KARNATAKA STATE EMPLOYEES' GROUP INSURANCE SCHEME (AMENDMENT) RULES, 2000

KARNATAKA STATE EMPLOYEES' GROUP INSURANCE SCHEME (AMENDMENT) RULES, 2000[1]

PREAMBLE

Whereas, the draft of the following rules further to amend the Karnataka State Employees' Group Insurance Scheme Rules was published as required by clause (a) of sub-section (2) of Section 3 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), in Notification No. FD 3 SAVEYO 99, dated 18th March, 2000 in Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated 22nd March, 2000 inviting objections and suggestions from all persons likely to be affected thereby within thirty days from the date of its publication in the Official Gazette.

Whereas, the said Gazette was made available to the public on 22nd March, 2000.

And whereas, the objections/suggestions received have been examined by the State Government.

Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 3 read with Section 8 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), the Government of Karnataka, hereby makes the following rules, namely.--

Rule - 1. Title and commencement.

(1)     These rules may be called the Karnataka State Employees' Group Insurance Scheme (Amendment) Rules, 2000.

(2)     These rules shall be deemed to have come into force on the First day of January, 2000.

Rule - 2. Amendment of Rule 5.

In Rule 5 of the Karnataka State Employees' Group Insurance Scheme Rules, 1981 (hereinafter referred to as the said rules), for sub-rules 5.1 and 5.2 the following shall be substituted, namely.--

"5.1 The subscription for the "Scheme" shall be in units of Rs. 60/-per month. A Group 'D' employee shall subscribe for one unit, a Group C employee for two units, a Group 'B' employee for three units and a Group 'A employee for four units. Thus, the rate of subscription for a member of the "Scheme" shall be Rs. 60/-, Rs. 120/-, Rs. 180/- and Rs. 240/- per month for Group 'D', 'C, 'B' and 'A' employees respectively.

5.2   In the event of regular promotion/appointment of a member from one Group to another his subscription shall be revised from the next anniversary of the "Scheme" to the level appropriate to the Group to which he is promoted or appointed. Until the dale of the next anniversary of the "Scheme" he shall continue to be covered for insurance for the same amount for which he was eligible before such promotion/appointment.

For example a Group, 'D' employee promoted/appointed on regular basis to Group 'C in February, 2000 shall continue to subscribe at the rate of Rs. 60/- per month upto December, 2000 and be eligible for the insurance cover of Rs. 60,000/- only, in addition to the benefits from the Savings Fund appropriate to his subscription. From January 2001 his subscription shall be revised to Rs. 120/- per month and he shall become eligible for an insurance cover of Rs. 1,20,000/- in addition to appropriate benefits from the Savings Fund".

Rule - 3. Substitution of Rule 6.

For Rule 6 of the said Rules, the following shall be substituted, namely,--

"6. Premium and insurance cover for 'employees' other than members.--

An 'employee' entering service in a month other than January falling after first January, 2000 shall be given the benefit of insurance cover applicable to the Group, to which he belongs from the date of joining Government service to the date of his becoming member of the "Scheme" on payment of subscription of Rs. 18/- per month as the premium for every Rs. 60,000/- of the insurance cover. From the date of anniversary of the "Scheme" he shall pay subscription at the rate indicated in para 5.1 above.

For example, a Group 'D' employee entering service in February 2000 shall pay a subscription for Rs. 18/- per month as premium for an insurance cover of Rs. 60,000/- for a period of eleven months upto December 2000 and from January 2001 his subscription shall be raised to Rs. 60/- per month and he shall become eligible for the benefits from the Savings Fund in addition to the insurance cover of Rs. 60,000/-. Similarly, a Group 'C' employee entering service in February 2000 shall pay a subscription of Rs. 36/- per month as the premium for an insurance cover of Rs. 1,20,000/- for a period of eleven months upto December 2000 and from January 2001 his subscription shall be raised to Rs. 120/- per month and he shall become eligible for the benefits from the Savings Fund in addition to insurance cover of Rs. 1,20,000/-".

Rule - 4. Amendment of Rule 8.

In Rule 8 of the said rules after clause (d) of sub-rule 8.2 the following shall be inserted, namely.--

"8.2(e) The benefit admissible from the Savings Fund with effect from First January, 2000 shall be as given in Table 42. This table shall be applicable to an employee who becomes a member for the Scheme on or after First January, 2000. The benefit admissible from the Savings Fund with effect from First January, 2000 in respect of an employee who was a member of the Scheme before that date and who retires on attaining the age of superannuation or otherwise ceases to be a member after that date, shall be as given in Tables 42 to 60. The benefits as shown in these tables shall be in force until further orders".

Rule - 5. Transitory Provision.

Notwithstanding anything contained" in the said rules, arrears of subscription premium on account of the revised rates of subscription premium, as prescribed by the said rules as amended by these rules, shall for the period commencing from first January, 2000 and ending with 31st May, 2000 be recovered from all members/employees from the salary payable to them for the month of June, 2000, along with subscription premium for the month of June 2000 at the revised rates:

Provided that in the case of members/employees, who die while in service after First January, 2000, but on or before 31st May, 2000, the arrears of subscription/premium for the period ending with the last day of the month in which the death occurs shall be recovered from the arrears of salary or gratuity or the amounts payable under the "Scheme" in respect of them.

Rule - 6. Insertion of new Tables 42 to 60.

After Table 41 of the said rules, the following Table shall be inserted, namely.--

[Tables 42 to 60 incorporated in the principal Rules at pages 953--971]