Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INDIAN AIRLINES EMPLOYEES PASSAGE REGULATIONS, 1975 CONTENTS 1.A. 1.A 1.B. 1.B 2. 2 3. 3 4. Family 5. 5 6. 6 7. 7 8. 8 9. 9 10. Free/concessional Air passages to Retired employees 11. 11 12. Employees under suspension 13. Air passages to Medical Officers INDIAN AIRLINES EMPLOYEES PASSAGE REGULATIONS, 1975 11. Gazette of India, 1975, Part III, Sec. 4, p. 2069 In exercise of the powers conferred under Section 45(2) of the Air Corporations' Act, 1953, the Corporation hereby makes the following Regulations for issue of passes to its officers and other employees either free of cost or at concessional rates for travel on its air services. These Regulations will take effect from 1st August, 1975. 1.A. 1.A :- 1.B. 1.B :- 2. 2 :- The grant of passages will be subject to the following general conditions: (a) The return passage comprises of two single tickets for a journey between the same two points performed by the same person and the splitting up of such a passage into two separate single passages is not permissible. (b)Air passages will normally be granted by the shortest and the cheapest route. Where two places are connected by a non-stop service as well as a stopping service, air passages may be granted by either. Journeys between two points may also be permitted on the common rated routes as applicable to the fare paying passengers. It may also be ensured that the coupons are utilised strictly in their serial order. (c) An infant in arms, though not provided with a seat, will be counted against the employee's free/concessional passages. (d) The concessional staff passage will be computed on the value of the two single journey fares. (e) An employee retiring from service of the Corporation may be permitted to utilise the passages (free/concessional) that may be due to him on the date of retirement. Where an employee dies while in service his family may be permitted to avail of the passages (free/concession), that may be due to employee on the date of his demise. The above concession will be available only for a period of one year from the date of retirement/death. Comment - An infant in arm. though not provided with a seat will be counted against the employee's free/concessional passages. 3. 3 :- The passages will be allowed subject to accommodation being available after all paying traffic is accommodated. Note: The term 'subject to accommodation being available' mentioned in the above regulation shall be interpreted to mean that an employee shall be accommodated only when through passage is available on a service after making due provision for fare paying priority passengers. In other words the load factor shall be taken into account at the point of embarkation and care taken to ascertain that the required space would be available throughout before embarkation is permitted. When, however, an employee is willing to take a chance at intermediate stations and requests, in writing, for being given a passage which may involve his being off loaded at one or more stations en-route a passage may be granted to him on that basis, at his own risk. 4. Family :- "Family means the employee, his/her spouse, children and parents wholly dependent on the employee, and such other relatives of the employee whom the Managing Director may in each individual case, include on compassionate grounds." 5. 5 :- The passages are ordinarily non-cumulative. The Managing Director may, under special circumstances, allow the accumulation of air passages. Air passage will be valid for commencement of journey as follows:- (i) Outward journey:- Within three months from the date of issue of the ticket, or by the 31st of July, whichever is earlier. 1 [ (iii) Return journey:- Within one year from the date of issue of the ticket for outward journey in respect of domestic as well as international sectors ]. Note: If an employee surrenders a ticket within its validity period, the authority that issued the RA. Form may, if satisfied with the circumstances under which the cancellation is sought allow the passage account to be amended. This concession will not apply where the outward journey has been performed. 1. Subs. by Notification dated 8th May, 1976 published in Gazette of India, 1976, Part III, Sec. 4, p. 1426. 6. 6 :- Air passages will not be claimed as of right but will be sanctioned at the discretion of the Corporation. Note: Non-availability of accommodation in the aircraft will not be accepted as an excuse for an employee not reporting for duty on the due date. Comment - Sanction of free/concessional air passage is discretionary and cannot be claimed as a matter of right. 7. 7 :- Any unauthorised use of the free or concessional passages granted to an employee will constitute as misconduct and may also entail permanent forfeiture of the privilege. Comment - Any unauthorised use of free/concessional air passages amounts to misconduct. 8. 8 :- An employee or the member of his family or dependent parent travelling in the aircraft on free/concessional air passages will do so at his own risk and will be governed by the terms and conditions subject to which air ticket is issued to a fare paying passenger. 9. 9 :- Free air passages may in addition be granted by the competent authority at its discretion to an employee who has been invited to attend a meeting, conference or seminar organised by a learned society or professional body in India. 10. Free/concessional Air passages to Retired employees :- 1 (i) An Employee who has retired from the service of the Corporation after completion of a minimum of 20 year's continuous service may be granted (a) one free passage every calendar year or two free passages every alternate calendar year and (b) two 90 per cent rebated passages every calendar year .] (ii) The facility at (i) above will also be granted to retired employees, who may not have put in 20 years of continuous service in the Corporation by virtue of the fact that they may have been seconded from Government/Government Undertakings, provided at the time of retirement the period of continuous service put in by them in the Government/Government Undertakings plus their tenure in the Corporation is not less than 20 years. (iii) Air Hostesses, Receptionists, Instructresses and employees retired due to medical unfitness may also be granted free/concessional air passages on the following basis :- 1. See Gazette of India, 1976, Part III, Sec. 4, dated 4th September, 1976. p. 1698 11. 11 :- Employees retiring from stations other than their home stations may be granted free air passages on subject to load basis on lA's own services for self and family as defined in these Regulations from the station of retirement to the Airport nearest to the Home Town. In such a case in the event of death of an employee while in the service of the Corporations at an outstation, this benefit will be admissible to the family of a deceased employee. This facility can be availed within a period of six months. 12. Employees under suspension :- An employee under suspension may be granted free/concessional passages as admissible to regular employees. 13. Air passages to Medical Officers :- (i) Part-time Medical Officers.- Part-time Medical Officers of the Corporation may be granted two free return air passages during each alternate passage year subject to the terms and conditions as laid down in the Regulations. (ii) Part-time Medical Officers appointed on 'Per Case' basis.- Part- time Medical Officers of the Corporation appointed on 'per case' basis be allowed one free air passage once in two passage years. These passages are not transferable.