Indian Bank (Officers) Service (Amendment) Regulations, 2024
[04th
December 2024]
PREAMBLE
F. No.
IB/G-10/1/2024-25(E).-In exercise of the powers conferred by section 19, read
with sub-section (2) of section 12 of the Banking Companies (Acquisition and Transfer
of Undertakings) Act, 1970 (5 of 1970), the Board of Directors of the Indian
Bank, after consultation with the Reserve Bank of India and with the previous
sanction of the Central Government, except as respects things done or omitted
to be done in pursuance of the Government of India, Ministry of Finance,
Department of Financial Services, Letter No. 4/2/2/2015-IR, dated the 18th
December, 2020, on and from the 1st November 2017 till the date of publication
of this notification in the official Gazette , hereby makes the following
regulations further to amend the Indian Bank (Officers') Service Regulations,
1979, namely: -
Regulation 1.
(1)
These regulations may be called the Indian
Bank (Officers) Service (Amendment) Regulations, 2024.
(2)
They shall come into force on the date of
their publication in the official Gazette.
Regulation 2.
In the Indian Bank
(Officers) Service Regulations, 1979 (hereinafter referred to as the said
regulations), in regulation 3, for clauses (f) and (i), the following clauses shall
be substituted, namely: -
"(f)
"family" for the purposes of
medical facilities and for the purpose of leave fare concession means, the
spouse of the officer, wholly dependent unmarried children (including step
children and legally adopted children) wholly dependent physically and mentally
challenged brother or sister with forty per cent. or more disability, widowed
daughters and dependent divorced or separated daughters, sisters including
unmarried or divorced or abandoned or separated from husband or widowed sisters
and parents wholly dependent on the officer.
Explanation. –
(i)
The expression "wholly dependent family
member" shall mean such member of the family having an income not
exceeding ?12,000/- per month. If the income of one of the parents exceeds
?12,000/- per month or the aggregate income of both the parents exceeds
?12,000/- per month, both the parents shall not be considered as wholly
dependent on the officer.
(ii)
A married female officer may include her
natural parents or parents-in-law under the definition of family, but not both,
provided that the parents or parents-in-law are wholly dependent on her.
Note:
(1) For the purpose of medical expenses reimbursement scheme, for all officers,
i.e., male or female, any two of the dependent parents or parents-in-law shall
be covered. The officer will have the choice to substitute either of the
dependents or both.
Note: (2) Physically challenged children of an officer to be defined as
dependents irrespective of age or marital status, subject to income criteria;
(i) "Managing Director" means the Managing Director and Chief
Executive Officer of the Bank;".
Regulation 3.
In
regulation 4 of the said regulations, -
(i)
in sub-regulation (6), the Explanation shall
be omitted;
(ii)
for sub-regulations (7), (8) and (9), the
following sub-regulations shall be substituted, namely: -
"(7)
With effect from the 1st November, 2017,
the scales of pay specified against each grade shall be as under.
(a)
Top Executive Grade
Scale VII =?116120 - 3220/4 –
129000
Scale VI = ?104240 - 2970/4 –
116120
(b)
Senior Management Grade
Scale V = ? 89890 - 2500/2 - 94890 - 2730/2 – 100350
Scale IV = ? 76010 - 2220/4 - 84890- 2500/2 – 89890
(c)
Middle Management Grade
Scale III = ? 63840-1990/5- 73790 - 2220/2 – 78230
Scale II = ? 48170-1740/1 - 49910 -1990/10 – 69810
(d)
Junior Management Grade
Scale I = ? 36000-1490/7-
46430-1740/2-49910-1990/7-63840.
Explanation.- Every officer
who is governed by the scales of pay as in force as on 31st October, 2017 shall
be fitted in the scale of pay set out as in this sub-regulation as on 1st
November, 2017 on stage-to-stage basis, i.e., on corresponding stages from
first stage onwards in the respective scales and the increments shall fall on
the anniversary date as usual except where provided otherwise.
(8) With effect from the 1st March, 2023, the
scales of pay specified for Top Executive Grade Scale - VIII shall be as under:
-
Scale VIII = Rs
166350-4400/4 – 183950
(9) Nothing in sub-regulations (1), (2), (3), (4),
(5), (6), (7) and (8) shall be construed as requiring the Bank to have at all
times, officers serving in all these grades.
(10)
(a) With effect from the 1st November,
2012, officers shall be paid special allowances as under: -
Scale I - III -7.75 % of
Basic Pay plus applicable Dearness Allowance thereon
Scale IV - V-10% of Basic
Pay plus applicable Dearness Allowance thereon
Scale VI - VII - 11 % of
Basic Pay plus applicable Dearness Allowance thereon.
(b) With effect from the 1st
November, 2017, officers shall be paid special allowances as under.
Scale I - III- 16.40 % of
Basic Pay plus applicable Dearness Allowance thereon
Scale IV - V- 19 % of Basic
Pay plus applicable Dearness Allowance thereon
Scale VI - VIII- 20 % of
Basic Pay plus applicable Dearness Allowance thereon:
Provided that an officer in
Scale VIII will be eligible for special allowance with effect from the 1st
March, 2023.
Note: The special allowance
referred to in clauses (a) and (b) of sub-regulation 10 with applicable
dearness allowance thereon shall not be reckoned for superannuation benefits,
such as pension including New Pension Scheme, Provident Fund and
Gratuity.".
Regulation 4.
In regulation 5 of the said
regulations, -
(i)
for sub-regulation (1), the following
sub-regulation shall be substituted, namely: -
"(1)
Subject to the provisions of sub-regulations (7) and (8) of regulation 4, on
and from the 1st November, 2017, the increments shall be granted subject to the
following, namely: -
(a)
The increments specified in the scales of pay
set out in sub-regulations (7) and (8) of regulation 4 shall, subject to the
sanction of the Competent Authority, accrue on an annual basis and shall be
granted on the first day of the month in which these fall due;
(b)
one year after reaching maximum in their
respective scales, officers in Scale I and Scale II, shall be granted further
increments including stagnation increments in the next higher Scale only as
specified in clause (c) below subject to their crossing the efficiency bar;
(c)
officers in Junior Management Grade Scale I
who have moved to scale of pay for middle management Grade Scale II in terms of
clause (b) after reaching maximum of the higher Scale, shall be eligible for
five stagnation increments for every two completed years of service of which
the first two shall be Rs. 1990/- each and the next three of Rs 2220/- each:
Provided that the officer
shall be eligible for the fifth stagnation increment two years after release of
fourth stagnation increment or on the 1st November, 2017, whichever is later;
(d)
officers in Middle Management Grade Scale II
who have moved to scale of pay for Middle Management Grade Scale III in terms
of clause (b), after reaching maximum of higher Scale, shall be eligible for
five stagnation increments of Rs 2220/- each for every two completed years of
service:
Provided that the officer
shall be eligible for the fifth stagnation increment two years after release of
fourth stagnation increment or on the 1st November, 2017, whichever is later.
(e)
officers in substantive Middle Management
Grade Scale III i.e., those who are recruited in or promoted to Middle
Management Grade Scale III shall be eligible for six stagnation increments out
of which first four stagnation increments of Rs 2220/- each will be granted for
every two years of completed service after reaching the maximum and the next
two stagnation increments of Rs 2500/- each shall be granted for every two
years of completed service after receiving the fourth stagnation increment:
Provided that the sixth
stagnation increment shall be released two years after release of fifth
stagnation increment or on the 1st November, 2017, whichever is later.
(f)
officers in Senior Management Grade Scale IV
shall be eligible for two stagnation increments after reaching the maximum of
scale, for every two completed years of service, of which first stagnation
increment shall be of Rs 2500/- and the second stagnation increment shall be of
Rs 2730/-:
Provided that the officer
shall be eligible for the second stagnation increment two years after release
of first stagnation increment or on the 1st November 2017, whichever is later.
(g)
the stagnation increments received by the
officers from Scale I to Scale IV during their service in bank as on the 1st
November, 2017 as per periodicity herein before would be readjusted from three
years periodicity to two years periodicity from the date of reaching their
maximum and officer shall be notionally eligible for stagnation increments
w.e.f the 1st November, 2017 as per the revised periodicity which will qualify
for superannuation benefits. However, monetary benefit on account ofsuch
revised and readjusted periodicity of stagnation increments shall be payable
from the 1st November, 2020 or the actual date of entitlement, whichever is
later.
(h)
officer in senior management grade Scale V
shall be eligible for one stagnation increment of Rs 2970/- two years after
reaching the maximum scale of pay or on the 1st November 2020, whichever is
later:
Provided that such
increments shall not be allowed to an officer who refuses promotion when
offered.
Explanation.- Grant of such
increments in the next higher scale under this sub-regulation shall not amount
to promotion and the privileges, perquisites, duties and responsibilities of
the officers shall continue as of their substantive posts.";
(ii)
in sub-regulation (2), in the Explanation,
after clause (g) and before the Note, the following clause shall be inserted,
namely: -.
"(h)
On and from the 1st November, 2017, other
things being equal, the quantum of professional qualification pay shall stand
revised as specified in the Table below: -
TABLE
|
Those who have passed Junior Associate of Indian
Institute of Bankers or Certified Associate of Indian Institute of Bankers
Part I
|
Rs. 1020 per month one year after reaching maximum of
the scale.
|
|
Those who have passed both parts of Certified Associate
of Indian Institute of Bankers
|
(i) Rs. 1020 per month one year after reaching maximum
of the Scale.
(ii) Rs. 2550 per month two years after reaching
maximum of the Scale:
|
Provided that an officer acquiring Junior Associate of Indian Institute of
Bankers or Certified Associate of Indian Institute of Bankers (either or both
parts) qualifications after reaching the maximum of the scale of pay, shall be
granted from the date of acquiring such qualification the first installment of
professional qualification pay and the release of subsequent installments of
professional qualification pay shall be with reference to the date of release
of first installment of such professional qualification pay.";
(iii)
in sub-regulation (3), -
(a)
in
clause (f), after the Table, Notes (i) to (vi) shall be omitted;
(b)
for clause (g), the following clause shall be
substituted, namely: -
"(g)
On and from the 1st November, 2017, other
things being equal, fixed personal pay together with house rent allowance shall
be at the following rates and shall remain frozen for the entire period of
service: -
|
Sl. No.
|
Increment component (Rs.)
|
Dearness allowance as on the1stNovember,2017onthe
incrementcomponents (Rs.)
|
Total Fixed Personal Pay payable where bank’s accommodationisprovided
(Rs.)
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
1990
|
53
|
2043
|
|
2.
|
2220
|
59
|
2279
|
|
3.
|
2500
|
66
|
2566
|
|
4.
|
2730
|
73
|
2803
|
|
5.
|
2970
|
79
|
3049
|
|
6.
|
3220
|
86
|
3306”
|
Note:
(i)
Fixed Personal Allowance or Fixed Personal
Pay as indicated under column (3) of the Tables in clauses (b), (c), (d), (e),
(f) and (g) of this sub-regulation, shall be payable to those officers who are
provided with banks accommodation.
(ii)
Fixed Personal Allowance or Fixed Personal
Pay for officers eligible for House Rent Allowance shall be the aggregate
amount specified under columns (1) and (2) of the aforesaid Table and House
Rent Allowance drawn by the concerned officer when the last increment of the
relevant scale of pay as specified in sub-regulations (2), (3), (4), (5) (6)
and (7) of regulation 4 is earned.
(iii)
Only officers who are in the service of the
Bank on or before 1st November, 1993 will be eligible for Fixed Personal Pay
one year after reaching the maximum scale of pay they are placed.
(iv)
On and from the 1st November, 1999, there
shall be no change in the schedule of release of Professional Qualification Pay
as in explanation (c) of sub-regulation (2) on account of release of Fixed
Personal Pay:
Provided that where any installment of professional qualification pay which on
account of the earlier provisions has been shifted by a year and is scheduled
for release on or after the 1st November, 1999, it shall be released to the
officer on and from this date and second installment of professional
qualification pay, if any, shall be released on the 1st November, 2000.
(v)
The increment component of Fixed Personal
Allowance or Fixed Personal Pay shall rank for superannuation benefits.
(vi)
An officer who has earned the advance
increment as in clause (a) above shall draw the quantum of Fixed Personal
Allowance or Fixed Personal Pay as mentioned in clauses (b), (c), (d), (e), (f)
and (g) above, one year after reaching the maximum of the scale:
(c)
after clause (g) and after the Note (i) to
(vi), the following clause shall be inserted, namely: -
"(h)
On and from the 1st March, 2023, other
things being equal, the Fixed Personal Pay together with House Rent Allowance
for the post of Chief General Manager in Top Executive Grade Scale - VIII shall
be at the rates given in the Table below and shall remain frozen for the entire
period of service:
TABLE
|
Increment component (Rs.)
|
Dearness Allowance on the increment components (Rs.)
|
Total Fixed Personal Paypayable where bank’s accommo
dation is provided (Rs.)
|
|
(1)
|
(2)
|
(3)
|
|
4400
|
118
|
4518”.
|
Regulation 5.
In regulation 20 of the said regulations, in sub-regulation (1), in clause (c),
the words "Chairman and" shall be omitted.
Regulation 6.
In regulation 21 of the said
regulations, -
(a)
in sub-regulation (6), in the Explanation, in
clause (b), for the brackets, letters and word "(f) and (g)", the
brackets, letters and word "(f), (g) and (h)" shall be substituted;
(b)
after sub-regulation (6), the following
sub-regulation shall be inserted, namely: -
"(7)
On and from the 1st November, 2017,
dearness allowance shall be payable for every rise or fall of four points over
6352 points in the quarterly average of the All India Average Working Class
Consumer Price Index (General) Base 1960=100 at 0.07% of Pay.".
Regulation 7.
In regulation 22 of the said
regulations, for sub-regulation (1), the following sub-regulation shall be
substituted, namely: -
"(1)
On and from the 1st of November, 2017, -
(a)
where an officer is provided with residential
accommodation by the Bank, a sum equal to 0.50 per cent. of the basic pay in
the first stage of the scale of pay in which he is placed or the standard rent
for the accommodation, whichever is less, shall be recovered from him;
(b)
where an officer is not provided any
residential accommodation by the Bank, he shall be eligible for House Rent
Allowance at the rates specified in the following Table, namely: -
TABLE
|
Sl.No.
|
Place of work
|
House Rent Allowance
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
Major“A”ClassCitiesandProjectArea Centres in Group A
|
9.0%ofPay
|
|
2.
|
OtherplacesinAreaIandProjectAreaCentres in Group B and
State of Goa
|
8.0%ofPay
|
|
3.
|
Otherplaces
|
7.0%ofPay
|
Provided that if an officer produces a rent receipt, the House Rent Allowance
payable to him shall be the actual rent paid by him for the residential
accommodation in excess over 0.50 per cent. of pay in the first stage of the
scale of pay in which he is placed with a maximum of 150 per cent. of the House
Rent Allowance payable as per aforesaid rates mentioned in column (2) of the
above Table.
Note: The claims of officers
for House Rent Allowance linked to the cost of their ownership accommodation
shall be also be restricted to 150 per cent. of House Rent Allowance
ashitherto.".
Regulation 8.
In regulation 23 of the said
regulations, -
(a)
for sub-regulations (1), (2), (3), (4) and
(5), the following sub-regulations shall respectively be substituted, namely: -
"(1)
On and from the 1st November, 2017, if an
officer is serving in a place mentioned in column (1) of the Table below, a
city compensatory allowance at the rate mentioned in column (2) thereof against
that place shall be payable:
TABLE
|
Sl.No.
|
Places
|
Rate
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
PlacesinArea1andaboveandintheStateofGoa
|
Rs.1400/-per month
|
|
2.
|
Placeswithpopulationoffivelakhsandoverandstate capitals
and Chandigarh, Puducherry and Port Blair
|
Rs.1150/-per month
|
(2) On and from the 1st November, 2017, the rates
of special areas allowances shall be as specified in the Schedule to these
regulations.
(3) On and from the 1st November, 2017, if an
officer is serving in an area specified as Project Area falling in Group A or
Group B, he shall be eligible for a Project Area Compensatory Allowance at the
rate of Rs.600/- per month or Rs.525/- per month according to the
classification of area as Group A or Group B respectively.
(4) On and from the 1st November, 2020, if an
officer is transferred from one place to another in the midst of an academic
year and if he has one or more children studying in school or college, in the
former place, he shall be eligible for a mid-academic year transfer allowance
of Rs 1650/- per month from the date he reports to the latter place upto the
end of the academic year in respect of all the children, provided that such
allowance shall cease if all the children cease studying at the former place.
(5) On and from the 1st November, 2020, if an
officer is deputed to serve outside the Bank, he may opt to receive the
emoluments attached to the post to which he is deputed, or he may in addition
to his pay, draw a deputation allowance at the rate of 7.75 per cent. of pay
subject to a maximum of Rs.6000/- per month and such other allowances he would
have drawn had he been posted in the Banks service at that place:
Provided that where he is
deputed to an organisation which is located at the same place where he was
posted immediately prior to his deputation, he shall receive a deputation
allowance equal to 4 per cent. of his pay subject to a maximum of Rs 3000/- per
month:
Provided further that an
officer on deputation to the training establishment of the Bank as a faculty
member shall be eligible for deputation allowance at the rate of 4 per cent. of
his pay subject to a maximum of Rs.3000 per month.";
(b)
for sub-regulation (8), the following
sub-regulation shall be substituted, namely: -
"(8)
On and from the 1st November, 2017, if the working hours during a day are split
with minimum interval of two hours, an officer shall be eligible for a Split
Duty Allowance at the rate of Rs.300 per month.";
(c)
for sub-regulation (10), the following
sub-regulation shall be substituted, namely: -
"(10)
On and from 1st November, 2017, an officer shall be eligible for the hill and
fuel allowance as specified in the Table below, namely: -
TABLE
|
Sl.No.
|
Place
|
Rate
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
Place with an altitude of 1000 metre sand above but
less than 1500 metres and Mercara Town
|
2% of pay subject to a maximum of Rs.1125/- per month
|
|
2.
|
Place with an altit ude of1500 metre sand above but
less than 3000 metres
|
2.5 % of pay subject to a maximum ofRs.1500/-permonth
|
|
3.
|
Place with an altitude of 3000 metres and above
|
5%ofpaysubjecttoamaximumof Rs.3000/-per month.”;
|
(d)
after sub-regulation (10), the following
sub-regulations, shall be inserted, namely: -
"(11)
On and from the 1st November, 2017, an Officer shall be eligible for learning
allowance of Rs 600/- per month along with Dearness Allowance thereon.
(12)
On and from the 1st November, 2017, an officer shall be eligible for a fixed
allowance of Rs.700/- p.m. who are posted in areas other than the areas that
are eligible for City Compensatory Allowance. This fixed allowance shall not be
reckoned for payment of Dearness Allowance, superannuation benefits, viz,
pension including New Pension Scheme, Provident Fund and Gratuity.
(13)
From the financial year 2020-21,
Performance Linked Incentive shall be payable to all officers annually based on
Operating Profit or Net Profit over and above the normal salary payable. The
Performance Linked Incentive matrix mentioned below shall decide the amount
payable (in number of days of pay = Basic + Dearness Allowance) depending on
the annual performance of the Bank.
|
Sl. No.
|
Year-on-Yeargrowthin operating profit
|
Numberofdaysforwhichsalary (BasicplusDearnessAllowance)
shallbepaid
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
<5%
|
Nil
|
|
2.
|
5%to10%
|
5 days
|
|
3.
|
>10%to15%
|
10 days*
|
|
4.
|
>15%
|
15 days*
|
|
*3rd and 4th slabs are payable only if the Bank has Net
Profit.If a Bank has grow thin operating profit of 5 percent. andmore, but
there is no Net Profit, then minimum 2nd slab of 5 days shall be payable.”.
|
Regulation 9.
In
regulation 24 of the said regulations, for sub-regulation (1), the following
sub-regulation shall be substituted, namely: -
"(1)
On and from the 1st November, 2017, an
officer shall be eligible for reimbursement of medical expenses for self and
family on the strength of the officers own certificate of having incurred such
expenditure supported by a statement of accounts for the amounts claimed
asspecified in the Table below, namely: -
TABLE
|
Sl.No.
|
Grade
|
Maximumlimitofreimbursement
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
JuniorManagementandMiddle Management Grade
|
Rs.10300/-perannumortheamount incurred whichever is
less
|
|
2.
|
SeniorManagementandTop Executive Grade
|
Rs.12300/-perannumortheamount incurred whichever is
less
|
Note:
(i)
an officer may be allowed to accumulate
unavailed medical aid so as not to exceed at any time three times the maximum
amount provided above; or
(ii)
for the year 2017, the reimbursement of
medical expenses under the medical aid scheme shall be enhanced proportionately
for two months, that is, November, 2017 and December, 2017.".
Regulation 10.
In
regulation 25 of the said regulations, for sub-regulation (2), the following sub-regulation
shall be substituted, namely: -
"(2)
Notwithstanding anything contained in sub-regulation (1), it shall be open to
the Bank to provide residential accommodation to an officer on payment by the
officer, on and from the 1st November, 2017, a sum equal to 0.50 per cent. of
the basic pay in the first stage of the scale of pay in which he is placed or
the standard rent for the accommodation, whichever is less:
Provided that where the
officer is provided with furniture at such residence, a further sum equal to
0.10 per cent. of basic pay in the first stage of the scale of pay in which he
is placed shall be recovered by the Bank from him:
Provided further that, where
such residential accommodation is provided by the bank, the charges for
electricity, water, gas and conservancy shall be borne by the officer.".
Regulation 11.
In
regulation 32 of the said regulations, in sub-regulation (2), after the
proviso, the following Explanation shall be inserted, namely: -
"Explanation. - For the
purpose of this regulation, it is clarified that-
(a)
casual leave not availed in the year 2017 or
any subsequent years shall lapse in the following five years;
(b)
on and from the 1st November, 2020, the
unavailed casual leave by the officer shall be permitted on medical grounds and
no medical certificate is required for the period of such unavailed casual
leave at a stretch not exceeding four days.".
Regulation 12.
In regulation 33 of the said
regulations, -
(a)
for sub-regulation (4), the following
sub-regulation shall be substituted, namely: -
"(4)
On and from the 1st June, 2015, privilege
leave may be accumulated upto not more than two hundred and seventy days except
where leave has been applied and it has been refused:
Provided that encashment of
privilege leave shall be restricted upto a maximum of two hundred and forty
days:
Provided further that from
the calendar year, 2020, an officer shall also be eligible for encashment of
privilege leave at the rate of five days for each calendar year at the time of
any festival of his choice and an officer who have already completed fifty-five
years of age as on the 1st January, 2020 and above shall be eligible to encash
privilege leave at the rate of seven days for each calendar year till his
retirement as a one-time measure.";
(b)
after sub-regulation (4), the following
sub-regulations shall be inserted, namely: -
"(5)
An officer desiring to avail of privilege leave shall ordinarily give not less
than ten days notice of his intention of avail of such leave except for the
purpose of leave fare concession.
"(6)
Privilege leave taken on sick grounds, when there is no credit in the sick
leave account of the officer, shall not be counted as an occasion of availing
privilege leave.".
Regulation 13.
In regulation 34 of the said
regulations, after sub-regulation (4), the following subregulation shall be
inserted, namely: -
"(5)
Women officers may avail sick leave for
the sickness of their children of eight years and below subject to production
of medical certificate.".
Regulation 14.
For regulation 35 of the
said regulations, the following regulation shall be substituted, namely: -
"35.
Additional Sick Leave. –
(1)
On and from the 1st January, 1989, where an
officer has put in a service of twenty-four years, he shall be eligible to
additional sick leave at the rate of one month foreach year of service in
excess of twenty-four years subject to a maximum of three months of additional
sick leave.
(2)
On and from the 1st November, 2017, where an
officer has put in a service of thirty years, he shall be eligible for further
additional sick leave at the rate of one month for each year of service in
excess of thirty years subject to a maximum of three months of additional sick
leave:
Provided that the total
number of sick leaves shall not exceed seven hundred and twenty days in the
entire service of the officer:
Provided further that in
case of additional sick leaves availed on or after the 29th June, 1999,
commutation of additional leave may be allowed in accordance with
sub-regulation (2) of regulation 34.".
Regulation 15.
For regulation 36 of the
said regulations, the following regulation shall be substituted, namely: -
"36.
Maternity Leave. –
(1)
In
case of maternity leave, -
(a)
a female employee shall be eligible for
maternity leave on substantive pay for a period not exceeding six months on any
one occasion and twelve months during the entire period of her service:
Provided that in case of
delivery of twins, the period of maternity leave shall be eight months:
Provided further that
maternity leave may be availed combining with any other kind of leave except
casual leave;
(b)
in case of miscarriage, medical termination
of pregnancy or abortion, a female employee may avail maternity leave upto six
weeks on the basis of medical certificate or advice of a competent medical
practitioner, i.e., a qualified gynecologist. In special or exceptional cases
involving medical complications, associated with miscarriage or medical
termination of pregnancy or abortion, maternity leave may be availed beyond six
weeks, if advised by a competent medical practitioner (qualified gynecologist)
but upto six months only on any one occasion, within the overall limit oftwelve
months during the entire period of service;
(c)
within the overall period of twelve months,
leave may also be availed in case of hysterectomy upto a maximum of sixty days.
Note: In the case of
employees who have availed and exhausted maternity leave of twelve months,
leave of fifteen days shall be sanctioned over and above the same, subject to
production of medical certificate;
(d)
a childless female employee may avail leave
may once during service for legally adopting a child who is below one year of
age, for a maximum period of nine months, subject to the following terms and
conditions, namely: -
(i)
leave will be granted for adoption of only
one child;
(ii)
the adoption of a child should be through a
proper legal process and the employee should produce the adoption-deed to the
Bank for sanctioning such leave;
(iii)
the permanent part-time employees are also
eligible for grant of leave for adoption of a child;
(iv)
the leave shall also be available to
biological mother in cases where the child is born through surrogacy;
(v)
the leave shall be availed within overall
entitlement of twelve months during the entire period of service;
(e)
within the overall period of twelve months,
leave may also be availed in case of hospitalization on account of the
following gynecological ailments or treatments upto a maximum of thirty
days,namely: -
(i)
AUB (Abnormal uterine bleeding);
(ii)
Ovarian Tumor;
(iii)
Tubectomy or Tubectomy reversal;
(iv)
Post-Partum Depression (PPD);
(v)
Post-Partum Hemorrhage (PPH);
(vi)
Acute Pelvic Inflammatory Disease (Acute PID)
and
(vii)
Dysfunction Uterine Bleeding; Dysfunction
(DUB).
(f)
In case of Paternity Leave, with effect from
the 1st June 2015, male employees with upto two surviving children shall be
eligible for fifteen days paternity leave during his wifes confinement and this
leave may be combined with any other kind of leave except casual leave:
Provided that the leave may
be availed upto fifteen days before or upto six months from the date of
delivery of the child:
Provided further that
paternity leave as above shall be allowed to a male employee with upto two
surviving children for legally adopting a child who is below one year of age.".
Regulation 16.
For regulation 37 of the
said regulations, the following regulation shall be substituted, namely: -
"37.
Extra-ordinary leave. –
(1)
An officer shall be eligible for
extraordinary leave on loss of pay for not more than twenty-four months during
the entire period of service.
(2)
An officer may avail extraordinary leave on
any one occasion for a period not exceeding three months and in extreme medical
circumstances, he may avail extraordinary leave upto four months on any one
occasion.
Note: The employee will not
be losing any seniority on account of availing extraordinary leave on medical
grounds.".
Regulation 17.
For regulation 37A of the
said regulations, the following regulation shall be substituted, namely: -
"37(A).
Special Casual Leave and Special Leave. –
(1)
With effect from the 1st November, 2020, an
officer shall be eligible for special casual leave on occasions when the branch
where the officer is working or the place where he is residing is affected by
curfew, riots, prohibitory orders, natural calamities, floods, etc.
(2)
With effect from the 1st November, 2020, a
physically or orthopedically handicapped officer shall be eligible for four
days special casual leave.
(3)
An officer may also be granted special casual
leave and any special leave as may be decided by the Board in accordance with
the guidelines issued by the Central Government from time to time.".
Regulation 18.
In regulation 41 of the said
regulation, in sub-regulation (4), for clause (a), the following clause shall
be substituted, namely: -
"(a)
Halting allowance - On and from the 1st
November, 2020, an officer in the grades or scales set out in column (1) of the
Table shall be entitled to per diem halting allowance at the corresponding
rates set out in column (2) thereof, namely: -
TABLE
|
Sl.No.
|
Grades/Scalesofofficers
|
Metro Rs.
|
Major ‘A’ Classcities Rs.
|
AreaI Rs.
|
Other Places Rs.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
1.
|
OfficersinScaleVIand above
|
2700
|
1950
|
1650
|
1425
|
|
2.
|
OfficersinScaleIVandV
|
2250
|
1950
|
1650
|
1425
|
|
3.
|
OfficersinScaleI,IIandIII
|
1950
|
1650
|
1425
|
1200
|
Provided
that where the total period of absence is less than eight hours but more than
four hours, halting allowance at half the above rates shall be payable.
Explanation. - For the
purpose of computing halting allowance "per diem" shall mean each
period of twenty-four hours or any subsequent part thereof, reckoned from the
reporting time for departure in the case of air travel and the scheduled time
of departure in other cases, to the actual time of arrival and where the total
period of absence is less than twenty-four hours, "per diem" shall
mean a period of not less than eight hours.".
Regulation 19.
In
regulation 42 of the said regulations, for sub-regulation (3), the following sub-regulation
shall be substituted, namely: -
"(3)
On and from the 1st November, 2020 an
officer on transfer shall be eligible to draw a lump sum amount for expenses
connected with packing, local transportation, insuring the baggage, etc., as
specified in the Table below, namely: -
TABLE
|
Sl.No.
|
Gradeor Scale
|
Amount
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
Topexecutiveandseniormanagement (officers in scale IV
and above)
|
Rs.30,000/-
|
|
2.
|
Middlemanagementandjuniormanagement (officers upto
scale III)
|
Rs.25,000/-”.
|
Regulation 20.
In regulation 45 of the said
regulations, in sub-regulation (4), and before the note to sub-regulation (4),
the following provisos shall be inserted, namely: -
"Provided that with
regard to officers covered under Defined Contributory Pension Scheme (New Pension
Scheme), the Bank shall make a contribution of fourteen per cent. of pay plus
dearnessallowance with effect from the 11th November, 2020:
Provided further that the
service charges of the Service Provider or Fund Manager of New Pension Scheme
shall be borne by the Bank from the financial year 2020-21.".
Regulation 21.
For the Schedule to the said
regulations, the following Schedule shall be substituted, namely: -
"Schedule
[see
sub-regulation (2) of regulation 23]
With effect from the 1st
November, 2017, an officer shall be eligible for the special areas allowance
till such time they are withdrawn or modified either wholly or partially, as
specified in the Table below, namely: -
TABLE
Special
Area Allowance
|
Sl. No.
|
AREA
|
Allowances(Rs.)
|
|
Pay below Rs.36,001/-
|
Pay above Rs.36,001/-
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
Mizoram
(a)Chimptuipuidistrictandareasbeyond25kilometersfromlunglei
town in Lunglei district,
b)entireLungleidistrictexcludingareasbeyond25kilometersfrom
Lunglei town.
|
4000
3200
|
5200
4200
|
|
|
c)entireAizawl district
|
2400
|
3000
|
|
2.
|
Nagaland
|
3200
|
4200
|
|
3.
|
AndamanandNicobarIslands
(a)NorthAndaman,MiddleAndamans,LittleAndaman,Nicobarand
Narcondum Islands
(b)SouthAndamanincludingPortBlair
|
4000
|
5200
|
|
|
3200
|
4200
|
|
4.
|
Sikkim
|
4000
|
5200
|
|
5.
|
LakshadweepIslands
|
4000
|
5200
|
|
6.
|
Assam
|
640
|
800
|
|
7.
|
Meghalaya
|
640
|
800
|
|
8.
|
Tripura
(a)Difficultareasof Tripura
|
3200
|
4200
|
|
|
b)
ThroughoutTripuraexceptdifficultareas.
|
2400
|
3000
|
|
9.
|
Manipur
|
2400
|
3000
|
|
10.
|
ArunachalPradesh
|
|
|
|
|
(a)DifficultareasofArunachalPradesh
|
4000
|
5200
|
|
|
(b)ThroughoutArunachalPradeshotherthandifficultareas.
|
3200
|
4200
|
|
11.
|
JammuandKashmir
(a)Kathuadistrict:
NiabatBani,Lohi,MalharandMachhodi
|
|
|
|
|
4000
|
5200
|
|
|
(b) Udhampur district:
(i) Dudu Basantgarh, Lander BhamagIllaqa, other than
those included in Part 2(b).
(ii) Areas uptoGoel from Kamban side and areas
uptoArnas from Keasi side in tehsil Mohre.
|
4000
|
5200
|
|
|
3200
|
4200
|
|
|
(c)Dodadistrict:
IllaquasofPadderandNiabatNowgaminKishtwartehsil
|
4000
|
5200
|
|
(d)Lehdistrict:
|
4000
|
5200
|
|
|
allplacesinthe district
|
|
|
|
(e) Barmulla district:
(i) Entire Gurez-Nirabat, Tangdar sub-division and
KeranIllaqua
(ii) Matchill
|
4000
3200
|
5200
4200
|
|
(f)PoonchandRajouridistrict:
areas in Poonch and Rajouri district excluding the
towns of Poonch and Rajouri and Sunderbani and other urban areas in the
twodistricts
|
2400
|
3000
|
|
(g)Areas not included in (1) to (6) above, but which
are within the distance of 8 kilometers from the line of Actual Control or at
places whichmaybedeclaredasqualifyingforborderallowancefrom
time-to-timebythestategovernmentfortheirownstaff.
|
2400
|
3000
|
|
12.
|
Himachal Pradesh
(1) Chamba district
(a) Pangi tehsil, Bharmour tehsil, Panchayats:Badgaun,
Bajol, DeolKugti, Nayagam and Tundah, Villages: Ghatu of Gram Panchayat
Jagat, Kanarsi of gram panchayat Chauhata
(b) Bharmour tehsil, excluding panchayats and villages
included in (a) above.
(c) Jhandru panchayat in Bhatiyat tehsil,Churah tehsil,
Dalhousie town (including Banikhet proper).
|
4000
3200
2400
|
5200
4200
3000
|
|
(2) Kinnaur district:
(i) Asrang, Chitkul and HangoKuno/ Charang panchayats,
15/ 20 Area comprising the gram panchayats of ChhotaKhamba, Nathpa and Rupi,
Pooh sub-division, excluding the panchayat areas specified above.
(ii) entire district other than areas included in (a)
above.
|
4000
3200
|
5200
4200
|
|
(3) Kullu district:
(i) 15/20 Area of Nirmand tehsil, comprising the gram
Panchayats of Kharga, Kushwar and Sarga
(ii) [Outer-Saraj (excluding villages of Jakat-Khana
and Burrow in Nirmand tehsil) and entire district excluding outer Seraj area
and pargana of Pandrabis but including villages Jagat-Khana and Burrow of
tehsil Nirmand]
|
4000
2400
|
5200
3000
|
|
(4)Lahaul and Spiti district:
entireareaofLahaulandSpiti
|
4000
|
5200
|
|
(5) Shimla district:
(i) 15/20 area of Rampur Tehsil comprising of
panchayats of Koot, Labana-Sadana, Sarpara and Chadi-Branda.
(ii) Dora-Kawar tehsil, gram panchayat of Darkali in
Rampur, Kashapath tehsil and Munish, GhoriChaibis of ParganaSarahan.
(iii) Chopal tehsil and Ghoris, Panjgaon, Patsnau,
Naubis and Teen Koti of ParganaSarahan, Deothi Gram Panchayat of Taklesh
Area, ParganaBarabis, Kasba Rampur and Ghori Nog of Pargana Rampur of Rampur
tehsil, Simla town and its suburbs (Dhalli, Jatog, Kasumpti, Mashobra,
Taradevi and Tutu).
|
4000
3200
2400
|
5200
4200
3000
|
|
(6) Kangra district:
(i) Areas of Bara Bhangal and ChhotaBhangal
|
3200
|
4200
|
|
|
(ii)Dharamshala
town of Kangra district and the followingoffices located outside the
municipal limits but included in Dharamshala Town-Women’s ITI, Dari,
Mechanical Workshop, Ramnagar, Child Welfare and Town and Country Planning
Offices, Sakoh, CRSF Office at lower Sakoh, Kangra Milk Supply Scheme,
Dugiar, HRTC Workshop, Sadher, Zonal Malaria Office, Dari, Forest Corporation
Office, Shamnagar, Tea Factory, Dari, I.P.H. Sub-Division, Dan, Settlement
Office, Shamnagar, Hinwa Project, Shamnagar.
Palampur Town of Kangra district including HPKVV Campus
at Palampur and the following offices located outside its municipal limits
but included in Palampur Town – H.P. Krishi Vishwavidhalaya Campus, Cattle
Development Office/Jersey Farm, Banuri, Sericulture Office/Indo-German
Agriculture Workshop/HPPWDDivision,Bundla,ElectricalSub-Division, Lohna,
D.P.O. Corporation, Bundla, Electrical HESEE Division, Ghuggar.
|
2400
|
3000
|
|
(7)Mandidistrict:
Chhuhar Valley of Jogindernagar Tehsil, Panchayatsin
thunag Tehsil-of Bagraa, Chatri, Chhotdhar, Garagushain, Gatoo, Garyas,
Janjehli, Jaryar, Johar, Kalhani,Kalwan, Kholanal, Loth, Silibagi, Somachan,
Thachdhar, Tachi, Thana, Panchayats of Dharampur Block- Binga, Kamlah,
Saklana, Tanyar and Tarakholah, Panchayats of Karsog Tehsil – Balidhar,
Bagra, Gopalpur, Khajol, Mahog, Mehudi, Manj, Pekhi, Sainj, Sarahan and
Teban, Panchayats of Sundernagar Tehsil – Bohi, Batwara, Dhanyara,
Paura-Kothi, Seri and Shoja.
|
2400
|
3000
|
|
|
(h)Sirmaurdistrict:
Panchayats of Bani, Bakhali (Pachhad Tehsil),
BharogBheneri (Paonta Tehsil), Birla (Nahan Tehsil), Dibber (Pachhad Tehsil)
and ThanaKasoga (Nahan Tehsil) and Thansgiri Tract
|
2400
|
3000
|
|
(9)Solandistrict: Mangal Panchayat.
|
2400
|
3000
|
|
(10) Remaining
areas of Himachal Pradesh not included in (1) to (9) above.
|
640
|
800
|
|
13.
|
UttarPradesh:
AreasunderChamoli,PithoragarhandUttarkashidistricts
|
4000
|
5200
|
|
14.
|
Uttarakhand:
AreasunderChamoli,Pithoragarh,Uttarkashi,Rudraprayagand
Champavat districts
|
4000
|
5200
|
|
15.
|
WestBengal South24Parganadistrict
Sunderban Areas (south of Dampier Hodge’s line),
namely, Bhanatush Khali(Rampura),Kumirmari (Bagna),Jhingakhali, Sajnakhali,Gosaba,
Amlamathi (Bidya), Canning, Kultali, Piyali, Nalgaraha, Raidighi, Bhanchi,
PatharPratima, Bhagabatpur, Saptamukhi, Namkhana, Sikarpur, Kakdwip, Sagar,
Mousini, Kalinagar,Haroa,Hingalganj,
Basanti,kuemari,Kultola,Ghushioghata(Kulti)
|
1000
|
1000”.
|