[15th
May 2023] In exercise of the powers
conferred under the proviso to article 309 of the Constitution of India, the
Governor of Haryana hereby makes the following rules further to amend the
Haryana Civil Services (Allowances to Government Employees) Rules, 2016, namely:- (1)
These rules may be called the Haryana Civil
Services (Allowances to Government Employees) Amendment Rules, 2023. (2)
These rules shall be deemed to have come into
force with effect from the 19th July, 2016. "4.
Regulation of different allowances by the Finance Department.- Entitlement to various
allowances under these rules shall be regulated as per rules and as per the
rates notified by the Finance Department from time to time and payable on the
date when the same earned:- Provided that
notwithstanding anything contained in these rules and notifications existing on
the date of promulgation of these rules prescribing different rates of
allowance co-related to basic pay and emoluments of different categories of the
post(s) of Government employees, upon subsequent revision of general pay
scales, Government employee shall continue to draw the different allowances on
the basis of un-revised pay/presumptive basic pay irrespective of grant of
revised pay scale retrospectively, till the Finance Department issues a new
notification prescribing modified allowance, which shall be applicable from the
date as notified therein. Provided further that where
a Government employee continuously draws pay under the un-revised pay scale and
not opted the revised pay scale or the revised pay scales not made applicable,
such employee shall continue to draw the rates of different allowances as per
the notification applicable to unrevised pay scales in existence on the day of
promulgation of these rules: Provided further that such
direct recruits/promotees who joined the Government service as a new entrant or
gets promoted to the promotional post during the inter-regnum of date of
general revision of pay scales revised retrospectively and promulgation of
actual notification of such revised pay rules, irrespective of getting
corresponding revised pay scale of the corresponding un-revised pay scale under
the revised pay rules, he shall draw the allowances and House rent Allowance on
the basis of un-revised basic pay or presumptive basic pay till the Finance Department
issues fresh notification modifying the allowances/House Rent Allowance after
the revision of general pay scale and such modified allowances shall be payable
from the date as fixed by the Finance Department. Provided further that any
notification issued by the Finance Department revising allowances after the
issuance of notification dated 28.10.2016 pertaining to Haryana Civil Services
(Revised Pay) Rules, 2016 shall be deemed to be issued under this rule read
with rule 5. Such revised allowances as modified shall be payable from the date
mentioned therein irrespective of date of applicability of the revised pay
rules. "(i)
basic pay in the pay scale revised from
time to time in accordance with respective pay commission; and (b) item (ii) shall be omitted and shall be deemed
to have been omitted with effect from the 22nd August, 2019." "
(3) The rates of House Rent Allowance shall be as per notification issued by
the Finance Department from time to time except for the period from the 1st
January, 2016 to the 31st July, 2019, which shall be regulated as under:- (i)
The respective amount of House rent Allowance
drawn by the Government employees for the period from 1st January, 2016 to 27th
October, 2016 shall remain the same as already drawn under existing
(pre-revised) pay structure; (ii)
The respective amount of House rent Allowance
being drawn by the Government employees as on the 27th October, 2016 shall
remain payable invariably for the period between the 28th October, 2016 to the
31st July, 2019 i.e. House rent Allowance shall be drawn on the presumptive
basic pay of the pre-revised pay scale. (iii)
The employees who have joined the Government
service as a fresh recruit/ at the first instance during the period the 1st
January, 2016 and between 31st July, 2019 shall be entitled to the House rent
Allowance to be calculated at the presumptive entry level pay of the
pre-revised pay structure admissible under the Haryana Civil Services (Pay)
Rules, 2008 and the instructions No. 10/46/2004-2FICW dated the 27th January,
2009 and dated the 29th July, 2009 issued by the Finance Department, of their
respective post.".Haryana
Civil Services (Allowances To Government Employees) Amendment Rules, 2023
In the Haryana Civil Services (Allowances to Government Employees) Rules, 2016,
(hereinafter called the said rules) for rule (4), the following rule shall be
substituted, namely:-
In the said rules, in rule 8, in sub-rule (a), in clause (4), in sub-clause
(c), (a) for item (i), following item shall be substituted namely:-
In the said rules, in rule 14 for sub-rule (3), the following sub-rule shall be
substituted, namely:-