Section 57 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
57. Premature increments.
- The Board may grant premature increments to an employee provided that such increments shall be given only in special cases as recognition of outstanding ability of an employee and provided further that such increment shall not affect seniority of an other employee of the Corporation.[58. Re-fixation of pay on promotion. - On promotion from one grade to another, his Substantive pay in the time scale of the higher post shall be fixed at the stage next above the pay notionally arrived at by increasing the actual pay drawn by him in the lower post by one increment at the stage at, which such pay is drawn provided -(i)[ that where an employee immediately before his promotion to a higher post drawing pay at the maximum of the time scale of the lower post his initial pay in the time scale of the higher post shall be fixed at the stage next above the pay notionally arrived at by increasing the pay drawn at the maximum in the lower post by an amount equivalent to the last increment in the lower post.](ii)that provisions of this Regulation shall not apply in such cases in respect of which the Corporation may provide such other method of pay fixation as may be deemed appropriate.]
