Section 5(v) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
(v)Where two pay scales in the same line of promotion are replaced by a single revised scale, the revised pay of the employee working in the higher scale will not be fixed at a stage in the revised scale lower than that admissible to an employee working in the lower existing scale drawing basic pay at the same or lower rate as the employee working in the higher scale is drawing.(II)If pay as fixed in higher officiating post under sub-regulation (I) is equal to or lower than the pay as fixed in substantive post or a lower officiating post, officiating pay shall be refixed at the stage next above the substantive pay or the lower officiating pay as the case may be.(III)Where an employee continues to draw his pay in the existing scale and comes over to the revised scale from a date lower than the appointed day, his pay in the revised scale from such later date shall be so fixed as if he had elected to be governed by these regulations with effect from the appointed day.
