Section 15 in Rules for the Departmental Examination of Senior District Prosecutors, Jharkhand
15. Third and subsequent increment.
- A Probationary Officer appointed direct will be entitled to draw his third and subsequent increments on the anniversaries of the date from which he draws his second increment subject to the provisions regarding crossing of the efficiency bar. If his confirmation is delayed due to delay in fulfilling the departmental obligations, on confirmation, he will be allowed the pay at the stage to which he would have been entitled, had his increment not been withheld. No arrear pay will, however, be paid to any Officer.
