Section 26 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
26. Increment.
- Subject to the provisions of Rule 23 an increment accruing in a time scale or pay, shall ordinarily be sanctioned by the Secretary of the Market Committee as a matter of course unless it is withheld by an authority empowered to withhold such increment in accordance with provisions of Rules. Any order withholding an increment shall state the period for which it is withheld and whether the postponement shall have the effect of postponing further increments. The increment may be admitted from the first day of the Month in which it would fall due.
