Section 22(3) in The Assam Economic and Statistical Service Rules, 1973
(3)The Governor may withhold, for such time as he may direct, an increment or increments due to a substantive member of the Service in a cadre who has failed to pass the Departmental Examination and/or has not successfully undergone the prescribed training within such time as the Governor may, by general or special order, prescribe but the withholding of such increment shall have no cumulative effect.
