Section 14 in The Indian Forest Service (Probation) Rules, 1968
14. Salary during the period of probation.
- [(1) A person recruited to the Service,-(i)in accordance with the Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967, referred to in sub-rule (2) of Rule 3, shall receive salary in the lowest stage of the junior time scale applicable to the Service during the first year, at the second stage of that scale during the second year and the third stage of that scale during the remaining period of probations, and(ii)in accordance with the Indian Forest Service (Released Emergency Commissioned and Short Service Commissioned Officers) (Appointment by Competitive Examination) Regulations, 1968, referred to in sub-rule (2) of Rule 3 shall receive salary in the stage fixed for him, of the junior time scale during the first year, the next higher stage of that scale during the second year and the next higher stage after that of the junior time scale during the remaining period of probation :Provided that, if the pay of the permanent post on which a person, referred to in Clause (i) holds a lien, or would hold a lien, had it not been suspended, under the rules applicable to him prior to his appointment to the Service is, at any time, more than the minimum of the junior time scale, he shall draw the pay of the permanent post.] [Substituted by D.P. Notification No. 7/26/72-AIS (IV), dated 12th September, 1972 (w.e.f. 23rd September, 1972).](2)A person referred to in sub-rule (3) of Rule 3 shall receive salary in the stage fixed for him in the senior scale in accordance with Rule 4 of the Indian Forests Service (Pay) Rules, 1968 [and also draw increments which may be due to him.] [Inserted by D.P. Notification No. 7/13/71-AIS (IV), dated 27th August, 1971 (w.e.f. 9th October, 1971).]
