Section 5(iii) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
(iii)where an existing scale has been replaced by two revised scales, initial pay of the person fixed in the lower or higher revised scale shall be fixed in the manner indicated in clause (i), as if the existing scale had been replaced by a single lower or higher revised scale as the case may be; Provided that if the existing emoluments plus the benefit permissible in clause (i) or (ii) work out to be less than the minimum of the revised scale, the pay shall be fixed at the minimum of the revised scale.
