Section 5(1) in The Indian Forest Service (Pay) Rules, 2016
(1)The initial pay of a direct recruit shall be fixed at the minimum pay or the first Cell in the Level 10 of Pay Matrix:Provided that, if a direct recruit holds a lien, or would hold the lien, had his lien not been suspended on permanent post, under the rules applicable to him prior to his appointment to the Indian Forest Service, his initial pay shall be regulated in following manner, namely:-(a)he shall, during the period of probation, draw the pay of the permanent post, if it is more than the minimum of the Junior Scale and on confirmation in the Indian Forest Service;(b)if he was holding a Group A post before appointment to the Indian Forest Service, his pay shall be fixed at the same stage as the pay in the Group A post in the Level 10 of the Pay Matrix; and(c)if he was holding a post lower than a Group A post, his pay in the Level 10 of the Pay Matrix shall be fixed as the pay arrived at by increasing his pay in respect of the lower post by one increment as specified in the vertical Cells of the applicable Level in the Pay Matrix admissible for such lower post, and if his pay in the pay Matrix after adding one increment is less than the minimum of the first Cell in the Level 10 of the Pay Matrix, then, his pay shall be fixed at the minimum of the Level 10 of the Pay Matrix;(d)he shall however, cease to earn any increments in the Junior Scale, until, having regard to his length of service, he becomes entitled to a higher pay:Provided further that he shall draw the pay admissible under rule 10 if that is more than the pay referred to in the preceding proviso."
