PUNJAB
CIVIL SERVICES (REVISED PAY) FIRST AMENDMENT RULES, 2021
PREAMBLE
In exercise of the powers conferred by the proviso
to Article 309 read with clause (3) of Article 187 of the Constitution of India
and all other powers enabling him in this behalf, the Governor of Punjab, after
consultation with the Speaker of the Punjab Vidhan Sabha, in so far as such
consultation is necessary, in terms of the provisions of clause (3) of the said
Article 187, is pleased to make the following rules further to amend the Punjab
Civil Services (Revised Pay) Rules, 2021, namely:-
Rule 1.
(1) These
rules may be called the Punjab Civil Services (Revised Pay) First Amendment
Rules, 2021.
(2) They
shall be deemed to have come into force on and with effect from the first day
of January, 2016.
Rule 2.
In the
Punjab Civil Services (Revised Pay) Rules, 2021 (hereinafter referred to as the
said rules), in rule 7 (I), at the end, for the sign ".", the sign
":" shall be substituted and thereafter, the following provisos shall
be added, namely:-
Provided
that if the increase in the revised pay fixed under this rule is less than 15%
(fifteen percent) over and above what the Government employee was getting as on
31.12.2015 i.e. existing Basic Pay+ Dearness Allowance @113% (one hundred and
thirteen percent), such Government employee shall be entitled to minimum increase
of 15% (fifteen percent) over and above what the Government employee was
getting as on 31.12.2015 i.e. existing Basic Pay + Dearness Allowance @113%
(one hundred thirteen percent) (See illustration nos. 16 &17)
Provided further that no arrear shall be given from
1.1.2016 to 30.06.2021 for such enhancement.
Rule 3.
In the
said rules, after illustration No. 15, the following illustrations shall be
added, namely:-
Illustration-16
A
Government employee was appointed on 01.09.2013 in the scale of
10300-34800+3200 Grade Pay (pay re-revised in 2011):
|
1 |
Date of Joining |
01.09.2013 |
|
2 |
Pay Band as per 5th PPC |
PB-2 (5910-20200) |
|
3 |
Grade Pay as per 5th PPC |
1900 |
|
4 |
Pay Band after
re-revision in the year 2011 |
PB-2 (5910-20200) PB-3 (10300-34800) |
|
5 |
Grade Pay after
re-revision in the year 2011 |
2400 on 01.10.2011 3200
on 01.12.2011 |
|
6 |
Level corresponding to
1900 Grade Pay as per 6th PPC |
Level -3 |
STEP- 1
As per Punjab Civil Service (Revised Pay) Rules, 2021
|
Method -1: |
Pay drawn as on 31.12.2015 |
|||
|
Date |
Pay in Pay Band |
Grade Pay |
Basic Pay |
Remarks |
|
01.09.2013 |
10300 |
3200 |
13500 |
Initial Pay |
|
01.09.2014 |
10710 |
3200 |
13910 |
Annual Increment |
|
01.09.2015 |
11130 |
3200 |
14330 |
Annual Increment |
|
14330*2.25= 32242.5
rounded off to nearest Rupee i.e. Rs. 32243 |
||||
|
Method -2: |
Notional Pay as on
31.12.2015 |
|
|
|
|
Date |
Pay in Pay Band |
Grade Pay |
Basic Pay |
Remarks |
|
01.09.2013 |
5910 |
1900 |
7810 |
Initial Pay |
|
01.09.2014 |
6150 |
1900 |
8050 |
Annual Increment |
|
01.09.2015 |
6400 |
1900 |
8300 |
Annual Increment |
|
8300*2.59= 21497 rounded off
to nearest Rupee i.e. Rs. 21497 |
||||
|
If the Government
employee chooses Multiplier factor of 2.25, the revised pay will be
fixed in Level corresponding to 1900 Grade Pay in the Pay Matrix
i.e. Level 3 (as per Rule 7-V) |
Pay Band (5th PPC) |
5910-20200 |
||
|
Grade Pay |
1900 |
|||
|
Level (6th PPC) |
3 |
|||
|
Cell 1 |
20200 |
|||
|
Cell 2 |
20800 |
|||
|
Revised Pay in Pay Matrix
(either equal to or next higher to 32243 in Level 3)as on 01.01.2016:
Rs. 32300 |
Cell 16 |
31400 |
||
|
Cell 17 |
32300 |
|||
|
Cell 18 |
33300 |
|||
STEP- 2
Raising of Basic Pay by minimum of 15% over and above of Basic Pay +DA @113%
|
1. Pay in the Pay Band as
on 31.12.2015 |
11130 |
|
|
2. Grade Pay as on
31.12.2015 |
3200 |
|
|
3. Basic Pay as on
31.12.2015 (1+2) |
14330 |
|
|
4. DA @ 113% (14330 *
113%) (rounded off to the
nearest rupee) |
16193 |
|
|
5. Basic Pay + DA (3+4) |
30523 |
|
|
6. 15% Increase on Basic
Pay + DA(30523*15%) (rounded off to the nearest rupee) |
4578 |
|
|
7. Minimum Assured Basic
Pay in Revised Scales (5+6) |
35101 |
|
|
STEP- 3 Comparison of
Minimum Assured Basic Pay (Step 2) v/s Revised Pay as per Punjab Civil
Service (Revised Pay) Rules, 2021(Step 1) |
||
|
Minimum Assured Basic Pay
(Step 2) |
Revised Basic Pay (Step
1) |
|
|
35101 |
32300 |
|
|
As per Step 3, the
Minimum Assured Basic Pay as per step 2 is higher than the earlier Revised
Basic Pay as per Step 1, the Revised Basic Pay for such government employee
will now be fixed either equal to or next higher to Rs. 35101 |
||
|
The revised pay will be
fixed in Level corresponding to 1900 Grade Pay in the Pay Matrix i.e. Level 3
(as per Rule 7-V) |
Pay Band (5th PPC) |
5910-20200 |
|
Grade Pay |
1900 |
|
|
Level (6th PPC) |
3 |
|
|
Cell 1 |
20200 |
|
|
Cell 2 |
20800 |
|
|
Revised Pay in Pay Matrix
(either equal to or next higher to 35101 in Level 3) as on 01.01.2016: Rs. 35300 |
Cell 19 |
34300 |
|
Cell 20 |
35300 |
|
|
Cell 21 |
36400 |
|
|
Note: In case of Revised
Pay is enhanced/raised with the Minimum Assured Basic Pay [Step 2], no
arrears for the period from 01/01/2016 to 30/06/2021, shall be given. |
||
Illustration-17
A
Government employee was appointed on 01.09.2013 in the scale of 10300-34800
+5000 Grade Pay (pay re-revised in 2011):
|
1 |
Date of Joining |
01.09.2013 |
|
2 |
Pay Band as per 5th PPC |
PB-3 (10300-34800) |
|
3 |
Grade Pay as per 5th PPC |
4400 |
|
4 |
Pay Band after
re-revision in the year 2011 |
PB-3 (10300-34800) |
|
5 |
Grade Pay after
re-revision in the year 2011 |
5000 |
|
6 |
Level corresponding to
4400 Grade Pay as per 6th PPC |
Level -13 |
Method-1:
Pay drawn as on 31.12.2015
|
Date |
Pay in Pay Band |
Grade Pay |
Basic Pay |
Remarks |
|
01.09.2013 |
13450 |
5000 |
18450 |
Initial Pay |
|
01.09.2014 |
14010 |
5000 |
19010 |
Annual Increment |
|
01.09.2015 |
14590 |
5000 |
19590 |
Annual Increment |
|
19590*2.25= 44077.50
rounded off to nearest Rupee i.e. Rs. 44078 |
||||
Method
-2: Notional Pay as on 31.12.2015
|
Date |
Pay in Pay Band |
Grade Pay |
Basic Pay |
Remarks |
|
01.09.2013 |
13020 |
4400 |
17420 |
Initial Pay |
|
01.09.2014 |
13550 |
4400 |
17950 |
Annual Increment |
|
01.09.2015 |
14090 |
4400 |
18490 |
Annual Increment |
|
18490*2.59= 47889.10
rounded off to nearest Rupee i.e. Rs. 47889 |
||||
|
If the Government
employee chooses Multiplier factor of 2.59, the revised pay will be
fixed in Level corresponding to 4400 Grade Pay in the Pay Matrix
i.e. Level 13 (as per Rule 7-V) |
Pay Band (5th PPC)
10300-34800 |
|
|
Grade Pay |
4400 |
|
|
Level (6th PPC) |
13 |
|
|
Cell 1 |
46000 |
|
|
Cell 2 |
47400 |
|
|
Revised Pay in Pay Matrix
(either equal to or next higher to 47889 in Level 13) as on 01.01.2016:
Rs. 48800 |
Cell 3 |
48800 |
|
Cell 4 |
50300 |
|
|
Cell 5 |
51800 |
|
STEP- 2
Raising of Basic Pay by minimum of 15%
|
1. |
Pay in the Pay Band as on
31.12.2015 |
14590 |
|
2. |
Grade Pay as on
31.12.2015 |
5000 |
|
3. |
Basic Pay as on
31.12.2015 (1+2) |
19590 |
|
4. |
DA @ 113% (19590 * 113%)
(rounded off to the nearest rupee) |
22137 |
|
5. |
Basic Pay + DA (3+4) |
41727 |
|
6. |
15% Increase on Basic Pay
+ DA (41727*15%) (rounded off to the nearest rupee) |
6259 |
|
7. |
Minimum Assured Basic Pay
in Revised Scales (5+6) |
47986 |
STEP- 3
Comparison of Minimum Assured Basic Pay (Step 2) v/s Revised Pay as per Punjab
Civil Service (Revised Pay) Rules, 2021 (Step 1)
|
Minimum Assured Basic Pay
(Step 2) |
Revised Basic Pay (Step
1) |
|
47986 |
48800 |
As per
Step 3, since the earlier Revised Basic Pay as per step 1 is higher than the
Minimum Assured Basic Pay, the Revised Basic Pay for such government employee
will now also be Rs. 48800
|
The revised pay will be
fixed in Level corresponding to 4400 Grade Pay in the Pay Matrix i.e.
Level 13 (as per Rule 7-V) |
Pay Band (5th PPC) |
10300-34800 |
|
Grade Pay |
4400 |
|
|
Level (6th PPC) |
13 |
|
|
Cell 1 |
46000 |
|
|
Cell 2 |
47400 |
|
|
Revised Pay in Pay Matrix
as on 01.01.2016: Rs. 48800 |
Cell 3 |
48800 |
|
Cell 4 |
50300 |
|
|
Cell 5 |
51800 |