GENERAL INSURANCE (RATIONALISATION AND REVISION OF PAY SCALES AND OTHER CONDITIONS OF SERVICE OF SUPERVISORY, CLERICAL AND SUBORDINATE STAFF) AMENDMENT SCHEME, 2022

PREAMBLE

In exercise of the powers conferred by section 17A of the General Insurance Business (Nationalisation) Act, 1972 (57 of 1972), the Central Government hereby frames the following Scheme further to amend the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Scheme, 1974, namely:-

Scheme - 1. Short title, commencement and application.

(1)     This Scheme may be called the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022.

(2)     This Scheme shall be deemed to have come into force on the 1st day of August, 2017.

(3)     This Scheme shall be applicable to all employees who were in whole-time service in Supervisory, Clerical and Sub-ordinate Staff cadres of the Corporation or Company as on, or after, the 1st day of August, 2017:

Provided that the employees whose resignations had been accepted or whose services had been terminated during the period from the 1st day of August, 2017 and the date of publication of this Scheme, shall not be eligible for the arrears on account of revision under this Scheme.

(4)     Nothing contained in this Scheme shall entitle an employee to claim Overtime Allowance higher than what he had been entitled to prior to the publication of this Scheme.

Scheme - 2.

In the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Scheme, 1974 (hereinafter referred to as the said Scheme), in paragraph 3, after clause (ff), the following clauses shall be inserted, namely:-

'(fg) "third rationalised scales of pay "means the scales of pay as specified in the Eleventh Schedule;

(fh) "third rationalised terms" means the scales of pay and allowances as specified in the Eleventh Schedule;'.

Scheme - 3.

In the said Scheme, in paragraph 4, after sub-paragraph (17), the following sub-paragraphs shall be inserted, namely:-

"(18) With effect from the 1st day of August, 2017, the pay and allowances of every employee shall be in accordance with the third rationalised terms. The basic salary of every employee in service as on that date and of every employee appointed after that date but before the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, shall be in accordance with the third rationalised scales of pay as per the provisions of paragraph 6I.

(19) Every employee whose basic salary is fixed in the third rationalised scales of pay in accordance with the provisions of paragraph 6I of this Scheme shall be paid, from the date of fixation in the third rationalised scales of pay, for the period commencing from the 1st day of August, 2017 or the date of his appointment, or the date from which he opts to be governed by the provisions of General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022, whichever is later, the difference of Basic Salary, Personal Pay, if any, Dearness Allowance and other allowances (after deducting the employee's compulsory contribution to the Provident Fund or New Pension Scheme), between the third rationalised terms and second rationalised terms applicable to him:

Provided that-

(a)      an employee who had retired from service after the 1st day of August, 2017 shall be paid the difference in the amount, as specified in this sub-paragraph, for the period upto the date of his retirement along with the difference in the amount of gratuity, if any, arising out of this Scheme;

(b)      in the case of an employee who had died whilst in service on or after the 1st day of August, 2017, the difference in the amount as specified in this sub-paragraph, for the period upto the date of his death shall be paid to the person to whom his Provident Fund was paid or is to be paid and the difference in the amount of gratuity, if any, arising out of this Scheme shall be paid to the person to whom his gratuity was paid or is to be paid:

Provided further that in respect of an employee who is promoted from Supervisory, Clerical and Sub-ordinate Staff cadres to the cadre of officer or converted as Development Officer on or after the 1st day of August, 2017, the difference in the amount referred in this sub-paragraph (excluding the difference in gratuity amount) upto the date of his promotion as officer or conversion as Development Officer, shall be paid on the basis of notional fixation of his basic salary in the third rationalised terms.

Explanation.-For the purposes of this sub-paragraph, the expression "other allowances" means House Rent Allowance, City Compensatory Allowance, Functional Allowance, Hill Station Allowance, Graduation Allowance, Allowance for Technical Qualification, Transport Allowance, Paradeep Port Allowance, and Fixed Personal Allowance as admissible to an employee.'.

Scheme - 4.

In the said Scheme, after paragraph 6H, the following paragraph shall be inserted, namely:-

"6I. Fixation of Basic Salary in the third rationalised scales of pay and allowances:

(1)     The scales of pay and other allowances in case of every employee in service as on the 1st day of August, 2017, and continuing to be in service on or after the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, shall be in accordance with the third rationalised terms from a date not earlier than,-

(i)       1st day of the month following the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, for Hill Station Allowance, Kit Allowance, Functional Allowance for Audit Assistants and Paradeep Port Allowance; and

(ii)      the 1st day of August, 2017, for Basic Salary and other allowances.

(2)     The scales of pay and allowances in case of every employee to whom this Scheme applies, shall be in accordance with the third rationalised terms from a date not earlier than the date mentioned in sub-paragraph (1) above or the date of appointment, whichever is later.

(3)     Notwithstanding anything contained in sub-paragraph (1) and (2), an employee may choose that the scales of pay and other allowances may be fixed in his case in accordance with Table A or B, as the case may be, of item I of the Eleventh Schedule, with effect from the dates mentioned in sub-paragraph (1) above or any date thereafter but on or before the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, in which case, he shall intimate such choice in writing to the Corporation or Company, as the case may be, within the period as may be stipulated:

Provided that no arrears shall be payable to such employee for the period from the 1st day of August, 2017 to the date so chosen:

Provided further that while calculating the arrears from the 1st day of August, 2017 to the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, if the net difference between the second rationalised total monthly emoluments after deducting Provident Fund/New Pension Scheme and the third rationalised total monthly emoluments after deducting Provident Fund is negative, the same shall be ignored.".

Scheme - 5.

In the said Scheme, in paragraph 11, in the Explanation, after clause (vi), the following clause shall be inserted, namely:-

"(vii) for the period commencing from the 1st day of August, 2017, shall be computed with reference to the third rationalised terms.".

Scheme - 6.

In the said Scheme, after the Tenth Schedule, the following Schedule shall be inserted, namely:-

'ELEVENTH SCHEDULE

[See Paragraph 3 (fg) and (fh)]

I.        Third rationalised Scales of Pay:

A.       Supervisory and Clerical Staff

(1)     Senior Assistant

Rs. 31370-2245(4)-40350-2500(15)-77850

(2)     Stenographer

Rs. 31370-2245(4)-40350-2500(15)-77850

(3)     Assistant, Typist, Telephone Operator, Telex Operator, Receptionist, Punch Card Operator, Unit Record Machine Operator, Comptist and other equivalent posts

Rs. 22405-1305(1)-23710-1425(2)-26560-1605(5)-34585-1855(2)-38295-2260(3)-45075-2345(2)-49765-2500(5)-62265

(4)     Record Clerk

Rs. 20785-900(2)-22585-965(5)-27410-1030(1)-28440-1155(2)-30750-1275(3)-34575-1420(5)-41675-1580(9)-55895

B.       Subordinate Staff

(1)     Driver

Rs. 20785-900(2)-22585-935(14)-35675-1030(2)-37735-1160(9)-48175

(2)     Other Subordinate Staff

Rs. 18100-740(5)-21800-785(8)-28080-935(1)-29015-970(2)-30955-1160(9)-41395

Fixation of basic salary and stagnation stages shall be as per the Tables given below:-

Table-A

Fixation of Basic Salary

Table-B

Fixation of Basic Salary-Stagnation Stages

[See Paragraph 7, sub paragraph (2)]

Note: (1) The basic salary of every employee in service as on the 1st day of August, 2017 and who continues to be in service after the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, shall be fixed at the corresponding stage in the respective third rationalised scale of pay with effect from the 1st day of August, 2017 or the date of option, whichever is later.

(2) The basic salary of every employee appointed after the 1st day of August, 2017 and who continues to be in service after the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, shall be fixed at the corresponding stage in the respective third rationalised scale of pay with effect from the date of his appointment or date of option, whichever is later.

(3) The basic salary of every employee who was in service on or after the 1st day of August, 2017 and who retired or died on or before the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, shall be fixed at the corresponding stage in the respective third rationalised scale of pay with effect from the 1st day of August, 2017 or the date of his appointment, whichever is later:

Provided that in respect of the employees in the scale of Assistant, who have already been granted as on the 31st day of July, 2017, one, two, three, four, five, six or seven stagnation increments, in the second rationalised scales of pay, their basic salary in the relevant third rationalised scale of pay shall be fixed at the corresponding first, second, third, fourth, fifth, sixth or seventh stage above the maximum of the third rationalised scale:

Provided further that in respect of the employees in the scale of Senior Assistant or Stenographer, who have already been granted as on the 31st day of July, 2017, one, two, three, four, five or six stagnation increments, in the second rationalised scale of pay, their basic salary in the relevant third rationalised scale of pay shall be fixed at the corresponding first, second, third, fourth, fifth or sixth stage above the maximum of the third rationalised scale.

II.      FUNCTIONAL ALLOWANCES:

(1)     With effect from the 1st day of August, 2017, the employees performing the following functions shall be paid Functional Allowances as under:-

(2)     With effect from the 1st day of the month following publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, the employees performing the functions of Audit Assistants shall be paid Functional Allowance @ Rs. 1200/- p.m.

NOTE: (1) The number and names of persons eligible to draw the Functional Allowance shall be determined by the Chairman-cum-Managing Director or by an officer authorised by him in this behalf, depending upon the load of work and administrative requirements.

(2) An employee shall draw only one Functional Allowance at a time.

(3) An employee proceeding on leave shall be paid the Functional Allowance during his leave period other than periods of extra ordinary leave, provided that he resumes work in the same position on the expiry of his leave.

(4) No employee shall, as a matter of right, claim to be allotted a particular portfolio of work in order to avail of the Functional Allowance attaching to that position or post.

(5) No employee shall refuse to work in a position carrying a Functional Allowance or make it a condition that he be paid such allowance where, because of absence of the incumbent or temporary pressure of work, the employee is assigned such work by the Head of his Office.

(6) Functional Allowance under any of the above clauses, or any part thereof, shall not be treated as part of basic salary and shall not be counted for the purpose of any allowance or for the purpose of any other service or terminal benefits.

III.   DEARNESS ALLOWANCE:

(1)     The scale of dearness allowance applicable to the employees shall be determined as under:-

Index: All India Average Consumer Price Index for Industrial Workers

Base: Index No. 6352 in the series 1960 = 100

Rate of dearness allowance:-For every four points in the quarterly average over 6352 points, the dearness allowance shall be calculated at the rate of 0.08 per cent of Basic Pay.

Revision of dearness allowance:-Revision of dearness allowance shall be made on quarterly basis for every four points rise or fall.

(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 for Industrial Workers (Base 1960) above 6352 points in the sequence 6352-6356-6360-6364 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 dearness allowance has been paid for the last preceding quarter. On the downward revision, the dearness 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 dearness allowance payable shall correspond to the figure in the above sequence immediately preceding the current average figure.

(3)     The final figures of All India Consumer Price Index for Industrial Workers (Base 1960) 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 dearness allowance.

(4)     The revision in dearness 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.     ALLOWANCE FOR TECHNICAL QUALIFICATIONS:

(1)     A confirmed employee who qualifies or has qualified in an examination mentioned in column (2) of the Table below shall be paid with effect from the date of publication of the results of the examination or the 1st day of August, 2017, whichever is later, the allowance for technical qualifications mentioned in column (3) of the said table, namely:-

Table

Provided that not more than one allowance for technical qualification shall be permissible to him.

(2)     The grant of allowance for technical qualifications shall not affect the seniority of the employee concerned.

(3)     Where the employee has already been given an advance increment or any other recurring monetary benefit for having qualified in any of the said examinations, the amount of allowance for technical qualification shall be suitably reduced or may not be admissible depending on the quantum of benefit already received.

(4)     Such employee on completion of service of one year after reaching the maximum of the scale shall receive the allowance for technical qualification amounting to not less than one-half of the full rate and after a further service of one year, the said allowance for technical qualification shall be paid in full.

(5)     The allowance for technical qualification as mentioned in column (3) of the table above, or any part thereof, shall not be counted for the purpose of any allowance or for any service or terminal benefit.

Explanation.-For the purpose of entry mentioned at serial number 4, in column (2), "recognised University or Institution" shall mean a University or Institution recognised by the University Grants Commission.

V.       GRADUATION INCREMENT OR ALLOWANCE:

(1)     GRADUATION INCREMENTS OR ALLOWANCE TO ASSISTANT:

With effect from the 1st day of August, 2017, the Graduation Increments or Allowance to employees in the scale of Assistant shall be paid as under:-

(a)      an employee who is appointed or promoted to any post in the scale of Assistant and who has qualified as a Graduate of a recognised University on or after the 1st day of January 1973 but before the 1st day of August 2007, and has not reached the maximum of the scale shall be granted two increments in the scale with effect from the publication of results of the examination, or 1st day of the month following the publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, or the date of appointment in the scale of Assistant, whichever is later, provided that he has not already received graduation increment or qualification pay for having qualified as such graduate or any advance increment on appointment, otherwise than by way of protection of emoluments granted to ex-servicemen:

Provided that if an employee entitled to increments for graduation is drawing Basic Salary of Rs. 59765/-, only one increment for graduation shall be granted to him;

(b)      an employee in the scale of Assistant who has qualified as a graduate from a recognised University before the 1st day of August, 2007 and has reached the maximum of the scale shall be paid revised Graduation Allowance with effect from the 1st day of August, 2017, as per the table below:-

Table

(c)      The Graduation Allowance, or any part thereof, shall not be counted for the purpose of any Allowance or for any service or terminal benefit.

(2)     GRADUATION ALLOWANCE TO RECORD CLERKS:

An employee in the scale of Record Clerk, who has qualified as Graduate from a recognised University before the 1st day of August, 2007 shall be paid Graduation Allowance of Rs. 610/- p.m. with effect from the date of publication of results of the examination or, from the date of promotion as Record Clerk or, the first day of August, 2017, whichever is later.

Note: The Graduation Allowance payable to employees in the scale of Record Clerk shall not be treated as Special Allowance nor shall it be treated or counted as basic Salary for any purpose and it shall be withdrawn on promotion of the employee.

Explanation.-For the purpose of this item "recognised university" means a University recognised by the University Grants Commission.

VI.     HOUSE RENT ALLOWANCE:

(1)     With effect from the 1st day of August, 2017, House Rent Allowance payable to Supervisory, Clerical and Subordinate Staff employees shall be as shown in the Table below:-

Table

Note: (1) For the purpose of this item, the population figure shall be those in the latest Census Report.

(2) Cities shall include their Urban Agglomerations.

(3) "Pay" means basic salary and stagnation increments as per sub-paragraph (2) of paragraph 7.

(4) Payment of House Rent Allowance to employees transferred under the Transfer and Mobility Policy under paragraph 18 shall be subject to provisions of sub-paragraph (1), clause (c) of the said paragraph.

(2)     Employees, who are allotted residential accommodation or staff quarters, shall not be entitled to any House Rent Allowance, but they shall pay to the Corporation or Company, for such accommodation, the appropriate License Fee as may be decided by the Board of the Corporation or Company from time to time. Provided that an employee who has been allotted residential accommodation or staff quarters before the 1st day of April, 1983, and who has been in receipt of House Rent Allowance as on date immediately preceding the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, in terms of item VI of the Fourth Schedule of the said Scheme shall continue to receive such House Rent Allowance so long as he continues to occupy the same residential accommodation or staff quarters allotted by the Corporation or Company.

VII.  CITY COMPENSATORY ALLOWANCE:

With effect from the 1st day of August 2017, the City Compensatory Allowance payable to Supervisory, Clerical and Subordinate Staff employees shall be as under:-

Note: (1) For the purpose of this item, the population figure shall be those in the latest Census Report.

(2) Cities shall include their Urban Agglomerations.

(3) "Pay" means basic salary and stagnation increments as per sub-paragraph (2) of paragraph 7.

(4) Payment of City Compensatory Allowance to employees transferred under the Transfer and Mobility Policy under paragraph 18 shall be subject to provisions of sub-paragraph (1), clause (c) of the said paragraph.

VIII.    HILL STATION ALLOWANCE:

With effect from the 1st day of the month following the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, the Hill Station Allowance payable to Supervisory, Clerical and Subordinate Staff employees shall be as under:-

Note: Basic Salary includes stagnation increments, if any, as per sub-paragraph (2) of paragraph 7.

IX.     KIT ALLOWANCE:

With effect from the 1st day of the month following the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, employees transferred to any of the hill stations listed in item VIII shall be paid a Kit Allowance of Rs. 2250/-. The Kit Allowance shall not be payable on transfer from one hill station to another if the same was drawn at any time during the preceding three years.

X.       FIXED PERSONAL ALLOWANCE:

With effect from the 1st day of August, 2017, the Fixed Personal Allowance payable to employees on account of computerisation shall stand revised as shown in the Table given below:-

Table

Note: The revised Fixed Personal Allowance as shown in the Table above shall reckon as Basic Pay for the purpose of House Rent Allowance, Provident Fund, Pension, Gratuity and Encashment of Earned Leave.

XI.     TRANSPORT ALLOWANCE:

With effect from the 1st day of August, 2017, every confirmed employee shall be paid Transport Allowance at the rate of Rs. 680/- per month.

XII.  PARADEEP PORT ALLOWANCE:

With effect from the 1st day of the month following the date of publication of the General Insurance (Rationalisation and Revision of Pay Scales and other Conditions of Service of Supervisory, Clerical and Subordinate Staff) Amendment Scheme, 2022 in the Official Gazette, or date of appointment, whichever is later, every confirmed employee posted in the office of the Company in Paradeep Port shall be paid an allowance of Rs. 265/- per month so long as he is posted in that office. This allowance shall not be treated as basic salary for any purpose.".

XIII.    The next revision due from August, 2022 will be in the form of a variable pay based on the performance of the company and the employee.'.