Section 14 in Arunachal Pradesh Health Services Rules, 1990
14. Pay.
- (i) The time scale of pay admissible to an incumbent of a duty post shall be as specified in column 3 of the Table I in Rule 4 specified against each post therein.(ii)When a person is appointed from one category to another his initial pay shall be fixed, in accordance with rules framed or adopted by the Government from time to time.(iii)Any person appointed to the service under Rule 7 shall draw initial pay in the time scale of the category to which he is appointed or at such age as may be fixed under the rules or under the special order of the competent authority.(iv)A Medical Graduate with post Graduate Degree or Diploma appointed to the General Duty Officers Grade shall be entitled to Post Graduate Allowances, as admissible from time to time. They shall, however, cease to draw the said Post Graduate Allowance immediately on their appointment to any post of Junior or Senior Specialist post in the cadre.(v)Specialist pay.-A Medical Graduate with post Graduate Degree when appointed to a post or Junior, Senior Specialist, Selection or Super-time Grade, Specialist Category shall be entitled to pay and emoluments of these posts as prescribed in column 3 of Table I in Rule 4 specified against each post therein.
