Section 10 in Jammu and Kashmir Civil Services (Higher Standard Pay Scale Scheme) Rules, 1996
10.
Every employee availing the benefit of these Rules shall be required to give an undertaking in writing as per Schedule 2 annexed to these Rules to the effect that as and when he/she will be eligible for functional promotion, he/she will not refuse it. This is because the intention of this Scheme is to give benefit to those who are stagnating in a post with the relevant pay scale and the benefit of this Scheme cannot be extended to those who have relinquished/foregone the functional promotion for reasons whatsoever. If he/she declines the promotion when it becomes due, he/she shall have to forsake the benefit under this Scheme and he/she shall have to be reverted to his/ her original lower grade and shall draw the pay which he/she would have drawn in the original lower grade had he/she not availed the benefit of the Higher Standard Pay Scale under this Scheme:Provided that due to reversion to the original grade the recovery for the period for which pay plus allowances in Higher Standard Pay Scale have been drawn by the employee, shall not be made.
