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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4) in The Orissa Khadi and Village Industries Board Regulations, 1960

(4)Annual or periodical increments in pay scales shall not be allowed as a matter of course, and normally an employee who has been adversely reported on, during a year shall not be allowed his increment until he earns a good report.