Section 25A in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
25A. [ Grant of increment on promotion grade. [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/010, dated 9.6.2017]
(1)Without prejudice to any think contained in Regulation 24, where an employee is promoted to a high grade on or after November 1, 2012,-(a)before reaching the maximum of the incremental scale in the pre-promotional grade, the date of the next increment in the promotional grade shall be the date of increment as existing in the pre-promotional grade.(b)after having reached the maximum of the incremental scale in the pre-promotional grade, the date of the next increment in promotional grade shall be one year from the date of promotion:Provided that after having reached the maximum of the incremental scale in the pre-promotional grade, in case where the officer promoted was due to receive, any post scale benefits such as personal allowance and stagnation increment in the pre-promotional grade within one year from the date of actual promotion, the date of increment in the promotional grade shall be the date of actual od such post scale benefit.]
