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State of Odisha - Section

Section 18 in The Orissa Industries Service Rules, 1985

18.

(1)An officer shall be eligible to draw the first increment during the period of probation.
(2)No officer shall be allowed to draw the second increment until he passes the prescribed departmental examination.
(3)The officer or officers exempted from passing departmental examination by Government shall be entitled to draw increments.
(4)In case passing the departmental examination is delayed, the pay of an officer on his passing the said examination shall be fixed at the stage to which he would have been entitled in the time scale of pay of his post but for such delay and his next increment shall fall due on the next anniversary day of appointment. He shall not, however, be entitled to any arrears relating to the period prior to passing the departmental examination.