Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Mizoram - Section

Section 23 in The Mizoram Civil Service Rules, 1988

23. Increment.

- (i) The first increment admissible to a member of the service in the junior grade time scale accrue on the expiry of successful completion of the period of probation from the date of his joining the service.
(ii)The pay of member of the service on confirmation shall be fixed at such a stage in the junior grade time scale as if he has been allowed his usual increments due but for withholding of due increments for the period prior to the date of his confirmation.
(iii)The Governor may withhold, for such time as he may direct an increment or increments due to a substantive member of the service who has failed to pass the departmental examinations within such time as the Governor may, by general or special order prescribe; but withholding of such increment shall have no cumulative effect.