Section 17 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
17. Fixation of pay.
- The pay of an employee absorbed as per foregoing rules against posts included in Schedule III, who does not elect to retain his present scale or who would be deemed to have come on new scale will be fixed in the new scale on the appointed date or on the date of increment immediately following the appointed date as per his election as follows :-(1)Where "the emoluments for fixing pay" of an employee arc below the minimum of the new scale applicable to him, he shall be placed at the minimum of the new scale.(2)In other cases, the basic pay of an employee in the new scale will be fixed at the stage equal to or if there is no such stage, at the stage next above the "emoluments for fixing pay".(3)The date of next increment in the new scale will remain unaltered :Provided that in the case of a new entrant the pay will be fixed in the 'new scale' on the date of his appointment or on the date of his increment next follows this date as per his election.
