(b)If, on or after the 1st September 1932, a Government servant is promoted either substantively or as an officiating measure to a service other than that to which he has hitherto belonged or, being a member of the General State Service, or of the General Subordinate Service, is promoted either substantively or as an officiating measure, to another post included in the same service, he shall, notwithstanding, the provision in clause (e), draw pay in the new scale in respect of duty rendered on or after the 1st June 1936, in the service, or post to which he is promoted.
