871. Withholding of increment. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935].
- An increment may be withheld, if an officer's conduct has not been good or his work has not been satisfactory. The withholding of increments is a major punishment and therefore shall not be inflicted without formal proceedings. In ordering the withholding of an increment, the withholding authority shall state the period for which it is withheld and whether the postponement shall have the effect of postponing future increments.If an officer's work has not been satisfactory permission to pass an efficiency bar may be refused without formal proceedings being initiated.
