Section 62 in The Bihar School Examination Board Regulations, 1964
62.
The following provisions prescribe the conditions on which service counts for increments in a time-scale:-(a)All duty in a post on a time-scale counts for increments.(b)Service in another post, whether in a substantive or officiating capacity, service on deputation and leave other than extraordinary leave counts for increments in the time-scale applicable to the post on which the employee holds a lien, as well as in the time-scale applicable to the post or posts, if any, on which he would hold a lien had his lien not been suspended.(c)If an employee, while officiating in a post or holding a temporary post on a time-scale of pay, is appointed to officiate in a higher post or to hold a higher temporary post, his officiating or temporary service in the higher post shall, if he is reappointed to the lower post, count for increments in the time scale applicable to such lower post.
