Section 5 in The Indian Police Service (Pay) Rules, 2016
5. Fixation of initial pay.
(1)The initial pay of a direct recruit shall be fixed at the minimum pay or at the first cell of the Level 10 of the Pay Matrix:Provided that, if a direct recruit holds a lien, or would hold the lien, had his lien not been suspended on permanent post, under the rules applicable to him prior to his appointment to the Indian Police Service, his initial pay shall be regulated in following manner, namely:-(a)he shall, during the period of probation, draw the pay of the permanent post, if it is more than the minimum of the Junior Scale and on confirmation in the Indian Police Service;(b)if he was holding a Group A post before appointment to the Indian Police Service, his pay shall be fixed at the same stage as the pay in the Group A post in the Level 10 of the Pay Matrix;(c)if he was holding a post lower than a Group A post, his pay in Level 10of the Pay Matrix shall be fixed as the pay arrived at by increasing his pay in respect of the lower post by one increment as specified in vertical Cells of the applicable Level in the Pay Matrix admissible for such lower post, and if his pay in the Pay Matrix after adding one increment is less than the minimum of the first Cell in the Level 10 of the Pay Matrix, then, his pay in the Pay Matrix shall be fixed at the minimum of the Level 10 of the Pay Matrix;(d)he shall, however, cease to earn any increments in the Junior Scale, until, having regard to his length of service, he becomes entitled to a higher pay:Provided further that he shall draw the pay admissible under rule 10 if that is more than the pay referred to in the preceding proviso.(2)The pay in case of promotion of a member of Service, in the Junior Scale to a post in the Senior Time Scale, in the revised pay structure shall be made in the following manner:-One increment shall be given in the Level 10 of the Pay Matrix from which the member of Service is promoted and he shall be placed at a Cell equal to the figure so arrived at in the Level 11 of the Pay Matrix corresponding to the Senior Time Scale of the post to which promoted and if no such Cell is available in the Level to which promoted, he shall be placed at the next higher Cell in that Level.(3)The initial pay of a State Police Service officer, on his appointment to the Service or on appointment in a cadre post in an officiating capacity in accordance with rule 9 of the Indian Police Service (Cadre) Rules, 1954, as the case may be, or officers recruited as Deputy Superintendent of Police in States and Assistant Commandant in Central Para Military Forces appointed to the Indian Police Service through Limited Competitive Examination shall be fixed as per the principles laid down in the Schedule I annexed to these rules and the pay and incremental benefits shall accrue to him under the relevant provisions.(4)The initial pay of a member of the Service in the Senior Time Scale, on appointment to the Junior Administrative Grade, be fixed in Level 12 of the Pay Matrix in the manner provided in sub-rule (2) and in the case the pay drawn by the member of Service in the Senior Time Scale is less than the minimum of Level 12, it shall be fixed at the minimum of Level 12.(5)The pay of a member of the Service in the Junior Administrative Grade shall, on appointment in the Selection Grade, be fixed in Level 13 in the manner provided in sub-rule (2)and in case the pay drawn by the member of Service in Junior Administrative grade in Level 12 is less than the minimum of Level 13, it shall be fixed at the minimum of Level 13.(6)The pay of a member of the Service in the Selection Grade shall on appointment to the 1st Super Time Scale be fixed in Level 13A in the manner provided in sub-rule (2) and in the case the pay drawn by the member of Service in the Selection Grade in Level 13 is less than Level 13A, it shall be fixed at the minimum of Level 13A. The pay of a member of the Service in the 1st Super Time Scale shall on appointment to the IInd Super Time Scale be fixed in Level 14 in the manner provided in sub-rule (2) and in the case the pay drawn by the member of Service in the 1st Super Time Scale in Level 13A is less than Level 14, it shall be fixed at the minimum of Level 14.(7)The pay of a member of the Service in the IInd Super Time Scale, on promotion to the Higher Administrative Grade shall be fixed at Level 15 of the Pay Matrix by granting one increment in the Level from which the member of service is promoted and the figure so arrived at will be located in the Level of the post to which he is promoted and if such an identical figure corresponds to any Cell in the applicable Level of the Pay Matrix, the same shall be the pay, and if no such Cell is available in the applicable Level, the pay shall be fixed at the immediate next higher Cell, subject to a minimum of Level 15 and the pay in the Higher Administrative Grade shall not exceed the maximum of Level15.(8)The pay of a member of the Service at Level 15 on promotion to Higher Administrative Grade + shall be fixed at Level 16 of the Pay Matrix by granting one increment in the Level from which the member of Service is promoted and the figure so arrived at will be located in the Level of the post to which he is promoted and if such an identical figure corresponds to any Cell in the applicable Level of the Pay Matrix, the same shall be the pay, and if no such Cell is available in the applicable Level, the pay shall be fixed at the immediate next higher Cell, subject to a minimum of Level 16 and the pay in the Higher Administrative Grade + shall not exceed the maximum of Level 16.(9)On promotion from one grade to another in the Service, a member of the Service shall have an option to get his pay fixed in the Level of the higher post either from the date of his promotion or from the date on which he subsequently earns an increment in the lower scale in the manner provided in the relevant sub-rule above; in the latter case, on the date of promotion, pay in the Level of Pay Matrix shall be fixed as the same in the lower post, with further refixation to be done in the manner provided in relevant sub-rules with effect from the 1st day of January or the 1st day of July, the date of accrual of the next increment in the lower scale.
