8. Fixation of pay of employees appointed first time in Government by direct recruitment or otherwise on or after 1st day of January, 2016.
- Notwithstanding the provisions of rule 6, pay of an employee appointed to Government service for first time by direct recruitment or otherwise on or after 1st January 2016 shall be fixed, with effect from the date of appointment, at the minimum pay or the first Cell in the respective Level applicable to the post to which such employees are appointed:Provided that where the existing emoluments of such employee is higher than such minimum pay or the first cell, the difference shall be paid as personal pay to be absorbed in subsequent increments in pay.Explanation 1. - "existing emoluments" means the sum of (i) basic pay excluding personal pay/special pay, if any and (ii) dearness allowance on the date of his appointment.Explanation 2. - Personal pay to be absorbed in subsequent increments in pay means that no further increments shall be sanctioned till the increments due become greater than the personal pay, and thereafter, increments due shall be paid and personal pay shall be discontinued.
