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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Indian Police Service (Pay) Rules, 2007

(1)Subject to any order passed by the State Government concerned, under rule 7 or rule 8 or rule 9, the increment admissible to a member of the Service appointed under rule 7 or rule 7A of the Indian Police Service (Recruitment) Rules, 1954, shall accrue on the expiry of each year of the qualifying service:Provided that the increments thus falling due shall accrue on the first day of the month in which they would have accrued.