Section 60(1) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(1)In an incremental scale, the increment shall accrue on the completion of each specified period of service on each stage of that scale whether such service be probationary, officiating or substantive.Acting service in a higher grade will count for increments in an employee's substantive grade as well as in the higher grade in which he is acting and if there is an intermediate grade between the two in which he would have officiated had he not been appointed to officiate in the higher grade, also in the intermediate grade, but the period during which an employee is on leave without pay will not count for increment unless so authorised by the Managing Director for reasons to be recorded in writing. Sanction to draw increments will be given by the Managing Director in the case of officers, and by the Administrative Officer in the case of other employees.
