Section 12 in Orissa Revised Scales of Pay Rules, 2008
12. Fixation of pay on re-appointment after 1st day of January 2006 to a post held prior to that date.
- A Government servant who had officiated in the post prior to the 1st day of January, 2006, but was not holding that post on that date and who on subsequent appointment to that post draws pay in the revised pay structure shall be allowed the benefit to the extent it would have been admissible had he been holding that post on the 1st day of January, 2006, and had elected the revised pay structure on and from that date.
