Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GENERAL INSURANCE (RATIONALISATION OF PAY SCALES AND OTHER CONDITIONS OF SERVICE OF OFFICERS) SCHEME, 1975 CONTENTS 1. Short title and commencement 2. Application 3. Definitions 4. Pay and allowances of Officers 5. Categorisation of certain Officers 6. Method of fixation 6A. Fixation of basic pay in the revised scale of pay 6B. Fixation of basic pay of the Chairman, Managing Director and the Chairman-cum-Managing Director in the revised scales of pay 6C. The other conditions of service 7. Fixation of pay on promotion 8. Increments 8A. Subject to the work record being found satisfactory 9. Provident Fund 10. Payment of gratuity 11. Protection of accrued pension 12. Transfers 13. . 14. Interpretation 15. Power to relax 16. Other benefits 17. Overriding effect SCHEDULE 1 :- SCHEDULE SCHEDULE 2 :- SCHEDULE SCHEDULE 3 :- SCHEDULE SCHEDULE 4 :- SCHEDULE SCHEDULE 5 :- Corresponding stages for fixation of Basic Pay Chart SCHEDULE 6 :- SCHEDULE SCHEDULE 7 :- SCHEDULE SCHEDULE 8 :- SCHEDULE SCHEDULE 9 :- SCHEDULE SCHEDULE 10 :- SCHEDULE GENERAL INSURANCE (RATIONALISATION OF PAY SCALES AND OTHER CONDITIONS OF SERVICE OF OFFICERS) SCHEME, 1975 11. Subs by SO 672(E), dated 21st November, 1975. Whereas the Central Government is of opinion that for the more sufficient carrying on of general insurance business it is necessary so to do; Now, therefore, in exercise of the powers conferred by Cl. (g) of sub-section (1) of Sec. 16 of the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972), the Central Government hereby frames the following Scheme to provide for the rationalisation of pay scales and other terms and conditions of service of officers serving under insurers, namely :- 1. Short title and commencement :- (1) This Scheme may be called the General Insurance (Rationalisation of Pay Scales and Other Conditions of Service of Officers) Scheme, 1975. (2) It shall come into force on the 1st day of October, 1975. 2. Application :- The provisions herein contained shall apply to all the Officers- (i) who were confirmed whole-time Officers as on the 31st day of December, 1972 of any of the Indian Insurance Companies or any existing insurer; (ii) who were temporary whole-time Officers as on the 31 st day of December, 1972 of any of the Indian Insurance Companies or any existing insurer, and confirmed before the commencement of this Scheme; (iii) who have been absorbed in or whose services have been transferred to, any of the Indian Insurance Companies or the Corporation before the commencement of this Scheme; (iv) who joined the service of any of the Indian Insurance Companies or the Corporation on or after the 1st day of January, 1973, and were confirmed as Officers before the commencement of this Scheme; (v) who are temporary whole-time officers or probationary Officers of the Corporation or of the Company at the commencement of this Scheme, but shall not apply to persons- (a) on deputation to any of the Indian Insurance Companies or the Corporation and who, before the commencement of this Scheme, has opted for revision, or had been reverted, to their parent office; (b) who are employed under specific contracts of employment; (c) who hold part-time employment; (d) who had retired, or resigned, or whose services had been terminated, before the commencement of this Scheme. 3. Definitions :- In this Scheme, unless the context otherwise requires- (a) "Act" means the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972); (b) "basic pay" means the basic pay referred to in the First Schedule, or the Second Schedule, or the Third Schedule, as the case may be; (c) "Board" means the Board of Directors of the Corporation; (d) "Chairman" means- (i) in relation to the Corporation, the Chairman or the Managing Director, (ii) in relation to the Company, the Chairman-cum-Managing Director, (e) "Company" means the National Insurance Company Limited, the New India Assurance Company Limited, the Oriental Fire and General Insurance Company Limited, or the United India Fire and General Insurance Company Limited; (f) "Corporation" means the General Insurance Corporation of India formed under Sec. 9 of the Act; (g) "existing insurer" means an insurer other than an Indian Insurance Company whose Officers have become Officers of an Indian Insurance Company in which the undertaking of that insurer or that part of the undertaking to which the officers relate has vested under sub-section (1) of Sec. 7 of the Act; (h) "existing scale" means the scale in which pay was drawn by an Officer before the fixation of his pay in the new scale; (i) "gross emoluments" means the aggregate of basic pay, dearness allowance, house rent allowance, and city compensatory allowance. (j) "new scale" means the scale of pay given in the First, Second and Third Schedule; (k) "new terms" means- (i) the scale of pay and other allowance as set out in the First Schedule, in respect of an officer appointed by the Central Government as Chairman or Managing Director or Chairman-cum-Managing Director; (ii) the scale of pay, deamess allowance and other allowances as set out- (a) in the Second Schedule, in respect of Officers categorised as General Managers or Assistant General Managers or Managers or Deputy Managers or Assistant Managers or Administrative Officers or Assistant Administrative Officers; (b) in the Third Schedule, in respect of Officers categorised as Junior Officers; (l) "Officer" means an employee appointed in India before the commencement of this Scheme and serving whether in India or outside India, in a position other than supervisory, clerical or subordinate position, and categorised as holding any of the posts referred to in the Schedules but does not include an employee declared as a member of the development staff by the Committee appointed by the Board; (m) "present gross emoluments" means the gross emoluments drawn by an Officer in the existing scale, on the date opted by him under 1[sub-paragraph (2)], of paragraph 4, comprising of the present gross salary, house rent allowance, city compensatory allowance, qualification pay, hill stations allowance, lunch allowance paid in cash and Development allowance and includes other fixed cash allowances payable as on the 1st day of January, 1973, and any other allowance which the Board may, with the previous approval of the Central Government, determine; (n) "present gross salary" means the gross salary drawn by an Officer in the existing Scale, on the date opted by him under 1[sub-paragraph (2)] of paragraph 4, comprising of the basic pay, ad hoc special pay, personal pay, deputation allowance, dearness allowance or any other allowance which is in the nature of dearness allowance, and interim relief allowance; 3 [(na) "revised terms", in relation of Officers, other than the Chairman, Managing Director, and the Chairman-cum-Managing Director, means the scales of pay and allowances as specified in the Eighth Schedule; and in relation to the Chairman, Managing Director, and the Chairman-cum-Managing Director, means the scales of pay and allowances as specified in the Ninth Schedule; (nb) "revised scales of pay", in relation to Officers, other than Chairman, Managing Director, and Chairman- cum-Managing Director, means the revised scales of pay as specified in the Eighth Schedule; and in relation to Chairman, Managing Director, and Chairman-cum-Managing Director, means the revised scales of pay and allowances as specified in the Ninth Schedule ;]. (o) "Schedule" means the Schedule appended to this Scheme; (p) "Special pay" means an addition of the nature of pay to the emoluments of a post or of an employee in consideration of - (i) the specially arduous nature of duties; or (ii) a specific addition to the work or responsibility. 1. Subs by SO 672(E), dated 21st November, 1975. 3. Clauses (na) and (nb) ins. by S.O. 770 (E), dated 15th October, 1985 and later on subs by S.O. 168(E), dated 5th March, 1998 (w.e.f 1st January, 1996). 4. Pay and allowances of Officers :- (1) The scales of pay and other allowances shall be as given in the first, second or the third schedule. (2) Every Chairman and every Officer than the Chairman shall, within ninety days from the date of commencement of this Scheme, by notice in writing addressed to the Central Government, or, as the case may be, the Chairman, through the head of his office, specify the date from which the new terms shall be made applicable to him : Provided that- (a) in the case of an Officer referred to in clause (i) of paragrpah 2, the date shall be either from the 1st day o f January, 1973, or any later date being a date not later than the date of the commencement of this Scheme; (b) in the case of any officer referred to in Cl. (ii) to (v) of that paragraph the date shall be either the date of confirmation, or the date of absorption, of such Officer. (3) (a) Where the date specified by an Officer under 1[sub-paragraph (2)] is a date earlier than the date of commencement of this Scheme, such Officer shall be paid for the period commencing from such date and ending with the day preceding the date of commencement of this Scheme, the difference between the new terms and the present gross emoluments. (b) Where any portion of leave had been encashed by such Officer during the period referred to in Cl. (a), such officer shall not be required to refund any amount realise by him by way of such encashment. (c) Where during the period referred to in Cl. (a), such officer was holding post other than the one which he w a s normally employed or was in receipt of any allowance of a transient nature, the present gross emoluments, which he would have drawn in the post on which he was normally employed shall alone be taken into account for the purpose of this paragraph and paragraph 6. 2[(4) With effect from the date of commencement of the General Insurance (Rationalisation of Pay Scales and Other Conditions of Service of Officers) Amendment Scheme, 1985 (hereinafter referred to as "the Amendment Scheme"), the pays and allowance of every officer shall be in accordance with the "revised terms" and the basic pay of every Officer in service as on that date shall be fixed in revised scales of pay in accordance with the provisions of paragraph 6A; (5) Every Officer whose basic pay is fixed in the revised scales of pay in accordance with the provisions of paragraph 6A shall be paid for the period commencing on and from the 1 st day of October 1983 of the date of his appointment, whichever is later, the difference of 3[basic pay, personal pay, dearness allowances] and other allowances (after deducting the Officer's compulsory contribution to the provident fund) between the "revised terms" and the "new terms" (hereinafter referred to as "existing terms"), applicable to him immediately before the date of commencement of the Amendment Scheme. Provided that the mode, manner and time of payment of difference as aforesaid, either in cash or otherwise shall be as may be decided by the Central Government. Provided further that:- 4[(i) an officer who had retired or resigned from service after the 1 st day of October 1983, shall be paid the difference in amount as aforesaid from the period upto the date of his retirement or resignation along with the difference in amount of gratuity, if any, arising out of the Amendment Scheme," and], (ii) in the case of an officer who had died whilst in service after the 1st day of October, 1983 the difference in amounts as aforesaid for the period upto the dale of his death shall be paid to the person to whom his Provident Fund was to be paid and the difference in amount of gratuity, if any, arising out of the Amendment Scheme shall be paid to the person to whom his gratuity was to be paid. Explanation: For the purpose of sub-paragraph (5), the expression "other allowances" means house rent allowance and city compensatory allowance as admissible to an officer.] 5[(6) With effect from the 1st day of August, 1987, the pay and allowances of every Officer shall be in accordance with the Seventh Schedule. Provided that the officer may choose that his basic pay may be fixed in the terms of Seventh Schedule with effect from any date which shall not be earlier than the first day of August, 1987 and later than the date of publication of this Scheme; in which case he shall intimate such choice in writing to the Corporation or Company within thirty days of publication of this Scheme. Provided further that no arrears for the period prior to the date so chosen shall be payable to such officer. Provided also that where, as a result of the fixation of basic pay in the relevant scale of pay the basic pay of Officers at two consecutive stages secure fixation at the same stage, the date of first increment after fixation in respect of officers who were at higher existing basic pay stage shall be the first day of August, 1987 and subsequent increments shall fall due on the first day of August every year."] 6[(7) The pay and allowances of every officer shall be in accordance with the Eighth Schedule, and from a date not earlier than the date mentioned below against each of the items:- Provided that the Officer may choose that his basic pay may be fixed in terms of the Eighth Schedule with effect from any date which shall not be earlier man the 1st day of August, 1992 and later than the date of publication of this Scheme, in which case he shall intimate such choice in writing to the Corporation or Company within thirty days of Publication of this Scheme or such further period as may be allowed by the Managing Director or the Corporation or Chairman-cum-Managing Director of the Company.1 Subs by SO 672(E), dated 21st November, 1975. Provided further that no arrears for the period prior to the date so chosen shall be payable to such officer. Provided also that no arrears for the period from 1 st day of August, 1992 to the 31 st day of March, 1993 shall be payable to the Officer in respect of Basic Pay and Dearness Allowance.] 7 [(8) The pay and allowances of every officer shall be in accordance with the Tenth Schedule: "Provided that the Officer may choose that his Basic Pay may be fixed in terms of the Tenth Schedule with effect from any date not earlier than the date on which the said scheme comes into force and not later than the date of publication of this scheme in the Official Gazette, in which case he shall intimate such choice in writing to the Corporation or Company within such period as may be prescribed by the Managing Director of the Corporation or Chairman-cum-Managing Director of the Company: Provided further that no arrears for the period to the date chosen shall be payable to such officer.] 1. Substituted by S.O. 672(E), dated 21st November, 1975. 2. Inserted by S.O. 770(E), dated 15th October, 1985 (w.e.f. 1st October, 1983). 3. Substituted by S.O. 883(E), dated 9th December, 1985 (w.e.f. 1st October, 1983). 4. Substituted by S.O. 442 (E), dated 27th April, 1987 (w.e.f. 1st October, 1983). 5. Inserted by S.O. 572(E), dated 25th July, 1989 (w.e.f. 1st August, 1987). 6. Inserted by 521 (E), dated 18th July, 1996 (w.e.f. 1st August, 1992). 7. Sub-paragraph (8), ins by S.O. 587(E), dated 22nd June, 2000 (w.e.f. 1st August, 1997). 5. Categorisation of certain Officers :- (1) If any officer have not been categorised so far, the Committee appointed by the Board shall, within two months from the date of commencement of the Scheme complete assessment of the suitability of such officers being categorised as Assistant Administrative Officers within the authorised cadre strength and 1 [categorise such officer] as Assistant Administrative Officers. (2) Where an Officer is not categorised as Assistant Administrative Officer under sub- paragraph (1), he shall be categorised as Junior Officer. 1. Substituted by S.O. 672(E), dated 21st November, 1975. 6. Method of fixation :- (1) The pay of every Officer relating to the category in which he is initially placed shall be fixed in the new scale at a stage at which the total of the basic pay and dearness allowance admissible at that pay is equivalent to the total of the present gross salary drawn by such Officer on the date of fixation plus an amount of Rs. 50/- and if the amount so determined in not equivalent to the stage in the relevant scale, at the stage next above in the said relevant scale. (2) If in determining the basic pay of an Officer under sub-paragraph (1), the amounts exceeds the maximum of the scale of pay, the pay shall be fixed at the maximum, or the amount is less than the minimum of the scale of pay, the pay shall be fixed at the minimum. (3) (a) Where in respect of an Officer the gross emoluments determined as on die date of fixation are less than the present gross emoluments, he shall be paid as personal pay, the lowest of the three alternatives specified below, namely :- (i) the amount by which his present gross emolument exceed the gross emoluments so determined; or (ii) the amount by which the sum of Rs. 4,000 exceeds the gross emoluments so determined; or (iii) the amount of maximum personal pay for the appropriate category as specified in Item IV of the First Schedule or Item V or the Second Schedule or Item V of the Third Schedule. (b) The personal pay shall not be reduced as and when increase in basic pay are granted after the date of fixation, but shall be subject to the condition that the total of basic pay, deamess allowance, house rent allowance, city compensatory allowance and personal pay of such an Officer shall, at no stage, exceed Rs. 4,000 per month. The personal pay shall be appropriately reduced, where necessary, to keep such total emoluments not to exceed Rs. 4,000 per month. 6A. Fixation of basic pay in the revised scale of pay :- (1) The basic pay of every officer in service as on the 30th day of September, 1983, shall be fixed at a corresponding stage in the relevant revised scale of pay with effect from the 1st day of October, 1983, as specified in the Fifth Schedule : Provided that where an annual increment is due to such an Officer on the 1st day of October, 1983, he shall be granted such an increment in the revised scale of pay immediately after such fixation of basic pay ; Provided further that where the basic pay of such an Officer is fixed at the maximum of the relevant scale of pay, no such increment shall be granted. (2) The basic pay of every officer appointed on or after the 1 st day of October, 1983, but before the publication of the Amendment Scheme in the official Gazette, shall be fixed at a corresponding stage in the relevant revised scale of pay, as specified in the Fifth Schedule, with effect from the date of his appointment. (3) (a) Notwithstanding anything contained in sub-paragraphs (1) and (2), an officer may choose that his basic pay shall be fixed in the revised scale of pay with effect from the date of publication of the Amendment Scheme in the Official Gazette in which case he shall intimate this fact in writing to the Corporation or the Company within 30 days of such publication of the Amendment Scheme or such further period as may be allowed by the Managing Director of the Corporation or the Chairman of the Company. 1 [(aa) Notwithstanding anything contained in sub-paragraphs (1) and (2), the officers who had resigned from service after the 1st day of October 1983 may choose that his basic pay shall be fixed in the revised scales of pay with effect from the date of resignation, in which case he shall intimate this fact in writing to the Corporation or Company within 30 days of publication of the General Insurance (Rationalisation of Pay Scales and Other Conditions of Service of Officers) Amendment Scheme, 1987 or within such further period as may be allowed by Managing Director or Chairman-cum-Managing Director of the Company."] (b) Where the officer opts for the fixation of his basic pay from the date of such publication of the Amendment Scheme, such fixation in the "revised terms" shall be effected on the basis of his basic pay under the "existing terms" on the date immediately prior to the date of such publication of the Amendment Scheme and no arrears for the period prior to the date of such publication of the Amendment Scheme will be payable to him; Provided that where, as a result of the fixation of basic pay in the relevant revised scale of pay, the basic pay of the officer at two or more consecutive stages in the relevant scale of pay under the "existing terms" secures fixation at the same stage in the relevant revised scale of pay, the Chairman of the Corporation may provide appropriate relief by granting an additional increment earlier than the date of his normal grade increment, to the officer who is at the higher stage in the pay scale under the existing terms.] 1. Inserted by S.O. 442(E), dated 27th April, 1987 (w.e.f. 1st October, 1983). 6B. Fixation of basic pay of the Chairman, Managing Director and the Chairman-cum-Managing Director in the revised scales of pay :- Notwithstanding anything contained in sub-paragrpah (4) and (5) of paragraph 4 or paragraph 6A, the basic pay of the Chairman, Managing Director and the Chairman-cum-Managing Director shall be fixed in the manner specified in the Sixth Schedule. 1 [Provided that with effect from 1st January, 1996, the basic pay of Chairman, Managing Director, and Chairman-cum-Managing Director, shall be fixed in the manner specified in the Ninth Schedule]. 1. Proviso, ins. by S.O. 168(E), dated 5th March, 1998 (w.e.f. 1st January, 1996). 6C. The other conditions of service :- T he other terms and conditions of service specified in paragraph 1 [7, 8,9,10] of the said Scheme as amended by the General Insurance (Rationalisation of Pay Scales and Other Conditions of Service of Officers) Amendment Scheme, 1985 shall apply in relation to the Chairman, Managing Director with effect from the 1st day of January, 1986.] 1. Substituted by S.O. 168(E), dated 5lh March, 1998 (w.e.f. 1st January, 1996). 7. Fixation of pay on promotion :- Where an officer whose pay has been fixed under the Amendment Scheme had been promoted before its publication in the Official Gazette or is promoted after such publication to a higher post and his basic pay in such higher post is same as the basic pay in the post held by him before the promotion, the basic pay in such higher post shall be fixed at the next higher stage in the relevant revised scale of pay: Provided that where the basic pay in the said higher post is different from the basic pay in the post held by him before the promotion, the basic pay in the said higher post shall be fixed at a stage higher than the next higher stage in the relevant scale.] 8. Increments :- An increment to an officer in the scale of pay applicable to him shall be due every year on the 1st day of the month in which the last increment was drawn or on the 1st day of the month in which he completes twelve months of continuous service. Provided that no such increment shall be granted if the concerned officer has reached the maximum of the scale of pay applicable to him. Explanation :-For the purpose of this paragraph, "twelve months of continuous service" means a period of duty equal to twelve months excluding period of extraordinary leave.] 8A. Subject to the work record being found satisfactory :- (a)an Officer in the Scale of pay of Assistant Administrative Officer, who has reached the maximum of the scale of pay applicable to him, may be granted for every three completed years of service after reaching such maximum, an additional increment equal to the last increment drawn by him in the scale of pay, from 1st day of the month following completion of three years service after reaching such maximum or the 1 st day of the month following the date of publication of this scheme in the Official Gazette, whichever is later. (b) an Officer in the scale of pay of Administrative Officer, who has reached the maximum of the scale of pay applicable to him, may be granted for every three completed years of service after reaching such maximum, an additional increment equal to the last increment drawn by him in the scale of pay, subject to the maximum of three such increments: Provided that no officer shall be entitled to such additional increment before the 1st day of the month following completion of three years after reaching maximum scale of pay or after drawing such additional increment, as the case may be: Provided further that no officer shall be entitled to the third such additional increment before the 1st day of the month following the date of this scheme published in the Official Gazette. (c) an Officer in the scale of pay of Assistant Manager, who has reached the maximum of the scale of pay applicable to him, may be granted for every three completed years of service after reaching such maximum, an additional increment equal to the last increment drawn by him in the scale of pay, from 1 st day of the month following completion of three years service after reaching such maximum or the 1st day of the month following the date of publication of this scheme in the Official Gazette, whichever is later. Explanation: For the purpose of this paragraph, service means the period of duty excluding period(s) of extraordinary leave.] 9. Provident Fund :- Every Officer shall contribute to the Provident Fund at 1[8-1/ 3 per cent] of his basic pay, including personal pay, and special pay, if any, with an equal contribution by the Corporation or the Company, as the case may be. 2[Explanation.-For the purpose of this paragraph the expression "basic pay plus personal pay, if any" shall be computed : (i) for the period commencing on 1st day of August, 1992 and ending with 31st day of October, 1993 as per Seventh Schedule; and (ii) for the period commencing on 1st day of November, 1993 as per Eighth Schedule.] 3 [(iii) (a) in the case of Chairman, Managing Director and Chairman-cum-Managing Director, for the period commencing on 1st day of January, 1996, as per Ninth Schedule. (b) in the case of officers other than Chairman, Managing Director and Chairman- cum-Managing Director, for the period commencing on 1st day of August, 1997, as per Tenth Schedule.] 1. Substituted by S.O. 572(E), dated 25th July, 1989 (w.e.f. 1st August, 1987) for the figure and wolds "per cent". 2. Inserted by S.O. 521(E), dated 18th July. 1996 (w.e.f. 1st August. 1992). 3. Inserted by S.O. 597(E), dated 22nd June. 2000(w.e.f. 1st August, 1997). 10. Payment of gratuity :- (1) (a) Gratuity shall be payable to an Officer on the termination of his employment after he has rendered to the Corporation or the Company, or to both, continuous service (including continuous service with the insurer or the previous employer, in whose service the Officer was working on the 31st day of December, 1972) for not less than five years- (i) on his Superannuation; or (ii) on his retirement or resignation; or (iii) on his death or disablement due to accident or disease; or (iv) on termination of his service by the Corporation, or the Company; or (v) on his service being dispensed with owing to reduction of start or reorganisation of establishment: Provided that the completion of continuous service of five years shall not be necessary where the termination of the employment of any Officers is due to death or disablement. 1[* * *] (b) For every completed year of service or part thereof in excess of six months, the Officer shall be paid gratuity at the rates specified below, namely:- Number of completed Rate of gratuity for each years of service completed year of service From 5 years to 11 years 50% of the basic pay last drawn 12 years 60% of the basic pay last drawn 13 years 70% of the basic pay last drawn 14 years 80% of the basic pay last drawn 15 years or more 100% of the basic pay last drawn. Provided that where an employee to whom the General Insurance (Rationalisation and Revisions of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Scheme, 1974, applies is promoted as an officer on or after the 1 st day of January, 1973, he shall not be paid gratuity at a sum less than that admissible to him under the said Scheme. 2[(bb) Notwithstanding anything contained in clause (a) relating to qualifying period of five years for admissibility of gratuity and Clause (b), gratuity shall be payable to every officer who has been in continuous service of the Corporation or the Company, or both for not less than fifteen years, for each completed year of service or part thereof in excess of six months, at the rate of one month's basic pay, subject to maximum of 15 months basic pay for service upto 30 years, an additional gratuity shall be payable at the rate of half a month's basic pay for each completed year of service or part thereof in excess of six months : Provided that where an employee to whom the General Insurance (Rationalisation and Revision of Pay Scales and Other Conditions of Service of Supervisory is promoted as an officer on or after 1st day of January, 1973,he shall not be paid gratuity at a sum less than that admissible to him under the above Scheme.] 3[Provided further that the amount of gratuity payable to an officer shall be as determined in accordance with the above provisions or as calculated under the Payment of Gratuity Act, 1972 (39 of 1972), whichever is more favourable to him.] 4[(c) Notwithstanding the terms of any contract, agreement or letter of appointment where any chairman or Managing Director of the Corporation or the Chairman-cum- Managing Director of a Company, was an employee of the Corporation or the Company, as the case may be, then such a Chairman or Managing Director of the Corporation or Chairman- cum-Managing Director of the company shall be paid the gratuity which shall not be less than the amount which he would have been entitled to, had continued in the scale of pay of General Manager, when the gratuity becomes due and payable to him.] 5[* * *] (4) Notwithstanding anything stated above the amount of gratuity payable under this paragraph shall in no case be less than that to which the Officer had become entitled 6 [under the conditions of service applicable to him and in force till the date on which the new terms are made applicable to him.] (5) Subject to any lien the Corporation or the Company may have on the amount of gratuity admissible to an Officer, the Corporation or the Company, as the case may be, shall pay, to the officer or his nominee or nominees or if no such nomination is made or is subsisting, his heirs, the amount of gratuity admissible under this paragraph. (6) Notwithstanding anything contained in the foregoing sub-paragraph - (a) where the penalty of dismissal is imposed on an Officer- (i) who has been convicted of an offence, committed in the course of his employment and which offence, in the opinion of the Corporation or the Company, as the case may be involved moral turpitude, or (ii) for any act involving violence against the management or other Officers or employees, or any riotous or disorderly behaviour in or near the place of employment, (b) where the penalty of compulsory retirement, removal from service, or dismissal is imposed on an Officer for any act involving the Corporation or the Company, or both, in financial loss, the gratuity payable to him shall stand forfeited to the extent of such loss. 1. Explanation, Omitted by S.O. 587(E), dated 22nd June, 2000 (w.e.f. 1st August, 1997). 2. Inserted by S.O. 770(E), dated 15th October, 1985 (w.e.f. 1st October, 1983). 3. Inserted by S.O. 685(E), dated 30th August, 1999(w.e.f. 24th May, 1994). 4. Inserted by S.O. 108(E), dated 14th February, 1997 (w.e.f. 1st August, 1994). 5. Sub paragraph (2) and (3), Omitted by S.O. 770(E), dated 15th October, 1985 (w.e.f. 1st October, 1983). 6. Substituted by S.O. 389(E), dated 1st June, 1976 (w.e.f. 1st June, 1976). 11. Protection of accrued pension :- (1) Nothing contained in this Scheme shall affect the payment of any pension including family pension or superannuation benefits accrued to any Officer in accordance with the pension or superannuation Scheme as in force 1[on the date on which the new terms are made applicable to him] 2[ (a) The amount payable under sub-paragraph (1) shall be determined on the pay in the existing scale drawn on the date on which the new terms are made applicable to him and on the basis of the number of years of the continuous service rendered, as if he had retired on the date on which the new terms are made applicable to him.] (b) The amount determined under clause (a) shall be payable to the Officer on his retirement or on his ceasing to be in service, pension to commence with effect from the date from which it would have ordinarily commenced in accordance with the relevant pension or superannuation scheme. 3 [Explanation:- For the purpose of the provisions of paragraph 10, the scales of pay mentioned in Item I of the Eight Schedule shall be deemed to have come into force on the 1st day of August, 1994.] 1. Substituted by S.O. 389(E), dated 1st June, 1976 (w.e.f. 1st June, 1976). 2. Substituted by S.O. 389(E), dated 1st June, 1976 (w.e.f. 1st June, 1976). 3. Inserted by S.O. 521(E), dated 18th July, 1996 (w.e.f. 1st August, 1992). 12. Transfers :- The Chairman-Cum- Managing Director 1 [or any other officer authorised in this behalf by the Chairman-cum- Managing Director of a company may at any time transfer any Officer from one Department of the Company to another Department of that Company or from the Office of the Company to another Office of that Company in the same place or any other place. 1. Substituted by S.O. 2445 dated 30th July, 1977 (w.e.f. 6th August, 1977). 13. . :- 1 [* * * *] 1. Omitted by S.O. 770(E), dated 15th October, 1985 (w.e.f. 1st October, 1983). 14. Interpretation :- Where any doubt or difficulty arises as to the interruption of any of the provisions of this Scheme, it shall be referred to 1 [the Central Government for its decisions] 1. Substituted by S.O. 2445, dated 30th July, 1977 (w.e.f. 6th August, 1977). 15. Power to relax :- Where the Board is satisfied that the operation of any of the provisions of this Scheme will cause undue hardship in any particular case, it may, by order and for reason to be recorded in writing, dispense with or relax the requirements of that provisions to such extent and subject to such exceptions and conditions as it may consider necessary for dealing with the case in a just and equitable manner. 16. Other benefits :- No Officer shall be entitled to any benefit not arising out of this Scheme, or any Scheme which may be framed by the Corporation or a Company. 17. Overriding effect :- The provisions of this Scheme shall have effect notwithstanding anything to the contrary contained in any terms of appointment, agreement, award or other instrument for the time being in force. SCHEDULE 1 SCHEDULE (See paragraph 3 and 6) I- Pay Scales (Basic Pay)- (1) Chairman Rs. 3500-125-4000 (2) Managing Director or Chairman- Cum-Managing Director Rs. 300-125-3500 II-House Rent Allowance- Rs. 300 per month III- City Compensatory Allowance- Rs. 75 per month IV-Maximum personal Pay - Rs. 700 per month. SCHEDULE 2 SCHEDULE (See paragraph 3,6 and 13) I-Pay Scales (Basic Pay)- (1) General Manager Rs. 2500-125-3000 (2) Assistant General Manager Rs. 2000-125-2500 (3) Manager Rs. 1600-100-2000-125-2250 (4) Deputy Manager Rs. 1250-50-1300-75-1600-100-2000 (5) Assistant Manager Rs. 1000-50-1300-75-1675 (6) Administrative Officer Rs. 770-40-1050-50-1300 (7) Assistant Administrative Officer Rs. 530-40-1050. II-Dearness Allowance- The dearness allowance payable to an officer under this Schedule shall be as given in the Table below- III-House Rent Allowance- The House Rent Allowance shall be payable at the following rates per month: (a) For basic pay uptoRs.750/-............ 15% of basic pay (b) For basic pay in excess of Rs. 750/-......... 10% of such excess; Provided, however, that the maximum house rent allowance payble to any officer shall not exceed Rs. 300 per month, and the minimum shall not be less than Rs. 75 per month. IV-City Compensatory Allowance- The City compensatory shall be payable at the following rates : THE TABLE Dearness Allowance Payable During the Period From In rupees Basic pay 1-1-73 1-2-73 1-8-73 1-11-73 1-2-74 1-5-74 1-8-74 to to to to to to to 31-1-73 31-7-73 31-10-73 31-13-74 30-4-74 31-7-74 onwards (1) (2) (3) (4) (5) (6) (7) (8) 530 340 370 430 490 550 580 670 570 350 380 440 500 560 590 680 610 390 430 510 590 670 710 830 650 390 430 510 590 670 710 830 690 400 440 520 600 680 720 840 730 420 460 540 620 700 740 860 770 410 450 530 610 690 730 850 810 370 450 490 610 690 730 850 850 370 450 490 610 690 730 850 890 370 450 490 610 690 730 850 930 355 435 475 595 675 715 835 970 355 435 475 595 675 715 835 1000 355 .435 475 595 675 715 835 1010 340 420 460 580 660 700 820 1050 340 420 460 580 660 700 820 1100 340 420 460 580 660 700 820 1150 325 405 445 565 645 685 805 1200 325 405 445 565 645 685 805 00 3 5 05 5 565 6 5 685 805 1250 310 390 430 550 630 670 790 1300 310 340 430 550 580 670 790 1375 285 285 405 525 525 645 765 1450 275 275 395 515 515 635 755 1525 275 275 395 515 515 635 755 1600 275 275 395 515 515 635 755 1675 230 230 350 470 470 590 715 1700 190 190 285 405 405 525 645 1800 190 190 190 305 305 425 545 1900 150 150 150 165 165 285 405 2000 150 150 150 150 150 185 305 2125 100 100 100 100 100 100 130 2250 100 100 100 100 100 100 100 Over 2250 Nil" SCHEDULE 3 SCHEDULE (See paragraphs 3,6 and 13) I-Pay Scales (Basic Pay)- Junior Officer Rs. 460-35-530-40-890 II- Dearness Allowance- The dearness allowance payable under this Schedule shall be as given in the Table below. THE TABLE Dearness Allowance Payable During the Period From In rupees Basic pay 1-1-73 1-2-73 1-8-73 1-11-73 1-2-74 1-5-74 1-8-74 to to to to to to to 31-1-73 31-7-73 31-10-73 31-1-74 30-4-74 31-7-74 onwards (1) (2) (3) (4) (5) (6) (7) (8) 460 295 321 373 425 477 503 582 495 318 346 402 458 514 542 626 530 340 370 430 490 550 580 670 570 350 380 440 500 560 590 680 610 390 430 510 590 670 710 830 650 390 430 510 590 670 710 830 690 400 440 520 600 680 720 840 730 420 460 540 620 700 740 860 770 410 450 530 610 690 730 850 810 370 450 490 610 690 730 850 850 370 450 490 610 690 730 850 890 370 450 490 610 690 730 850 SCHEDULE 4 SCHEDULE [See paragraph 3 (na) and (nb)] I. Pay Scales (basic Pay):- 1. General Manager - Rs. 4100 - 125 - 4600 2. Assistant General Manager - Rs. 3725 - 125-4350 3. Manager - Rs. 3245 - 110 -3685 - 115 -3800 4. Deputy Manager - Rs. 2715 - 105 - 3450 5. Assistant Manager - Rs. 2250 - 100 - 3250 6. Administrative Officer - Rs. 1625 - 100 - 2925 7. Assistant Administrative Officer - Rs. 1175 - 75- 1440 - 85 - 2675 II. Dearness Allowance:-The Dearness Allowance will be linked to All India Average Consumer Price Index Number for industrial Workers (Base 1960-100), and shall be payable only when the average All India Consumer Price Index Number for Industrial Workers in above CPI 332, on the following lines; namely :- (i) For the purpose of payment of D.A., one cycle would consist of 24 points rise or fall in CPI. Each cycle would consist of 3 stages, viz., 1 st stage at 8 points rise; 2nd stage at 16 points rise and 3rd stage at 24 points rise; (ii) Officers drawing pay upto Rs. 1600/- p.m. will be eligible to get quarterly adjustment in D.A. at the first stage viz., for every rise or fall or 8 points above 332 in the quarterly average of the AIACPI (19600-100); (iii) For Officers in the pay range of Rs. 1601-2425 p.m., the first adjustment will be at the 2nd stage only, viz. for every block of 16 points (when the quarterly index reaches the level of 348) and the subsequent adjustment will be for the next block of 8 points (when the average index reaches 156). The cycle of adjustment will be repeated thereafter: (iv) For Officers drawing more than Rs. 2425/- p.m., the adjustment of D.A. will be for every cycle of 24 points above CPI 332; (v) The rate of adjustment will be 2 per cent of the basic-pay for every change of 8 points (subject to what is stated in (iii) and (iv) above) in the quarterly average of the Index subject to ceiling of Rs. 31.60; (vi) The ceiling of Rs. 31.60 will be relaxed to ensure that the D.A. payable at any stage is not less than the D.A. payable at the rate of 3.9 per cent of the basic pay for each cycle of 24 points (3 stages of 8 points) over 332 points subject to a further ceiling of Rs. 150/- for every 24 points rise; (vii) Marginal adjustments wherever necessary shall be made to ensuer that the amount of D.A. Payable at a higher level is not less than the amount of D.A. payable at a lower level. III. House Rent Allowance :-The house rent allowance shall be payable at the rate of 15 per cent of basic pay : Provided that the house rent allowance payable to any officer shall not exceed Rs.400/- per month and the minimum house rent allowance payable to any Officer shall not be less than Rs. 200/- per month: Provided further that Officers are allotted accommodation by the Corporation or the Company shall not be entitled to any house rent allowance and they shall pay as compensation for the use of accommodation allotted to them, an amount equivalent to 10 per cent of the basic pay or the licence fees, whichever is less. IV. City Compensatory Allowance :-The City Compensatory Allowance shall be payable at the following rates :- Place of Posting Rate Maximum amount (a) Cities with population exceeding 10% of Basic Pay Rs. 200/- 12 lakhs and any city in the state of Goa (b) Cities with population of 5 lakhs 6% of Basic Pay Rs. 120/- and above but not exceeding 12 lakhs State Capitals with Population not exceeding 12 lakhs, and Chandigarh Pondicherry and Port Blair Note : For the purpose of City Commendatory Allowance by popoulation, figures shall be those as in the [1991] Census Report. SCHEDULE 5 Corresponding stages for fixation of Basic Pay Chart FIFTH SCHEDULE [See Paragraph (6-A] Corresponding stages for fixation of Basic Pay Chart Stg. Asstt. Admn. Officer Admn. Asstt. Deputy Manager Asttt. Genl. General No. Officer Manager Manager Manager Manager Existing Revised Existing Revised Existing Revised Existing Revised Existing Revised Existing Revised Existing Revised Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. 1. 530 1400 770 1925 1000 2450 1250 2925 1600 3245 2000 3725 2500 4100 2. 570 1485 810 2025 1050 2550 1300 3030 1700 3355 2125 3725 2625 4225 3. 610 1570 850 2125 1100 2650 1375 3030 1800 3465 2250 3850 2750 4350 4. 650 1655 890 2225 1150 2750 1450 3135 1900 3465 2375 3975 2875 4475 5. 690 1740 930 2325 1200 2750 1525 3135 2000 3575 2500 4100 3000 4600 6. 730 1825 970 2425 1250 2850 1600 3240 2125 3685 7. 770 1910 1010 2425 1300 2925 1700 3345 2250 3800 8. 810 1995 1050 2525 1375 2950 1800 3345 9. 850 2080 1100 2625 1450 3050 1900 3450 10. 890 2165 1150 2725 1525 3050 2000 3450 11. 930 2250 1200 2725 1600 3150 12. 970 2335 1250 2825 1675 3250 13. 1010 2420 1300 2925 14. 1050 2505 Note.-"Existing basic pay " means the basic pay under the "existing terms". SCHEDULE 6 SCHEDULE (See paragraphs 3 (na), (nb) and 6B) I. Pay Scales (basic pay):-(i) Chairman Rs. 8000 per month. (ii) Managing Director or Chairman-cum-Managing Director Rs. 7500-125-8000/ II. Manner Of Fixation of basic pay in the revised scales of pay:-(i) The basic of pay of the Chairman shall be fixed at Rs. 8000. (ii) The basic pay of Managing Directors or Chairman-cum-Managing Directors shall be fixed at a coiresponding stage in the revised scales of pay as specified in the Table below: Table Managing Director/Chairman-cum-Managing Director Under New Scale Under Revised Scale Rs. Rs. 3000 7500 3125 7625 3250 7750 3375 7875 3500 8000 (iii) The Chairman, Managing Directors or Chairman-cum-Managing Director, as the case may be, whose basic pay is fixed in the revised scale of pay under item (ii) above shall be paid the difference of basic pay and dearness allowance (after deducting the Officer's compulsory contribution to the Provident Fund) between the 'revised terms' and the 'New terms'. III. Dearness allowance :-(i) The deamess allowance payable to the Chairman, Managing Director or the Chairman-cum-Managing Directors shall be as under:- (a) Prom 1st July, 1986 to 31st December, 1986 : 2 per cent of pay subject to a minimum of Rs. 180 per month; (b) From 1st January, 1987 onwards: 5 per cent of pay subject to a minimum of Rs. 360 per month. (ii) Notwithstanding anything contained in sub-item (i), the Central Government may by order vary the amount of deamess allowance from time to time. IV. House rent allowance.-With effect from the 1st day of October, 1986, every Chairman, Managing Director and Chairman-cum-Managing Director shall be provided by the Corporation, a rent-free unfurnished residential accommodation : Provided that a Chairman, the Managing Director and the Chairman-cum-Managing Director who has not been provided with such accommodation, shall be paid a house rent allowance at the rate of 10 per cent of his pay plus an additional house rent allowance of Rs. 1000 per month. V. City Compensatory allowance: With effect from the 1st day of October, 1986, the Chairman the Managing Director and the Chairman-cum-Managing Director shall be entitled to city compensatory allowance at the rate of Rs. 100 per month." SCHEDULE 7 SCHEDULE [See Paragraph 4] I. Scales of pay (Basic pay): (1) General Manager: Rs. 6400-150-7000. (2) Assistant General Manager: Rs. 5950-150-6550. (3) Manager: Rs. 5350-150-5950. (4) Deputy Manager: Rs. 4520-130-4910-140-5050-150-5350. (5) Assistant Manager: Rs. 3660-120-4260-130-4910-140-5050. (6) Administrative Officer: Rs. 2940-120-4260-130-4520. (7) Assistant Administrative Officer: Rs. 2100-120-4260. 1. Inserted by S.O. 572(E), dated 25th July, 1989 (w.e.f. 1st August, 1987). II. Fixation of the Basic pay Assistant Administrative Assistant Deputy Manager Assistant General Administrative Officer Officer Manager Manager General Manager Manager Stg. Existing Existing Existing Existing Existing Existing Existing Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) 1. 1175 2100 1625 2940 2250 3780 2715 4520 3245 5350 3725 5950 4100 6400 2. 1250 2220 1725 3060 2350 3900 2820 4650 3355 5500 3850 6100 4225 6550 3. 1325 2340 1825 3180 2450 4020 2925 4780 3465 6550 3975 6250 4350 6700 4. 1400 2460 1925 3300 2550 4140 3030 4910 3575 5800 4100 6400 4475 6850 5. 1485 2700 2025 3540 2650 4260 3135 5050 3685 5950 4225 6550 4600 7000. 6. 1570 2820 2125 3660 2750 4390 3240 5200 3800 5950 4350 6550 7. 1655 2940 2225 3780 2850 4520 3345 5350 8. 1740 3060 2325 3900 2950 4650 3450 5350 9. 1825 3180 2425 4020 3050 4780 10. 1910 3300 2525 4140 3150 4910 11. 1995 3420 2625 4260 3250 5050 12. 2080 3540 2725 4390 13. 2165 3660 2825 4520 14. 2250 3780 2925 4520 15. 2335 3990 16. 2420 3900 17. 2505 4020 18. 2590 4140 19. 2675 4260 Note.- The term "Existing Basic Pay" in the above Table shall mean the basic pay as applicable in accordance with the Fourth Schedule. III. Dearness Allowances: (1) The scale of dearness allowance applicable to the Officers shall be determined asunder : Index : All India Average Consumer Price Index Number for Industrial Workers. Base Year: 1960-100. Revision of Dearness Allowance: Revision of Dearness Allowance may be made on quarterly basis for every 4 points rise or fall Rate of Dearness Allowance: For every 4 points in the quarterly average over 600 points, the clearness allowance shall be calculated at the following rates:- Basic pay Rate of D.A. for every 4 points (1) (2) (i) Upto Rs. 2500/- 0.67% of basic pay; (ii) Rs. 2501 to Rs. 4000/- 0.67% of Rs. 2500 - plus 0.55% of basic pay in excess of Rs. 2500/- (iii) Rs. 4001 to Rs. 4260/- 0.67% of Rs. 2500-/ plus 0.5% difference between Rs. 4000/- and Rs. 25000/- plus 0.33% of basic pay in excess of Rs. 4000/-; (iv) Rs. 4261/- and above 0.67% of Rs. 2500/- plus 0.55% of difference between Rs. 4000/- and Rs. 2500/- plus 33% of difference between Rs. 4260/- and Rs. 4000/- plus 0.17% of basic pay in excess of Rs. 4260/-". (2) There shall be an upward revision of the dearness allowance payable for every four points rise in the quarterly average (hereinafter referred to as the "current average figure") of the All India Consumer Price Index above 600 points in the sequences 600-604- 608-612 and so on; and there shall be downward revision of the dearness allowance payable if the current average figure falls by four points below the index figure in the above sequence with reference to which the deamess allowance has been paid for the last preceding quarter. On the downward revision, the deamess allowance payable shall correspond to the current average figure if such current average figure is a figure in the above sequence; and the deamess allowance payable shall correspond to the figure in the above sequence next preceding the current average figure if such current average figure is not a figure in the above sequence. (3) For this purpose, quarter shall mean a period of three months ending on the last year day of March, June, September or December. (4) The final index figures as published in the Indian Labour Journal or the Gazette of India, whichever publication is available earlier, shall be the index which shall be taken for the purpose of calculation of dearness allowance. (5) The revision in dearness allowance corresponding to the changes in the current average figure of for any particular quarter shall take effect only from the second succeeding month following the end of the quarter. IV. House Rent Allowance :-(1) Save as otherwise provided in sub-item (2), the hosue rent allowance payable to Officers shall be at the rate of 12.5 per cent of the basic pay, subject to a maximum of Rs. 500 per month. (2) In case of Officers posted at Ahmedabad, Bangalore, Bombay, Calcutta, Delhi, Hyderabad, Kanpur, Madras, Nagpur, Pune, Panaji or Marmugao, the house rent allowance, payable shall be the least of the following, namely :- (a) an amount equivalent to 12.5 per cent of the basic pay; or (b) an amount equal to the difference between 6 per cent of the basic pay at the minimum of the scale of pay applicable to the officer and the actual rent paid by him or 12 per cent of his investment together with outgoings by way of taxes where the residential accommodation is owned by the officer: Provided that the amount payable shall not be less than the house rent allowance prescribed under sub-item (1) and not more than Rs. 600 per month. (3) Officer who are allotted residential accommodations by the Corporation or Company shall pay for such accommodation approi peicence fee as may be decided by the Corporation from time to time and shall not be entitled to any house rent allowance in terms of either sub-item (1) or sub-item (2). V. City Compensatory Allowance : (1) The scale of City Compensatory Allowance payable to Officer shall be as under: Place of posting Rate 1 2 (a) (i) Cities with population exceeding 7% of Basic pay subject to a 12 lacs, Faridabad Gaziabad, Noida, maximum of Rs. 220/- per month. Panaji and Marmugao on and from 1st day of August 1987. (ii) Any city in the State of Goa other than 7% of Basic pay subject to a Panaji and Marmugao on and from maximum of Rs. 220/- per month. the 19th day of May, 1988. (iii) Cities of Gurgaon, Vashi and 7% of Basic Pay subject to a Gandhinagar on and from maximum of Rs. 220/- per month. the 12th day of May, 1989. (b) (i) Cities with population of 5 lacs and 4% of Basic Pay subject to a above but not exceeding 12 lacs, State maximum of Rs. 135/- per month. capitals with population not exceeding 12 lacs, Chandigarh, Mohali, Pondicherry and Port Blair on and from the 1st day of August, 1987. (ii) City of Panchkula on and from 12th 4% of Basic Pay subject to a day of May, 1989 maximum of Rs. 135/- per month. Note.-For the purpose of this paragraph, the population figures shall be those in the 1981 Census Report. VI. Hill Station Allowance :-(1) The scale of Hill Station Allowance payable to Officers shall be as follows : (i) Posted at places situated at a height of At the rate of 7 per cent of 1500 meters and over above mean sea level. the Basic Pay subject to maximum of Rs. 180 per month. (ii) Posted at places situated at a height of At the rate of 5 per cent of 1000 metres and above but less than the Basic Pay subject to a 1500 metres above mean sea level, maximum of Rs. 150 per at Mercara and at places which are month. specifically declared as "Hill Stations" by Central/State Governments for their employees. SCHEDULE 8 SCHEDULE (See Paragraph 4) I. Scale of Pay (Basic Pay).-(1) General Manager Rs. 12650-300-13250-350- 13600-400-14000 (2) Assistant General Manager Rs. 11450-300-12650 (3) Manager Rs. 10450-250-11450 (4) Deputy Manager Rs. 8970-230- 9200-250-10450 (5) Assistant Manager Rs. 7360-230-9200-250-9950 (6) Administrative Officer Rs. 5980-230-8970 (7) Assistant Administrative Officer Rs. 4250-230-4940-350-5290-230-8510 II. Fixation of the Basic Pay Table Assistant Administrative Assistant Deputy Manager Assistant General Administrative Officer Officer Manager Manager General Manager Manager Stg. Existing Existing Existing Existing Existing Existing Existing Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) 1. 2100 4250 2940 5980 3660 7360 4520 8970 5350 10450 5950 11450 6400 12650 2. 2220 4480 3060 6210 3780 7590 4650 9200 5500 10700 6100 11750 6550 12950 3. 2340 4710 3180 6440 3900 7820 4780 9450 5650 10950 6250 12050 6700 13250 4. 2460 4940 3300 6670 4020 8050 4910 9700 5800 11200 6400 1250 6850 13600 5. 2580 5290 3420 6900 4140 8280 5050 9950 5950 11450 6550 12650 7000 14000 6. 2700 5520 3540 7130 4260 8510 5200 10200 7. 2820 5750 3660 7360 4390 8740 5350 10450 8. 2940 5980 3780 7590 4520 8970 9. 3060 6210 3900 7820 4650 9200 10. 3180 6440 4020 8050 4780 9450 11 3300 6670 4140 8280 4910 9700 11. 3300 6670 4140 8280 4910 9700 12. 3420 6900 4260 8510 5050 9950 13. 3540 7130 4390 8740 14. 3600 7360 4520 8970 15. 3780 7590 16. 3900 7820 17. 4020 8050 18. 4140 8280 19. 4260 8510 Note : The term existing basic pay in the above table shall mean the basic pay as applicable in accordance with the Seventh Schedule. III. Dearness Allowance.-(1) The scale of dearness allowance applicable to the Officers shall be determined as under:- Index: All India Consumer Price Index for Industrial Workers. Base Year: 1960= 100. Revision of Deamess Allowance :-Revision of Deamess Allowance may be made on quarterly basis for every 4 points rise or fall. Basic Pay Rate of DA for every 4 points UptoRs. 4800 0.35% of basic pay. Rs. 4801-Rs. 7700 0.35% of Rs. 4800 plus 0.29% of basic pay in excess of Rs. 4800. Rs. 7701-Rs. 8200 0.35% of Rs. 4800 plus 0.29% of difference between Rs. 4800 and Rs. 7700 plus 0.17% of basic pay in excess of Rs. 7700. Rs. 8201 and above 0.35% of Rs. 4800 plus 0.29% of difference between Rs. 4800 and Rs. 7700 plus 0.17% of difference between of Rs. 7700 and Rs. 8200 plus 0.09% of basic pay in excess of Rs. 8200. SCHEDULE 9 SCHEDULE (See Paragraph 3 (na), (nb) and 6B) I. Pay Scales (basic pay ):-(i) Chairman Rs. 26000/- per month. (ii) Managing Director or Chaimian-cum-Managing Director Rs. 24050-650-26000/- II. Manner of fixation of basic pay in the revised scales of pay:-(i) The basic pay of Chairman shall be fixed at Rs. 26000/-. (ii) With effect from 1st day of January, 1996 the basic pay of Managing Director or Chairman-cum-Managing Director as per Sixth Schedule to said Scheme, shall be fixed as specified in the Table below :- Table Managing Director or Chairman-cum-Managing Director Pre-revised Scale (as per Sixth Fixation in Revised Scale (as per Ninth Schedule Schedule to the said Scheme) to the said Scheme) Rs. 7500 Rs. 24050 Rs. 7625 Rs. 24050 Rs. 7750 Rs. 24050 Rs. 7875 Rs. 24700 Rs. 8000 Rs. 24700 (iii) Chairman, Managing Director, or Chairman-cum-Managing Director, as the case may be, whose basic pay is fixed in the revised scale of pay under item (ii) above shall be paid the difference of basic pay and dearness allowance (after deducting the Officer's compulsory contribution to the Provident Fund) between the 'Pre-revised terms', as per Sixth Schedule to the said Scheme and 'Revised' terms'. III. Dearness Allowance :-(i) The Deamess Allowance payable to Chairman, Managing Director, or Chairman-cum-Managing Director shall be as under :- (a) From 1.7.1996 to 31.12.1996 4 per cent of pay (b) From 1.1.1997 to 30.06.1997 8 per cent of pay (c) From 1.7.1997 onwards 13 per cent of pay (ii) Notwithstanding anything contained in sub-item (i), the Central Government may, by order, vary the amount of Deamess Allowance from time to time. IV. House Rent Allowance :-Every Chairman, Managing Director, or Chairman- cum- Managing Director shall be provided by the Corporation, a rent free unfurnished residential accommodation: Provided that Chairman, Managing Director, and Chairman-cum-Managing Director who has not been provided with such accommodation, shall be paid a House Rent Allowance as under: (i) for the period between 1.1.1996 and 31.7.1997, as per item IV of the Sixth Schedule to the said Scheme; and (ii) With effect from 1st day of August, 1997, at the following rate: (a) at Mumbai and New Delhi, 30 per cent of basic pay in the revised scale, drawn per month; and (b) at Calcutta and Chennai, 15 per cent of basic pay in the revised scale, drawn per month. V. City Compensatory Allowance :-Chairman, Managing Director and Chairman- cum-Managing Director shall be entitled to City Compensatory Allowance as under : (a) for the period between 1.1.1996 and 31.1.1997, as per item V of the Sixth Schedule to the said Scheme; and (b) with effect from 1st day of August, 1997, at the rate of Rs. 300/- per month." Note : The fixation of pay in the revised scale has been done on the basis of the Central Civil Services (Revised Pay) Rules, 1997. SCHEDULE 10 SCHEDULE [See paragraph 4 sub-paragraph (8)] I. Scales of Pay (Basic Pay) (1) General Manager Rs. 21200-550-(2)-22300-600(1)- 22900(1)-23600 (2) Assistant General Manager Rs. 19000-550(4)-21200 (3) Manager Rs. 17150-450(3)-18500-500(1)- 19000 (4) Deputy Manager Rs. 14735-360(1)-15095-385(3)-16250-450(2)17150 (5) Assistant Manager Rs. 12215-360(8)- 15095-385(3)16250 (6) Administrative Officer Rs. 10055-360(13)-14735 (7) Assistant Administrative Officer Rs. 7535- 360(18)-14015 II. Fixation of the Basic Pay Table Assistant Administrative Assistant Deputy Manager Assistant General Administrative Officer Manager Manager General Manager Officer Manager Stg Existing Existing Existing Existing Existing Existing Existing Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Basic Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay Pay (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) 1. 4250 7535 5980 10055 7360 12215 8970 14735 10450 17150 11450 19000 12650 21200 2. 4480 7895 6210 10415 7590 12575 9200 15095 10700 17600 11750 19550 12950 21750 3. 4710 8255 6440 10775 7820 12935 9450 15480 10950 18050 12050 20100 13250 22300 4. 4940 8615 6670 11135 8050 13295 9700 15865 11200 18500 12350 20650 13600 22900 5. 5290 8975 6900 11495 8280 13655 9950 16250 11450 19000 12650 21200 14000 23600 6. 5520 9335 7130 11855 8510 14015 10200 16700 7. 5720 9695 7360 12215 8740 14375 10450 17150 8. 5980 10055 7590 12575 8970 14735 9. 6210 10415 7820 12935 9200 15095 10. 6440 10775 8050 13295 9450 15480 11. 6670 11135 8280 13655 9700 15865 12. 6900 11495 8510 14015 9950 16250 13. 7130 11855 8740 14375 14. 7360 12215 8970 14735 15. 7590 12575 16. 7820 12935 17. 8050 13295 18. 8280 13655 19. 8510 14015 Note: The term existing Basic Pay in the above table shall mean the Basic Pay applicable in accordance with the Eighth Schedule. III. Dearness Allowance : (1) The scale of dearness allowance applicable to the Officers shall be determined as under: - Index: All India Average Consumer Price Index for Industrial Workers. Base: Index No. 1740 in the series 1960=100. Rate of dearness allowance:- For every 4 points in the quarterly average over 1740 points, the dearness allowance shall be calculated at the rate of 0.23% of Basic Pay. Revision of deamess allowance:- Revision of deamess allowance may be made quarterly basis for every 4 points rise or fall. (2) There shall be an upward revision of the deamess allowance payable for every four points rise in the quarterly average (hereinafter referred to as the "current average figure") of the All India Consumer Price Index above 1740 points in the sequence 1740- 1744-1748-1752 and so on; and there shall be downward revision of the deamess allowance payable if the current average figure falls by four points below the index figure in the above sequence with reference to which the deamess allowances has been paid for the last preceding quarter. On the downward revision, the deamess allowance payable shall correspond to the current average figure if such current average figure is a figure in the above sequence; and if such current average figure is not a figure in the above sequence, the deamess allowance payable shall correspond to the figure in the above sequence immediately preceding the current average figure. (3) The final index figures as published in the Indian Labour Journal or the Gazette of India, whichever publication is available earlier, shall be the index figure which shall be taken for the purpose of calculation of deamess allowance. (4) The revision in deamess allowance corresponding to the changes in the current average figure for any particular quarter shall take effect only from the second succeeding month following the end of the quarter. Explanation.--For the purposes of this item, quarter' shall mean a period of three months ending on the last day of the month of March, June, September or December. IV. House Rent Allowance (1) With effect from 1st day of August, 1997, the House Rent Allowance payable to Officers shall be as shown in the Table below: Table Place of posting Rate per month (a) Cities of Mumbai, Navi Mumbai, 11% of pay subject to maximum Calcutta, New Delhi, Faridabad, of Rs. 1200/- per month. Ghaziabad, NOIDA, Gurgaon, and Chennai (b) Cities with population exceeding 9% of pay subject to maximum of 12 lacs except the cities mentioned Rs. 1000/- per month. at (a), Gandhinagar, and all cities in the State of Goa; (c) All other places 8% of pay subject to maximum of Rs. 950/- per month. Note : (1) For the purpose of this item, the population figures shall be as per the latest Census Report. (2) Cities shall include their urban agglomeration. (3) 'pay' means Basic Pay and Additional increments as per paragraph 8A. (2) Officers who are allotted residential accommodation by the Corporation or Company shall pay for such accommodation, appropriate licence fee as may be decided by the Corporation or the Company from time to time and shall not be entitled to House Rent Allowance in terms of sub-item (1) of this item. V. City Compensatory Allowance : With effect from 1st day of August, 1997, the City Compensatory Allowance to Officers shall be as under: Place of posting Rate (a) Cities of Mumbai, Navi Mumbai, 4% of pay subject to a maximum of Rs. Calcutta, New Delhi, Faridabad, 375/- per month Ghaziabad, NOIDA, Gurgaon, and Chennai. (b) Cities with population exceeding 3% of pay subject to a maximum of Rs. 12 lacs, except cities mentioned in 350/- per month (a) Gandhinagar, all cities in the State of Goa; (c) cities with population of 5 lacs and 2.5% of pay subject to a maximum of Rs. above but not exceeding 12 lacs, 250/- per month State capitals with population not exceeding 12 lacs, Chandigarh, Mohali, Panchkula, Pondicherry, Port Blair.