Section 7(4) in Jammu and Kashmir (IPS) Departmental Examination Rules, 2017
(4)If the officer is not exonerated fully, and the Government, after considering his case on merits, proposes not to appoint him to the Senior Time Scale of pay from the date on which he would have been so appointed, had the disciplinary proceedings not been instituted against him, he shall be given an opportunity to show cause against such action.
