PREAMBLE
In exercise of the powers
conferred by the proviso to article 309 of the Constitution of India, the
Governor of Haryana hereby makes the following rules, namely:-
Rule 1. Short title and commencement.--
(1)
These rules may be
called the Haryana Civil Services (Revised Pay) Rules, 2016.
(2)
These rules shall be
deemed to have come into force on the 1st day of January, 2016, unless
otherwise provided by the Government for any class or category of persons;
Rule 2. Categories of Government employees to whom these rules apply.--
(1)
Save as otherwise
provided under these rules, it shall apply to the persons appointed to civil
services and posts in connection with the affairs of the Government of Haryana,
who are under the administrative control of the Government of Haryana and whose
pay is debitable to the Consolidated Fund of the State of Haryana.
Note.-- These rules shall also
be applicable to re-employed pensioners including military pensioners, who are
drawing pay in the existing pay structure subject to revision of pension from
1st January, 2016.
(2)
These rules shall
not apply to--
(a)
Members of All India
Services working in connection with the affairs of Government of Haryana;
(b)
Officers of judicial
services working in connection with the affairs of Government of Haryana;
(c)
Persons not in whole
time employment;
(d)
Persons paid
otherwise than on monthly basis, including those paid on a piece-rate basis or
on daily wages basis or on contract basis or appointed under outsourcing
policies;
(e)
Government employee
who is drawing his pay in a pay scale under Haryana Civil Services (Assured
Carrier progression) rules with effect from the date on which he started
drawing his pay in the pay scale under Haryana Civil Services (Assured Carrier
progression) rules and till the time he draws his pay in that pay scale;
(f)
Any other class or
category of persons whom the Government may, by order, specifically exclude
from the operation of all or any of the provisions contained in these rules.
Rule 3. Definitions.--
In these rules, unless the
context otherwise requires--
(a)
"basic pay in
the revised pay structure" means the pay drawn in the prescribed Level in
the Pay Matrix but does not include any other type of pay like special pay,
etc;
(b)
"CSR"
means the Civil Services Rules applicable to Haryana Government employees as
amended from time to time;
(c)
"direct
recruit" with reference to a post or a Government employee means the post
on which such Government employee was recruited as a regular and direct recruit
fresh entrant in the Government service;
(d)
"existing basic
pay" means pay in the existing functional pay band on the date of option
plus functional Grade Pay of the post as on 31st December, 2015 held by the person,
it does not include any other type of pay like "special pay",
"personal pay" etc;
Exception: Where a higher pay
structure (other than ACP pay structures) has been sanctioned by the competent
authority to a Government employee as a measure personal to him, his basic pay
in that pay structure shall be treated the existing basic pay.
(e)
"existing
emoluments" means the sum of (i) existing basic pay and (ii) existing
dearness allowance at index average as on 1st day of January 2016. It does not
include interim relief or any other relief or emoluments;
(f)
"existing Pay
Band and Grade Pay/Scale" or "existing pay structure" in
relation to a Government employee means the present system of Pay Band and
Grade Pay or Higher Administrative Grade applicable to the post held by a
Government employee as on the date immediately before the coming into force of
these rules whether in a substantive or officiating capacity;
Explanation: The expressions
"existing Pay Band and Grade Pay/Scale" or "existing pay structure",
in respect of a Government employee who on the 1st day of January, 2016 was on
deputation out of India or on leave or on foreign service, or who would have on
that date officiated in one or more lower posts but for his officiating in a higher
post, shall mean such basic pay, Pay Band and Grade Pay or scale in relation to
the post which he would have held but for his being on deputation out of India
or on leave or on foreign service or officiating in higher post, as the case
may be;
(g)
"functional pay
structure or functional level" in relation to a Government employee means
the functional level in pay matrix prescribed for the post held by him. It does
not mean any other level in which the Government employee is drawing his pay as
a measure personal to him with any other justification like length of service,
or higher/additional qualification or upgradation of pay scale due to any other
reason;
(h)
"Government
employee" means the Government employees to whom these rules apply under
rule 2;
(i)
"Government"
means the Government of the State of Haryana in the Finance Department save as
otherwise provided by or under these rules;
(j)
"leave"
means any sanctioned leave as defined in Civil Services Rules, except
"casual leave". Any type of absence without the sanction of competent
authority shall not be considered as leave;
(k)
"applicable
level" in the Pay Matrix shall mean the Level corresponding to the Pay
Band and Grade Pay/scale as on 1st January, 2016 specified in Schedule-I;
(l)
"memorandum
explanatory" means the memorandum explanatory appended to these rules,
briefly explaining the nature, philosophy, justification, objectives,
applicability etc. of these rules;
(m)
"officiating
appointment" means appointment of a Government employee on a permanent or
temporary post as a temporary measure. The appointment of a Government employee
working on regular basis is also to be considered as officiating during the
period of probation;
(n)
"pay in the
level" means pay drawn in the appropriate Cell of the Level as specified
in the Schedule-I;
(o)
"pay
matrix" means Matrix specified in the Schedule-I, with Levels of pay
arranged in vertical cells as assigned to corresponding existing pay band and
grade pay/scale;
(p)
"pay scale as a
measure personal to a Government employee" means any pay structure granted
by the competent authority to a Government employee as a measure personal to
him. It does not include ACP pay structure or any other pay structure granted
for possessing additional qualification etc;
(q)
"pay"
means the amount drawn monthly by a Government employee, other than special pay
or pay granted in lieu of his personal qualification or his length of service,
in the functional pay structure, which has been sanctioned for a post held by
him in substantively or in an officiating capacity or in case where no separate
functional pay scale is sanctioned for the post held by the Government employee
constituting a cadre, in the pay scale to which he is entitled by reason of his
position in a cadre;
(r)
"persons"
means persons who are Government employees for the purposes of these rules;
(s)
"revised
emoluments" means revised pay in the level of a Government employee in the
revised pay structure;
(t)
"revised pay
structure" in relation to a post means revised level in pay matrix
corresponding to the existing Pay Band and Grade Pay or existing pay structure
of the post unless a different revised Level is notified separately for that
post;
(u)
"schedule"
means schedule appended to these rules;
(v)
"substantive
pay" means pay drawn by a Government employee on the post to which he has
been appointed substantively or by reason of his/her substantive position in a
cadre;
Note.-- A Government employee
who has been appointed temporarily to a post while still drawing his salary in
his earlier pay scale or in any other pay scale except the pay scale prescribed
for the post on which he has been appointed, will not be deemed to have been
appointed against such post either in the officiating capacity or in the
substantive capacity for the purposes of these rules.
Rule 4. Level of posts.--
(a)
The functional Level
of post shall be determined in accordance with the various Levels as assigned
to the corresponding existing functional Pay Band and Grade Pay or scale as
specified in Pay Matrix in the Schedule-I.
(b)
Where the functional
pay scale of a post was ` 6500-10500 as on 31st December, 2005 and
thereafter revised to PB-2 with Grade Pay ` 4200 w.e.f. 1st January,
2006, the revised level of that post applicable w.e.f. 1st January, 2016 shall
be 7 (seven) corresponding to Grade Pay ` 4600. However, where the
functional pay scale of a post was less than ` 6500-10500 and
upgraded to Grade Pay ` 4200 on or after 1st January, 2006 shall not
be covered under this provision of upgradation, e.g. Pay Scale of JBT Teacher was ` 4500-7000
and that of Staff Nurse was ` 5000-7850 as on 31st December, 2005,
which were revised to PB-2, Grade Pay ` 4200 w.e.f. 1st January,
2006. The revised level of JBT Teacher and Staff Nurse shall be 6 (six) in the
new Pay Matrix applicable w.e.f. 1st January, 2016.
(c)
The functional level
of the post of Lab Technician (General) of the Department of Health Services,
Haryana shall be Level-6 (six) of Pay Matrix (existing Grade
Pay ` 2800 to be upgraded to Grade Pay ` 4200
(corresponding Level-6 (six)).
(d)
Where existing
functional grade pay of Group A post is ` 5400 in PB-2 or PB-3, the
corresponding revised Pay Level shall be 10 (ten) of the Pay Matrix for all the
employees appointed on such posts by way of direct recruitment or otherwise
subject to the condition that these posts are of Group A as specified in the
Service Rules.
Rule 5. Drawal of pay in the revised pay structure.--
Save as otherwise provided in
these rules, a Government employee shall draw pay in the Level in the revised
pay structure applicable to the post to which he is appointed:
Provided that a Government
employee may elect to continue to draw pay in the existing pay structure until
the date on which he earns his next increment or until he vacates his post or
ceases to draw pay in the existing pay structure.
Provided further that in cases
where a Government employee has been promoted or appointed from one post to
another of higher grade pay or scale, between 1st day of January, 2016 and the
date of notification of these rules may elect to switch over to the revised pay
structure from the date of such promotion, 1st July, 2016 or subsequent
appointment, as the case may be.
Explanation 1.-- The option to
retain the existing pay structure under the provision of this rule shall be
admissible only in respect of one existing Pay Band and Grade Pay/Scale.
Explanation 2.-- Where Grade Pay
of a post has been merged with higher grade pay or upgraded, the employee
promoted to such post, between the period from 01.01.2016 and the date of
notification, may opt for revised pay structure from a date of promotion or 1st
July, 2016 but in that case the existing basic pay admissible in the pay
structure as on 31.12.2015 of the promotional post shall be taken into account.
Explanation 3.-- The aforesaid option
shall not be admissible to any person appointed to a post for the first time in
Government service by direct recruitment or otherwise on or after the 1st day
of January, 2016, and he shall be allowed pay only in the revised pay
structure.
Rule 6. Exercise of option.--
(1)
The option under the
provisos to rule 5 shall be exercised in writing in the form appended to these
rules so as to reach the authority mentioned in sub-rule (2) within three
months from--
(a) the date of notification of
these rules; or
(b) the date where revision in
the existing pay structure and/or refixation of pay with retrospective effect
is made by any order subsequent to the date of notification of these rules;
Provided that in the case of a
Government employee who is, on the date of such notification or, as the case
may be, date of such order, out of India either on leave or deputation or
foreign service, the said option shall be exercised in writing so as to reach
the said authority within three months of the date of his taking charge of his
post in India;
Provided further that where a
Government employee is under suspension on the 1st day of January, 2016, the
option may be exercised within three months of the date of his return to his
duty if that date is later than the date prescribed in this sub-rule.
(2)
The option shall be
intimated by the Government employee to the Head of his office alongwith an
undertaking, in the form appended to these rules.
(3)
If the intimation
regarding option is not received within the time mentioned in sub-rule (1), the
Government employee shall be deemed to have elected to be governed by the
revised pay structure w.e.f. the 1st day of January, 2016.
(4)
The option once
exercised shall be final.
Note 1.-- Persons whose services
were terminated on or after the 1st January, 2016, and who could not exercise
the option within the prescribed time limit, on account of death, discharge on
the expiry of the sanctioned post, resignation, dismissal or removal on account
of disciplinary proceeding, shall be entitled to exercise option under sub-rule
(1).
Note 2.-- Persons who have died
on or after the 1st day of January, 2016, and could not exercise the option
within the prescribed time limit are deemed to have opted for the revised pay
structure on and from the 1st day of January, 2016, or such later date as is
most beneficial to their dependents, if the revised pay structure is more
favorable and in such cases, necessary action for payment of arrears should be
taken by the Head of Office.
Note 3.-- Persons who were on
earned leave or any other leave on 1st day of January, 2016 which entitled them
to leave salary shall be entitled to exercise option under sub-rule (1).
Rule 7. Fixation of pay in the revised pay structure.--
(1)
The pay of a
Government employee who elects or is deemed to have elected under rule 6 to be
governed by the revised pay structure on and from the 1st day of January, 2016,
shall, unless in any case the Government by special order otherwise directs, be
fixed separately in respect of his substantive pay in the permanent post on
which he holds a lien or would have held a lien if it had not been suspended,
and in respect of his pay in officiating post held by him, in the following
manner namely:-(A) In the case of all employees--
(i)
the pay in the
applicable Level in the Pay Matrix shall be the pay obtained by multiplying the
existing basic pay by a factor of 2.57, rounded off to the nearest rupee and
the figure so arrived at will be located in that Level in the Pay Matrix and if
such an identical figure corresponds to any Cell in the applicable Level of the
Pay Matrix, the same shall be the pay, and if no such Cell is available in the
applicable Level, the pay shall be fixed at the immediate next higher Cell in
that applicable Level of the Pay Matrix.
Illustration 1:
|
1.
|
Existing Pay Band:
|
PB-1
|
|
2.
|
Existing Grade Pay:
|
` 2,400
|
|
3.
|
Existing Pay in Pay Band:
|
` 10,160
|
|
4.
|
Existing basic pay:
|
` 12,560 (10,160+2,400)
|
|
5.
|
Pay after multiplication by a fitment factor of 2.57:
12560 x 2.57 =
|
` 32,279.20 (rounded off to 32279)
|
|
6.
|
Level corresponding to GP 2400:
|
Level 4
|
|
7.
|
Revised Pay in Pay Matrix (either equal to or next
higher to ` 32279 in Level 4):
|
32,300
|
|
Grade Pay
|
1800
|
1900
|
2000
|
2400
|
2800
|
|
Levels
|
1
|
2
|
3
|
4
|
5
|
|
1
|
18000
|
19900
|
21700
|
25500
|
29200
|
|
2
|
18500
|
20500
|
22400
|
26300
|
30100
|
|
3
|
19100
|
21100
|
23100
|
27100
|
31000
|
|
4
|
19700
|
21700
|
23800
|
27900
|
31900
|
|
5
|
20300
|
22400
|
24500
|
28700
|
32900
|
|
6
|
20900
|
23100
|
25200
|
29600
|
33900
|
|
7
|
21500
|
23800
|
26000
|
30500
|
34900
|
|
8
|
22100
|
24500
|
26800
|
31400
|
35900
|
|
9
|
22800
|
25200
|
27600
|
32300
|
37000
|
|
10
|
23500
|
26000
|
28400
|
33300
|
38100
|
|
11
|
24200
|
26800
|
29300
|
34300
|
39200
|
(ii)
Where Grade Pay has
been merged with higher Grade Pay or upgraded, the basic pay as on 1st January,
2016 in the pre-revised pay structure (as before merging) shall be taken into
account at the time of initial fixation of pay from unrevised to revised pay
structure adopting above said formula, as clarified in the illustration 2
below:-
Illustration 2: Mr. T was
drawing Grade Pay ` 3600 as on 1st January, 2016 while working on a
post of Assistant. The functional Grade Pay of this post has been merged
to ` 4200 and the corresponding Level is 6 in the Pay Matrix. His pay
in the revised level shall be fixed as under:-
|
1.
|
Existing Pay Band:
|
PB-2
|
|
2.
|
Existing Grade Pay: (merged with GP ` 4200)
|
` 3,600
|
|
3.
|
Grade Pay after merger
|
` 4,200
|
|
4.
|
Existing Pay in Pay Band:
|
` 15,000
|
|
5.
|
Existing basic pay:
|
` 18,600 (15,000 +3,600)
|
|
6.
|
Pay after multiplication by a fitment factor of 2.57:
|
` 18,600 x 2.57 = 47,802
|
|
7.
|
Level corresponding to GP ` 4,200:
|
Level 6
|
|
8.
|
Revised Pay in Pay Matrix (either equal to or next
higher to ` 47,802 in Level 6):
|
` 49,000
|
|
Grade Pay
|
GP 2800
|
GP 4200
|
GP 4600
|
|
Level
|
Level 5
|
Level 6
|
Level 7
|
|
1
|
29200
|
35400
|
44900
|
|
2
|
30100
|
36500
|
46200
|
|
3
|
31000
|
37600
|
47600
|
|
4
|
31900
|
38700
|
49000
|
|
5
|
32900
|
39900
|
50500
|
|
6
|
33900
|
41100
|
52000
|
|
7
|
34900
|
42300
|
53600
|
|
8
|
35900
|
43600
|
55200
|
|
9
|
37000
|
44900
|
56900
|
|
10
|
38100
|
46200
|
58600
|
|
11
|
39200
|
47600
|
60400
|
|
12
|
40400
|
49000
|
62200
|
|
13
|
41600
|
50500
|
64100
|
|
14
|
42800
|
52000
|
66000
|
(iii)
Where a Government
employee has been promoted between the period from 1st January, 2016 and the
date of notification, to a post the Grade Pay of which has been merged with
higher grade pay or upgraded, opt for revised pay structure from a date later
than 1st January, 2016 but in their case the pay structure as on 31st December,
2015 of the post held by him on the date of option shall be taken into account,
as clarified in the illustration 3 below:-
Illustration 3: Mr. P was
working as Labour Inspector in the grade pay of ` 3600/-. He was
promoted to the post of Labour Officer in GP-4200/- w.e.f. 01.08.2016, the GP
of the post of Labour Officer is upgraded from GP-4200/- to GP-4600/- w.e.f.
1st January, 2016, Mr. P opted revised pay rules from the date of promotion.
The pay of Mr. P will be fixed in the following manner:-
|
1.
|
Existing Pay Band:
|
PB-2
|
|
2.
|
Existing pay as on 01.07.2016 as Labour Inspector:
|
` 23,300
(19,700 + 3,600)
|
|
3.
|
Date of promotion:
|
01.08.2016
|
|
4.
|
Existing grade pay of promotional post:
|
` 4,200
|
|
5.
|
Upgraded grade pay of promotional post:
|
` 4,600
|
|
6.
|
Pay as Labour Officer on 01.08.2016 in the pay
structure as on 31.12.2015 i.e. PB-2, Grade Pay 4200
|
20400+4200 = 24600
|
|
7.
|
Pay fixed as Labour Officer after multiplication by the
fitment factor i.e. (24,600 x 2.57= ` 63,222 in Level-7):
|
` 64,100
|
|
Grade Pay
|
GP 4200
|
GP 4600
|
GP 4800
|
|
Level
|
Level 6
|
Level 7
|
Level-8
|
|
1
|
35400
|
44900
|
47600
|
|
2
|
36500
|
46200
|
49000
|
|
3
|
37600
|
47600
|
50500
|
|
4
|
38700
|
49000
|
52000
|
|
5
|
39900
|
50500
|
53600
|
|
6
|
41100
|
52000
|
55200
|
|
7
|
42300
|
53600
|
56900
|
|
8
|
43600
|
55200
|
58600
|
|
9
|
44900
|
56900
|
60400
|
|
10
|
46200
|
58600
|
62200
|
|
11
|
47600
|
60400
|
64100
|
|
12
|
49000
|
62200
|
66000
|
|
13
|
50500
|
64100
|
68000
|
|
14
|
52000
|
66000
|
70000
|
(iv) If the minimum pay or the
first Cell in the applicable Level is more than the amount arrived at as per
sub-clause (i), (ii) or (iii) above, the pay shall be fixed at minimum pay or
the first Cell of that applicable Level.
(2)
In the case of
Medical Officers in respect of whom Non-Practicing Allowance (NPA) is
admissible, the pay in the revised pay structure shall be fixed in the
following manner:-
(i)
the existing basic
pay shall be multiplied by a factor of 2.57 and the figure so arrived at shall
be added to by an amount equivalent to Dearness Allowance on the pre-revised
Non-Practicing Allowance admissible as on 1st day of January, 2016. The figure
so arrived at will be located in that Level in the Pay Matrix and if such an
identical figure corresponds to any Cell in the applicable level of the Pay
Matrix, the same shall be the pay, and if no such Cell is available in the
applicable Level, the pay shall be fixed at the immediate next higher Cell in
that applicable Level of the Pay Matrix;
(ii)
the pay so fixed
under sub-clause (i) shall be added by the pre-revised Non Practicing Allowance
admissible on the existing basic pay until further decision on the revised
rates of Non-Practicing Allowance.
Illustration: 4:
|
1.
|
Existing Pay Band:
|
PB-3
|
|
2.
|
Existing Grade Pay:
|
` 5,400
|
|
3.
|
Existing pay in Pay Band:
|
` 15,600
|
|
4.
|
Existing basic pay:
|
` 21,000
|
|
5.
|
25% NPA on Basic Pay:
|
` 5,250
|
|
6.
|
DA on NPA @ 125%:
|
` 6,563
|
|
7.
|
Pay after multiplication by a fitment factor of 2.57:
21,000 x 2.57 = 53,970
|
` 53,970
|
|
8.
|
DA on NPA:
|
` 6,563 (125% of 5,250)
|
|
9.
|
Sum of serial number 7 and 8 =
|
` 60,533
|
|
10.
|
Level corresponding to Grade Pay ` 5400
(PB-3):
|
Level 10
|
|
11.
|
Revised Pay in Pay Matrix (either equal to or next
higher to `60,540 in Level 10):
|
` 61,300
|
|
12.
|
Pre-revised Non Practicing Allowance:
|
` 5,250
|
|
13.
|
Revised Pay + pre-revised Non Practicing Allowance:
|
` 66,550
|
|
Grade Pay
|
5400
|
6600
|
7600
|
|
Levels
|
10
|
11
|
12
|
|
1
|
56100
|
67700
|
78800
|
|
2
|
57800
|
69700
|
81200
|
|
3
|
59500
|
71800
|
83600
|
|
4
|
61300
|
74000
|
86100
|
|
5
|
63100
|
76200
|
88700
|
|
6
|
65000
|
78500
|
91400
|
Note 1.-- A Government employee
who is on leave including Study Leave on the 1st day of January, 2016, and is
entitled to leave salary shall be entitled to pay in the revised pay structure
from 1st day of January, 2016 or the date of option for the revised pay structure.
Note 2.-- In case of Government
employee under suspension, he shall continue to draw subsistence allowance
based on existing pay structure and his pay in the revised pay structure will
be subject to final order on the pending disciplinary proceedings or otherwise
a final order, as the case may be.
Note 3.-- Where the 'existing
emoluments' exceed the revised emoluments in the case of any Government
employee, the difference shall be allowed as personal pay to be absorbed in
future increases in pay.
Note 4.-- Where a Government
employee is in receipt of personal pay immediately before the date of
notification of these rules, which together with his existing emoluments exceed
the revised emoluments, then the difference representing such excess shall be allowed
to such Government employee as personal pay to be absorbed in future increase
in pay.
Note
5.-- (a) Where in the fixation of pay under sub-rule
(1), the pay of a Government employee, who, in the existing pay structure was
drawing immediately before the 1st day of January, 2016, more pay than another
Government employee junior to him in the same cadre, gets fixed in the revised
pay structure in a cell lower than that of such junior, his pay shall be
stepped up to the same cell in the revised pay structure as that of the junior.
(b) In case where a senior
Government employee promoted to a higher post before the 1st day of January,
2016, draws less pay in the revised pay structure than his junior who is
promoted to the higher post on or after the 1st day of January, 2016, the pay
of the senior Government employee should be stepped up to an amount equal to
the pay in the pay structure as fixed for his junior in that higher post. The
stepping up should be done with effect from the date of promotion of the junior
Government employee.
The stepping up under (a) and
(b) above shall be done subject to the fulfillment of the following conditions,
namely:-
(i)
both the junior and
the senior Government employees should belong to the same cadre and the posts
in which they have been promoted should be identical in the same cadre;
(ii)
the existing pay
structure and the revised pay structure of the lower and higher posts in which
they are entitled to draw pay should be same;
(iii)
the senior
Government employee at the time of his promotion should have been drawing equal
or more pay than that of the junior;
(iv)
the anomaly is
directly as a result of the application of the provisions of Civil Services
Rules or any other rule or order regulating pay fixation on such promotion in
the revised pay structure:
Provided that if the junior
officer was drawing more pay in the existing pay structure than the senior by
virtue of any advance increment(s) or otherwise granted to him on a personal
measure, the provisions of this sub-rule shall not be invoked to step up the
pay of the senior officer.
(c) After re-fixation of the pay
of the senior employee in accordance with clause (a) and (b), he shall be
entitled to the next increment on completion of his required qualifying service
with effect from the date of re-fixation of pay.
Rule 8. Fixation of pay
of employees appointed first time in Government service by direct recruitment or otherwise on or after 1st day of January,
2016.--
The pay of employees appointed
first time in service by direct recruitment or otherwise on or after 1st day of
January, 2016 shall be fixed at the minimum pay or the first Cell in the Level,
applicable to the post to which such employees are appointed:
Provided that where the existing
pay of such employee appointed on or after 1st day of January, 2016 and before
the date of notification of these rules, has already been fixed in the existing
pay structure and if his existing emoluments happen to exceed the minimum pay
or the first Cell in the Level, as applicable to the post to which he is
appointed on or after 1st day of January, 2016, such difference shall be paid
as personal pay to be absorbed in future increments in pay.
Rule 9. Increments in Pay Matrix.--
The increment in the pay matrix
shall be as specified in the vertical Cells of the applicable Level in the Pay
Matrix.
Illustration 5: An employee in
the Basic Pay of ` 32,300 in Level 4 will move vertically down the
same. Level in the cells and on grant of increment, his basic pay will
be ` 33,300.
|
Grade Pay
|
1800
|
1900
|
2000
|
2400
|
2800
|
|
Levels
|
1
|
2
|
3
|
4
|
5
|
|
1
|
18000
|
19900
|
21700
|
25500
|
29200
|
|
2
|
18500
|
20500
|
22400
|
26300
|
30100
|
|
3
|
19100
|
21100
|
23100
|
27100
|
31000
|
|
4
|
19700
|
21700
|
23800
|
27900
|
31900
|
|
5
|
20300
|
22400
|
24500
|
28700
|
32900
|
|
6
|
20900
|
23100
|
25200
|
29600
|
33900
|
|
7
|
21500
|
23800
|
26000
|
30500
|
34900
|
|
8
|
22100
|
24500
|
26800
|
31400
|
35900
|
|
9
|
22800
|
25200
|
27600
|
32300
|
37000
|
|
10
|
23500
|
26000
|
28400
|
33300
|
38100
|
|
11
|
24200
|
26800
|
29300
|
34300
|
39200
|
Rule 10. Date of next increment in the revised pay structure.--
(1)
There shall be two
dates for grant of increment namely, 1st January and 1st July of every year,
instead of existing date of 1st July:
Provided that an employee shall
be entitled to only one annual increment either on 1st January or 1st July
depending on the date of his appointment, promotion or grant of financial
upgradation.
Provided further that a
Government employee who does not complete six months qualifying service before
the date of normal increment due on 1st July or 1st January, as the case may
be, his date of next increment shall be changed to 1st January or 1st July and
shall be granted subject to admissibility.
(2)
The increment in
respect of an employee appointed or promoted or granted financial upgradation
during the period between the 2nd day of January and 1st day of July (both
inclusive) shall be granted on 1st day of January and the increment in respect
of an employee appointed or promoted or granted financial upgradation during
the period between the 2nd day of July and 1st day of January (both inclusive)
shall be granted on 1st day of July.
(a)
In case of an
employee appointed or promoted in the normal hierarchy 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 an
employee appointed or promoted in the normal hierarchy 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:
Provided that in the case of
employees whose pay in the revised pay structure has been fixed as on 1st day
of January, the next increment in the Level in which the pay was so fixed as on
1st day of January, 2016 shall accrue on 1st day of July, 2016:
Provided further that the next
increment after drawal of increment on 1st day of July, 2016 shall accrue on
1st day of July, 2017.
Rule 11. Fixation of pay
from a date subsequent to the 1st day of January, 2016.--
Where a Government employee
continues to draw his pay in the existing pay structure is brought over to the
revised pay structure from a date later than the 1st day of January, 2016, his
pay from the later date in the revised pay structure shall be fixed in
accordance with clause (A) of sub-rule (1) of rule 7.
Rule 12. Fixation of pay
on reappointment after the 1st day of January, 2016 to a post held prior to that date.--
A Government employee who has
officiated in a post prior to the 1st day of January, 2016, but was not holding
that post on that date and who on subsequent appointment to that post draws pay
in the revised pay structure shall be allowed the benefit of the provisions in
Civil Services Rules to the extent it would have been admissible had he been
holding that post on the 1st day of January, 2016, and had elected the revised
pay structure on and from that date.
Rule 13. Fixation of pay on promotion on or after 1st day of January, 2016.--
The fixation of pay in case of
promotion from one post to another in the higher or identical Level of revised
pay structure shall be made in the following manner, namely:-
(i) ???One increment shall be given in the Level
from which the employee is promoted and he shall be placed at a Cell equal to
the figure so arrived at in the Level of the post to which promoted and if no
such Cell is available in the Level to which promoted, he shall be placed at
the next higher Cell in that Level.
(ii) ??On enhancement in presumptive pay of feeder
post due to increment or otherwise while working on promotional post, the pay
of promotional post shall be re-fixed as if the incumbent has been promoted on
the date of such enhancement, if it is advantageous to him, as provided in rule
4.14(2) of Punjab Civil Services Rules Volume-I Part-I, applicable prior to
19th July 2016 and Rule 21 of Haryana Civil Services (Pay) Rules 2016,
applicable from 19th July, 2016.
Illustration 6: Fixation of pay
of Mr. 'A' on his promotion from Level 7 to Level 8
|
1.
|
Level of pay of feeder post:
|
Level 7
|
|
2.
|
Basic Pay in the Level of feeder post as on 01.01.2016:
|
` 52,000
|
|
3.
|
Date of next increment
|
01.07.2016
|
|
4.
|
Date of promotion from Level 7 to Level 8
|
01.02.2016
|
|
5.
|
Level of pay of promotional post
|
Level 8
|
|
6.
|
Pay after adding one increment in Level 7 of feeder
post
|
` 53,600
|
|
7.
|
Pay as on the date of promotion in the Level of promotional
post i.e. Level 8:
|
` 53,600 (either equal to or next higher
to ` 53,600 in Level 8)
|
|
8.
|
Date of next increment in the Level 8 of promotional
post.
|
01.01.2017
|
|
9.
|
Presumptive Pay of the feeder post as on 01.07.2016
after adding one normal increment due on that day.
|
` 53,600
|
|
10.
|
Re-fixation of pay of promotional post due to
enhancement in presumptive pay of feeder post as per provision in Rule
4.14(2) of Pb. CSR Volume-I, Part-I.
|
` 55,200
|
|
11.
|
Date of next increment
|
01.07.2017 and so on.
|
|
Grade Pay
|
4200
|
4600
|
4800
|
|
Levels
|
6
|
7
|
8
|
|
1
|
35400
|
44900
|
47600
|
|
2
|
36500
|
46200
|
49000
|
|
3
|
37600
|
47600
|
50500
|
|
4
|
38700
|
49000
|
52000
|
|
5
|
39900
|
50500
|
53600
|
|
6
|
41100
|
52000
|
55200
|
|
7
|
42300
|
53600
|
56900
|
Illustration 7: Fixation of pay
on promotion of an employee Mr. B from Level 4 to Level 5
|
1.
|
Level of pay of feeder post:
|
Level 4
|
|
2.
|
Basic Pay as on 01.01.2016 in the Level of feeder post:
|
` 27,900
|
|
3.
|
Date of next increment
|
01.07.2016
|
|
4.
|
Pay on annual increment as on 01.07.2016
|
` 28,700
|
|
5.
|
Date of next increment
|
01.07.2017
|
|
5.
|
Date of Promotion
|
01.12.2016
|
|
6.
|
Level of pay of promotional post
|
Level 5
|
|
7.
|
Pay after adding one increment in Level 4 of feeder
post
|
` 29,600
|
|
8.
|
Pay as on the date of promotion in the Level of
promotional post i.e. Level 5:
|
` 30,100
|
|
9.
|
Date of next increment
|
01.07.2017 and so on.
|
|
Grade Pay
|
2400
|
2800
|
4200
|
|
Levels
|
4
|
5
|
6
|
|
1
|
25500
|
29200
|
35400
|
|
2
|
26300
|
30100
|
36500
|
|
3
|
27100
|
31000
|
37600
|
|
4
|
27900
|
31900
|
38700
|
|
5
|
28700
|
32900
|
39900
|
|
6
|
29600
|
33900
|
41100
|
|
7
|
30500
|
34900
|
42300
|
Illustration 8: Fixation of pay
on promotion in identical/same level after merger:-
Before 01.01.2016, the Grade Pay
of School Principal was ` 6000 and Grade pay of promotional post
namely District Education Officer was ` 6400.
Now, Grade Pay
of ` 6000 and ` 6400 of all the posts have been merged with
Grade Pay ` 6600 and the feeder and promotional posts have come in
identical Level-11. Pay of a Principal on promotion as District Education
Officer will be fixed as under:-
|
1.
|
Level of pay of feeder as well as promotional post:
|
Level 11
|
|
2.
|
Basic Pay as on 01.07.2016 in the Level of Principal
|
` 88,400
|
|
3.
|
Date of next increment
|
01.07.2017
|
|
4.
|
Date of promotion as DEO
|
31.08.2016
|
|
5.
|
Level of pay of promotional post
|
Level 11
|
|
6.
|
Pay after giving one increment in Level 11 of feeder
post
|
` 91,100
|
|
7.
|
Date of next increment
|
01.07.2017 and so on.
|
|
Grade Pay
|
5400
|
6600
|
7600
|
|
Level
|
10
|
11
|
12
|
|
1
|
56100
|
67700
|
78800
|
|
2
|
57800
|
69700
|
81200
|
|
3
|
59500
|
71800
|
83600
|
|
4
|
61300
|
74000
|
86100
|
|
5
|
63100
|
76200
|
88700
|
|
6
|
65000
|
78500
|
91400
|
|
7
|
67000
|
80900
|
94100
|
|
8
|
69000
|
83300
|
96900
|
|
9
|
71100
|
85800
|
99800
|
|
10
|
73200
|
88400
|
102800
|
|
11
|
75400
|
91100
|
105900
|
|
12
|
77700
|
93800
|
109100
|
(iii) ??In the case of Government employees receiving
Non-Practicing Allowance, their basic pay plus Non-Practicing Allowance shall
not exceed the average of basic pay of the revised scale applicable to the HAG
Level (` 2,24,100) and the Level of the Chief Secretary (` 2,25,000)
which comes to ` 2,24,550.
Rule 14. Mode of payment of arrears of pay.--
The arrears shall be paid in
cash, preferably during the current financial year 2016-17.
Explanation:- For the purposes
of this rule:
(a)
"arrears of
pay" in relation to a Government employee means the difference between:
the aggregate of the pay and
dearness allowance to which he is entitled on account of the revision of his
pay under these rules, for the period effective from the 1st day of January,
2016 and the aggregate of the pay and dearness allowance to which he would have
been entitled (whether such pay and dearness allowance had been received or
not) for that period had his pay and allowances not been so revised;
(b)
The Interim
Relief ` 2,000/- (Two thousand rupees only) per month paid to Group C
and D employees is discontinued from 1st January, 2016 and the same paid from
01.01.2016 onwards shall be recovered from them.
(c)
The Risk Allowance
of Rs. 5,000/- (Five Thousand rupees only) per month granted to the personnel
of Haryana Police and Prisons Department Haryana vide instructions dated 19th
December, 2013 shall be continued till such time as may be separately ordered
by the Government.
Rule 15. Overriding effect of rules.--
The provisions of Civil Services
Rules or any other rules made in this regard shall not, save as otherwise
provided in these rules, apply to cases where pay is regulated under these
rules to the extent they are inconsistent with these rules.
Rule 16. Power of relax.--
Where the Government is
satisfied that the operation of all or any of the provisions of these rules
causes undue hardship in any particular case, it may, by order, dispense with
or relax the requirements of that rule to such extent and subject to such
conditions as it may consider necessary for dealing with the case in a just and
equitable manner.
Note.-- The relaxation so
granted under this rule shall be deemed to have been given depending upon the
merit of such class and categories of Government employees and therefore, will
not amount to any discrimination with other class and categories of Government
employees.
Rule 17. Power to make addition or deletion etc.--
Where the Government is
satisfied that there is a necessity to make additions or delete any class or
categories of posts or change the designations and structure of pay either
permanently or temporarily in the schedules of these rules, the Government will
be competent to add or delete or change such conditions. The provisions of
these rules will apply on such additions or deletions or changes as the
Government may direct by specific orders or in the absence of that all the
provisions of these rules shall apply as if the changes were made.
Rule 18. Interpretation.--
If any question arises relating
to the interpretation of any of the provisions of these rules, it shall be
referred to the Finance Department through the Administrative Department
concerned.
Rule 19. Residuary provisions.--
In the event of any general or
special circumstance which is not covered under these rules or about which
certain inconsistency comes to the notice, the matter shall be referred to the
Government and Government will prescribe the conditions to be followed under
such circumstances. Such conditions as prescribed by the Government under this
rule shall be deemed to be part of these rules. Further, if the Government is
satisfied that there is a requirement to prescribe certain additional
conditions under these rules, the Government shall prescribe such conditions
and such additional conditions as prescribed by the Government under this rule
shall be deemed to be the part of these rules.
SCHEDULE I
Pay Matrix (In `)
|
Pay Band
|
-1S, 4440-7440
|
PB-1,5200-20200
|
PB-2,9300-34800
|
PB-3,15600-39100
|
PB-4,37400-67000
|
HAG
|
|
Grade Pay
|
1650
(GP-1300 &
1400 merged with GP-1650)
|
1800
|
1900
|
2000
(GP-1950 merged with GP-2000)
|
2400
|
2800
(GP-2500 merged with GP-2800)
|
4200
(GP-3600* & 4000 merged with GP-4200)
|
4600
|
4800
|
5400
(GP-5200 merged with GP-5400)
|
5400
|
6600
(GP-6000 & 6400 merged with GP-6600)
|
7600
|
8000
|
8700
|
8800
|
8900
|
9500
|
9800
|
10000
|
67000-79000
|
|
Entry Pay
(pay in PB +GP)
|
6580
|
7000
|
7730
|
8460
|
9910
|
11360
|
13500
|
17140
|
18150
|
20280
|
21000
|
25350
|
29500
|
33110
|
46100
|
46200
|
46300
|
46900
|
47200
|
47400
|
67000
|
|
Index
|
2.57
|
2.57
|
2.57
|
2.57
|
2.57
|
2.57
|
2.62
|
2.62
|
2.62
|
2.62
|
2.67
|
2.67
|
2.67
|
2.67
|
2.57
|
2.57
|
2.67
|
2.67
|
2.67
|
2.72
|
2.72
|
|
level
|
DL**
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
10
|
11
|
12
|
13
|
14
|
15
|
16
|
17
|
18
|
19
|
20
|
|
1
|
16900
|
18000
|
19900
|
21700
|
25500
|
29200
|
35400
|
44900
|
47600
|
53100
|
56100
|
67700
|
78800
|
88400
|
118500
|
118700
|
123600
|
125200
|
126000
|
128900
|
182200
|
|
2
|
17400
|
18500
|
20500
|
22400
|
26300
|
30100
|
36500
|
46200
|
49000
|
54700
|
57800
|
69700
|
81200
|
91100
|
122100
|
122300
|
127300
|
129000
|
129800
|
132800
|
187700
|
|
3
|
17900
|
19100
|
21100
|
23100
|
27100
|
31000
|
37600
|
47600
|
50500
|
56300
|
59500
|
71800
|
83600
|
93800
|
125800
|
126000
|
131100
|
132900
|
133700
|
136800
|
193300
|
|
4
|
18400
|
19700
|
21700
|
23800
|
27900
|
31900
|
38700
|
49000
|
52000
|
58000
|
61300
|
74000
|
86100
|
96600
|
129600
|
129800
|
135000
|
136900
|
137700
|
140900
|
199100
|
|
5
|
19000
|
20300
|
22400
|
24500
|
28700
|
32900
|
39900
|
50500
|
53600
|
59700
|
63100
|
76200
|
88700
|
99500
|
133500
|
133700
|
139100
|
141000
|
141800
|
145100
|
205100
|
|
6
|
19600
|
20900
|
23100
|
25200
|
29600
|
33900
|
41100
|
52000
|
55200
|
61500
|
65000
|
78500
|
91400
|
102500
|
137500
|
137700
|
143300
|
145200
|
146100
|
149500
|
211300
|
|
7
|
20200
|
21500
|
23800
|
26000
|
30500
|
34900
|
42300
|
53600
|
56900
|
63300
|
67000
|
80900
|
94100
|
105600
|
141600
|
141800
|
147600
|
149600
|
150500
|
154000
|
217600
|
|
8
|
20800
|
22100
|
24500
|
26800
|
31400
|
35900
|
43600
|
55200
|
58600
|
65200
|
69000
|
83300
|
96900
|
108800
|
145800
|
146100
|
152000
|
154100
|
155000
|
158600
|
224100
|
|
9
|
21400
|
22800
|
25200
|
27600
|
32300
|
37000
|
44900
|
56900
|
60400
|
67200
|
71100
|
85800
|
99800
|
112100
|
150200
|
150500
|
156600
|
158700
|
159700
|
163400
|
|
|
10
|
22000
|
23500
|
26000
|
28400
|
33300
|
38100
|
46200
|
58600
|
62200
|
69200
|
73200
|
88400
|
102800
|
115500
|
154700
|
155000
|
161300
|
163500
|
164500
|
168300
|
|
|
11
|
22700
|
24200
|
26800
|
29300
|
34300
|
39200
|
47600
|
60400
|
64100
|
71300
|
75400
|
91100
|
105900
|
119000
|
159300
|
159700
|
166100
|
168400
|
169400
|
173300
|
|
|
12
|
23400
|
24900
|
27600
|
30200
|
35300
|
40400
|
49000
|
62200
|
66000
|
73400
|
77700
|
93800
|
109100
|
122600
|
164100
|
164500
|
171100
|
173500
|
174500
|
178500
|
|
|
13
|
24100
|
25600
|
28400
|
31100
|
36400
|
41600
|
50500
|
64100
|
68000
|
75600
|
80000
|
96600
|
112400
|
126300
|
169000
|
169400
|
176200
|
178700
|
179700
|
183900
|
|
|
14
|
24800
|
26400
|
29300
|
32000
|
37500
|
42800
|
52000
|
66000
|
70000
|
77900
|
82400
|
99500
|
115800
|
130100
|
174100
|
174500
|
181500
|
184100
|
185100
|
189400
|
|
|
15
|
25500
|
27200
|
30200
|
33000
|
38600
|
44100
|
53600
|
68000
|
72100
|
80200
|
84900
|
102500
|
119300
|
134000
|
179300
|
179700
|
186900
|
189600
|
190700
|
195100
|
|
|
16
|
26300
|
28000
|
31100
|
34000
|
39800
|
45400
|
55200
|
70000
|
74300
|
82600
|
87400
|
105600
|
122900
|
138000
|
184700
|
185100
|
192500
|
195300
|
196400
|
201000
|
|
|
17
|
27100
|
28800
|
32000
|
35000
|
41000
|
46800
|
56900
|
72100
|
76500
|
85100
|
90000
|
108800
|
126600
|
142100
|
190200
|
190700
|
198300
|
201200
|
202300
|
207000
|
|
|
18
|
27900
|
29700
|
33000
|
36100
|
42200
|
48200
|
58600
|
74300
|
78800
|
87700
|
92700
|
112100
|
130400
|
146400
|
195900
|
196400
|
204200
|
207200
|
208400
|
213200
|
|
|
19
|
28700
|
30600
|
34000
|
37200
|
43500
|
49600
|
60400
|
76500
|
81200
|
90300
|
95500
|
115500
|
134300
|
150800
|
201800
|
202300
|
210300
|
213400
|
214700
|
219600
|
|
|
20
|
29600
|
31500
|
35000
|
38300
|
44800
|
51100
|
62200
|
78800
|
83600
|
93000
|
98400
|
119000
|
138300
|
155300
|
207900
|
208400
|
|
|
|
|
|
|
21
|
30500
|
32400
|
36100
|
39400
|
46100
|
52600
|
64100
|
81200
|
86100
|
95800
|
101400
|
122600
|
142400
|
160000
|
|
|
|
|
|
|
|
|
22
|
31400
|
33400
|
37200
|
40600
|
47500
|
54200
|
66000
|
83600
|
88700
|
98700
|
104400
|
126300
|
146700
|
164800
|
|
|
|
|
|
|
|
|
23
|
32300
|
34400
|
38300
|
41800
|
48900
|
55800
|
68000
|
86100
|
91400
|
101700
|
107500
|
130100
|
151100
|
169700
|
|
|
|
|
|
|
|
|
24
|
33300
|
35400
|
39400
|
43100
|
50400
|
57500
|
70000
|
88700
|
94100
|
104800
|
110700
|
134000
|
155600
|
174800
|
|
|
|
|
|
|
|
|
25
|
34300
|
36500
|
40600
|
44400
|
51900
|
59200
|
72100
|
91400
|
96900
|
107900
|
114000
|
138000
|
160300
|
180000
|
|
|
|
|
|
|
|
|
26
|
35300
|
37600
|
41800
|
45700
|
53500
|
61000
|
74300
|
94100
|
99800
|
111100
|
117400
|
142100
|
165100
|
185400
|
|
|
|
|
|
|
|
|
27
|
36400
|
38700
|
43100
|
47100
|
55100
|
62800
|
76500
|
96900
|
102800
|
114400
|
120900
|
146400
|
170100
|
191000
|
|
|
|
|
|
|
|
|
28
|
37500
|
39900
|
44400
|
48500
|
56800
|
64700
|
78800
|
99800
|
105900
|
117800
|
124500
|
150800
|
175200
|
196700
|
|
|
|
|
|
|
|
|
29
|
38600
|
41100
|
45700
|
50000
|
58500
|
66600
|
81200
|
102800
|
109100
|
121300
|
128200
|
155300
|
180500
|
202600
|
|
|
|
|
|
|
|
|
30
|
39800
|
42300
|
47100
|
51500
|
60300
|
68600
|
83600
|
105900
|
112400
|
124900
|
132000
|
160000
|
185900
|
|
|
|
|
|
|
|
|
|
31
|
41000
|
43600
|
48500
|
53000
|
62100
|
70700
|
86100
|
109100
|
115800
|
128600
|
136000
|
164800
|
191500
|
|
|
|
|
|
|
|
|
|
32
|
42200
|
44900
|
50000
|
54600
|
64000
|
72800
|
88700
|
112400
|
119300
|
132500
|
140100
|
169700
|
197200
|
|
|
|
|
|
|
|
|
|
33
|
43500
|
46200
|
51500
|
56200
|
65900
|
75000
|
91400
|
115800
|
122900
|
136500
|
144300
|
174800
|
|
|
|
|
|
|
|
|
|
|
34
|
44800
|
47600
|
53000
|
57900
|
67900
|
77300
|
94100
|
119300
|
126600
|
140600
|
148600
|
180000
|
|
|
|
|
|
|
|
|
|
|
35
|
46100
|
49000
|
54600
|
59600
|
69900
|
79600
|
96900
|
122900
|
130400
|
144800
|
153100
|
185400
|
|
|
|
|
|
|
|
|
|
|
36
|
47500
|
50500
|
56200
|
61400
|
72000
|
82000
|
99800
|
126600
|
134300
|
149100
|
157700
|
191000
|
|
|
|
|
|
|
|
|
|
|
37
|
48900
|
52000
|
57900
|
63200
|
74200
|
84500
|
102800
|
130400
|
138300
|
153600
|
162400
|
|
|
|
|
|
|
|
|
|
|
|
38
|
50400
|
53600
|
59600
|
65100
|
76400
|
87000
|
105900
|
134300
|
142400
|
158200
|
167300
|
|
|
|
|
|
|
|
|
|
|
|
39
|
51900
|
55200
|
61400
|
67100
|
78700
|
89600
|
109100
|
138300
|
146700
|
162900
|
172300
|
|
|
|
|
|
|
|
|
|
|
|
40
|
53500
|
56900
|
63200
|
69100
|
81100
|
92300
|
112400
|
142400
|
151100
|
167800
|
177500
|
|
|
|
|
|
|
|
|
|
|
|
Note:-* Grade Pay 3200 and 3300 have already
merged/upgraded with Grade Pay 3600 vide Government order dated 28.08.2014.
** DL denotes Level for Group-D.
|
SCHEDULE-II
Form of Option
[See rule 6]
* (i) I, ___________________________________________
hereby elect the revised pay structure with effect from 1st January, 2016.
* (ii) I,
___________________________________________ hereby elect to continue on the
existing pay structure of pay of my substantive/officiating post mentioned
below until:
* The date of my next increment;
I vacate or cease to draw pay in
the existing pay structure;
the date of my promotion to
_____________________________
|
Present pay
structure ________________________________________
Date: ____________________
Station: _________________
|
Signature _________________________________
Name _____________________________________
Designation _______________________________
Office in which employed __________________
|
* To be scored out, if not applicable.
MEMORANDUM EXPLANATORY TO THE
HARYANA CIVIL SERVICES (REVISED PAY) RULES, 2016
Rule 1-- This rule is
self-explanatory.
Rule 2-- This rule lays down the
categories of employees to whom the rules apply. Except for the categories
excluded under sub-rule (2), the rules are applicable to all persons under the
rule making power of Government of Haryana serving in connection with the
affairs of Government of Haryana and whose pay is debitable to the consolidated
fund of the State of Haryana. These rules do not apply to any other categories
of employees.
Rule 3-- This rule is
self-explanatory.
Further, wherever the terms
defined under this rule are mentioned in these rules or in any other
rules/instructions/orders/notifications etc. issued in connection with these
rules, definitions as prescribed under this rule is to be taken as the meaning
for and in these rules or, as the case may be, in any other
rules/instructions/orders/notifications etc.
Rule 4-- This rule is
self-explanatory.
Rule 5-- The intention is that
all Government employees should be brought over to the revised pay structure
except those who elect existing pay structure. The Government employees who
exercise the option to continue in the existing pay structure will continue to
draw the dearness allowance and interim relief at the rates in force on 1st
January, 2016.
Rule 6-- This rule prescribes
the manner in which option has to be exercised and also the authority who shall
be apprised of such option. The option has to be exercised in the form appended
to the rules. It should be noted that it is not sufficient for a Government
employee to exercise the option within the specified time limit but also to
ensure that it reaches the prescribed authority within the time limit. In the
case of persons who are outside India at the time of notification of these
rules, the period within which the option has to be exercised is three months
from the date they take over charge of the post in India. In the case of
Government employees the revised pay structure of whose posts are announced
subsequent to the date of issue of these rules, the period of three months will
run from the date of such announcement. Persons who have retired between 1st
January 2016 and the date of notification of these rules are also eligible to
exercise option.
Rule 7-- This rule deals with
the actual fixation of pay in the revised functional pay scales on 31st
December, 2015. For the purposes of these rules the procedure under this rule
and no other procedure under a different rule shall be followed. The
illustrations indicating the manner in which pay of Government employee should
be fixed under this rule have been given below the respective rule.
Rule 8-- This rule prescribes
the method of fixation of pay of employees appointed on direct recruitment on
or after 1st day of January, 2016.
Rule 9 & 10-- These rules
prescribe the manner in which the next increment in the new pay structure shall
be regulated. The illustrations indicating the manner in which increment of a
Government employee should be regulated have been given below the respective
rule.
Rules 11 to 14-- These rules are
self-explanatory.
Rules 15-- This rule relates to
the overriding effect to the rule which provides that the provisions of these
rules will regulate and the provisions of any other rule will not regulate the
conditions as prescribed in these rules and to the extent of any inconsistency
between the provisions of these rules and provisions of any other rules, the
provisions of these rules shall prevail and apply.
Rules 16-- There could be a
possibility that these rules may cause some hardship in any particular case or
to a class or category of posts. Under such circumstances the provisions of
rule is clear that it has to be invoked only if the Government is satisfied
about the existence of some hardship which is required to be relaxed. The
relaxation of such hardship shall be based on the merit of individual cases or
the cases or the cases of class and categories of employees where such hardship
is found to be justified for relaxation. Removal of such hardship would
therefore, not amount to any discrimination where such hardship has either not
been found to exist or has not been found to be justified for relaxation.
Rules 17-- If the circumstances
so requires the Government can add or delete or change any of the parameters as
mentioned in the Schedule-I and may further direct the mode in which the
provisions of these rules shall be applicable on such changes either generally
or specifically. However, in event of absence of any general or specific
direction for the applicability of the provisions laid down under these rules,
it shall be presumed that the entire rule shall be applicable on such changes
Rules 18 & 19-- These rules
are self-explanatory.