Section 5 in Rules Under Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
5.
Where any person who is retained possesses qualifications which fall short of the qualifications prescribed for the corresponding post in Government service, his pay shall be fixed as follows:-(i)If his pay fixed under rule 2 is less than the minimum of the time-scale for the post in Government service, his pay shall be fixed at such minimum.(ii)If his pay fixed under rule 2 is higher than the minimum of the time-scale for the post in Government service, his pay shall be fixed at the stage next below the pay fixed under rule 2 and personal pay may be granted to him to avoid any loss of emoluments and the personal pay so granted shall be absorbed in future increments.(iii)If, at any time, he acquires the qualification referred to in rule 4, he shall be allowed with effect on and from the date on which he acquired that qualification to draw pay in the scale of pay applicable to qualified persons and his pay shall be fixed in that scale with reference to the provisions in the Fundamental Rules.(iv)In the case of a person whose pay was fixed under rule 2 in an increment scale of pay that was in force in the inam estate in which he was working, he shall be treated as if he was transferred to a new post carrying the new pay and Fundamental Rule 23 shall apply to him.
