Section 4 in Orissa Electrical/Mechanical/Telecommunication (Departmental and Professional Examination) Engineering Service Rules, 1957
4.
(1)Subject to the provisions of Rule 8, an Engineer who does not pass the examinations within the period laid down in Rule 3 shall not be eligible to draw any annual increment of pay that may fall due.(2)The provisions of Sub-rule (1) shall ordinarily cease to operate when an Engineer passes the examinations.(3)An Engineer on passing the examinations shall be placed in the same position with regard to future increments as if he had passed the examinations in ordinary course :Provided that an Engineer shall not be entitled to any arrear of pay in respect of the increment withheld for not passing the examinations.
