Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act] Union of India - Subsection Section 8(1)(b) in Indian Administrative Service (Pay) Rules, 2016 (b)There shall be two dates for grant of increment namely, 1st January or 1st July of every year, instead of existing date of 1st July: