Section 25A in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
25A. [ Grant of increment on promotion grade. [Inserted by Notification No. PFRDA/12/RGL/139/11, dated 31.10.2018 (w.e.f. 14.5.2015).]
(1)Without prejudice to anything contained in regulation 24, where an employee is promoted to a higher grade on or after November 1, 2016,-(a)before reaching the maximum of the incremental scale in the pre-promotional grade, the date of the next increment in the promotional grade shall be the date of increment as existing in the pre-promotional grade.(b)after having reached the maximum of the incremental scale in the pre-promotional grade, the date of the next increment in promotional grade shall be one year from the date of promotion:Provided that after having reached the maximum of the incremental scale in the pre-promotional grade, in cases where the officer promoted was due to receive any post scale benefits such as personal allowance and stagnation increment in the pre-promotional grade within one year from the date of actual promotion, the date of increment in the promotional grade shall be the date of accrual of such post scale benefit.]
