Section 5 in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
5. Fixation of pay in the revised scales.
- (I) The initial pay of an employee in the revised scale shall, unless in any case it is otherwise directed, be fixed separately in respect of his substantive pay in the permanent post on which he holds a lien of or would have held a lien had it not been suspended and in respect of his pay in the officiating post or posts, as the case may be, held by him in the following manner :-(i)Where a single existing scale has been replaced by a single revised scale, the pay in the revised scale in which an employee is placed shall be fixed at the stage next above the existing emoluments on the appointed day. In case the benefit to accruing is less than the amount equal to the rate of increment at the relevant stage in the revised scale, the employee may be granted another increment in the revised scale of pay.Provided that, in all cases where the benefit still falls short of twenty rupees per month, the employee be given further increment(s) in the revised scale so as to give him a minimum benefit of twenty rupees per month.Provided further that where the revised pay fixed at such stage exceeds the existing emoluments by more than seventy-five rupees the pay shall be fixed at the highest stage in the revised scale at which the revised pay, so fixed, does not exceed the existing emoluments by more than seventy-five rupees and the difference between the existing emoluments plus seventy-five rupees and the revised pay shall be allowed as personal pay to be absorbed in the pay at the time of next increment.(ii)where more than one existing scale has been replaced by a single, the initial pay in the revised scale shall be fixed in the manner indicated in clause (i) as if each of the existing scales had been singly replaced by revised scales.(iii)where an existing scale has been replaced by two revised scales, initial pay of the person fixed in the lower or higher revised scale shall be fixed in the manner indicated in clause (i), as if the existing scale had been replaced by a single lower or higher revised scale as the case may be; Provided that if the existing emoluments plus the benefit permissible in clause (i) or (ii) work out to be less than the minimum of the revised scale, the pay shall be fixed at the minimum of the revised scale.Provided further that if the existing emoluments plus the benefit permissible in clause (i) or (ii) or (iii) exceeds the maximum of the revised scale, the pay shall be restricted to the maximum thereof, and the difference shall be treated as personal pay.(iv)When an employee is holding a permanent post and is officiating in a higher post and the scales of the pay applicable to those two posts are merged into one scale, the pay shall be fixed under clause (ii) with reference to the officiating post only provided he has continuously officiated in that post for not less than one year and the pay so fixed shall be treated as substantive pay. Where such an employee had not completed one year's continuous service in the higher officiating post on the appointed day his pay in the revised scale shall be fixed separately with reference to his substantive pay and officiating pay in the existing scale and his pay in the revised scale as fixed with reference to the officiating pay shall be treated as substantive pay in that scale after rendering service for the period by which if fell short of one year on the appointed day, provided it is certified by the appointing authority that he would have continued to officiate in the higher officiating post during this period had the revised sale not been introduced, if, however the appointing authority certified that he would have reverted to the lower post during this period his pay in the revised scale would from the date in which he would have reverted regulated on the basis of the pay fixed on the appointed day with reference to his substantive pay in the lower post.(v)Where two pay scales in the same line of promotion are replaced by a single revised scale, the revised pay of the employee working in the higher scale will not be fixed at a stage in the revised scale lower than that admissible to an employee working in the lower existing scale drawing basic pay at the same or lower rate as the employee working in the higher scale is drawing.(II)If pay as fixed in higher officiating post under sub-regulation (I) is equal to or lower than the pay as fixed in substantive post or a lower officiating post, officiating pay shall be refixed at the stage next above the substantive pay or the lower officiating pay as the case may be.(III)Where an employee continues to draw his pay in the existing scale and comes over to the revised scale from a date lower than the appointed day, his pay in the revised scale from such later date shall be so fixed as if he had elected to be governed by these regulations with effect from the appointed day.Provided that such an employee shall not be required to refund the benefit derived by him in the existing scale till the date of his coming over to the revised scale.(IV)An employee who has officiated in a post prior to the appointed day but he was not holding that post on that day and who on subsequent appointment to that post draws pay in the revised scale of pay shall be allowed the benefit of the previous officiating appointment in the same manner as it would have been admissible to him and had he been holding that post on the appointed day and elected the revised scale of pay on that day.
