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State of Jammu-Kashmir - Section

Section 11 in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018

11. Revision of pay from a date subsequent to 1st day of January, 2016.

- Where a Government servant who continues to draw his pay in the existing pay structure is brought over to the revised pay structure from a date later than 1st day of January, 2016, his pay in the revised pay structure shall be fixed in the manner prescribed in accordance with clause (A) of sub-rule (1) of rule 7.