Section 5(1) in The Indian Administrative Service (Pay) Rules, 2007
(1)Subject to any order passed by the State Government concerned, under rule 5A or rule 6 or rule 7, the increment admissible to a member of the Service appointed under rule 7 or rule 7A of the Indian Administrative Service (Recruitment) Rules, 1954, shall accrue on the expiry of each year of qualifying service.Provided that the increments thus falling due shall accrue on the first day of the month in which they would have accrued.
