Section 5(iii) in Rules Under Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(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.
