Section 12 in Regulations of the Tamil Nadu Agricultural University
12. Increment.
(1)An increment shall normally be drawn as a matter of course unless it is stopped before hand by a specific order of the competent authority as a measure of disciplinary action. All orders regarding withholding of an increment should indicate the period for which it is withheld and whether the withholding shall have the effect of postponing future increments.(a)The following periods shall count for increment:-(i)all periods of duty in a post of a time-scale;(ii)all period of leave with allowance;(iii)all periods of extraordinary leave on medical certificate; and(iv)study leave granted for prosecution and successful completion of higher studies leading to a post-graduate degree or its equivalent.(b)The following periods shall not count for increments:-(i)extraordinary leave without medical certificate;(ii)suspension not treated as duty or as leave but as penalty;(iii)overstayal of leave; and(iv)overstayal of joining time.(2)The appointing authorities shall have the discretion to sanction advance increments in the following cases if the qualification possessed by them are higher than the minimum qualifications prescribed for the post in which they are employed:-(a)three advance increments to employee possessing doctorate degree in the Faculties of the University; and(b)one to four advance increments to persons in the accounts and administrative branches.(3)The authorities empowered to sanction periodical increments shall be as given in Appendix XV.
