Section 9 in The Rajasthan Financial Corporation Staff (Revised Pay Scales) Regulations, 1983
9. Date of increment.
- The next date of increment of a Corporation employee whose pay has been fixed in revised pay scale shall be the date on which he would have drawn his increment had he continued in the existing pay scale provided that in case where the difference between the pay fixed and the pre-fixation emoluments is more than the amount of first increment immediately following that stage of pay the next increment shall be admissible after completion of full increment period of one year from the date of fixation of pay in the revised pay scale.
