Section 5(iv) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
(iv)When an employee is holding a permanent post and is officiating in a higher post and the scales of the pay applicable to those two posts are merged into one scale, the pay shall be fixed under clause (ii) with reference to the officiating post only provided he has continuously officiated in that post for not less than one year and the pay so fixed shall be treated as substantive pay. Where such an employee had not completed one year's continuous service in the higher officiating post on the appointed day his pay in the revised scale shall be fixed separately with reference to his substantive pay and officiating pay in the existing scale and his pay in the revised scale as fixed with reference to the officiating pay shall be treated as substantive pay in that scale after rendering service for the period by which if fell short of one year on the appointed day, provided it is certified by the appointing authority that he would have continued to officiate in the higher officiating post during this period had the revised sale not been introduced, if, however the appointing authority certified that he would have reverted to the lower post during this period his pay in the revised scale would from the date in which he would have reverted regulated on the basis of the pay fixed on the appointed day with reference to his substantive pay in the lower post.
