In
exercise of the powers conferred by section 17 A of the General Insurance
Business (Nationalization) Act, 1972 (57 of 1972), the Central Government
hereby frames the following Scheme further to amend the General Insurance
(Rationalisation of Pay Scales and other Conditions of Service of Officers)
Scheme, 1975, namely:- (1)
This Scheme may be
called the General Insurance (Rationalisation of Pay Scales and other
Conditions of Service of Officers) Amendment Scheme, 2017. (2)
Save as otherwise
provided hereinafter, the provisions of this Scheme shall be deemed to have
come into force on the 1st day of January, 2016. In the General Insurance
(Rationalisation of Pay Scales and other Conditions of Service of Officers)
Scheme, 1975,- (i)
in paragraph 3, in
clauses (na) and (nb), for the words "Twelfth Schedule", at both the
places wherever they occur, the words "Fifteenth Schedule" shall,
respectively, be substituted; (ii)
in paragraph 6B, after
the third proviso, the following proviso shall be inserted, namely,- "Provided also that
with effect from the 1st day of January, 2016, the pay of the
Chairman-cum-Managing Director shall be fixed in the manner specified in the
Fifteenth Schedule."; (iii)
in paragraph 9, in the
Explanation, in clause (iii), after sub-clause (aa), the following sub-clause
shall be inserted, namely:- "(ab)
in the case of Chairman-cum-Managing Director of the Corporation or the
Chairman-cum-Managing Director of the Company, as the case may be, for the
period commencing on the 1st day of January, 2016, as per the Fifteenth
Schedule."; (iv)
after the Fourteenth
Schedule, the following Schedule shall be inserted, namely:- "
FIFTEENTH SCHEDULE (See paragraphs 3(na),
(nb), 6B and 9) Chairman-cum-Managing
Director I.
Level in the pay
matrix.- Level 16 in pay matrix
under the Central Civil Service (Revised Pay) Rules, 2016 (Rs. 2,05,400 - 2,11,600
- 2,17,900 - 2,24,400) II. Increments
in pay.- The increments in pay
shall be as per the pay index specified in the pay matrix. III. Date
of next increment. (1)
The
Chairman-cum-Managing Director shall be entitled to only one annual increment
either on the 1st day of January or the 1st day of the July depending on
the date of his appointment as specified under sub-paragraph (2). (2)
The increment in respect
of the Chairman-cum-Managing Director appointed during the period between
the 2nd day of January and the 1st day of July (both inclusive) shall be
granted on the 1st day of January and the increment in respect of
Chairman-cum-Managing Director appointed during the period between the 2nd day
of July and 1st day of January (both inclusive) shall be granted on the 1st day
of July. Illustration: (a) In
case of Chairman-cum-Managing Director appointed during the period between the
2nd day of July, 2016 and the 1st day of January, 2017, the first increment
shall accrue on the 1st day of July, 2017 and thereafter it shall accrue after
one year on annual basis. (b) In case of
Chairman-cum-Managing Director appointed during the period between 2nd day of
January, 2016 and 1st day of July, 2016, who did not draw any increment on 1st
day of July, 2016, the next increment shall accrue on 1st day of January, 2017
and thereafter it shall accrue after one year on annual basis. (c) In the case of
Chairman-cum-Managing Director whose pay in the revised pay structure has been
fixed as on 1st day of January, the next increment shall accrue on 1st day of
July, 2016. (d) The next increment
after drawal of increment on 1st day of July, 2016 shall accrue on 1st day of
July, 2017. IV. Manner
of fixation.- (1)
With effect from the 1st
day of January, 2016, pay of the Chairman-cum-Managing Director shall
be fixed as specified in the Table below:- Table Pay as per Existing
Scale - (HAG + scale) Pay in the
corresponding level 16 in the pay matrix Rs.75,500 Rs.2,05,400 Rs.77,765 Rs. 2,11,600 Rs.80,000 Rs.2,17,900 Rs.80,000 Rs.2,24,400 Note: The fixation of
pay has been revised on the basis of the Central Civil Services (Revised Pay)
Rules, 2016. (2)
Chairman-cum-Managing
Director, shall be paid the arrears of pay being the difference between (i)
aggregate of pay and dearness allowance to which he is entitled on account of
revision of his pay as per this Schedule for the period with effect from the
1st day of January, 2016; and (ii) the aggregate of pay and dearness allowance
to which he was entitled as per the Twelfth Schedule. V. Dearness
Allowance.- (1)
The Dearness Allowance
payable to Chairman-cum-Managing Director shall be as under :- (a)
From 1st January, 2016
to 30th June, 2016 - No Dearness Allowance (b)
From 1st July, 2016
onwards -As declared by the Central Government for Central Government
Employees (2)
Notwithstanding anything
contained in sub-paragraph (1), the Central Government may, by order,
vary the rate of Dearness Allowance from time to time. VI. Allowances
(Other than Dearness Allowance). - All Allowances (Other
than Dearness Allowance) to the Chairman-cum-Managing Director as prevailing in
the Twelfth Schedule shall continue to be reckoned and paid at the existing
rates under the terms and conditions prevailing in the Twelfth Schedule as if
the same have not been revised under this Schedule.". GENERAL INSURANCE (RATIONALISATION
OF PAY SCALES AND OTHER CONDITIONS OF SERVICE OF OFFICERS) AMENDMENT SCHEME,
2017
PREAMBLE