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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in The Assam Economic and Statistical Service Rules, 1973

(2)A member of the Service on confirmation, shall draw pay at the rate corresponding to his position in the time-scale but he shall not be entitled to any arrear pay on account of withholding of due increments for the period prior to the date of his confirmation.