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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7) in The Indian Police Service (Pay) Rules, 2007

(7)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 higher scale either from the date of his promotion in the manner provided in sub-rule (2) above or from the date on which he subsequently earns an increment in the lower scale. In the latter case, pay on the date of promotion shall first be fixed in the higher scale as per the provisions in sub-rule (4) above in cases of promotion in the Junior Administrative Grade or Selection Grade and at the stage above the pay in the lower scale in other cases, with further re-fixation in the manner provided in sub-rule (2) on the date of accrual of the next increment in the lower scale. The date of next increment in such a case shall fall on completion of twelve months qualifying service from the date the pay is re-fixed on the second occasion. The option shall be exercised within one month of the promotion and shall be final.