Section 5(3) in The Indian Forest Service (Pay) Rules, 2007
(3)The initial pay of a State Forest Service officer, on his appointment to the Service or on appointment in a cadre post in an officiating capacity in accordance with rule 9 of the Indian Forest Service (Cadre) Rules, 1966, as the case may be, shall be fixed as per the principles laid down in the Schedule 1. Further pay and incremental benefits shall accrue to him under the other relevant provisions.
