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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(4) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965

(4)The Secretaries of Gram Panchayat who were appointed as such before commencement of these rules shall be deemed to have been appointed by the Panchayat Samiti concerned, and their pay will be fixed in the following manner:-
(a)If the pay drawn by him immediately before the commencement of these rules fits in the new scale, specified in these rules at any stage his pay will be fixed in the new scale at that stage;
(b)If the pay drawn by him immediately before the commencement of these rules does not fit in at any stage in the new scale, his pay will be fixed in the new scale at a stage next below that pay which is being drawn by him immediately before such commencement:
Provided that the pay drawn by him immediately before the commencement of these rules will not be affected and the difference between his pay and the stage at which the same is fixed shall be treated as personal pay and shall be absorbed at the time of accrual of the next grade increment.