Section 37 in West Bengal Municipal (Employees' Service) Rules, 2010
37. Pay on officiating appointment
. (1) An employee who is appointed to officiate in a higher post for not less than sixty (60) days, may be allowed to draw pay at the next higher stage substantive pay in respect of a permanent post, with the prior approval of the State Government.(2)An employee under training/instruction and whose absence has been treated as the period spent on duty under clause (10)(e) of sub-rule (1) of rule 4 may be promoted to the next higher grade with effect from the date he would have been so promoted had he not proceeded on training /instruction provided the following conditions are fulfilled :(a)he had been approved lot promotion to the next higher grade, and(b)all his seniors, except those unfit for promotion to the particular higher grade, available nave been promoted to that grade. He may, with the approval of the State Government, also be allowed to draw such officiating pay in the next higher grade, which he would have drawn from time to time had he been on duty other than duty under clause (10) (d) of sub-rule (1) of rule 4.
