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State of Assam - Section

Section 10 in The Assam Accounts Service Rules, 1963

10. Pay.

(1)The appointment shall be made in the time scale of pay as may be prescribed by Governor from time to time as shown in Schedule II.
(2)The initial pay of a member shall be fixed at the minimum of the time scale unless under the Assam Fundamental Rules or under any other rules governing the fixation of pay for the time being in force, he is entitled to have his pay fixed at a higher stage in the time scale.
(3)The increments shall be governed by the Assam Fundamental Rules and Subsidiary Rules:Provided that in case where a Departmental Examination of Training has been prescribed, grant of increments shall be admissible only on passing the Departmental Examination or successful completion of the Training as the case may be.
(4)If any increment is with held on account of failure of a member to pass the Departmental Examination or Training the same shall be allowed to him from the 1st day of the month following that in which the Departmental Examination or in which the Training was successfully completed, as the case may be, was held and passed. The with holding of any increment on account of failure to pass the Departmental Examination or Training shall not have cumulative effect.