Preamble - INDIAN POLICE SERVICE (PAY) RULES, 1954

INDIAN POLICE SERVICE (PAY) RULES, 1954

PREAMBLE

In exercise of the powers conferred by sub-section (1) of section 3 of the All-India Services Act. 1951 (LXI of 1951), the Central Government, after consultation with the Governments of the States concerned, hereby makes the following rules, namely:-

Rule 1 - Short title

These rules may be called the Indian Police Service (Pay) Rules, 1954.

Rule 2 - Definitions

In these rules, unless the context otherwise requires-

(a) `Cadre' and `Cadre Post' shall have the meanings respectively assigned to them in the Indian Police 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 that State or posted to that State for training;

(c) `Direct Recruit' means a person appointed to the Indian Police Service in accordance with rule 7 of the Indian Police Service (Recruitment) Rules, 1954;

(cc) `Indian Police member of the Indian Police Service' means a person, who was initially appointed to the Police Service of the Crown in India known as the Indian Police and who subsequently became a member of the Indian Police Service;

(d) `Member of the Service' means a member of the Indian Police Service;

(e) `Promoted Officer' means an officer appointed to the Indian Police Service by promotion from a State Police Service in accordance with rule 9 of the Indian Police Service (Recruitment) Rules, 1954;

(f) `Schedule' means a Schedule appended to these rules;

(g) `State' means 1 [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 Police Service (Cadre) Rules, 1954;

(i) `State Police Service' shall have the meaning assigned to it in the Indian Police Service (Recruitment) Rules, 1954;

(j) State Government concerned in relation to a probationer allotted to a Joint cadre, means the Joint Cadre Authority.

Rule 3 - Scales of pay

(1) The 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. 10000-325-15200 (with effect from the 1st day of January, 1996).

(ii) Junior Administrative Grade-Rs. 12000-375-16500 (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 Police 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 Police Service (Regulation of Seniority ) Rules, 1988.

(iii) Selection Grade- Rs. 14300-400-18300 (with effect from the 1st day of January, 1996).

Super time Scales -

(a) Deputy Inspector General -Rs. 16400-450-20000 (with effect form the 1st day of January. 1996).

(b) Inspector General - Rs. 18400-500-22400 (with effect from the 1st day of January, 1996).

Above Supertime Scales -

(i) Additional Director General of Police - Rs. 22400-525-24500 (with effect from the 1st day of January, 1996).

(ii) Director General of Police - Rs. 24050-650-26000 (with effect from the 1st day of January, 1996).

Provided that a member of the 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 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 substantive pay which he would have drawn had he retained the existing scale in the permanent post on which he holds a 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.

(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. 4(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 extra-ordinary 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.

(2A) Appointment to the Selection Grade and posts carrying pay above the time-scale of pay in the Indian Police Service shall be made by selection on merit with due regard to seniority.

Provided 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 Police Service (Regulation of Seniority) Rules, 1954 or under regulation 3 of the Indian Police Service (Seniority of Special Recruits) Regulations, 1960, as the case may be.

(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 first 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 members 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 a 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 the 1st 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 1st 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 the 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 1st 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 1st 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 1st 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 1st 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 fulfillment of the following conditions, namely:-

(a) both the junior and the senior member of the Service shall belong to the same cadre and the posts in which they have been promoted shall be identical in the same cadre;

(b) the pre-revised and revised scales of pay of the lower and higher posts in which they are entitled to draw pay should 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 should 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 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 the personal pay for passing Hindi Pragya and such other examinations under the "Hindi Teaching Scheme" prior to the 1st 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 1st 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.

Rule 4 - Fixation of initial pay in the time-scale

(1) The initial pay of a direct recruit shall be fixed at the minimum of the junior time scale. 7 Provided 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 Police Service-4(1)

(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 Police Service;

(1) if he was holding a Class I post before appointment to the Indian Police 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 Police 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 a 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;

(1)     (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 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.

(1A) The initial pay of a member of the Service appointed in accordance with rule 7A of the Indian Police (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 Police Service, if he had been appointed in that scale on that date in the year of allotment.

(2) The pay of a member of the Service in the Junior Scale shall, on appointment to a post on the senior time scale be fixed at the stage next above the pay notionally arrived at by increasing his pay in the 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 Senior Time Scale whichever is higher.

(3) The initial pay of a promoted officer who prior to the date of his appointment to the Indian Police 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.

Provided that such fixation of pay shall be irrespective of the year of allotment assigned to him under rule 3 of the Indian Police Service (Regulation of Seniority) Rules, 1988;

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 the two grades.

(4) The initial pay of a promoted officer who on the date of his appointment to the Indian Police 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.

Provided that such fixation of pay shall be irrespective of the year of allotment assigned to him under rule 3 of the Indian Police Service (Regulation of Seniority) Rules, 1988;

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 the two grades.

(5) The initial pay of an officer of a State Police Service who has been appointed to hold a cadre post in an officiating capacity in accordance with rule 9 of the Indian Police Service (Cadre) Rules, 1954, shall be fixed in the manner specified in Section III of Schedule II.

Provided that such fixation of pay shall be irrespective of the year of allotment assigned to him under rule 3 of the Indian Police Service (Regulation of Seniority) Rules, 1988;

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 the two grades.

(5A) The initial pay of person who is not a member of the Service and who is also not a member of a State Police Service, shall on appointment to a cadre post in an officiating capacity in accordance with rule9 of the Indian Police Service (Cadre) Rules, 1954, be fixed ad-hoc by the Central Government in consultation with the State Government concerned.

(5B) 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 scale, increment will become admissible on the date it would have become due in the Senior 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 extraordinary leave shall be counted for increment under this sub-rule.

(5C) The pay of a member of service in the Selection Grade shall, on appointment to the Supertime Scale be fixed in the same manner as in sub-rule (2) above.

(6) Nothing contained in this rule shall be deemed to affect the initial pay already fixed in the appropriate time-scale in respect of any member of the Service who was in service immediately before the commencement of these rules.

Rule 5 - Regulation of Increments

(1) Subject to any order passed by the State Government concerned under rule 6, 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 711 or rule7A of the Indian Police Service (Recruitment) Rules, 1954, accrue on the expiry of each year from the date of his appointment to the Service; and provided 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 9 of the Indian Police Service (Recruitment) Rules, 1954, on completion of one year's service from the date of his appointment to the Indian Police 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.

Provided further that-

(i) for the purpose of calculating one year's service of drawal of increment in the senior time scale of the Indian Police Service by a promoted officer, broken periods of service rendered in any cadre post in accordance with rule 9 of the Indian Police Service (Cadre) Rules, 1954, shall be taken into account;

(ii) 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 Police Service, the date of appointment for the purposes 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 Police Service at any time before the commencement of the rules, their increments shall be regulated in accordance with the orders in force immediately before the date of such commencement;

(2) In the case of a member of the Service recruited under Rule 7 of the Indian Police 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 provisions of sub-rule (3A).

(3) The increments in respect of any other member of the Service recruited under rule 9 of the Indian Police Service (Recruitment) Rules, 1954, shall be regulated with reference to the stage at which the initial pay has been fixed in the Senior Time Scale or Junior Administrative Grade as the case may be.

(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) or 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 of a member of the Service who 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 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 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 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, in 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 a post outside the cadre, including a post under the Central Government, has been granted proforma promotion to a post in the 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 said scale, count towards 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 the Supertime Scale on or before the date from which the proforma promotion is sought to be granted to him;

(iii) the junior next below officer (or, if officer has been passed over by 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;

(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 scale of pay identical with the 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 a 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 any member of the Service for any cause beyond the control of such member of the Service 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.

Rule 5A - Stagnation increments

A member of the Service drawing pay in the Junior Scale/Senior Time Scale/Junior Administrative Grade/Selection Grade/Supertime Scale shall be eligible for one increment for every two years of service after reaching the maximum of that scale, subject to a maximum of 3 increments. Note:- The Stagnation increment shall be in the nature of personal pay and shall not be taken into account for the purpose of 14 applying a ceiling on pay plus special allowance under these rules 14-a .

Rule 6 - Withholding of increments

(1) The State Government may withhold for such time as it may direct, an increment due to any direct recruit 8 or to any officer recruited in accordance with rule 7A of the Indian Police Service (Recruitment) Rules, 1954, 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 Junior 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 increment;

Provided that the application of the efficiency bar in the Junior Time Scale shall not affect the pay of member of Service in the Senior Time scale of pay, wherein his pay shall be regulated according to his length of service.

Rule 7 - Grant of advance Increments

Notwithstanding anything contained in Rule 13 of the Indian Police 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 Police Service (Recruitment) Rules, 1954, as soon as he passes the prescribed departmental examination or examinations irrespective of the 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 as the case may be, on the successful completion of the period of probation and confirmation.

Provided also that a direct recruit or any officer recruited in accordance with rule 7A of the Indian Police Service (Recruitment) Rules, 1954 who has been exempted from appearing in the whole or any part of the departmental examination or examinations for the reasons that he had already passed such 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 such examination, examinations or part thereof, in which he would have appeared, but for the exemption, after he became a member of the Service.

Explanation.- For purposes of this rule, the term `increment' denotes actual increase in pay and not the actual stages on the time-scale.

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 that 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.

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Rule 8A - Fixation of pay of a member of the Service on appointment from a post in the Supertime Scale or Above Supertime Scale and/or above Supertime Scale included in Schedule III

The pay of a member of the Service on appointment from a post in the supertime scale or above supertime scale to another post in the supertime scale or above supertime scale, as the case may be, carrying a higher scale and duties and responsibilities of greater importance and included in the Schedule III (except in Schedule III-D), shall be fixed at the stage next above the pay notionally arrived at by increasing pay in the 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 scale of post, which ever is higher.

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 Government in respect of posts under its control, as the case may be, makes a declaration that the said post is equivalent in status and responsibility to a post specified in the said Schedule.

(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 be been appointed to the post to which the said post is declared equivalent.

(3) For the purposes of this rule, `post other than a post specified in Schedule III includes a post under 18 [a body incorporated or not, which is wholly or substantially controlled by the Government]

(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 of a post specified in Schedule III.

(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, may after taking into account the nature of duties and responsibilities involved in the post, determine.

(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 the 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).

(7) At no time the number of members of the Service appointed to hold posts, other than cadre posts specified in Schedule III and referred to in sub-rule (1) and sub-rule (4), which carry a pay scale of 3 Rs. 24050-650-26000 per mensem, as the case may be, 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 in the pay scale of 3 Rs. 24050-650-26000 per mensem, as the case may be, in a State Cadre or, as the case may be, in a Joint cadre.

Rule 9A - Rule 9A

[***]

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 -

(a) In the case of the 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 Services, 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 Service, Class I.

Rule 9C - Regulation of pay of members of the Service appointed to hold posts under the Central Government carrying the scale of pay of Rs. 14300-400-18300

Notwithstanding 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 of Tenure) Allowance at the rate of fifteen percent of grade pay subject to a maximum of rupees one thousand per mensem.

Explanation: The Central (Deputation on Tenure) Allowance under this rule shall be admissible to a member of the Service only during the normal tenure of deputation.

Rule 10 - Power to exempt

The Central Government may, with the concurrence of the State Government concerned, exempt any officer of a State Police Service included in List II or List III prepared by the Special Recruitment Board under the Indian Police Service (Extension of States) Scheme, and appointed to the Indian Police Service from all or any of the provisions of these rules.

Rule 10A - Fixation of pay and increments of officers appointed to the Service under the Indian Police Service (Special Recruitment) Regulations, 1957

Notwithstanding anything contained in these rules, the pay and increments of officers appointed to the Service in accordance with the regulations framed under sub-rule (5) of rule 9 of the Indian Police 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.

Rule 10B - Fixation of pay and scales of pay of officers appointed to the Indian Police Service on its initial constitution in the State of Jammu and Kashmir

Notwithstanding anything contained in these rules, in relation to the State of Jammu and Kashmir, the pay of officers appointed to the Indian Police 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 he Indian Police Service on initial constitution of Joint Cadre for Union Territories

Notwithstanding anything contained in these rules, in relation to the Union Territories, the pay of officers appointed to the Indian Police 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 - Authority to exercise powers under rules 6, 7 and 9 in relation to a Joint Cadre

The 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 9 in relation to posts, borne on a Joint Cadre shall be exercised by the Government of the Constituent State concerned.

Rule 10E - Fixation of pay and scales of pay of officers appointed to the Service on its initial constitution in the State of Sikkim

Notwithstanding 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 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 10F - Fixation of pay and scales of pay of officers appointed to the Indian Police Service, on the initial constitution in the State of Nagaland

Notwithstanding anything contained in these rules, in relation to the State of Nagaland, the pay of officers appointed to the Indian Police Service at the time of initial constitution of the State Cadre shall be fixed in the junior or senior scale of pay in accordance with such principles as the Central Government may, in consultation with State Government, determine.

Rule 11 - Amendment of Schedule

The Central Government may, after consultation with the State Governments concerned amend Schedule III.

Rule 12 - Interpretation

If any question arises as to the interpretation of these rules, the Central Government shall decide the same.

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 corresponding provision of these rules.

Schedule I - SCHEDULE I

SCHEDULE I

* * *

Schedule II - SCHEDULE II

SCHEDULE II

(See Rules 4 and 5)

Principles of pay fixation of promoted officers on appoint?ment to the Indian police service and of members of the state police service appointed to officiate in cadre posts

In this Schedule unless the context otherwise requires, the term--

(i) 'actual pay' means the pay whether in the lower scale or in the higher scale, to which a member of the State Police 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 Police Service as on the lst day of January, 1986 or thereafter, actual pay includes dearness allowance, dearness pay, interim or additional relief admis?sible on such pay at the rates in force as on the first day of January, 1986.

(ii) 'assumed pay' means the pay which a member of the State Police Service, officiating or confirmed in a higher scale would have drawn in the lower scale (which does not include higher scale) or his service had he not been officiating or confirmed in the higher scale and if the State Government have nor revised scale of pay applicable to the State Police Service as on first day of January, 1986 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, 1986.

(iii) 'higher scale' means any scale of pay higher than the 'lower scale' prescribed for the State Police Service and in force on the first day of January, 1986 or any date Subsequent thereto, the Subsequent date being the date on which the scales of pay applicable to the State Police Service were revised for the first time after the first day of January, 1986 provided that in the later case the dearness allowance, dearness pay, interim or additional relief sanctioned by the State Government after the first day of January, 1986 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 Police Service and in force on the first day of January, 1986 or any date Subsequent thereto, the Subsequent date being the date on which the scales of pay applicable to the State Police Service were revised for the first time after the first day of January, 1986, 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, 1986 and merged in the revised pay scale shall be required.

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 senior time-scale of the Indian Police 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 senior time scale of the Indian Police Service for every three years of service in the State Police Service. The resultant increase shall be subject to a minimum of Rs. 150 and a maximum of Rs. 200 over his pay in the State Police 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 time scale of the Indian Police Service, the initial pay shall be fixed at that stage; and where it does not correspond to a stage in the senior time scale of the Indian Police 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 Police Service shall include such service in a former State, now merged in the State concerned, as may be equated to service in the State Police Service by the Central Government in consultation with the State Government concerned.

Explanation. -- In the case of a promoted officer whose actual pay in the lower scale of the State Police Service is equal to or above the minimum of the senior time scale of the Indian Police Service, the rates of increment shall be equal to the rates admissible in the senior time scale of the Indian Police 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 Police Service shall be fixed at the stage of the senior time scale of the Indian Police Service next above his actual pay in the higher scale:

Provided that in a case where the pay in the senior time scale of the Indian Police Service calculate 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 Police Service was officiating in the higher scale of the State Police Service and whose initial pay in the senior time scale of the Indian Police 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 senior time scale of the Indian Police 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 Police 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 Police Service on probation, on any enhancement of his actual pay in the State Police 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 Police Service, the officer shall during the period of probation, be entitled to have his pay in the senior time scale of the Indian Police Service recalculated in accordance with the principles laid down in this Section on the basis of his enhanced pay in the State Police Service, as if he was promoted to the Indian Police Service with effect from the date of such enhancement.

(5) If a promoted officer appointed to the Indian Police Service on probation is confirmed with effect from a date prior to the date of his promotion to the Indian Police Service in the Higher scale of the State Police 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 Police Service, his pay in the senior time scale of the Indian Police Service shall be recalculated in accordance with the principles laid down in this Section on the basis of his enhanced pay in the State Police Service, as if he was promoted to the Indian Police Service with effect from the date of such enhancement.

(6) Where a promoted officer who on the date of his appointment to the Indian Police 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, or 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 Police 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 senior time scale of the Indian Police Service fixed in accordance with clause (1) shall not 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 Police Service (Appointment by Promotion) Regulations, 1955 and follow the order in which the names of such officers appear in the Select List;

Provided further such certificate shall be given only if, for every 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 9of the Indian Police 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 Police Service (Fixation of Cadre Strength) Regulation, 1955.

(7) The basic pay of a promoted officer shall not in any case, be fixed below the minimum of the senior time scale.

(8) Notwithstanding anything contained in any clause in this Section, the basic pay of a promoted officer in the Indian Police Service Time-scale shall not at any time exceed the basic pay he would have drawn in the Indian Police Service Time-scale as a direct recruit on that date if he had been appointed to the Indian Police Service on the date on which he was appointed to the State Police 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 Police Service prior to the date of publication in the Official Gazette of the Indian Police Service (Pay) Amendment Rules, 1978, in accordance with the existing provisions of the Indian Police Service (Pay) Rules, 1954, shall not be fixed in the revised senior scale of the Indian Police Service under the Section at a stage lower than the pay fixed earlier.

Section I

The method to be followed in fixing the pay of promoted officers under Clause (1) of this section is indicated below:

I The following data is respect of promoted officers to be noted down:

(a) Actual pay of the officer in the State Police Service, or, as te case may be, his assumed pay in that Service;

(b) Completed years of service in the State Police Service; and

(c) Number of increments in the senior time-scale of the Indian Police Service calculated at the rate of one increment for every three years of service in the State Police Service.

II       Tabulate the information as follows to arrive at the initial pay to be fixed in the senior time scale of the Indian Police Service-

(A) A is a case where the resultant increase exceeds the maximum increase of Rs. 300 and the pay of the State Police Service plus Rs. 300 results in a tenure below Rs. 3000. Hence pay is fixed at the minimum of senior scale.

(B) B is a case where the resultant increase exceeds the maximum increase of Rs. 300 pay in this scale is to be fixed at the stage of the senior time scale next above the pay in the State Police Service plus Rs. 300.

(C) 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) D 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 Indian Police Service as such pay is to be fixed at that stage and not at the higher stage.

(E) E is a case where the resultant increase is less than the minimum increase of Rs. 150. In such a case pay is to be fixed in the senior time scale at the equal to the pay in the State Police Service plus Rs. 150.

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 rule 9 of the Indian Police 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-time scale of the Indian Police Service while last officiating in a cadre post.

(2) In the case of a promoted officer appointed to the Indian Police Service on probation, on any enhancement of his actual pay in the State Police 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 time scale of the Indian Police Service recalculated in accordance with the principles laid down in Section I on the basis of his enhanced pay in the State Police Service, as if he was promoted to the Indian Police Service with effect from the date of such enhancement.

(3) If a promoted officer appointed to the Indian Police Service on probation is confirmed in the higher scale of the State Police 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 Police Service, his pay in the senior time scale of the Indian Police Service shall be recalculated in accordance with the principle laid down in Section I on the basis of his enhanced pay in the State Police Service, as if he was promoted to the Indian Police Service with effect from the date of such enhancement.

SECTION III

Fixation of Initial Pay of a member of the State Police Service Falling under rule 4(5).

(1) The initial pay of a member of the State Police 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 Police 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 lime scale of the Indian Police 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 Police Service (Cadre) Rule, 1954.

NOTE. - In the case of a member of the State Police Service who has been officiating in a cadre post from a date prior to the first day of January, 1973, his pay in the senior time scale of the Indian Police 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, 1973.

(2) On any enhancement of his Substantive pay in the State Police Service as a result of an increment in the lower or the higher scale of that service, a member of the State Police Service officiating in a cadre post shall be entitled to have his pay in the senior time scale of the Indian Police Service recalculated in accordance with the principles laid down in Section 1 on the basis of his enhanced pay in the State Police 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 Police Service officiating in a cadre post is promoted Substantively to the higher scale of pay of the State Police Service his pay in the senior time scale of the Indian Police 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 time scale of the Indian Police Service shall be granted to a member of the State Police Service officiating in a cadre post on completion of one full year's service on any stage of that scale:

Provided that for the purposes 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 Police 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 certificates, shall count for increment;

(iii) Any period of service or a particular rate of pay covered under Clause (6) of Section I shall be taken into account;

Provided that a member of the State Police Service officiating in a cadre post shall not be granted an increment in the Senior Time scale of the Indian Police Service unless he completes an aggregate period of eight years' service in the State Police Service.

(5) The pay of a member of the State Police Service officiating in a cadre post and such an officiating has been held by the Central Government in consultation with the Union Public Service Commission wherever necessary, to be not in accordance with the provision of Rule 9 of the Indian Police Service Cadre Rules, 1954 shall be regulated in the scale of the State Police Service, subject to any modification 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, it may consider necessary for dealing with the case in just and equitable manner.

Schedule III - SCHEDULE III

A. Post carrying pay above the time scale pay of the Indian Police Service under the State Governments.

B. Posts carrying pay in the senior time-scale of the Indian Police Service under the State Governments including posts carrying special pay in addition to pay in the time-scale.

(1) The number of posts in the Selection Grade in the State Cadre shall be equal to 20 per cent of total number of senior posts in the State reduced by the number of posts carrying pay above the senior time scale in the State subject to a minimum of 15 per cent of the senior posts in the State:

Provided that the number of posts shall be increased to the extent of appointments made to that Grade in the said cadre during the period from 1-1-86 to 13-3-87 and the said number shall be diminished by one whenever an officer in that grade is promoted to the higher grade, until the. said number is equal to the numbers determined in the main paragraph of this sub-rule.

(2) The State Government concerned shall be competent to grant a special pay for any of the posts specified in this Part of the Schedule either individually or with reference to a group or class of such posts:

Provided that the posts of Assistant Inspector General of Police (at Headquarters), Assistant to the Inspector General of Police (at Headquarter), Deputy Commissioner of Police. Principal, Police Training School or College, Commandant of Armed Police Battalion or Force or Unit (except Commandant, Special Armed Reserve, City Police, Andhra Pradesh and Commandant, Malbar Special Police, Madras). Superintendent of Railways Police (except Superintendent of Railway Police, Andhra Pradesh and Madras) and Superintendent of Police, Criminal Investigation Department shall carry a special pay.

(3) The amount of any special pay which may be sanctioned by the State Government under clause 2 shall be Rs. 200, Rs. 300 and Rs. 400, as may, from time to time, be determined by the State Government concerned:

Provided that pay plus special pay shall not exceed the maximum of the scale of pay of the post to which the special pay is attached.

(4) Post 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 Governments concerned to sanction any special pay to be attached to such posts.

10[Tamil Nadu	Superintendent of Police, Kancheepuram
	Superintendent of Police, Thiruvalur
	Superintendent of Police, Villupuram
	Superintendent of Police, Cuddalore
	Superintendent of Police, Tiruvannamalai
	Superintendent of Police, Vellore
	Superintendent of Police, Salem
	Superintendent of Police, Namakkal
	Superintendent of Police, Dharampuri
	Superintendent of Police, Coimbatore
	Superintendent of Police, Erode
	Superintendent of Police, The Nilgiris
	Superintendent of Police, Tiruchirapalli
	Superintendent of Police, Pudukottai
	Superintendent of Police, Karur
	Superintendent of Police, Perambaalur
	Superintendent of Police, Thanjavur
	Superintendent of Police, Nagapattinam
	Superintendent of Police, Tiruvarur
	Superintendent of Police, Madurai
	Superintendent of Police, Virudhunagar
	Superintendent of Police, Dindigul
	Superintendent of Police, Theni
	Superintendent of Police, Ramanathapuram
	Superintendent of Police, Sivagangai
	Superintendent of Police, Tirunelveli
	Superintendent of Police, Toothukudi
	Superintendent of Police, Kanyakumari
	Superintendent of Police, Krishnagiri
	Deputy Commissioner of Police, L & O Madurai City
	Deputy Commissioner of Police, L & O Coimbatore City
	Deputy Commissioner of Police, L & O Salem City
	Deputy Commissioner of Police, L & O Trichy City
	Deputy Commissioner of Police, Tirunelveli City
	Deputy Commissioner of Police, St. Thomas Mount, Chennai
	Deputy Commissioner of Police, T. Nagar, Chennai
	Deputy Commissioner of Police, Anna Nagar, Chennai
	Deputy Commissioner of Police, Triplicane, Chennai
	Deputy Commissioner of Police, Adyar, Chennai
	Deputy Commissioner of Police, Pulianthope, Chennai
	Deputy Commissioner of Police, Washermen pet, Chennai
	Deputy Commissioner of Police, Traffic, North, Chennai
	Deputy Commissioner of Police, Traffic, South, Chennai
	Deputy Commissioner of Police, Flower Bazar, Chennai
	Deputy Commissioner of Police (Hqrs.), Chennai
	Deputy Commissioner of Police, Sectt. Security, Chennai
	Deputy Commissioner of Police, Int. Section, Chennai
	Superintendent of Police, Special Br. CID, Chennai
	Superintendent of Police, Crime Br. CID, Chennai
	Superintendent of Police, Spl. Br., CID, Security-I, Chennai
	Superintendent of Police-Narcotic IB, Chennai
	Superintendent of Police-Civil Supplies, CID, Chennai
	Superintendent of Police- 'Q' Br. CID, Chennai
	Superintendent of Police, Security Branch II CID, Chennai
	Superintendent of Police-DAVC, Chennai
	Principal, Police Trg. College, Chenai
	Commandants, TSP Battalions
	14[Assistant Inspector General of Police--Admn., Chennai
	Assistant Inspector General of Police -- Hqrs., Chennai]

(C) Post carrying pay above the time scale or 2Central (Deputation on Tenure) Allowance in addition to pay in the time scale under the Central Government when held by member of Service.

D. Posts in the Central Secretariat carrying pay above the time-scale or Central (Deputation on Tenure) Allowance in addition to the time-scale when held by members of the service

1. Substituted by Notification No. GSR 846(E) dated 31.12.2004 for the following :-

2. Substituted by for the following :-

3. Substituted by Notification No. 11052/01/2004 dated 31.12.2004.

4. Substituted by Notification No. GSR151 (E) Dated 07.03.2006 for the following:-

5. Substituted by Notification No. GSR22(E) dated 11.01.2007 for the following :-

6. Substituted by Notification No. GSR22(E) dated 11.01.2007 for the following :-

7. Substituted by Notification No. GSR90(E) dated 13.02.2007 w.e.f. 16.02.2007 for the following :-

8. Substituted by Notification No. GSR90(E) dated 13.02.2007 w.e.f. 16.02.2007 for the following :-

9. Substituted by Notification No. GSR360(E) Dated 11.05.2007 w.e.f. 18.05.2007 for the following :-

10. Substituted by Notification No. GSR360(E) Dated 11.05.2007 w.e.f. 18.05.2007 for the following :-

11. Substituted by the Indian Police Service (Pay) Fourth Amendment Rules, 2007 [Notification No. GSR425(E) dated 12.06.2007] w.e.f. 13.06.2007. Prior to substitution, it was as follows:

12. Substituted the Indian Police Service (Pay) Fourth Amendment Rules, 2007 [Notification No. GSR425(E) dated 12.06.2007] w.e.f. 13.06.2007. Prior to substitution, it was as follows:

"Haryana	Assistant Inspector General of Police (Administration)
	Assistant Inspector General of Police (Technical and Training)
	Assistant Inspector General of Police (Welfare)
	Superintendent of Police, Railways
	Superintendent of Police, Traffic
	Assistant to Deputy Inspector General of Police, CID
	Superintendent of Police, Crime, CID
	Superintendent of Police, Special Branch CID
	Superintendent of Police, CID
	Deputy Director, Police Training College
	District Superintendent of Police
	Superintendent of Police, Security
	Superintendent of Police, Computer
	Superintendent of Police/Additional
	Superintendent of Police, Operations
	Additional Superintendent of Police, Hissar, Karnal, Rohtak, Ambala and Faridabad
	Superintendent of Police, State Vigilance Bureau
	Deputy Commandant General, Home Guards-cum-Deputy Director, Civil Defence
	Commandant, Haryana Armed Police Battalions"

13. Substituted by the Indian Police Service (Pay) Fifth Amendment Rules, 2007 vide Notification No. GSR.796(E) dated 31.12.2007 for the following :-

"Karnataka	Director General and Ins?pector General of Police	Rs. 7600-100-8000.
	Inspector General of Police, Lokayukta	Rs. 5900-200-6700.
	Inspector General of Police, Corps of Detectives	Rs. 5900-200-6700.
	Commissioner of Police, Bangalore City	Rs. 5900-200-6700.
	Inspector General of Police, KSRP, Police Housing and Welfare, Bangalore	Rs. 5900-200-6700.
	Inspector General of Police Computer, Wireless and Modernisation Scheme, Bangalore	Rs. 5900-200-6700.
	Inspector General of Police (Intelligence)	Rs. 5900-200-6700.
	Deputy Inspector General of Police, (Ranges)	Rs. 5100-150-5400. (18th year or later) 150-6150
	Deputy Inspector General of Police, Corps of Detec?tives	Rs. 5100-150-5400. (18th year or later) 150-6150
	Deputy Inspector General of Police, Headquarters	Rs. 5100-150-5400. (18th year or later) 150-6150
	Deputy Inspector General of Police, Training	Rs. 5100-150-5400 (18th year or later) -150-6150
	Deputy Inspector General of Police, Forest Cell	Rs. 5100-150-5400 (18th year or later) -150-6150
	Deputy Inspector General of Police, Civil Rights and Enforcement Cell	Rs. 5100-150-5400 (18th year or later) -150-6150
	Deputy Inspector General of Police (Administration)	Rs. 5100-150-5400 (18th year or later) -150-6150
	Deputy Inspector General of Police, (Railway), Bangalore	Rs. 5100-150-5400 (18th year or later) -150-6150
	Deputy Inspector General of Police, Lokayukta	Rs. 5100-150-5400 (18th year or later) -150-6150
	Deputy Inspector General of Police, Food, Bangalore	Rs. 5100-150-5400 (18th year or later) -150-6150
	Additional Commissioner of Police, Bangalore City	Rs. 5100-150-5400 (18th year or later) -150-6150
	Director, Police Training College, Mysore	Rs. 5100-150-5400 (18th year or later) -150-6150"

14. Substituted by the Indian Police Service (Pay) Amendment Rules, 2008 vide Notification No. GSR561(E) dated 29.07.2008 for the entries "Addl. Inspector General of Police--Admn., Chennai and Addl. Inspector General of Police---Hqrs., Chennai"

15. Substituted by the Indian Police Service (Pay) Second Amendment Rules, 2008 vide Notification No. GSR563(E) dated 29.07.2008 for the entry :-

"Commissioner of Police--Armed Police CG, HG and Dir. CD

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