Section 5(3) in The Indian Police Service (Pay) Rules, 2016
(3)The initial pay of a State Police 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 Police Service (Cadre) Rules, 1954, as the case may be, or officers recruited as Deputy Superintendent of Police in States and Assistant Commandant in Central Para Military Forces appointed to the Indian Police Service through Limited Competitive Examination shall be fixed as per the principles laid down in the Schedule I annexed to these rules and the pay and incremental benefits shall accrue to him under the relevant provisions.
