Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 68 in Orissa State Financial Corporation (Staff) Regulations, 1975

68. Refixation of pay on transfer from one scale of pay to another.

- When an employee is transferred from one scale of pay to another on the revision of the scale or otherwise and such transfer does not involve the assumption of duties or responsibilities of greater importance, his/her initial pay of the new scale shall be fixed.
(a)In case his/her substantive pay on the old scale is lower than the minimum of the scale to which he/she is transferred, at the minimum of the new scale:
(b)In other cases, at state which is equal to his/her substantive pay in the old scale, or if there is no such state below, that pay plus personal pay equal to the difference, such personal pay to be drawn until such time as it approved by subsequent increments in the new scale.