Section 5(IV) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
(IV)An employee who has officiated in a post prior to the appointed day but he was not holding that post on that day and who on subsequent appointment to that post draws pay in the revised scale of pay shall be allowed the benefit of the previous officiating appointment in the same manner as it would have been admissible to him and had he been holding that post on the appointed day and elected the revised scale of pay on that day.
