Section 36 in West Bengal Municipal (Employees' Service) Rules, 2010
36. Reduction to a lower grade or post
. When an employee is ordered to be reduced to a lower grade or post, and is subsequently promoted or reinstated, his previous service in the grade or post from which he was reduced counts for increment, unless the authority promoting or reinstating him declares that it shall not so count either in whole or in part. The period during which the orders of reduction were in force does not count for increment upon promotion or reinstatement.Note : (1) An order imposing the penalty of reduction to a lower service, grade or post or lower time-scale shall invariably specify(i)the date from which it will take effect,(ii)the stage in the time-scale to which the employee is reduced. (2) An order imposing the penalty of reduction to a lower service grade or post or to a lower time-scale shall invariably specify(i)the period of reduction, unless the clear intention is that the reduction should be permanent or for an indefinite period;(ii)whether on promotion subsequent to the imposition of penalty, the seniority of the employee which had been assigned to him prior to the imposition of penalty will be restored in the higher grade or post or higher time-scale.
