Section 8(6) in The Indian Forest Service (Pay) Rules, 2016
(6)In case of a member of the Service being cleared for proforma promotion in the Super Time Scale and the Above Super Time Scale, the period of service covered by the proforma promotion shall, on his subsequent reversion to the cadre and appointment to a post in the said Level, count towards the initial fixation of pay and increments subject to the following conditions, namely:-(i)the member of the Service concerned should have been approved by the State Government for appointment to the said Level during the relevant period;(ii)all his seniors (excluding those considered unfit) should have started drawing pay in that Level on or before the date from which the proforma promotion is granted to him;(iii)the junior next below the officer (or, if that officer has been passed over for the reason of inefficiency or unsuitability or because he is on leave or serving outside the ordinary line or forgoes promotion on his own volition to that grade, the officer next junior to him not so passed over) should also have started drawing pay in that Level from that date and his appointment thereto not being fortuitous; and(iv)the benefit should be allowed on `one for one' basis.
