872. Order of Reduction. [§7. Act V 1861, read with §243 of the Government of India Act, 1935].
- The reasons for every order of reduction shall be explicitly stated, and the place to be occupied in the gradation list by the officer who is reduced shall be clearly indicated. Reductions shall be either temporary or permanent.An order for the temporary reduction of an officer to any stage in the time-scale of pay of his own rank or of any lower rank shall specify -(i)the pecuniary penalty represented by the reduction,(ii)the period for which the reduction is to remain in force, and(iii)whether, on the expiry of the period of reduction, the officer's previous service in the stage of the time-scale from which he is reduced and the period during which the order of reduction is in force shall count for increment in whole or in part or not at all :Provided that where an officer is reduced to a lower rank, the period during which the order of reduction is in force shall not count for increment on his reversion to his former rank.In the case of an exceptionally grave offence or proved incompetence, an officer may be reduced permanently to any stage in the time-scale of pay of his rank or of any lower rank, and shall then, subject to the ordinary conditions, earn increments of pay from the stage to which he is reduced. His prospects of promotion in rank will depend on his future work.
