In exercise of the powers conferred by sub-section (1) of section 3 of the All India Services Act, 1951 (61 of 1951), the Central Government after consultation with the Governments of the States concerned, hereby makes the following rules namely:-
In these rules, unless the context otherwise requires-
(a) `cadre' and `cadre posts' shall have the meanings respectively assigned to them in the Indian Administrative Service (Cadre) Rules, 1954;
(b) `departmental examination' means such examination as may be prescribed by the State Government from time to time for members of the Service allotted to the cadre of the State or posted to that State for training;
(c) `direct recruit' means a person appointed to the Indian Administrative Service in accordance with rule 7 of the Indian Administrative Service (Recruitment) Rules, 1954;
1(cc) `Indian Civil Service member of the Indian Administrative Service' means a person who was initially appointed to the Civil Service of the Crown in India known as the Indian Civil Service and who subsequently became a member of the Indian Administrative Service;
(d) `member of the Service' means a member of the Indian Administrative Service;
(e) `promoted officer' means an officer appointed to the Indian Administrative Service by promotion from a State Civil Service in accordance with sub-rule (1) of rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954;
(f) `Schedule' means a Schedule appended to these rules;
(g) `State' means2 a State specified in the first Schedule to the Constitution and includes a Union Territory;
(h) `State Cadre' and `Joint Cadre' have the meanings respectively assigned to them in the Indian Administrative Service (Cadre) Rules, 1954;
(i) `State Civil Service' shall have the meaning assigned to it in the Indian Administrative Service (Recruitment) Rules, 1954;
3(j) `State Government concerned' in relation to a Joint Cadre means the Joint Cadre Authority.
1. Inserted vide DP&AR Not. No.31/7/72-AIS-II dated 22-5-73.
2. Substituted with effect from 111/56 vide MHA Not. No.13/21/56-AIS-II dated 28/2/58 and further amended with effect from 4/9/58 vide MHA Not. No.5/25/58-AIS-II-I datd 8/7/59.
(1) 4The scales of pay admissible to a member of the Service and the dates with effect from which the said scales shall be deemed to have come into force, shall be as follows:-
Junior Scale - Rs.8000-275-13500 (with effect from the 1st day of January, 1996).
Senior Scale -
(i) Time Scale-Rs.10650-325-15850 (with effect from the 1st day of January, 1996).
(ii) Junior Administrative Grade-Rs.12750-375-16500 (non-functional) (with effect from the 1st day of January, 1996).
Provided that a member of the Service shall be appointed to the senior time scale on his completion of four years of service, subject to the provisions of sub-rule 2 of Rule 6A of the Indian Administrative Service (Recruitment) Rules, 1954 and to the Junior Administrative Grade on completion of nine years of service.
Note:- The four years and nine years of service in this rule shall be calculated from the year of allotment assigned to him under Rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1987.
(iii) Selection Grade- Rs.15100-400-18300 (with effect from the 1st day of January, 1996). Super Time Scale - Rs.18400-500-22400 (with effect from the 1st day of January, 1996). Above Super Time Scales:-
(i) Rs.22400-525-24500
(ii) Rs.26000 (Fixed)
(iii) Rs.30000(Fixed)
(with effect from the 1st day of January, 1996).
Provided that a member of Service may opt to continue to draw pay in the existing scale until the date on which he earns his next or any subsequent increment in the existing scale or until he vacates his post or ceases to draw pay in that scale. The option shall be exercised in accordance with such orders as may be issued by the Central Government in this behalf.
Explanation 1.-- The option to retain the existing scale under the proviso to this rule shall be admissible only in respect of one existing scale.
Explanation 2.-- The said option shall not be admissible to any person appointed to the Service on or after the 1st day of January, 1996 and he shall be allowed pay only in the revised scale.
Explanation 3.-- Where a member of the Service exercises an option under the proviso to this rule to retain the existing scale in respect of a post held by him in an officiating capacity on a regular basis for the purpose of regulation of pay in that scale, his substantive pay shall be the substantive pay which he would have drawn had he retained the existing scale in the permanent post on which he holds lien or would have held a lien had his lien not been suspended or the pay of the officiating post which has acquired the character of substantive pay in accordance with any order for the time being in force, whichever is higher.
(2) (i) A member of the Service shall be entitled to draw pay in the selection grade only on appointment to that grade.
5(ii) The pay of a member of the Service in the Junior Administrative Grade shall, on appointment to the Selection Grade, be fixed (a) at the stage which is equal to his pay in the Junior Administrative Grade or if there is no such stage, the stage next above that pay or (b) the minimum of the Selection Grade, whichever is higher.
5(iii) The next increment in the Selection Grade would accrue after rendering the requisite qualifying service in that grade. Where, however, pay has been fixed at the same stage of the Junior Administrative Grade, the increment will become admissible on the date it would have become due in that grade but for his appointment to the Selection Grade.
Provided that all leave, except extra-ordinary leave taken otherwise than on medical certificate, shall count for increment in the Selection Grade.
Provided also that the Central Government may, in case in which it is satisfied that the extraordinary leave was taken for any cause beyond the control of the member of the Service or for prosecuting higher Scientific or Technical studies, direct that such extraordinary leave shall be counted for increment under this sub-rule.
6(2A) Appointment to the Selection Grade and to posts carrying pay above the time scale of pay in the Indian Administrative Service shall be made by selection on merit with due regard to seniority.
7Provided that no member of the Service shall be eligible for appointment to the Selection Grade unless he has entered the fourteenth year of service calculated from the year of allotment assigned to him under rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1987, or under regulation 3 of the Indian Administrative Service (Seniority of Special Recruits) Regulations, 1960, as the case may be.
8Provided further that no member of the Service shall become eligible for appointment to the Super Time Scale before completion of sixteen years of service, calculated from the year of allotment assigned to him under Rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1954 unless prior approval of the Central Government is obtained for making him so eligible before completion of the requisite length of service in public interest.
4(3) The initial pay of a member of the Service who opts or deemed to have opted, in accordance with these rules, to be governed by the revised scale on and from the 1st day of January, 1996 or from a later date, shall be re-fixed as from that date 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 the officiating post held by him, in the following manner, namely:-
(A) in the cases of all members of the Service -
(i) an amount representing forty per cent of the basic pay in the existing scale shall be added to the `existing emoluments? of the member of the Service;
(ii) After the existing emoluments have been so increased, the pay shall thereafter be fixed in the revised scale at the stage next above the amount thus computed:
Provided that ?
(a) if the minimum of the revised scale is more than the amount so arrived at, the pay shall be fixed at the minimum of the revised scale;
(b) if the amount so arrived at is more than the maximum of the revised scale, the pay shall be fixed at the maximum of that scale:
Provided further that where in the fixation of pay, the pay of a member of the Service drawing pay at more than four consecutive stages in an existing scale gets bunched, that is gets fixed in the revised scale at the same stage, the pay in the revised scale of such member of the Service who is drawing pay beyond the first four consecutive stages in the existing scale shall be stepped up to the stage where such bunching occurs, by the grant of increment (s) in the revised scale in the following manner, namely:-
(a) for a member of the Service drawing pay from the 5th up to the 8th stage in the existing scale - by one increment;
(b) for a member of the Service drawing pay from the 9th up to the 12th stage in the existing scale, if there is bunching beyond the 8th stage - by two increments;
(c) for a member of the Service drawing pay from the 13th up to the 16th stage in the existing scale, if there is bunching beyond the 12th stage - by three increments; If by stepping up of the pay as above, the pay of a member of the Service gets fixed at the stage in the revised scale which is higher than the stage in the revised scale at which the pay of a member of the Service who was drawing pay at the next higher stage or stages in the same existing scale is fixed, the pay of the latter shall also be stepped up to the extent by which it falls short of that of the former.
Provided also that the fixation thus made shall ensure that every member of the Service shall get at least one increment in the revised scale of pay for every three increments [inclusive of stagnation increment(s), if any, in the existing scale of pay.
Explanation.- For the purpose of this clause, "existing emoluments" shall include-
(a) the basic pay in the existing scale;
(b) dearness allowance appropriate to the basic pay admissible at index average 1510 (1960 = 100), and
(c) the amounts of first and second installments of interim relief admissible on the basic pay in the existing scale;
(B) in the case of a member of the Service who is in receipt of special pay component with any other nomenclature in addition to pay in the existing scale, such as personal pay for promoting small family norms, Central (deputation on tenure) Allowance, etc., and in whose case the same has been replaced in the revised scale with corresponding allowance or pay at the same rate or at a different rate, the pay in the revised scale shall be fixed in accordance with the provisions of clause (A) above. In such cases, the allowance at the new rate as recommended, shall be drawn in addition to pay in the revised scale of pay.
Note 1 - Where the increment of a member of the Service falls on lst day of January, 1996, he shall have an option to draw the increment in the existing scale or the revised scale.
Note 2 - Where a member of the Service is on leave on the lst day of January, 1996, he shall become entitled to pay in the revised scale of pay from the date he resumes duty. In case of a member of the Service under suspension, he shall continue to draw subsistence allowance based on existing scale of pay and his pay in the revised scale of pay will be subject to final order on the pending disciplinary proceedings.
Note 3 - Where the existing emoluments as calculated in accordance with clause (A) or clause (B), as the case may be, exceed the revised emoluments in the case of any member of the Service, the difference shall be allowed as personal pay to be absorbed in future increases in pay.
Note 4 - Where in the fixation of pay under these rules, pay of a member of the Service who in the existing scale was drawing immediately before the lst day of January, 1996, more pay than another member of the Service junior to him in the same cadre, gets fixed in the revised scale at a stage lower than that of such junior, his pay shall be stepped up to the same stage in the revised scale as that of the junior.
Note 5 - Where a member of the Service is in receipt of personal pay on the lst day of January, 1996, which together with his existing emoluments as calculated in accordance with clause (A) or clause (B), as the case may be, exceeds the revised emoluments, then, the difference representing such excess shall be allowed to such member of the Service as personal pay to be absorbed in future increases in pay.
Note 6 - Where a senior member of the Service promoted to a higher post before the lst day of January, 1996 draws less pay in the revised scale than his junior who is promoted to the higher post on or after the lst day of January, 1996, the pay of the senior member of the Service shall be stepped up to an amount equal to the pay as fixed for his junior in that higher post. The stepping up shall be done with effect from the date of promotion of the junior member of the Service subject to the fulfilment of the following conditions, namely:-
(a) both the junior and the senior member of the Service shall belong to the same cadre and the post in which they have been promoted shall be identical in the same cadre;
(b) the pre-revised and revised scale of pay of the lower and higher posts in which they are entitled to draw pay shall be identical;
(c) the senior member of the Service at the time of promotion has been drawing equal or more pay than the junior; and
(d) the anomaly shall be directly as a result of the application of the provisions of this sub-rule. If even in the lower post, the junior officer was drawing more pay in the pre-revised scale than the senior by virtue of any advance increments granted to him, provisions of this Note need not be invoked to step up the pay of the senior member of the Service.
The order relating to re-fixation of the pay of the senior member of the Service in accordance with the above provisions shall be issued under the relevant rules and the senior member of the Service shall be entitled to the next increment on completion of his required qualifying service with effect from the date of re-fixation of pay.
Note 7 - Subject to the provisions of sub-rule (1), if the pay as fixed in the officiating post under this sub-rule is lower than the pay fixed in the substantive post, the former shall be fixed at the stage next above the substantive pay.
Note 8 - In the case of a member of the Service who is in receipt of personal pay for passing Hindi Pragya and such other examinations under the "Hindi Teaching Scheme" prior to the lst day of January, 1996, while the personal pay shall not be taken into account for purposes of fixation of initial pay in the revised scale, he shall continue to draw personal pay after fixation of his pay in the revised scale on and from the lst day of January, 1996 or subsequently for the period for which he would have drawn it but for the fixation of his pay in the revised scale. The quantum of such personal pay shall be paid at the appropriate rate of increment in the revised scale from the date of fixation of pay for the period for which the member of the Service would have continued to draw it.
Explanation.- For the purpose of this Note, "appropriate rate of increment in the revised scale" means the amount of increment admissible at and immediately beyond the stage at which the pay of the member of the Service is fixed in the revised scale.
(C) Fixation of pay in the revised scale subsequent to the 1st day of January, 1996 - Where a member of the Service continues to draw his pay in the existing scale and opts for revised scale from a date later than the 1st day of January, 1996, his pay from the later date in the revised scale shall be fixed under these rules and for this purpose his pay in the existing scale shall have the same meaning as of existing emoluments as calculated in accordance with clause (A) or clause (B), as the case may be, subject to the conditions that the basic pay to be taken into account for calculation of those emoluments shall be the basic pay on the later date and where the member of the Service is in receipt of special pay, his pay shall be fixed after deducting from those emoluments an amount equal to the special pay at the revised rates appropriate to the emoluments so calculated.
5. Substituted vide DP&T Not. No. 20011/1/89-AIS-II dated 10.11.89
6. Inserted vide MHA Not. No.1/46/67-AIS-II dated 21.11.68
7. Inserted vide DP&T Not. No.28/7/74-AIS-II (B) dated 15.11.74
8. Inserted vide DP&T Not. No.20011/1/99-AIS-II-A dated 5.4.2000
Rule 4 - Fixation of initial pay in the time scales
(1) The initial pay of a direct recruit shall be fixed at the minimum of the Junior Time-Scale.
8-AProvided that, if a direct recruit holds a lien, or would hold the lien, had his lien not been suspended, on a permanent post, under the rules applicable to him prior to his appointment to the Indian Administrative Service-
(a) his initial pay shall be regulated as follows:
(i) he shall, during the period of probation, draw the pay of the permanent post, if it is more than the minimum of the Junior Scale;
(ii) on confirmation in the Indian Administrative Service,
(1) if he was holding a Class I post before appointment to the Indian Administrative Service, his pay shall be fixed at the same stage as the pay in the Class I post if there be such a stage in the Junior Scale admissible to a member of the Service, or at the next lower stage, if there is no such stage in the Junior Scale admissible to a member of the Service. Where the pay so fixed in the Indian Administrative Service is less than his pay in the Class I post, he shall be allowed the difference as personal pay to be absorbed in future increments; and
(2) if he was holding a post lower than a Class I post, his pay shall be fixed at the stage next above the pay notionally arrived at by increasing his pay in respect of the lower post by one increment at the stage at which such pay had accrued;
(b) he shall however, cease to earn any increments in the Junior Scale, until, having regard to his length of service, he becomes entitled to a higher pay,
Provided further that he shall draw the pay admissible under rule 7 if that is more than the pay referred to in the preceding proviso.
9(1A) The initial pay of a member of the Service appointed in accordance with rule 7A of the Indian Administrative Service (Recruitment) Rules, 1954 shall be fixed in the Junior Time-Scale at the stage which he would have reached on the date of his appointment to the Indian Administrative Service, if he had been appointed in that scale on that date in the year of allotment.
10(2) The pay of a member of the Service in the Junior Scale shall, on appointment to a post in the Senior Time Scale, be fixed at the stage next above the pay notionally arrived at by increasing his pay in lower scale by one increment at the stage at which such pay accrued (or by an amount equal to the last increment in the lower scale if he was drawing pay at the maximum of the lower scale) or the minimum of the higher scale, whichever is higher.
(3) The initial pay of a promoted officer who prior to the date of his appointment to the Indian Administrative Service had not held a cadre post in an officiating capacity shall be fixed in accordance with the principles laid down in Section I of Schedule II.
10-AProvided that such fixation of pay shall be irrespective of the year of allotment assigned to him under rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1987 :
Provided further that if pay is fixed at a stage which is common to any two grades of the Senior Scale, the officer shall be placed in the lower of those grades.
(4) The initial pay of a promoted officer who on the date of his appointment to the Indian Administrative Service had held or is holding continuously a cadre post in an officiating capacity shall be fixed in accordance with the principles laid down in Section II of Schedule II.
10-AProvided that such fixation of pay shall be irrespective of the year of allotment assigned to him under rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1987 :
Provided further that if pay is fixed at a stage which is common to any two grades of the Senior Scale, the officer shall be placed in the lower of those grades.
(5) The initial pay of an officer of State Civil Service who has been appointed to hold a cadre post in an officiating capacity in accordance with rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, shall be fixed in the manner specified in Section III of Schedule II.
10-AProvided that such fixation of pay shall be irrespective of the year of allotment assigned to him under rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1987 :
Provided further that if pay is fixed at a stage which is common to any two grades of the Senior Scale, the officer shall be placed in the lower of those grades.
(6) The initial pay of an officer not belonging to a State Service on appointment to the Indian Administrative Service under sub-rule (2) of rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954, shall be fixed by the Central Government in consultation with the State Government concerned.
Provided that in no case shall such an officer be granted higher rate of pay in the Senior Scale of the Service than that admissible to a direct recruit of the same length of recognised service.
Explanation.- The term `recognised service' in relation to an officer recruited to the Indian Administrative Service under sub-rule (2) of rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954, means his employment in a gazetted post after attaining the age of twenty-five years in Government Service.
12(6A) The initial pay of a person, who is not a member of the Service and who is also not a member of a State Civil Service, shall, on appointment to a cadre post in an officiating capacity in accordance with rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, be fixed ad hoc by the Central Government in consultation with the State Government concerned.
13(6B) The pay of a member of the Service in the Senior Time Scale shall, on appointment to the Junior Administrative Grade, be fixed (a) at the stage which is equal to his pay in the Senior Time Scale or if there is no such stage, the stage next above that pay or (b) the minimum of the Junior Administrative Grade, whichever is higher. The next increment in the Junior Administrative Grade would accrue after rendering the requisite qualifying service in the grade. Where, however, pay is fixed at the same stage of the Senior Time Scale, increment will become admissible on the date it would have become due in the Senior Time Scale but for appointment to Junior Administrative Grade.
Provided that all leave, except extraordinary leave, taken otherwise than on medical certificate shall count for increment in the Junior Administrative Grade.
Provided also that the Central Government may, in a case in which it is satisfied that the extraordinary leave was taken for any cause beyond the control of the member of the Service or for prosecuting higher Scientific or Technical studies, direct that such extra-ordinary leave be counted for increment under this sub-rule.
14(6C) The pay of a member of the Service in the Selection Grade shall, on appointment to the Super Time Scale be fixed in the same manner as in sub-rule (2) above.
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8-A. Inserted vide DP&T Not. No.1/67/70-AIS-III-A dt. 10/4/73.
9. Inserted vide MHA Not. No.1/48/66-AIS-II dated 28/9/68
10. Substituted vide DP&T Not. No.11030/7/87-AIS-II dated 13/3/87
10-A. Incorporated vide DP&T Not. No. 20011/2/93-AIS-II-A dated 6/5/94
11. Omitted, vide MHA Not. No. 14/39/65-AIS-II dated 20/3/68
12. Inserted vide DP&T Not. No. 1/38/70-AIS-II-A dated 14/12/71
13. Substituted vide DP&T Not. NO.20011/1/89-AIS-II dated 10/11/89
14. Inserted vide DP&T Not. No.11030/7/87-AIS-II dated 13/3/87
Rule 5 - Regulation of increments
(1) Subject to any orders passed by the State Government concerned under rules 6 and 7, the increment admissible to a member of the Service in the Junior or Senior Time Scale shall-
(i) in the case of a member appointed under rule 715 or rule 7A of the Indian Administrative Service (Recruitment) Rules, 1954, accrue on the expiry of each year from the date of his appointment to the Service;
16Provided that increments falling due after the 1st November, 1973, shall accrue on the first day of the month in which they would have accrued;
(ii) in the case of an officer appointed under rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 accrue on completion of one year's service from the date of his appointment to the17 Indian Administrative Service or on completion of one year's service from the date his pay has been fixed in accordance with the provisions of Section I or Section II of Schedule II, as the case may be.
16Provided that increments falling due after the 1st November, 1973, shall accrue on the first day of the month in which they would have accrued;
Provided further that18 for the purpose of calculating one year's service for drawal of increment in the Senior Scale 10-A of the Indian Administrative Service by a promoted officer, broken periods of service rendered in any cadre post in accordance with rule 9 of the IAS (Cadre) Rules, 1954 shall be taken into account. In the case of a war service candidate appointed in the month of November or December of any year to a vacancy reserved for a war service candidate in the Indian Administrative Service, the date of appointment for the purpose of these rules shall be deemed to be the first day of November of that year.
(iii) in the case of all other members of the Service appointed to the Indian Administrative Service at any time before the commencement of these rules, their increment shall be regulated in accordance with the orders in force immediately before the date of such commencement.
19(2) In the case of a member of the Service recruited under Rule 7 of the Indian Administrative Service (Recruitment) Rules, 1954, increment in the Junior Scale and Senior Time Scale and Junior Administrative Grade shall accrue on completion of one year's service in the Junior Scale, Senior Time Scale or the Junior Administrative Grade, as the case may be, subject to the provision of sub-rule (3A).
(3) The increments in respect of any other member of the Service recruited under rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954, shall be regulated with reference to the stage at which the initial pay in the Senior Time Scale has been fixed.
4(3A) The next increment of a member of the Service whose pay has been fixed in the revised scale in accordance with rule 3 shall be granted on the date he would have drawn his increment had he continued in the existing scale:
Provided that where the pay of a member of the Service is stepped up in accordance with the second proviso or Note 4 or Note 6 to sub-rule (3) of rule 3, the next increment shall be granted on the completion of qualifying service of twelve months from the date of stepping up of the pay in the revised scale:
Provided further that in other cases, the next increment of a member of the Service whose pay is fixed on the 1st day of January, 1996 at the same stage as the one fixed for another member of the Service junior to him in the same cadre and drawing pay at a lower stage than him in the existing scale, shall be granted on the same date as admissible to his junior, if the date of increment of the junior happens to be earlier:
Provided also that in case a member of the Service had been drawing maximum of the existing scale for more than a year as on the 1st day of January, 1996, the next increment in the revised scale shall be allowed on the 1st day of January, 1996.
(4) Increments admissible to a member of the Service to whom the time scales of pay specified in rule 3 do not apply, shall be regulated in accordance with the appropriate orders in force immediately before the commencement of these rules.
(5) (a) The increments admissible to a member of the Service in the scale of pay other than the time scale of pay specified in rule 3 shall be regulated with reference to the length of his service in that scale of pay. Previous service, if any shall count for increment, if it is:-
(i) service in a cadre post; or
(ii) service in a permanent or temporary post (including a post in a body incorporated or not, which is wholly or substantially owned or controlled by the Government) in the said scale or higher scale of pay:-
Provided that service in a post outside the cadre including service in a post under the Central Government, shall count for increment on reversion to the cadre, subject to the following conditions, namely:-
(a) The member of the Service should have been approved by the Government of the State on the cadre of which he is borne, for appointment to posts in the said scale;
(b) all his seniors in the cadre, except those regarded as unfit for such appointment, were serving in posts carrying pay in the said scale in which benefit is to be allowed or in higher posts, and at least one junior was holding a cadre post under the Government of the State on the cadre of which he is borne, carrying pay in the said scale;
(c) the service shall count from the date on which his junior is promoted and the benefit shall be limited to the period during which he would have held a post under the Government of the State on the cadre of which he is borne, had he not been appointed to a post outside the cadre.
Note: The pay of a member of the Service under this proviso shall be regulated with reference to the pay drawn by his junior holding a cadre post in the said scale without the condition of `one for one? being satisfied.
(b) When a member of the Service, while holding post outside the cadre, including a post under the Central Government, has been granted proforma promotion to a post in the scale of pay above the time scale of pay specified in rule 3 by the Government of the State on the cadre of which he is borne, the period of service covered by the proforma promotion shall, on his subsequent reversion to the cadre and appointment to a post in the said scale, count towards the initial fixation of pay and increments; subject to the following conditions, namely:-
(i) the member of the Service concerned should have been approved by the State Government for appointment to the said scale during the relevant period;
(ii) all his seniors (excluding those considered unfit) should have started drawing pay in that scale on or before the date from which the proforma promotion is granted to him;
(iii) the junior next below the officer (or, if that officer has been passed over by the reason of inefficiency or unsuitability or because he is on leave or serving outside the ordinary line or forgoes promotion on his own volition to that grade, the officer next junior to him not so passed over) should also have started drawing pay in that scale from that date and his appointment thereto not being fortuitous; and
(iv) the benefit should be allowed on `one for one' basis.
(c) When a member of the Service holds an ex-cadre post in a time scale of pay identical with the time scale of pay of an ex-cadre post held by him on an earlier occasion, his initial pay in the latter ex-cadre post shall not be less than the pay which he drew on the previous occasion and he shall count the period during which he drew that pay on such last and on any previous occasion for increment in the stage of the scale equivalent to that pay. The service so rendered shall, on his reversion to the cadre, count towards initial fixation of pay to the extent and subject to the conditions stipulated in clause (a).
(d) All leave except extraordinary leave taken otherwise than on medical certificate and the period of deputation out of India shall count for increment in the scale of pay above the time scale of pay applicable to a post held by member of the Service at the time he proceeded on leave or deputation out of India, and would have continued to hold that post but for his proceeding on leave or deputation out of India:-
Provided that the Central Government may, in any case in which it is satisfied that the extraordinary leave was taken by a member of the Service for any cause beyond the control of such member or for prosecuting higher scientific and technical studies, direct that such extraordinary leave shall be counted for increments under this clause.
(e) The following note shall be inserted with effect from the 1st November,1973, namely:-Note: Increments falling due after the 1st November,1973 shall accrue on the first day of the month in which they would have accrued.
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4. Substituted w.e.f. 1/1/96 vide DP&T Not. No.14021/2/97-AIS-II-A. dated 17/10/1997
11. Omitted, vide MHA Not. No. 14/39/65-AIS-II dated 20/3/68
15. Inserted vide MHA Not. No.1/48/66-AIS-II dated 28/9/68
16. Substituted w.e.f. 1/1/73 vide DP&T Not. No.28/7/74-AIS-II-A dated 15/11/74
17. Inserted and substituted vide DP&T Not. No.11030/15/75-AIS-II dated 5/6/76
18. Inserted and substituted vide DP&T Not. No.20018/4/75-AIS-II (A) dated 25/1/78
19. Substituted w.e.f. 1/1/86 vide DP&T Not. No.11030/7/87-AIS(II) dated 13/3/87
Rule 5A - Stagnation Increments
A member of the Service drawing pay in the Junior Scale/Senior Scale/ Junior Administrative Grade/Selection Grade/Super Time Scale shall be eligible for one increment for every two years of service rendered after reaching the maximum of that scale, subject to a maximum of three increments.
Note: The stagnation increments shall be in the nature of personal pay and shall not be taken into account for 19-Aapplying to ceiling on pay plus 19-Bspecial allowance, under these rules.
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19-A. Omitted w.e.f. 30.9.93 vide DP&T Not. No.20011/14/93-AIS-II-A dated 6.7.94
19-B. Amended w.e.f. 1.8.97 vide DP&T Not. No.14021/4/98-AIS-II dated 21.12.98
Rule 6 - Withholding of increments
20(1) The State Government may withhold for such time as it may direct, an increment due to any direct recruit or to any non-State Civil Service officer appointed to the Indian Administrative Service, who has failed to pass the departmental examination or examinations within such time as the State Government may by general or special order, prescribe, but the withholding of such increments shall have no cumulative effect.
(2) Where an efficiency bar has been prescribed in the time-scale of pay, the increment next above the bar shall not be given to a member of the Service without the specific sanction of the authority competent to withhold increments:
Provided that the application of the efficiency bar in the Junior Time Scale shall not affect the pay of a member of the Service in the Senior Time-Scale of pay, wherein his pay shall be regulated according to his length of service.
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20. Substituted vide MHA Not. No.1/95/68-AIS-II dated 28.3.69
Rule 7 - Grant of Advance increments
21Notwithstanding anything contained in rule 13 of the Indian Administrative Service (Probation) Rules, 1954, the State Government shall sanction the second and third increments due to a direct recruit or to any officer recruited in accordance with rule 7A of the Indian Administrative Service (Recruitment) Rules, 1954, as soon as he passes the prescribed departmental examination or examinations irrespective of his length of service, after which he shall be entitled to draw pay at the rate corresponding to his position in the time scale:
Provided that the third increment under this rule shall be granted retrospectively from the date of passing the prescribed departmental examination, or the last of the prescribed departmental examinations, as the case may be, on the successful completion of the probation and confirmation:
Provided further that a direct recruit or any officer recruited in accordance with rule 7A of the Indian Administrative Service (Recruitment) Rules, 1954, who has been exempted from appearing for the whole or any part of the departmental examination or examinations, for the reason that he had already passed such a examination or examinations or part thereof before he became a member of the Service shall for the purpose of this rule, be deemed to have passed the departmental examination or examinations or part thereof, as the case may be, from the date of the earliest of such examination, examinations or part thereof in which he would have appeared, but for the exemption, after he became a member of the Service.
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21. Substituted w.e.f. 1.1.73 vide DP&AR Not. No.11030/25/76-AIS-II dated 17.7.79
Rule 8 - Pay of officers holding posts enumerated in Schedule III
Any member of the Service appointed to hold a post specified in Schedule III shall for so long as he holds that post, be entitled to draw the pay indicated for the post in the said Schedule:
Provided that no member of the Service shall at any time draw pay less than that which he is entitled to draw under rule 4 and rule 5.
22. Second proviso omitted vide DP&AR Not. No. 31/7/72-AIS-II dated 22/5/73
Rule 8A - Pay of members of the Indian Frontier Administrative Service appointed to hold posts enumerated in Schedule III
23Notwithstanding anything contained in these rules, a member of the Indian Frontier Administrative Service recruited to that Service prior to the 1st January, 1968 and appointed to hold a post specified in Schedule III shall, for so long as he holds that post, be entitled to draw the pay indicated for that post in the said Schedule.
__________________________________________
23. Inserted vide DP&AR Not. No. 11030/9/97-AIS-II dated 19/7/77
Rule 9 - Pay of members of the Service appointed to posts not included in Schedule III
(1) No member of the Service shall be appointed to a post other than a post specified in Schedule III, unless the State Government concerned in respect of posts under its control, or the Central Govt. in respect of posts under its control as the case may be, make a declaration that the said post is equivalent in status and responsibility to a post specified in the said schedule.
24(2) The pay of a member of the Service on appointment to a post other than a post specified in Schedule III, shall be the same as he would have been entitled to, had he been appointed in the post to which the said post is declared equivalent.
24(3) For the purpose of this rule, `post other than a post specified in schedule III' includes a post under a body (incorporated or not which is wholly or substantially owned or controlled by the Government).
25(4) Notwithstanding anything contained in this rule, the State Government concerned in respect of any posts under its control, or the Central Government in respect of any posts under its control, may, for sufficient reasons to be recorded in writing, where equation is not possible, appoint any member of the Service to any such post without making a declaration that the said post is equivalent in status and responsibility to a post specified in Schedule III.
25(5) A member of the Service on appointment to a post referred to in sub-rule (4), in respect of which no pay or scale has been prescribed, shall draw such rate of pay as the State Government, in consultation with the Central Government in the case of a post under the control of the State Government or as the Central Government in the case of a post under the control of the Central Government may, after taking into account the nature of duties and responsibilities involved in the post, determine.
25(6) A member of the Service on appointment to a post referred to in sub-rule (4), in respect of which any pay or scale of pay has been prescribed, shall draw where the pay has been prescribed, the prescribed pay and where scale of pay has been prescribed, such rate of pay not exceeding the maximum of the scale as may be fixed in this behalf by the State Government or as the case may be, by the Central Government:
Provided that the pay allowed to an officer under this sub-rule and sub-rule (5) shall not at any time be less than what he would have drawn had he not been appointed to a post referred to in sub-rule (4).
26(7) At no time the number of members of the Service appointed to hold posts, other than cadre posts referred to in sub-rule (1) and sub-rule (4), which carry pay of Rs.26000/- per mensem and which are reckoned against the State Deputation Reserve, shall except with the prior approval of the Central Government exceed the number of cadre posts at that level of pay in a State cadre or, as the case may be, in a joint cadre.
24. Amended by MHA Not. No. 1/99/58-AIS-II dated 25/7/59
25. Added vide MHA Not. No.1/63/59-AIS-II dated 22/6/60
26. Added vide DP&T Not. No.11030/1/89-AIS-II dated 3/2/89 and amended vide DOPT Not. No. 14021/2/97-AIS-II-A dated 17/10/97
26-A. Deleted vide DP&T Not. No. 11030/7/87-AIS-II dated 13/3/87
Rule 9B - Rule 9B
Pay of members of the Service appointed to hold more than one post. The grant of additional pay to a member of the Service appointed to hold more than one post simultaneously shall be regulated:-
27(a) in the case of a member of the Service serving in connection with the affairs of the Union, by the rules, regulations and orders applicable to officers of the Central Service, Class I;
(b) in the case of a member of the Service serving in connection with the affairs of a State, by the rules, regulations and orders applicable to officers of State Civil Services, Class I.
27. Added vide DP&T Not. No.11030/2/75-AIS-II-A dated 3/10/75
Rule 9C - Regulation of Pay of members of Service appointed to hold posts under the Central Government carrying the scale of pay of Rs.14300-400-18300
28Notwithstanding anything contained in rules 8 and 9, a member of the Service appointed to hold a post under the Central Government, in the scale of pay of Rs. 14300-400-18300, shall draw his grade pay plus Central (Deputation on Tenure) Allowance at the rate of fifteen percent of grade pay subject to a maximum of rupees one thousand per mensem.
Note: The Central (Deputation on Tenure) Allowance specified in this rule shall be admissible to a member of the Service only during the normal tenure of deputation.
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28. Amended vide DP&T Not. No.14021/2/97-AIS-II-A dated 17/10/97 and 11030/8/97-AIS-II-A dated 11/8/98
Rule 10 - Power to exempt
The Central Government may, with the concurrence of the State Government concerned, exempt any officer of a State Civil Service included in List II or List III prepared by the Special Recruitment Board under the Indian Administrative Service (Extension to States) Scheme and appointed to Indian Administrative Service, from all or any of the provisions of these rules.
Rule 10A - Fixation of pay and increment of officers appointed to the Service under the Indian Administrative Service (Special Recruitment) Regulations 1966
29Notwithstanding anything contained in these rules, the pay and increments of officers appointed to the Service in accordance with regulations framed under sub-rule (3) of rule 4 of the Indian Administrative Service (Recruitment) Rules, 1954, will be governed by such regulations, as the Central Government may from time to time, make in consultation with the State Governments.
__________________________________________
29. Introduced w.e.f. 20/12/1956 vide MHA Not. No.13/41/57-AIS-II dated 13/1/58
Rule 10B - Fixation of pay and scales of pay of officers appointed to the Indian Administrative Service on its initial constitution in the State of Jammu and Kashmir
30Notwithstanding anything contained in these rules, in relation to the State of Jammu & Kashmir, the pay of officers appointed to the Indian Administrative Service at the time of the initial constitution of the State Cadre, shall be fixed in the Junior or Senior Scales of pay in accordance with such principles as the Central Government may, in consultation with the State Government, determine.
Rule 10C - Fixation of pay and scales of pay of officers appointed to the Indian Administrative Service on initial constitution of Joint Cadre for Union Territories
31Notwithstanding anything contained in these rules, in relation to the Union Territories, the pay of officers appointed to the Indian Administrative Service at the time of the initial constitution of the Joint Cadre shall be fixed in accordance with such principles as the Central Government may determine.
Rule 10D - Fixation of pay and scales of pay of officers appointed to the Indian Administrative Service on its initial constitution in the State of Nagaland
32Notwithstanding anything contained in these rules, in relation to the State of Nagaland, the pay of officers appointed to the Indian Administrative Service at the time of the initial constitution of the State Cadre shall be fixed in the Junior or Senior Scales of pay in accordance with such principles as the Central Government may, in consultation with the State Government, determine.
Rule 10E - Fixation of pay and scales of pay of officers appointed to the Service on the initial constitution in the State of Sikkim
33Notwithstanding anything contained in these rules in relation to the State of Sikkim, the pay of officers appointed to the Service at the time of the initial constitution of the State shall be fixed in the Junior or Senior Scales of pay in accordance with such principles as the Central Government may, in consultation with the State Government, determine.
__________________________________________
33. Inserted vide D.P. Not. No.11031/43/77-AIS-II dated 13/10/78
Rule 10F - Authority to exercise powers under rules 6, 7 and 9 in relation to a Joint Cadre
34The powers under rules 6 and 7, in the case of a member of the Service borne on a Joint Cadre, shall be exercised by the Joint Cadre Authority. The powers under rule 9in relation to the members of Service and in relation to posts, borne on a Joint Cadre shall be exercised by the Government of the Constituent State concerned.
__________________________________________
34. Inserted vide D.P. Not. No.13/4/71-AIS-I dated 11/1/72
Rule 11 - Amendment of Schedule
The Central Government may, after consultation with the State Governments, amend Schedule III.
Rule 12 - Interpretation
35If any question arises as to the interpretation of these rules, the Central Government shall decide the same.
__________________________________________
35. Substituted vide DP&AR Not. No.7/1/33-AIS-III-I dated 3/1/75
Rule 13 - Repeal and saving
Any rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed:
Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.
Principles of Pay Fixation of Promoted Officers on Appointment to the Indian Administrative Service and of Members of the State Civil Service Appointed to officiate in cadre posts.
In this Schedule, unless the context otherwise requires, the term-
1(i) `actual pay' means the pay whether in the lower scale or in the higher scale, to which a member of the State Civil Service is entitled by virtue of his substantive position in the cadre of that Service, and if the State Government have not revised the scales of pay applicable to the State Civil Service as on the 1st day of January, 1996 2 or thereafter. Actual pay includes dearness allowance, dearness pay, interim or additional relief admissible on such pay at the rates in force as on the first day of January, 1996.2
(ii) `assumed pay' means the pay which a member of the State Civil Service, officiating or confirmed in a higher scale would have drawn in the lower scale (which does not include higher scale) of his Service had he not been officiating or confirmed in the higher scale and if the State Government have not revised scales of pay applicable to the State Civil Service as on the first day of January, 1996 2 or thereafter. Assumed pay includes dearness allowance, dearness pay, interim or additional relief admissible on such pay at the rates in force as on the first day of January, 1996.2
(iii) `higher scale' means any scale of pay higher than the `lower scale' prescribed for the State Civil Service and in force on the first day of January, 1996 2 or any date subsequent thereto, the subsequent date being the date on which the scales of pay applicable to the State Civil Service were revised for the first time after the first day of January, 19962 provided that in the latter case the dearness allowance, dearness pay, interim or additional relief sanctioned by the State Government after the first day of January, 19962 and merged in the revised pay scale shall be excluded.
(iv) `lower scale' means the ordinary or the lowest scale of pay prescribed for the State Civil Service and in force on the first day of January, 19962 or any date subsequent thereto, the subsequent date being the date on which the scales of pay applicable to the State Civil Service were revised for the first time, after the first day of January, 19962 provided that in the latter case the dearness allowance, dearness pay or additional relief sanctioned by the State Government after the first day of January, 19962 and merged in the revised pay scale shall be excluded.
SECTION I
FIXATION OF INITIAL PAY OF PROMOTED OFFICERS FALLING UNDER RULE 4(3)
(1) The initial pay of a promoted officer shall be fixed at the stage of the Senior2-A Scale of the Indian Administrative Service equal to his actual pay in the lower scale or his assumed pay in the lower scale as the case may be, increased at the rate of one increment in the Senior2-A Scale of the Indian Administrative Service for every three years of service in the State Civil Service. The resultant increase shall be subject to a minimum of Rs.200 and maximum of Rs.300 over his pay in the State Civil Service:
Provided that,-
(i) where however, the amount arrived at after the addition of such minimum or maximum increase corresponds to a stage in the senior 2-A scale of the Indian Administrative Service, the initial pay shall be fixed at that stage; and where it does not correspond to a stage in the senior 2-A scale of the Indian Administrative Service, the initial pay shall be fixed at the next higher stage of that scale; and
(ii) for the purpose of this clause, service in the State Civil Service shall include such service in a former State, now merged in the State Civil Service by the Central Government in consultation with the State Government concerned.
Explanations.-
(i) In the case of a promoted officer whose actual pay in the lower scale of the State Civil Service is less than the minimum of the Senior2-A Scale of the Indian Administrative Service the rate of increment shall be taken as Rs.100 for each increment.
(ii) In the case of a promoted officer whose actual pay in the lower scale of the State Civil Service is equal to or above the minimum of the Senior 2-A Scale of the Indian Administrative Service, the rates of increment shall be equal to the rates admissible in the Senior 2-A Scale of the Indian Administrative Service at the stage to which the actual pay corresponds or, if there is no such stage, the next lower stage.
(2) The initial pay of a promoted officer who is substantive in the higher scale of the State Civil Service shall be fixed at the stage of the Senior 2-A Scale of the Indian Administrative Service next above his actual pay in the higher scale:
Provided that in a case where the pay in the Senior 38-A Scale of the Indian Administrative Service calculated in accordance with clause (1) is higher than that admissible under this clause, the promoted officer shall be entitled to such higher pay.
(3) A promoted officer, who, at the time of his appointment to the Indian Administrative Service was officiating in the higher scale of the State Civil Service and whose initial pay in the Senior 2-A Scale of the Indian Administrative Service is fixed in accordance with clause (1) shall, in case his officiating pay in the higher scale is higher than the initial pay so fixed in the Senior2-A Scale of the Indian Administrative Service, be entitled to a personal pay equal to the difference provided that the State Government certifies that the promoted officer would have continued to officiate in the higher scale but for his appointment to the Indian Administrative Service. The personal pay shall be absorbed in future increments and increases in his pay, if any, including special pay, additional pay and any other form of pay.
(4) In the case of a promoted officer appointed to the Indian Administrative Service on probation, on any enhancement of his actual pay in the State Civil Service in which he holds a lien, as a result of an increment in the lower scale or the higher scale of that Service, or in the event of confirmation in the higher scale of the State Civil Service the officer shall, during the period of probation, be entitled to have his pay in the Senior 2-A Scale of the Indian Administrative Service recalculated in accordance with the principles laid down in this Section on the basis of his enhanced pay in the State Civil Service, as if he was promoted to the Indian Administrative Service with effect from the date of such enhancement.
(5) If a promoted officer appointed to the Indian Administrative Service on probation is confirmed with effect from a date prior to the date of his promotion to the Indian Administrative Service in the higher scale of the State Civil Service in which he holds a lien during the period of probation and there is, thus, an enhancement of his actual pay in the State Civil Service , his pay in the Senior 2-A Scale of the Indian Administrative Service shall be recalculated in accordance with the principles laid down in this Section on the basis of his enhanced pay in the State Civil Service, as if he was promoted to the Indian Administrative Service with effect form the date of such enhancement.
(6) Where a promoted officer who on the date of his appointment to the Indian Administrative Service had held or is holding continuously a post other than a cadre post under the State Government or the Central Government or on foreign service and the post is:
(a) in a time scale identical to the time scale of a cadre post, or
(b) equal in status and responsibilities to a cadre post, and the State Government concerned furnishes a certificate to the Central Government within three months of his appointment to a post other than a cadre post or within three months of the date on which the next junior Select List Officer is appointed to a cadre post, whichever is later, that he would have so officiated in a cadre post under rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, but for his appointment to a post other than a cadre post:-
(i) as relating to a post under clause (a) for a period not exceeding one year and, with the approval of the Central Government, for a further period not exceeding two years, or
(ii) as relating to a post in clause (b), for a period not exceeding three years, his initial pay in the Senior2-A Scale of the Indian Administrative Service fixed in accordance with clause (1) shall be at a stage lower than the pay he drew or draws in the said non-cadre post:
Provided that the number of officers in respect of whom the certificate shall be current at one time shall not exceed one-half of the maximum size of the Select List permissible under sub-regulation (1) of regulation 5 of the Indian Administrative Service (Appointment by Promotion) Regulations, 1955 and follow the order in which the names of such officers appear in the Select List:
Provided further that such certificate shall be given only if, for every of senior officer in the Select List appointed to a non-cadre post in respect of which the certificate is given, there is one junior Select List officer officiating in a senior post under rule 9 of the Indian Administrative Service (Cadre) Rules, 1954 :
Provided also that the number of officers in respect of whom the certificate is given, shall not exceed the number of posts by which the number of cadre officers holding non-cadre posts under the control of the State Government falls short of the deputation reserve sanctioned under the Schedule to the Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955.
(7) The basic pay of a promoted officer shall not, in any case, be fixed below the minimum of the Senior 2-A Scale.
(8) Notwithstanding anything contained in any clause in this Section, the basic pay of a promoted officer on the Indian Administrative Service Time Scale shall not at any time exceed the basic pay he would have drawn on the Indian Administrative Service Time Scale as a direct recruit on that date if he had been appointed to the Indian Administrative Service on the date he was appointed to the State Civil Service.
(9) Notwithstanding anything contained in any clause in this Section, the pay of a promoted officer, whose pay has been fixed in the Senior Scale of the Indian Administrative Service prior to the date of publication in the Official Gazette of the Indian Administrative Service (Pay) Eleventh Amendment Rules, 1976, in accordance with existing provision of the Indian Administrative Service (Pay) Rules, 1954, shall not be fixed in the revised Senior Scale of the Indian Administrative Service under the Section at a stage lower than the pay fixed earlier.
The method to be followed in fixing the pay of a promoted officer under clause (1) of this Section is indicated below:-
The following data in respect of the promoted officers to be noted down:-
(a) Actual pay of the officer in the State Civil Service or, as the case may be, his assumed pay in that service;
(b) Completed years of Service in the State Civil Service; and
(c) Number of increments in the Senior 2-AScale of the Indian Administrative Service calculated at the rate of one increment for every three years of service in the State Civil Service.
II. Tabulate the information as follows to arrive at the initial pay to be fixed in the Senior 38-A Scale of Indian Administrative Service:-
A
B
C
D
E
(a) Pay in State Civil Service
2650
3500
3900
3250
3700
(b) Completed years of service in State Service
7
6
18
17
3
(c) Number of increments
2
2
6
5
1
(d) Amount of increments
200
200
600
500
100
(e) Pay arrived at by addition of (a) and (d)
2850
3700
4500
3750
3800
(f) Stage at which pay should be fixed
3200
3700
4575
3875
3800
(g) Resultant increase
550
200
675
625
100
(h) Actual amount of increase subject to the minimum and maximum specified
200
200
300
300
200
(i) Pay arrived at by addition of (a) and (h)
2850
3700
4200
3550
3900
(j) Stage at which pay should be fixed in the senior time scale of IAS
3200
3700
4200
3600
3900
(a) is a case where the resultant increase exceeds the maximum increase of Rs.300 and the pay in the State Civil Service plus Rs.300 results in a figure below Rs.3200/-. Hence pay is fixed at the minimum of the senior scale.
(b) is a case where the resultant increase is Rs.200 and the pay fixed corresponds with the stage in the senior time scale of the IAS and as such pay is to be fixed at that stage and not at the higher stage.
(c) is a case where the resultant increase exceeds the maximum increase of Rs.300/-, pay is to be fixed at the stage in the senior scale equal to the pay in the State Civil Service plus Rs.300/-.
(d) is a case where the resultant increase exceeds the maximum increase of Rs.300, and pay in this case is to be fixed at the stage of the senior time scale next above the pay in the State Civil Service plus Rs.300/-.
(e) is a case where the resultant increase is less than the minimum increase of Rs.200/-. In such a case pay is to be fixed in the stage of the senior time scale at the stage equal the pay in the State Civil Service plus Rs.200/-.
SECTION II
FIXATION OF INITIAL PAY OF PROMOTED OFFICERS FALLING UNDER RULE 4(4)
(1) In the case of a promoted officer who has already officiated in a cadre post and such an officiation has been held by the Central Government and wherever necessary in consultation with the Union Public Service Commission , to be in accordance with the rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, prior to his appointment to the Service, his pay shall be fixed at a stage not lower than the pay he drew in the Senior 2-A Scale of the Indian Administrative Service while last officiating in a cadre post.
(2) In the case of a promoted officer appointed to the Indian Administrative Service on probation, on any enhancement of his actual pay in the State Civil Service in which he holds a lien as a result of an increment in the lower scale or the higher scale of that Service, or in the event of confirmation in the higher scale, the officer shall, during the period of probation, be entitled to have his pay in the Senior 2-A Scale of the Indian Administrative Service recalculated in accordance with the principles laid down in the Section I on the basis of his enhanced pay in the State Civil Service, as if he was promoted to the Indian Administrative Service with effect from the date of such enhancement.
(3) If a promoted officer appointed to the Indian Administrative Service on probation is confirmed in the Higher Scale of the State Civil Service in which he holds a lien during the period of probation and there is thus an enhancement of his actual pay in the State Civil Service, his pay in the Senior 2-A Scale of the Indian Administrative Service shall be recalculated in accordance with the principles laid down in Section I on the basis of his enhanced pay in the State Civil Service, as if he was promoted to the Indian Administrative Service with effect from the date of such enhancement.
SECTION III
FIXATION OF INITIAL PAY OF A MEMBER OF THE STATE CIVIL SERVICE FALLING UNDER RULE 4(5)
(1) The initial pay of member of the State Civil Service appointed to officiate in a cadre post shall be fixed in accordance with the principles enunciated in Section I:
Provided that if such a member of the State Civil Service had already officiated in a cadre post with the approval of the Central Government and in consultation with the Union Public Service Commission, as the case may be, his pay under this section shall be fixed at a stage not lower than the pay he drew in the Senior 2-A Scale of the Indian Administrative Service while last officiating in such a post subject to the condition that the period of earlier officiation in a cadre post is in accordance with the provisions of rule 9 of the Indian Administrative Service (Cadre) Rules, 1954.
Note - In the case of a member of the State Civil Service who has been officiating in a cadre post from a date prior to the first day of January, 1996 38 , his pay in the Senior 38-A Scale of the Indian Administrative Service shall be recalculated in accordance with the principles enunciated in Section I, as if he was appointed to officiate in the cadre post with effect from the first day of January, 19962.
(2) On any enhancement of his substantive pay in the State Civil Service as a result of an increment in the lower or the higher scale of the Service, a member of the State Civil Service officiating in a cadre post shall be entitled to have his pay in the Senior 2-A Scale of the Indian Administrative Service recalculated in accordance with the principles laid down in Section I on the basis of his enhanced pay in the State Civil Service as if he was appointed to officiate in the cadre post with effect from the date of such enhancement.
(3) If a member of the State Civil Service officiating in a cadre post is promoted substantively to the higher scale of pay of the State Civil Service his pay in the Senior 2-A Scale of the Indian Administrative Service shall be recalculated in accordance with the principles enunciated in Section I, as if he was appointed to officiate in the cadre post with effect from the date of such enhancement.
(4) Increments of pay in the Senior 2-A Scale of the Indian Administrative Service shall be granted to a member of the State Civil Service officiating in a cadre post on completion of one full year's service on any stage of that scale:
Provided that for the purpose of calculating one year?s service under this clause,-
(i) Broken periods of officiating service on a particular rate of pay which is in accordance with the provisions of rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, shall be taken into account;
(ii) Leave, except extraordinary leave otherwise than on medical certificate, taken during officiation in cadre posts shall count for increment if, on the expiry of the leave, the officer returns to the same post on the same rate of pay and the State Government certifies that but for proceeding on leave, the officer would have continued to officiate in the same or any other cadre post. The Central Government may, in any case in which it is satisfied that the extraordinary leave taken otherwise than on medical certificate, was taken for any cause beyond the control of the officer concerned or for prosecuting higher scientific and technical studies, direct that extraordinary leave taken otherwise than on medical certificate, shall count for increment;
(iii) Any period of service on a particular rate of pay covered under clause (6) of Section I, shall be taken into account;
Provided further that a member of the State Civil Service officiating in a cadre post shall not be granted an increment in the Senior 2-A Scale of the Indian Administrative Service unless he has completed an aggregate period of eight years' service in the State Civil Service.
(5) The pay of a member of the State Civil Service officiating in a cadre post and where such an officiation has been held by the Central Government in consultation with the Union Public Service Commission, wherever necessary, to be not in accordance with the provisions of rule 9 of the Indian Administrative Service (Cadre) Rules, 1954 shall be regulated in the scale of the State Civil Service, subject to any modifications made by the Central Government in this regard.
(6) Notwithstanding anything contained in any clause in this Section, where the Central Government is satisfied that the operation of any clause, or clauses of this Section causes undue hardship in any particular case, it may, by order, dispense with or relax the requirements of that clause or clauses, as the case may be, to such an extent and subject to such exceptions and conditions, as it may consider necessary for dealing with the case in a just and equitable manner.
__________________________________________
1. Inserted vide DP&AR Not. No.11030/29/77-AIS(IV) dated 31/5/79
2. Substituted vide DP&T Not. No. 14021/2/97-AIS-II-A dated 17/10/97
2-A. Omitted vide DP&T Not. No.20011/2/93-AIS-II-A dated 6/5/94
3. Substituted vide DP&T Not. No.11030/7/87-AIS-II dated 13/3/87
Schedule III - SCHEDULE - III
SCHEDULE - III
A - Posts carrying pay above the time scale in the Indian Administrative Sekeralarvice under the State Government
SCHEDULE
A.
ANDHRA PRADESH
1.
Chief Secretary to Government
Rs.26,000/-(Fixed)
2.
Director General Dr. Marri Chenna Reddy, Human Resource Development, Institute of Andhra Pradesh
Rs.26,000/-(Fixed)
3.
Chief Commissioner of Land Administration
Rs.26,000/-(Fixed)
4.
Principal Secretary to Government
Rs.22400-525-24500/-
5.
Chief Electoral Officer and Ex-Officio Principal Secretary to Government
Rs.22400-525-24500/-
6.
Commissioner, Commercial Taxes
Rs.22400-525-24500/-
7.
Commissioners
Rs.18400-500-22400/-
8.
Commissioner & Director of Sugar
Rs.18400-500-22400/-
9.
Commissioner for Panchayat Raj
Rs.18400-500-22400/-
10.
Commissioner, Handlooms
Rs.18400-500-22400/-
11.
Commissioner of Industries
Rs.18400-500-22400/-
12.
Commissioner of Rural Development
Rs.18400-500-22400/-
13.
Commissioner, Employment & Training
Rs.18400-500-22400/-
14.
Commissioner, Women Development & Child Welfare
Rs.18400-500-22400/-
15.
Commissioner, Tribal Welfare
Rs.18400-500-22400/-
16.
Commissioner, Sericulture
Rs.18400-500-22400/-
17.
Commissioner of Transport
Rs.18400-500-22400/-
18.
Commissioner of Endowments
Rs.18400-500-22400/-
19.
Commissioner for Cooperation & Registrar of Cooperative Societies
Rs.18400-500-22400/-
20.
Commissioner of Labour
Rs.18400-500-22400/-
21.
Commissioner of Departmental Inquiries
Rs.18400-500-22400/-
22.
Commissioner-cum-Director, Municipal Administration
Rs.18400-500-22400/-
23.
Secretary to Governor
Rs.18400-500-22400/-
24.
Secretary to Chief Minister
Rs.18400-500-22400/-
25.
Secretary to Government
Rs.18400-500-22400/-
26.
Commissioner, Relief and Ex-Officio Secretary to Government
Rs.18400-500-22400/-
27.
Resident Commissioner, Andhra Pradesh Bhawan, New Delhi
Rs.18400-
500-22400/-
ARUNACHAL PRADESH-GOA-MIZORAM-UNION TERRITORIES
Post under the Government of Arunachal Pradesh
1.
Chief Secretary
Rs.26,000/-(Fixed)
2.
Principal Secretary-cum-Commissioner
Rs.22400-525-24500/-
3.
Commissioner-cum-Secretary (PWD/RWD)
Rs.18400-500-22400/-
4.
Commissioner-cum-Secretary (Finance)
Rs.18400-500-22400/-
5.
Divisional Commissioner (East)
Rs.18400-500-22400/-
6.
Divisional Commissioner (West)
Rs.18400-500-22400/-
7.
Commissioner-cum-Secretary (Home)
Rs.18400-500-22400/-
8.
Commissioner-cum-Secretary (Education)
Rs.18400-500-22400/-
Post under the Government of Goa 7
1.
Chief Secretary
Rs.26,000/-(Fixed)
2.
Principal Secretary
Rs.22400-525-24500/-
3.
Commissioner-cum-Secretary (Finance)
Rs.18400-500-22400/-
4.
Commissioner-cum-Secretary (Education & Health)
Rs.18400-500-22400/-
Post under the Government of Mizoram
1.
Chief Secretary
Rs.26,000/-(Fixed)
2.
Commissioner/Secretary (Development)
Rs.18400-500-22400/-
3.
Commissioner/Secretary (Finance)
Rs.18400-500-22400/-
4.
Commissioner/Secretary (Revenue)
Rs.18400-500-22400/-
5.
Commissioner/Secretary (Home)
Rs.18400-500-22400/-
Post under the Andaman & Nicobar Islands
1.
Chief Secretary
Rs.22400-525-24500/-
2.
Commissioner-cum-Secretary (Development)
Rs.18400-500-22400/-
3.
Commissioner-cum-Secretary (Finance)
Rs.18400-500-22400/-
4.
Commissioner-cum-Secretary (Shipping and Transport)
Rs.18400-500-22400/-
Post under the UT of Chandigarh
1.
Advisor to the Administrator, Chandigarh
Rs.22400-525-24500/-
2.
Secretary (Home)
Rs.18400-500-22400/-
3.
Secretary (Finance)
Rs.18400-500-22400/-
Post under the UT of Daman & Diu/Dadra & Nagar Haveli
1.
Development Commissioner
Rs.18400-500-22400/-
2.
Finance Secretary
Rs.18400-500-22400/-
Post under the Government of NCT of Delhi
1.
Chief Secretary
Rs.26,000/-(Fixed)
2.
Principal Secretary (Home)
Rs.22400-525-24500/-
3.
Principal Secretary (Finance)
Rs.22400-525-24500/-
4.
Principal Secretary (UD)
Rs.22400-525-24500/-
5.
Principal Secretary (Health & F.W.)
Rs.22400-525-24500/-
6.
Commissioner & Secretary (Development)
Rs.18400-500-22400/-
7.
Commissioner & Secretary (PWD/L&B/LSG)
Rs.18400-500-22400/-
8.
Commissioner & Secretary (Industries)
Rs.18400-500-22400/-
9.
Commissioner/Secretary (Food & Supply)
Rs.18400-500-22400/-
10.
Commissioner/Secretary (Planning and Infrastructure)
Rs.18400-500-22400/-
11.
Secretary (Tourism, Culture, Archaeology and Academies)
Rs.18400-500-22400/-
12.
Secretary (Water & Power)
Rs.18400-500-22400/-
13.
Secretary (Environment and Forest and Non-Conventional Energy)
Rs.18400-500-22400/-
14.
Commissioner (Sales Tax)
Rs.18400-500-22400/-
15.
Director, Vigilance
Rs.18400-500-22400/-
16.
Member, Appellate Tribunal Sales Tax
Rs.18400-500-22400/-
17.
Director of Education
Rs.18400-500-22400/-
18.
Divisional Commissioner
Rs.18400-500-22400/-
19.
Commissioner (Appeals)
Rs.18400-500-22400/-
20.
Secretary to Lt. Governor
Rs.18400-500-22400/-
21.
Commissioner & Secretary (Education)
Rs.18400-500-22400/-
22.
Commissioner & Secretary (Transport)
Rs.18400-500-22400/-
POST UNDER THE GOVERNMENT OF PONDICHERRY
1.
Chief Secretary
Rs.22400-525-24500/-
2.
Secretary (Planning)-cum-Development Commissioner
Rs.18400-500-22400/-
3.
Commissioner-cum-Secretary (Education and Welfare)
Rs.18400-500-22400/-
ASSAM-MEGHALAYA
ASSAM
1.
Chief Secretary to the Government
Rs.26,000/-(Fixed)
2.
Chairman, Assam Administrative Tribunal
Rs.26,000/-(Fixed)
3.
Principal Secretary to Government
Rs.22400-525-24500/-
4.
Addl. Chief Secretary
Rs.22400-525-24500/-
5.
Commissioner of Division
Rs.18400-500-22400/-
6.
Commissioner for Agricultural Production and Rural Development and Special Secretary to Government
Rs.18400-500-22400/-
7.
Chairman, Board of Revenue
Rs.18400-500-22400/-
8.
Commissioner and Secretary to Government
Rs.18400-500-22400/-
9.
Resident Commissioner, New Delhi
Rs.18400-500-22400/-
10.
Chief Electoral Officer and ex-officio Commissioner and Secretary to Government
Rs.18400-500-22400/-
MEGHALAYA
1.
Chief Secretary to Government
Rs.26,000/-(Fixed)
2.
Additional Chief Secretary/Principal Secretary to Govt./Development Commissioner
Director General, State Institute of Rural Development
Rs. 22,400-525-24,500
Divisional Commissioners
Rs. 18,400-500-22,400
Secretary to Government
Rs. 18,400-500-22,400
Secretary to Chief Minister
Rs. 18,400-500-22,400
Sales Taxes Commissioner
Rs. 18,400-500-22,400
Commissioner of Rural Development
Rs. 18,400-500-22,400
Transport Commissioner
Rs. 18,400-500-22,400
Registrar, Co-operative Societies
Rs. 18,400-500-22,400
Director, Administrative Training Institute
Rs. 18,400-500-22,400
Director of Industries
Rs. 18,400-500-22,400
Excise Commissioner
Rs. 18,400-500-22,400
Director, Handlooms
Rs. 18,400-500-22,400
Cane Commissioner
Rs. 18,400-500-22,400
Secretary, Board of Revenue
Rs. 18,400-500-22,400
Director General, Prisons
Rs. 18,400-500-22,400
Director General, Tourisms
Rs. 18,400-500-22,400
Labour Commissioner
Rs. 18,400-500-22,400
Chairman Administrative Tribunal II
Rs. 18,400-500-22,400
Member (Judicial) Board of Revenue
Rs. 18,400-500-22,400
Commissioner, Food
Rs. 18,400-500-22,400
Entertainment Tax Commissioner
Rs. 18,400-500-22,400
Inspector General of Registration & Stamps
Rs. 18,400-500-22,400
Commissioner for Consolidation
Rs. 18,400-500-22,400
Principal Staff Officer to Chief Secretary
Rs. 18,400-500-22,400
Director, Culture
Rs. 18,400-500-22,400]
WEST BENGAL
1.
Chief Secretary to the Government
Rs.26000/-(Fixed)
2.
Commissioner General, Land Reforms
Rs.26000/-(Fixed)
3.
Commissioner, Food & Ex-officio Secretary, Food and Supplies Department
Rs.26000/-(Fixed)
4.
Principal Secretary, Forests
Rs.26000/-(Fixed)
5.
Principal Secretary to the Govt. (Home, Finance, Higher Education, Social Welfare, Relief, Animal Resources Development, Panchayat & Rural Development Departments)
Rs.22400-525-24500/-
6.
Principal Secretary to the Govt.
Rs.22400-525-24500/-
7.
Commissioner of Division
Rs.18400-500-22400/-
8.
Secretary/Special Secretary to Government
Rs.18400-500-22400/-
9.
Land Reforms Commissioner
Rs.18400-500-22400/-
10.
Director, Administrative Training Institute
Rs.18400-500-22400/-
11.
Secretary to Governor
Rs.18400-500-22400/-
12.
Secretary to Chief Minister
Rs.18400-500-22400/-
13.
Director, Social Welfare
Rs.18400-500-22400/-
14.
Commissioner for Commercial Taxes
Rs.18400-500-22400/-
15.
Labour Commissioner
Rs.18400-500-22400/-
16.
Commissioner of Backward Classes Welfare
Rs.18400-500-22400/-
17.
Commissioner of Panchayats
Rs.18400-500-22400/-
18.
Commissioner of Family Welfare
Rs.18400-500-22400/-
19.
Commissioner of School Education
Rs.18400-500-22400/-
20.
Commissioner of Excise
Rs.18400-500-22400/-
B ? Posts carrying pay in the senior scale of the Indian Administrative Service under the State Government (including posts carrying Special Pay in addition to pay in the time scale
(1) The number of posts in the Selection Grade in a State cadre shall be equal to 20 per cent of the total number of senior posts in the State reduced by the number of posts carrying pay above the senior-scale in the State subject to a minimum of 15 per cent of the senior posts in the State.
Explanation ? (i) The expression ?senior posts in the State? shall mean senior posts under a State Government as specified in item 1 of the Schedule to the Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955.
(ii) The number of Selection Grade posts shall be worked out under this clause on the basis of the authorized strength and no changes need be made consequent on a temporary addition to a cadre/temporary holding in abeyance of a cadre post;
(2) The State Government concerned shall be competent to grant a special 40 allowance for any of the posts specified in this part of the Schedule either individually or with reference to a group of class of such posts;
(3) The amount of any special 40 allowance which may be sanctioned by the State Governments under clause (2) shall be Rs.400, Rs.600, Rs.800, Rs.900 or Rs.1000, as may, from time to time, be determined by the State Government concerned.
(4) Posts in the junior time-scale of the service have not been specified in the Schedule but it shall be within the competence of the State Government concerned to sanction any special allowance to be attached to such posts.
S.No.
ANDHRA PRADESH
1.
Addl./Joint /Deputy Secretaries to Government
2.
Secretary to Chief Commissioner, Land Administration
3.
Addl./Joint Secretary to Chief Commissioner, Land Administration
4.
Collectors and District Magistrates
5.
Special Collectors
6.
Special Officer and Competent Authority, Urban Land Ceilings
7.
Secretary to Chief Commissioner, Land Administration
8.
Joint Collector
9.
Joint Commissioner of Excise (Enforcement)
10.
Deputy Commissioner (Excise)
11.
Secretary to Commissioner (Excise)
12.
Director of Civil Supplies
13.
Director, Tourism
14.
Secretary, Andhra Pradesh Public Service Commission
15.
Project Officer, Integrated Tribal Development Agency/Project Director, District Rural Development Agency, Chief Executive Officer, Zilla Parishad
16.
Director of Settlement, Survey and Land Records
17.
Director of Social Welfare
18.
Joint Commission (Commercial Taxes)
19.
Deputy Commissioner (Commercial Taxes)
20.
Secretary to Commissioner (Commercial Taxes)
21.
Chief Rationing Officer
22.
Director of Distilleries and Addl. Secretary to Commissioner of Excise
Executive Director, DRDA and Ex-officio CEO Zila Panchayat
4.
Additional/Deputy Secretary
5.
Director, Employment & Training
6.
Secretary, Public Service Commission
7.
Additional Commissioner, Sales Tax
8.
Additional Commissioner, Tribal Development
9.
Director, Indian System of Medicine and Homoeopathy
10.
Director, NVDA
11.
Director, Tribal Area Development and Planning Additional Commissioner, Excise Secretary, Board of Revenue Director, Women & Child Development Director, Gas Claim]
Joint Development Commissioner/CDO/ Additional/Joint Project Administrator, Area Development
Special Secretary to Government
Joint Secretary to Government
Additional/Joint Labour Commissioner
Additional/Joint Director of Industries
Additional Registrar, Cooperative Societies
Additional Commissioner, Rural Development
Additional/Joint Sales Tax Commissioner
Director, Panchayats
Director, Information
Director, Training & Employment
Director, Social Welfare
Secretary, Public Service Commission
Director, Urban Land Ceiling
Relief Commissioner
Director, Local Bodies
Regional Food Controller
Director(Administration), Medical Health & Family Welfare
Additional Registrar, Cooperative Societies
Deputy Land Reforms Commissioner
Director, Bureau of Public Enterprises and Joint/Special Secretary to Government
Director (Administration), SGPGI
Additional Director, Administrative Training Institute
Additional Resident Commissioner]
WEST BENGAL
1.
Director of Land Records & Survey
2.
Director of Public Vehicles Department
3.
Joint Secretary to Government
4.
Director of Cottage and Small Scale Industries
5.
Director of Evaluation, Development & Planning Department
6.
Director of Rationing
7.
Director of District Distribution Procurement and Supply
8.
Director, Local Bodies and ex-officio Joint Secretary, Local Government and Urban Development Department
9.
Secretary, Vigilance Commission
10.
Registrar, Cooperative Societies
11.
District Magistrate and Collector
12.
Additional District Magistrate/Settlement Officer
13.
Additional District Magistrate (DLLRO)
14.
Land Acquisition Collector, Calcutta
15.
Director of Employment
16.
Director of Consumer Goods
17.
Director of Fisheries
18.
Director, ESI
19.
Director of Sericulture
20.
Principal Director, SIPARD, Kalyani
21.
Commissioner, Agricultural Income Tax
22.
Advisor, Industries
23.
Director, Industries
24.
Principal Secretary, Darjeeling Gorkha Hill Council
25.
Secretary, KMDA
26.
CEO, WBIIDC
C- Posts carrying pay above the time scale or Central (Deputation on Tenure) Allowance in addition to pay in the time scale under the Central Government when held by members of the Service.
Posts
Scale of Pay
Central (Deputation on Tenure) Allowance
1.
Secretary to the Government of India/Special Secretary to the Government of India
Rs.26000/-(fixed)
---
2.
Additional Secretary to the Government of India
Rs.22400-525-24500/-
---
3.
Joint Secretary to the Government of India
Rs.18400-500-22400/-
4.
Director to the Government of India
Selection Grade (Rs.15100-400-18300/-
Fifteen percent of the grade pay subject to the maximum of Rupees one thousand per mensem.
5.
Deputy Secretary to the Government of India
(i) Selection Grade (Rs.15100-400-18300/-
Fifteen percent of the grade pay subject to the maximum of Rupee one thousand per mensem.
OR
(ii) Junior Administrative Grade(Rs.12750-375-16500)
Fifteen percent of the grade pay subject to the maximum of Rupees one thousand and further subject to the condition that pay plus Central (Deputation on Tenure) Allowance shall not exceed the maximum of the scale.
Fifteen percent of grade pay subject to the maximum of Rupees eight hundred per mensem and further subject to the condition that pay plus Central (Deputation on Tenure)Allowance shall not exceed the maximum of the scale.
OR
(ii) Senior Time Scale(Rs.10650-325-15850/-
Fifteen percent of the grade pay subject to the maximum of Rupees eight hundred per mensem and further subject to the condition that pay plus Central (Deputation on Tenure) Allowance shall not Exceed the maximum of the scale.
Note ? The Central (Deputation on Tenure) Allowance specified in this rule shall be admissible to a member of the Service only during the normal tenure of deputation.
GOVERNMENT OF INDIA?S DECISIONS UNDER RULE 3 GUIDELINES REGARDING PROMOTION TO VARIOUS GRADES IN THE INDIAN ADMINISTRATIVE SERVICE.
(1) The relevant instructions for the Indian Administrative Service as contained in Annexures I and II are being issued for guidance of all concerned. The relevant rules/instructions have been indicated as footnotes.
(2) It is requested that in the interest of uniformity and objectivity, these instructions may be followed strictly, while granting promotion to the members of the Indian Administrative Service in different grades. Members of the DPCs may also be suitably briefed on these instructions at the time their meetings are held. Should any deviation from any of these guidelines is required to be made in exceptional circumstances, prior approval of the Central Government must be sought.
(Department of Personnel & Training?s letter No. 20011/4/92-AIS-II dated 28th March, 2000)
1. Substituted vide Notification No. GSR707(E) Dated 16.11.2006
2. Substituted vide Notification No. GSR775(E) Dated 29.12.2006
3. Substituted vide Notification No. GSR171(E) Dated 02.03.2007 for the following:
"Commissioner & Secretary (Finance)
Rs. 22400-525-24500
Commissioner & Secretary (Home)
Rs. 22400-525-24500
Commissioner & Secretary, Water Resources, Rural Development, Revenue & Land Reforms and Industries
Rs. 22400-525-24500
Commissioner & Secretary, Personnel Deptt.
Rs. 22400-525-24500
Commissioner & Secretary, Health Deptt.
Rs. 22400-525-24500
Commissioner & Secretary, Education Deptt.
Rs. 22400-525-24500"
4. Substituted by the Indian Administrative Service (Pay) Second Amendment Rules, 2007 [Notification No. GSR278(E), Dated 10.04.2007]
5. Substituted by the Indian Administrative Service (Pay) Second Amendment Rules, 2007 [Notification No. GSR278(E), Dated 10.04.2007] for the following:
Director of Handlooms, Power-looms and Cooperative Textiles
15.
Director of Employment
16.
Director of Sports & Youth Services
17.
Controller of Rationing
18.
Additional Commissioner of Tribal Sub-Plan
19.
Director of Small Savings"
6. Substituted for the following by the Indian Administrative Service (Pay) Third Amendment Rules, 2007 [Notification No. GSR392(E) dated 23.05.2007], w.e.f. 26.05.2007.
"1.
Chief Secretary to the Government
Rs.26,000/-(Fixed)
2.
Financial Commissioner
Rs.22400-525-24500/-
3.
Divisional Commissioner
Rs.18400-500-22400/-
4.
Commissioner-cum-Secretary to Government
Rs.18400-500-22400/-
5.
Commissioner-cum-Secretary (Lok Ayukta)
Rs.18400-500-22400/-
6.
Chief Election Officer-cum-Secretary (Election)
Rs.18400-500-22400/-
7.
Director, Industries
Rs.18400-500-22400/-
8.
Excise & Taxation Commissioner
Rs.18400-500-22400/-
9.
Director, Social and Women's Welfare
Rs.18400-500-22400/-
10.
Secretary to Governor
Rs.18400-500-22400/-"
7. Substituted for the following by the Indian Administrative Service (Pay) Third Amendment Rules, 2007 [Notification No. GSR392(E) dated 23.05.2007], w.e.f. 26.05.2007.
"1.
Secretary/Special Secretary/Additional Secretary/Joint Secretary to Government
2.
Secretary, Public Service Commission
3.
Director, Himachal Pradesh Institute of Public Administration
4.
Registrar of Cooperative Societies
5.
Director of Civil Supplies
6.
Director, Panchayati Raj-cum-Director of Rural Integrated Development
7.
Labour Commissioner and Director of Employment and Training
8.
Director, Transport
9.
Director, Tourism
10.
Director, Vigilance
11.
Settlement Officer
12.
Deputy Commissioners
13.
Commissioner for Departmental Enquiries
14.
Additional Deputy Commissioner
15.
Additional Registrar of Cooperative Societies
16.
Additional Director of Industries
17.
Director of Land Records
18.
Director, Public Finance and Public Enterprises
19.
Director, Urban Local Bodies"
8. Substituted for the following by the Indian Administrative Service (Pay) Fourth Amendment Rules, 2007, [Notification No. GSR472(E) dated 05.07.2007] w.e.f. 05.07.2007
"1.
Chief Secretary to the Government
Rs.26,000/-(Fixed)
2.
Additional Chief Secretary
Rs.26,000/-(Fixed)
3.
Principal Secretary to Government
Rs.22400-525-24500/-
4.
Agriculture Production Commissioner
Rs.22400-525-24500/-
5.
Commissioners
Rs.18400-500-22400/-
6.
Resident Commissioner, New Delhi
Rs.18400-500-22400/-
7.
Secretary to Chief Minister
Rs.18400-500-22400/-
8.
Director of Agriculture
Rs.18400-500-22400/-
9.
Secretary to Government
Rs.18400-500-22400/-
10.
Secretary to Governor
Rs.18400-500-22400/-
11.
Director of Industries and Commerce
Rs.18400-500-22400/-
12.
Registrar of Cooperative Societies
Rs.18400-500-22400/-"
9. Substituted for the following by the Indian Administrative Service (Pay) Fourth Amendment Rules, 2007, [Notification No. GSR472(E) dated 05.07.2007] w.e.f. 05.07.2007
"1.
Special Secretary/Additional/Joint/Deputy Secretary to Government
2.
Joint/Deputy Commissioners
3.
Secretary, Land Board
4.
Director, Kerala Institute of Local Administration
5.
Inspector General of Registrations
6.
Director of Fisheries
7.
Director of Panchayats
8.
Director of Municipalities
9.
Director of Public Relations
10.
Director of Tourism
11.
Director of Sports and Youth Affairs
12.
Director of Social Welfare
13.
Director, Scheduled Castes and Development Department
14.
Labour Commissioner
15.
Director of Employment and Training
16.
Director of Civil Supplies
17.
District Collectors
18.
Director of Rehabilitation
19.
Additional Director of Industries & Commerce
20.
Director of Survey and Land Records
21.
Director Scheduled Tribes Development Department
22.
District Planning Officer/General Manager, District Industries Centre/Project Officer DRDA/Cardamom Settlement Officer/Sub-Collectors Grade-I"
10. Substituted for the following by the Indian Administrative Service (Pay) Fifth Amendment Rules, 2007, [Notification No. GSR554(E) dated 16.08.2007] w.e.f. 16.08.2007
Executive Director, State Poverty Alleviation Cell (Kudumbashree)
Rs. 18,400--22,400
14
Commissioner, Land Use
Rs. 18,400--22,400
15.
Director (Disaster Management)
Rs. 18,400--22,400]"
11. Substituted for the following by the Indian Administrative Service (Pay) Fifth Amendment Rules, 2007, [Notification No. GSR554(E) dated 16.08.2007] w.e.f. 16.08.2007
KERALA
1.
9[Special Secretary/Additional/Joint/Deputy Secretary to Government
12. Substituted by the Indian Administrative Service (Pay) Amendment Rules, 2008 vide Notification No. GSR520(E) dated 14.07.2008 for the following:-
"TAMIL NADU
1.
Chief Secretary to the Govt.
Rs.26,000/-(Fixed)
2.
Vigilance Commissioner
Rs.26,000/-(Fixed)
3.
Principal Commissioner, Revenue Admn.
Rs.26,000/-(Fixed)
4.
Special Commissioners
Rs.22400-525-24500/-
5.
Chief Electoral Officer and Secretary to Govt.
Rs.22400-525-24500/-
6.
Commissioner of Prohibition, Excise and Narcotics
Rs.22400-525-24500/-
7.
Commissioner of Agricultural Income Tax
Rs.22400-525-24500/-
8.
Secretary, State Planning Commission
Rs.22400-525-24500/-
9.
Commissioner of Transport
Rs.22400-525-24500/-
10.
Commissioner for Disciplinary Proceedings, Madras
Rs.18400-500-22400/-
11.
Resident Commissioner, Tamil Nadu House, New Delhi
Rs.18400-500-22400/-
12.
Secretary to Government
Rs.18400-500-22400/-
13.
Secretary to Governor
Rs.18400-500-22400/-
14.
Secretary to Chief Minister
Rs.18400-500-22400/-
15.
Industries Commissioner and Director of Industries and Commerce
Rs.18400-500-22400/-
16.
Director of Sugar
Rs.18400-500-22400/-
17.
Commissioner for Civil Supplies
Rs.18400-500-22400/-
18.
Director of Town Panchayats
Rs.18400-500-22400/-
19.
Commissioner for Milk Production
Rs.18400-500-22400/-
20.
Registrar of Cooperative Societies
Rs.18400-500-22400/-
21.
Commissioner for Labour
Rs.18400-500-22400/-
22.
Commissioner of Municipal Administration
Rs.18400-500-22400/-
23.
Commissioner of Rural Development
Rs.18400-500-22400/-"
13. Substituted by the Indian Administrative Service (Pay) Eighth Amendment Rules, 2010 vide Notification No. GSR413(E) Dated 17.05.2010 w.e.f. 30.04.2003 for the following : -
"UTTAR PRADESH
1.
Chief Secretary
Rs.26,000/-(Fixed)
2.
Chairman, Board of Revenue & Adviser Land Reforms
Rs.26,000/-(Fixed)
3.
Chairman, Administrative Tribunal and Chairman, Vigilance Commission
Director General, State Institute of Rural Development
Rs.22400-525-24500/-
15.
Divisional Commissioners
Rs.18400-500-22400/-
16.
Secretary to Government
Rs.18400-500-22400/-
17.
Secretary to Chief Minister
Rs.18400-500-22400/-
18.
Sales Tax Commissioner
Rs.18400-500-22400/-
19.
Commissioner of Rural Development
Rs.18400-500-22400/-
20.
Transport Commissioner
Rs.18400-500-22400/-
21.
Registrar Cooperative Societies
Rs.18400-500-22400/-
22.
Director, Administrative Training Institute
Rs.18400-500-22400/-
23.
Director of Industries
Rs.18400-500-22400/-
24.
Excise Commissioner
Rs.18400-500-22400/-
25.
Director, Handlooms
Rs.18400-500-22400/-
26.
Cane Commissioner
Rs.18400-500-22400/-
27.
Secretary, Board of Revenue
Rs.18400-500-22400/-
28.
Director General of Prison
Rs.18400-500-22400/-
29.
Director General, Tourism
Rs.18400-500-22400/-
30.
Labour Commissioner
Rs.18400-500-22400/-
31.
Chairman, Admn. Tribunal.II
Rs.18400-500-22400/-
32.
Member (Judicial) Board of Revenue
Rs.18400-500-22400/-
33.
Commissioner, Food
Rs.18400-500-22400/-
34.
Entertainment Tax Commissioner
Rs.18400-500-22400/-
35.
Inspector General of Registration & Stamps
Rs.18400-500-22400/-
36.
Commissioner for Consolidation
Rs.18400-500-22400/-
37.
Principal Staff Officer to Chief Secretaru
Rs.18400-500-22400/-
38.
Director, Culture
Rs.18400-500-22400/-"
14. Substituted by the Indian Administrative Service (Pay) Eighth Amendment Rules, 2010 vide Notification No. GSR413(E) Dated 17.05.2010 w.e.f. 30.04.2003 for the following : -
"1.
District Magistrates
2.
Joint Development Commissioner/CDO/Additional/Joint Project Administrator Area Development
3.
Special Secretary to Government
4.
Joint Secretary to Government
5.
Additional Joint Labour Commissioner
6.
Additional Joint Director of Industries
7.
Additional Registrar Coop. Societies
8.
Additional Commissioner, Rural Development
9.
Additional/Joint Sales Tax Commissioner
10.
Director, Panchayats
11.
Director, Information
12.
Director, Training & Employment
13.
Director, Social Welfare
14.
Secretary, Public Service Commission
15.
Director, Urban Land Ceiling
16.
Relief Commissioner
17.
Director, Local Bodies
18.
Regional Food Controller
19.
Director (Administration), Medical Health & Family Welfare
20.
Additional Registrar, Cooperative Societies
21.
Deputy Land Reforms Commissioner
22.
Directors, Bureau of Public Enterprises and Joint/Special Secretary to Government
23.
Director (Administration), SGPGI
24.
Additional Director, Administrative Training Institute
