Section 14 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
14. Increments.
(a)Power to sanction increment is vested with the Managing Director of the mills concerned. Respective Managing Directors are conferred with the power to sanction the annual increments in a routine manner, unless it is otherwise withheld for specific reasons such as leave on loss of pay or punishments etc., awarded by the Disciplinary Authority.(b)Increment of the Common Cadre Employees shall be advanced so as to fall on the first day of every quarter (i.e., 1st January, 1st April, 1st July and 1st October of every year). Increment shall be given once in a year and on a date closest to the date of joining in the common cadre service.(c)Except the annual increments, no other increments such as increments for additional qualifications etc., will be applicable to the common cadre Employees.(d)selection grade and special grade:- Awarding of selection grade / special grade on stagnating in the same cadre for 10 years / 20 years, respectively, will be regulated as per the instructions issued by the Government from time to time.
