Section 6(3) in The Indian Police Service (Pay) Rules, 2007
(3)The next increment of a member of the Service whose pay has been fixed in the revised scale in accordance with rule 4 shall be granted on the date he would have drawn his increment, had he continued in the existing scale:Provided that where the pay of a member of the Service is stepped up in accordance with the second proviso of clause (A) and clause (B) of rule 4 and clause (B) of said rule, the next increment shall be granted on the date of drawing of increment by the member of the Service with reference to whose pay such stepping up has been allowed:Provided further that in other cases, the next increment of a member of the Service whose pay is fixed on the 1st day of January, 1996 at the same stage as the one fixed for another member of the Service junior to him in the same cadre and drawing pay at a lower stage than him in the existing scale, shall be granted on the same date as admissible to his junior, if the date of increment of the junior happens to be earlier:Provided also that in case of a member of the Service who had been drawing maximum of the existing scale for more than a year as on the 1st day of January, 1996, the next increment in the revised scale shall be allowed on the 1st day of January, 1996.
