Section 12(6) in Indian Administrative Service (Pay) Rules, 2016
(6)A member of the Service on appointment to a post referred to in sub-rule (4), in respect of which any pay or Level in the Pay Matrix has been prescribed, shall draw where the pay has been prescribed, the prescribed pay and where Level of pay has been prescribed, such rate of pay not exceeding the maximum of the scale as may be fixed in this behalf by the State Government, or as the case may be, by the Central Government:Provided that the pay allowed to an officer under this sub-rule and sub-rule (5) shall not at any time be less than what he would have drawn had he not been appointed to a post referred to in sub-rule (4).
