3A. [ Fixation of initial pay in the revised scale of pay. [Inserted by Notification No. 1165 (V)/XXXVI-3-200 (25)-WO-77-CA-63-1948-Rule 1955 AM (6)-78, dated 21.9.1979, published in U.P. Gazette, Part 4, Section (kha) Extraordinary, dated 21.9.1979, pp. 4-6.]
- For purposes of fixation of initial pay of a Welfare Officer in the scale of pay prescribed for his respective grade, he shall be allowed one advance increment over the minimum thereof for every three years of continuous services subject to a maximum of five such increments:Provided that fraction of service not less than twenty months but below three years shall also entitle a Welfare Officer for an advance increment:Provided further that if in the case of any Welfare Officer the fixation of pay in the revised scale of pay applicable to his grade, or the principle laid down above is not beneficial to him, his pay shall be fixed in that scale of pay at the stage next above the pay drawn by him immediately before revision of the scale of pay.]
