Section 28(3) in West Bengal Municipal (Employees' Service) Rules, 2010
(3)If the conditions prescribed in clause (1) are not fulfilled, he will draw as initial pay the minimum of the time-scale :Provided both in cases covered by clause (1) and in case other than cases of re-employment after resignation or removal or dismissal from the municipal service, covered by this clause that if he has held on any previous occasion or occasions either substantively, or in an officiating or temporary capacity in-(i)the same post, or(ii)a permanent or a temporary post on the same time-scale, or (ill) a permanent post omer than a tenure post, on an identical time-scale or a temporary post on an identical time-scale.
