GENERAL INSURANCE (RATIONALISATION OF PAY SCALES AND OTHER CONDITIONS OF SERVICE OF OFFICERS) SECOND AMENDMENT SCHEME, 2016

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 of Pay Scales and other Conditions of Service of Officers) Scheme, 1975, namely:-

Scheme - 1.

(1)     This Scheme may be called the General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Second Amendment Scheme, 2016.

(2)     Save as otherwise provided in this Scheme, this Scheme shall be deemed to have come into force on the 1st day of August, 2012.

(3)     Save as otherwise provided in this Scheme, this Scheme shall be applicable to those officers, who were in the service of the Corporation or Company as on, or after, the 1st day of August, 2012:

Provided that the officers, whose resignations had been accepted or whose services had been terminated during the period from the 1st day of August, 2012 and the date of publication of this Scheme, shall not be eligible for the arrears on account of revision under this Scheme.

Scheme - 2.

In the General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Scheme, 1975 (hereinafter referred to as "the said Scheme"), in paragraph 3, in clauses (na) and (nb), for the words "Thirteenth Schedule", the words "Fourteenth Schedule" shall be substituted.

Scheme - 3.

In the said Scheme, in paragraph 4, after sub-paragraph (10), the following sub-paragraph shall be inserted, namely:-

"(11) With effect from the 1st day of August, 2012, the pay and allowances of every officer shall be in accordance with the Fourteenth Schedule appended to this Scheme:

Provided that the officer may choose that his basic pay may be fixed in terms of the Fourteenth Schedule with effect from any date not earlier than the 1st day of August, 2012 and not later than the date of publication of the General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Second Amendment Scheme, 2016 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 Chairman-cum-Managing Director of the Corporation or Company, as the case may be:

Provided further that no arrears for the period prior to the date so chosen shall be payable to such officer".

Scheme - 4.

In the said Scheme, in paragraph 8, before the Explanation, the following proviso shall be inserted, namely:-

"Provided further that in respect of an Officer in Scale IV drawing a Basic Pay of Rs. 42,860/- or Rs. 44,060/-, or in respect of an Officer in Scale V drawing a Basic Pay of Rs. 47,960/-, or in respect of an Officer in Scale VI drawing a Basic Pay of Rs. 53,610/-, or in respect of an Officer in Scale VII, drawing a Basic Pay of Rs. 59,850/-, as on 31st July, 2012, in the relevant Scale of Pay as per the Thirteenth Schedule, the next increment in the relevant Scale of Pay as per the Fourteenth Schedule, after fixation of Basic Pay in the relevant Scale of Pay as per the Fourteenth Schedule, shall be due on the 1st day of the month in which he completes twelve months of continuous service from the date of reaching the said Basic Pay as per the Thirteenth Schedule, or on the first day of August, 2012 whichever is later. Subsequent increment(s), if any, to such an Officer shall be due as provided in this paragraph above.".

Scheme - 5.

In the said Scheme, for paragraph 8A, the following shall be substituted, namely:-

'8A. Subject to the work record being found satisfactory,-

(a)      an officer in Scale I, 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 (called "Stagnation Increment") equal to the last increment drawn by him in the scale of pay subject to a maximum of three such increments:

Provided that an officer, who has already been granted, as on the 31st day of July, 2012, one, two or three Stagnation Increment in the scale of pay as per the Thirteen Schedule, his basic pay in the relevant scale of pay as per the Fourteenth Schedule shall be fixed at the corresponding one, two or three stage above the maximum of the scale of pay as per Table B, in Item II of the Fourteenth Schedule;

(b)      an officer in Scale II, 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 (called "Stagnation Increment") equal to the last increment drawn by him in the scale of pay, subject to a maximum of five such increments:

Provided that an officer, who has already been granted, as on the 31st day of July, 2012, one, two, three, four or five Stagnation Increment or Increments in the scale of pay as per the Thirteenth Schedule, his basic pay in the relevant scale of pay as per the Fourteenth Schedule shall be fixed at the corresponding one, two, three, four or five stage or stages above the maximum of the scale of pay as per Table B, in Item II of the Fourteenth Schedule;

(c)      an officer in Scale III, 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 (called "Stagnation Increment") equal to the last increment drawn by him in the scale of pay, subject to the maximum of two such increments:

Provided that an officer, who has already been granted, as on the 31st day of July, 2012, one or two Stagnation Increment or Increments in the scale of pay as per the Thirteenth Schedule, his basic pay in the relevant scale of pay as per the Fourteenth Schedule shall be fixed at the corresponding one or two stage or stages above the maximum of the scale of pay as per Table B, in Item II of the Fourteenth Schedule.

Explanation.-For the purpose of this paragraph, "service" means the period of duty excluding period or periods of extraordinary leave.'.

Scheme - 6.

In the said Scheme, in paragraph 9, in the Explanation, in clause (iii), after sub-clause (bc), the following sub-clause shall be inserted, namely:-

"(bd) in the case of officers other than the Chairman-cum-Managing Director, for the period commencing on the 1st day of August, 2012, as per Fourteenth Schedule.".

Scheme - 7.

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

FOURTEENTH SCHEDULE

[See paragraph 3, clauses (na) and (nb) and paragraph 4, sub-paragraph (11)]

I.        Pay Scales (Basic Pay):

(1)     Scale VII

Rs. 99835-2685(2)-105205-2880(1)-108085-3150(1)-111235-3265(4)-124295

(2)     Scale VI

Rs. 89095-2685(8)-110575

(3)     Scale V

Rs. 79605-2300(3)-86505-2590(6)-102045

(4)     Scale IV

Rs. 65805-2300(9)-86505

(5)     Scale III

Rs. 53725-1610(1)-55335-1745(6)-65805-2300(4)-75005

(6)     Scale II

Rs. 44065-1610(7)-55335-1745(6)-65805

(7)     Scale I

Rs. 32795-1610(14)-55335-1745(4)-62315

II.      Fixation of the Basic Pay and Stagnation Stages:

TABLE-A

Fixation of the Basic Pay

TABLE-B

[see Paragraph 8A]

Fixation of Basic Pay-Stagnation Stages

In the Revised Pay Scales effective from 01.08.2012, this stage is not a stagnation stage.

Note: The term "Existing Basic Pay" in the above tables shall mean the basic pay as applicable in accordance with the Thirteenth 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. 4708 in the series 1960 = 100

Rate of dearness allowance:-For every four points in the quarterly average over 4708 points, the dearness allowance shall be calculated at the rate of 0.10 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 4708 points in the sequence 4708-4712-4716-4720 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.     House Rent Allowance:

(1)     With effect from the 1st day of August, 2012, the House Rent Allowance payable to officers shall be as shown in the Table below:-

TABLE

Note: (1) For the purposes 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 Stagnation 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, as the case may be, 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 the 1st day of August, 2012, the City Compensatory Allowance payable to officers shall be as shown in the Table below:-

TABLE

Note: (1) For the purposes 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 Stagnation increments as per paragraph 8A.

VI.     Hill Station Allowance:

With effect from the 1st day of the month following the date of publication of the General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Second Amendment Scheme, 2016 in the Official Gazette, Hill Station Allowance payable to officers shall be as shown in the Table below:-

TABLE

Note: "Pay" means Basic Pay and Stagnation increments as per paragraph 8A.

VII.  Kit Allowance:

With effect from the 1st day of the month following the date of publication of the General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Second Amendment Scheme, 2016 in the Official Gazette, every officer on his transfer to any of the hill stations at which Hill Station Allowance is payable in terms of Item VI of this Schedule, shall be paid a Kit Allowance of Rs. 6,000/- :

Provided that no Kit Allowance shall be payable if such officer has drawn such allowance at any time earlier.

VIII.    Fixed Personal Allowance:

With effect from the 1st day of August, 2012, the Fixed Personal Allowance payable to officers shall be as shown in the Table given below:-

TABLE

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

IX.     Transport Allowance:

With effect from the 1st day of August, 2012, every Officer, who is not in receipt of any Conveyance Allowance/Transport Allowance or reimbursement of Conveyance/Transport Expenses under any of the Conveyance Schemes, shall be paid Transport Allowance of Rs. 1,330/- per month.

X.       Paradeep Port Allowance:

With effect from the 1st day of the month following the date of publication of the General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Officers) Second Amendment Scheme, 2016 in the Official Gazette or the date of appointment, whichever is later, every confirmed officer posted in the office of the Company in Paradeep Port shall be paid an allowance of Rs. 185/- per month so long as he is posted in that office. This allowance shall not be treated as Basic Pay for any purpose.'.