Section 88 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
88. Increments.
(1)In an incremental scale, the increment shall accrue on the completion of each specified period of service on each stage of that scale, whether such service be probationary, officiating or substantive.Acting service in a higher grade will count for increments in an employee's substantive grade as well as in the higher grade in which he is acting and if there is an intermediate grade between the two in which he would have officiated had he not between appointed to officiate in the higher grade, also in the intermediate grade, but the period during which an employee is on leave, without pay will not count for increment unless so authorised by the Executive Director for reasons to be recorded in writing. Sanction to draw increments will be given by the Executive Director in the case of Officers and by the Secretary in the case of other employees.(2)No increment may be withheld except as a disciplinary measure under regulation 46 and each order withholding an increments shall state the period for which it is withheld and whether the postponement shall have the effect of postponing further increments;Provided that if an incremental scale, there is an efficiency bar, an employee shall not draw increments above that bar until he has been certified fit to do so by the Executive Director. On each occasion on which employee is allowed to pass an efficiency bar which has previously been enforced against him, he shall be placed in the incremental scale at such stage as the Executive Director may fix provided that such stage shall not be higher than that at which he would draw his pay if the bar had not been enforced, against him and provided further that no increments granted on the removal of a bar shall have a retrospective effect.
