Section 8 in The Indian Forest Service (Pay) Rules, 2016
8. Regulation of increments.
(1)(a)The increment in Pay Matrix shall be as specified in the vertical Cells of applicable Level in the Pay Matrix.(b)There shall be two dates for grant of increment namely, 1st January and 1st July of every year, instead of existing date of 1st July.Provided that a member of Service shall be entitled to only one annual increment either on 1st January, 2016 or 1st July, 2016 depending on the date of his appointment, promotion or grant of financial upgradation.Provided further that in case of members of Service who had been drawing maximum of the applicable Pay Band and Grade Pay or scale, as the case may be, for more than two years as on 01.01.2016, one increment in the applicable Level in the Pay Matrix shall be granted on 01.01.2016 for every two completed years of stagnation at the maximum of the said Pay Band and Grade Pay or scale. Grant of additional increment (s) shall be subject to condition that the pay arrived at after grant of such increment does not exceed the maximum of the applicable Level in the Pay Matrix. (Illustration before Schedule-I)(c)The increment in respect of a member of Service appointed or promoted or granted financial upgradation during the period between the 2nd day of January and 1st day of July (both inclusive) shall be granted on 1st day of January and the increment in respect of an employee appointed or promoted or granted financial upgradation during the period between the 2nd day of July and 1st day of January (both inclusive) shall be granted on 1st day of July.(2)All leave, except extraordinary leave taken otherwise than on medical certificate shall count for increment in the applicable level of pay matrix of a post held by member of Service at the time he proceeded on leave:Provided that the State Government concerned is satisfied that the extraordinary leave was taken for any cause beyond the control of the member of the Service or for pursuing higher Scientific or Technical studies in public interest for which Study Leave under the All India Service (Study Leave) Regulations, 1960 is admissible, such extra-ordinary leave be counted for increment under this sub-rule.(3)The period of deputation out of India shall also be so counted and the counting of those said period for increments shall be subject to the condition that the member of the Service would have continued to hold that post but for his proceeding on such leave or deputation out of India:Provided that where the leave is not counted for increment under this rule, it shall have the effect of postponing the next increment to the extent of the period involved.(4)The increments admissible to a member of the Service in a Level in the Pay Matrix of pay as specified in sub-rule (1) of rule 3 shall be regulated with reference to the length of his service including broken period of service rendered in that Level in the previous service, if any, shall also count for increment, if it is -(i)service in a cadre post; or(ii)service in a permanent or temporary post (including a post in a body incorporated or not, which is wholly or substantially owned or controlled by the Government) in the said Level or in a higher Level:Provided that the service in a post outside the cadre, including service in a post under the Central Government, shall count for increment on reversion to the cadre, subject to the following conditions, namely:-(a)the member of the Service should have been approved by the Government of the State on the cadre of which he is borne, for appointment to posts in the said Level;(b)all his seniors in the cadre, except those regarded as unfit for such appointment, were serving in posts carrying pay in the said Level in which the benefit is to be allowed or in higher posts, and at least one junior was holding a cadre post, or an ex-cadre post within the permissible State Deputation Reserve or the over-utilized State Deputation Reserve permitted by the Central Government, under the Government of the State on the cadre of which he is borne, carrying pay in the said Level; and(c)the service shall count from the date on which his junior is so promoted and the benefit shall be limited to the period during which he would have held a post under the Government of the State on the cadre on which he is borne.(5)A member of the Service, while holding post outside the cadre, including a post under the Central Government, may be granted proforma promotion to a post in the Level above the Level specified in rule 3 by the Government of the State on the cadre to which he is borne.(6)In case of a member of the Service being cleared for proforma promotion in the Super Time Scale and the Above Super Time Scale, the period of service covered by the proforma promotion shall, on his subsequent reversion to the cadre and appointment to a post in the said Level, count towards the initial fixation of pay and increments subject to the following conditions, namely:-(i)the member of the Service concerned should have been approved by the State Government for appointment to the said Level during the relevant period;(ii)all his seniors (excluding those considered unfit) should have started drawing pay in that Level on or before the date from which the proforma promotion is granted to him;(iii)the junior next below the officer (or, if that officer has been passed over for the reason of inefficiency or unsuitability or because he is on leave or serving outside the ordinary line or forgoes promotion on his own volition to that grade, the officer next junior to him not so passed over) should also have started drawing pay in that Level from that date and his appointment thereto not being fortuitous; and(iv)the benefit should be allowed on `one for one' basis.(7)When a member of the Service holds an ex-cadre post in a time scale of pay identical with the time scale of pay of an ex-cadre post held by him on an earlier occasion, his initial pay in the latter ex-cadre post shall not be less than the pay which he drew on the previous occasion and he shall count the period during which he drew that pay on such last and on any previous occasion for increment in the stage of the scale equivalent to that pay and the service so rendered shall, on his reversion to the cadre, count towards initial fixation of pay to the extent and subject to the conditions stipulated in sub-rule (4).(8)Where a member of the Service is on leave other than the study leave granted under the All India Service (Study Leave) Regulations, 1960, on the date on which an increment becomes due, he shall get the benefit of the same, if otherwise admissible under the rules, from the date he resumes duty but it does not postpone his normal date of increment in future.(9)A member of the service who has completed 28 years of service shall be eligible for drawing increment, with retrospective effect, after he has completed the Phase V of the mandatory Mid Career Training programme.
