RESOLUTION ON THE REPORT OF THE 7TH ASSAM PAY AND PRODUCTIVITY PAY COMMISSION AND THE REPORT OF THE COMMITTEE

PREAMBLE

The Government of Assam vide Finance Department Resolution No. FPC.1/2015/25 dated 2nd June, 2015 constituted the 7th Assam Pay & Productivity Pay Commission to examine and recommend changes that are desirable in the pay structure, emoluments and conditions of services of different classes of State Government employees, to examine the existing amenities and facilities relating to death-cum-retirement benefit etc., to suggest re-organization of existing services with a view to rationalizing the work load and efficiency etc., to examine and suggest the principles to be followed in granting relief due to increase in consumer price index to the State Government Pensioner and also to examine any other connected and incidental questions as may be referred to the Commission by the Government.

The Commission submitted its report to the Government on 18th November, 2016. Its recommendations covered a large number of issues relating not only to new pay structure, allowances and pension related matters but also relating to leave matters, reorganisation of services and specific issues relating to different Departments.

The Government of Assam constituted a Committee vide Notification No. FPC. 45/2016/2 dated 13-12-2016 to examine the report of the 7th Assam Pay & Productivity Pay Commission and to concretise the action points and to submit them to the Government. The Committee submitted its report on 27th January, 2017.

After careful consideration of the report of the 7 Assam Pay & Productivity Pay Commission and the report of the Committee thereon, the Government has accepted the recommendations of the 7th Assam Pay & Productivity Pay Commission with modifications as suggested by the Committee and any other modifications as have been deemed necessary and is pleased to decide as follows:-

Rule - 1. Pay Structure.

The new pay structure comprising the system of running Pay Bands and Grade Pay shall be as below-

Table 1

There shall be 5 distinct running Pay Bands and 24 Grade Pay corresponding to the pre-revised pay scales. Minimum basic pay is Rs. 15900/- and Maximum basic pay is Rs. 1,30,000/- for the post of Commissioner & Secretary. Fixation of pay in the revised pay bands shall be done as per fitment table at APPENDIX - I .

(i)       Basic pay shall consist of pay in the Pay Band and Grade Pay.

(ii)      The detailed fixation tables at APPENDIX -I of Assam Services (Revision of Pay) Rules, 2017 showing stage-wise fixation of existing employees in the revised running Pay Bands should be utilized in every case of fixation of pay of the concerned employees in the revised running Pay Bands.

(iii)     Fixation in the revised Pay Band and Grade Pay thereon have been done with reference to the pre-revised pay scale in which the employee was actually drawing pay irrespective of whether he/she has been placed in such pay scale on appointment, regular promotion or any other time bound promotion scheme; upgradation of the post etc.

Fixation of pay in the revised pay bands of existing employees shall be done in the following manner:-

(i)       In cases where employees have been placed in a higher pay scale between 01-04-2016 and the date of notification of the revised Pay Bands on account of promotion, upgradation of pay scale, etc. the employees shall be given the option to switch over to the revised Pay Band and Grade Pay from the date of such promotion, upgradation etc.

(ii)      The detailed fixation chart at APPENDIX - I (Table 1.1 to 1.31) of Assam Services (Revision of Pay) Rules, 2017 shows stage-wise fixation of pay of existing employees in the proposed bands w.e.f. 01-04-2016.

(iii)     In case of promotion between identical posts in the same cadre, if a senior employee promoted to the higher post before 01-04-2016 draws revised basic pay which is less than that of his/her junior who is promoted to the higher post on or after 01-04-2016, the pay of the senior employee shall be stepped up to make his basic pay (including Grade Pay) equal to the pay of the junior in that higher post, provided the senior employee, at the time of promotion, had been drawing equal or more pay than his/her junior.

(iv)    DA and all other allowances, facilities, pension etc. shall be payable on the sum of Grade Pay and Pay in the Pay Band.

(v)      Facilities like Government housing etc. will be governed by the Grade Pay.

An employee in the higher Grade pay will be senior to an employee in a lower Grade Pay. In case of employee drawing same Grade Pay, priority shall be governed by the total emoluments drawn.

Financial up-gradation upon reaching the maximum of Pay Band will take place as below-

(i)       Increment @ 3% shall be paid annually as before with a stipulation that maximum stage of a PB will be treated as Efficiency Bar stage and when the pay of an employee reaches the maximum of the Pay Band he will be required to cross the Efficiency Bar in accordance with provision of FR. 25. When the employee is allowed to cross the Efficiency Bar and he moves into the next higher Pay Band, his Grade Pay will not be changed.

Rule - 2. Annual Increment.

All the running Pay Bands will have annual increments as a percentage of the total of pay in the Pay Band and the corresponding Grade Pay. In the new pay structure, the total of pay in the Pay Band and corresponding Grade Pay would constitute basic pay. All employees will be entitled to an annual increment of 3 % of Basic Pay. The date of annual increments in all cases, will be 1st of July of the year. Employees completing three months and above in the revised grade pay as on 1st of July will be eligible.

Rule - 3. Classification of Services and Gradation of Posts.

The new classification of services shall be as follows:

The new gradation of posts for the purposes of Travelling Allowance/Daily Allowance and other allowances shall be as follows:-

Rule - 4. Gazetted Status.

The Departments shall carefully re-examine the matter in the light of the requirements of laws and if any law demands an Officer to be gazetted, such status be granted with concurrence of Finance Department but that should be the only criteria for conferring such status and it should not have any link to pay.

Rule - 5. Modified Assured Career Progression Scheme (MACPS).

(A)     Introduction:

(i)       The scheme should be known as Modified Assured Career Progression Scheme (MACPS) for the regular State Government employees and will exclude the ad-hoc employees, casual employees, contractual employees, work charged employees, muster roll workers from its coverage.

(ii)      The scheme will cover the regular employees drawing GP in PB-1, PB-2, PB-3 and PB-4 excluding the last GP of the PB-4..

(B)     Salient Features of the Scheme:

(i)       MACPS would include grant of financial upgradation three times in the entire service period viz. on completion of 10 years, 20 years and 30 years to those employees who do not get one regular promotion within the first 10 years or two regular promotions/ACPS benefit within 20 years or three promotions/ACPS benefit within the 30 years of regular service.

(ii)      The MACPS will provide only financial upgradation and shall not entail any change in designation, place and nature of work and change in the seniority of the person concerned in the gradation list.

(iii)     The financial upgradation will involve grant of one increment in the PB of the employee without changing its GP. In case any employee is drawing the highest amount of the PB, he would be granted an increment and the PB for this purpose shall be deemed to have been extended to that extent.

(iv)    The benefits under MACP should be granted on the following basis:-

Note-1: Date of effect for financial benefit shall be from 1.1.2017 as clarified in para (vii) below.

Note-2: Service length will also include period of previous service as per rule ix, x & xi.

(v)      There will be no reservation or roster to be followed in implementing the MACPS.

(vi)    If an employee is holding a higher post as a temporary/adhoc arrangement, the same shall not be considered as a promotion and the employee will be entitled to get the benefit of MACPS as per details in para (iv).

(vii)   The financial benefit of the scheme shall be given with effect only from 1.1.2017. However, the services rendered by the employee before 1.1.2017 and promotions/ACPS benefit availed before 1.1.2017 shall be taken into account for deciding and determining the extent of benefit under MACPS. For example an employee who has joined regular service in 1995 and his case has been considered in 2016, the service for the purpose of MACPS shall be counted from 1995 and accordingly he will be entitled for one promotion in 2006 and another in 2016. The first benefit under MACPS will in this case start only from 1.1.2017 and not earlier.

(viii)  If the post of an employee has been upgraded at any stage of the service life, the same shall be considered as a promotion for the purpose of deciding the benefit of MACPS. Similarly if an employee decides to decline a promotion for any reason what-so-ever his case will not be considered for the benefit under MACPS.

(ix)    In case an employee is transferred from one department to other department in the same pay scale, the services in the previous department and promotion availed during that period shall be counted for deciding the benefit under MACPS. If an employee is transferred from one department to other department to a post with higher pay scale, this will be treated as a promotion and the employee will lose his claim of MACPS benefit.

(x)      The past service rendered in public sector undertaking, under any other State public sector undertaking, autonomous bodies, state level public enterprise or any other statutory body shall not be counted for the purpose of MACPS.

(xi)    If any employee is ordered by the Government for any reason what-so-ever to join at a lower post either in the same department or in any other department, he shall be entitled to the benefit of MACPS provided that such order is not issued as a consequence of a departmental proceedings resulting into the reversion.

(xii)   Financial and other benefits which are linked to the pay drawn shall be permitted on the basis the pay fixed after the benefit of MACPS.

(xiii)  Pay drawn in the PB and GP allowed under the MACPS shall be taken as the basis for determining the terminal benefits for retiring employees.

(xiv)  Normally the benefits under MACPS shall be applicable from the 1st day of January of the year in which the Screening Committee has held the meeting and recommended the case. This would imply that any employee who has completed 10/20/30 years of service in the previous year shall get the benefit only from the 1st January of the year in which the Screening Committee meeting is held. However if there is a DP or criminal proceeding against the employee, the benefit will be granted provisionally from the same date as in normal case and subject to the condition as follows:-

(a)      If there is any amount to be recovered as penalty, the recovery will be made as usual under existing rules of the Government.

(b)      If stoppage of increment is ordered as penalty, the date of effect of MACPS benefit will be delayed by the number of years equal to the number of stopped increments and recovery for the excess drawn will be made as usual.

(xv)   If within a year after the date of grant of financial benefit under MACPS the employee becomes eligible and is granted a promotion as per the service rules, the pay fixation for the said promotion will be on the basis of the pay drawn by the employee before receipt of the MACPS benefit. However if the said promotion is given after the expiry of one year from the date of the MACPS benefit, the fixation for such promotion shall be done on the basis of the pay drawn after the MACPS benefit;

Provided that if after the promotion the pay of the employee exceeds the pay of the senior, the MACPS benefit will be withdrawn from the date of promotion and such withdrawn MACP benefit shall not be counted for calculation of entitled benefit to be granted as per rule (iv).

(xvi)  The employees who are on deputation and become due for consideration for benefit under MACPS, their cases shall be considered as follows:-

(a)      If the post of deputation carries the same pay scale as that of the post held by that employee before the deputation, his case will be considered for MACPS benefit.

(b)      If the pay drawn on deputation is more than the pay drawn by the employee before deputation, his case will not be considered for MACPS benefit.

(c)      In any case the employee will be given an option to accept either the MACPS or the pay scale of the deputation post and such option will be final.

(d)      In case the employee prefers to avail MACPS benefit and borrowing agency is not willing to pay the MACPS determined pay, the employee will be reverted to the parent department.

(xvii) For any interpretation or clarification or doubt regarding any provision of the scheme, the Finance (PRU) Department of the Government of Assam shall be consulted.

(xviii)   Copies of the orders granting MACPS benefits shall invariably be sent to the Finance (PRU) Department.

(C)     Procedure for grant of financial upgrdation benefit-

(i)       Every department shall have a Screening Committee with the senior-most Secretary or any other Secretary authorized by the Senior-most Secretary as Chairman. The Head of the Department under the control of that Secretary and Financial Advisor of the department shall be the members of the Committee and the Deputy Secretary of the department shall be the Member-Secretary of the Committee.

(ii)      The Committee, in the month of January every year, will consider all the cases of Government servants who have completed 10 years of service/20 years of service/30 years of service in the previous calendar year. The list of such Government servants will be prepared by the HODs in the month of December of the previous year and submitted to the Secretary for holding the meeting of the Screening Committee.

(iii)     The Committee will verify the length of service as on 1st January of the year in which the meeting is held and will verify if any DP/criminal case is contemplated or under process against the Government servants under consideration. ACRs need not be considered for deciding the MACP benefit.

(iv)    All the cases where the Government servants have completed 10/20/30 years of service and have no DP or criminal case against them, shall be short listed for MACP benefit.

(v)      This list shall be submitted to the Minister in-charge of the department for approval to issue necessary orders. The department will issue orders granting the benefit of financial upgradation with effect from 1st January of that year.

Rule - 6. Dearness Allowance.

The existing provisions regarding grant of Dearness Allowance in accordance with the policy followed by the Government of India shall continue.

Rule - 7. House Rent Allowance.

(a)      The revised rate of HRA for the employees in service & who are presently drawing HRA shall be worked out by multiplying the pre-revised rate of HRA by a factor of 1.2. This shall be further increased every year on 1st July by 3% rounded off to the next Rs. 10.

(b)      Employees joining the service after the implementation of the revised pay scale shall be paid HRA as per the Table below-

House Rent Allowance for new employees

(c)      The employees working in the establishments located outside North East shall be paid HRA at the rates applicable to the Central Government employees. Accordingly in cities of Class X, Y & Z status the rates will be 24%, 16% AND 8% of the basic (PB+GP). However NPA will not be included in pay for this purpose and there will be no revision on account of increase in the DA beyond 50%.

Rule - 8. Overtime Allowance.

Overtime allowance is admissible to the Protocol Officer, Drivers, Room Bearers and others in the PB-1 and PB-2 working in Assam Bhawan/Assam House in cities outside Assam, except Assam House, Shillong, who are required to work beyond 200 hours in a month. The allowance should be paid @ Rs. 20/per hour for the extra hours of work done by each employee without any ceiling on the extra hours of work to be compensated for.

Rule - 9. City Compensatory Allowance (CCA).

CCA is admissible for the employees working in the establishments in Guwahati City, Kolkata, New Delhi and Mumbai at the following rates:-

For employees drawing pay in PB-1 - Rs. 100/- PM

For employees drawing pay in PB-2 - Rs. 150/- PM,

For employees drawing pay in PB-3 - Rs. 200/- PM,

For employees drawing pay in PB-4 and above - Rs. 250/- PM.

Rule - 10. Hill/Remote Area Allowance.

Hill/Remote Area Allowance shall be as follows:-

(i)       Hill/Remote Area Allowance shall be given to all State Government employees serving in the two hill districts of Assam i.e. North Cachar Hills and Karbi Anglong district as well as remote areas namely, Dhemaji District, Sadiya Subdivision, Majuli Subdivision, Dhakuakhana Subdivision and South Salmara Subdivision.

(ii)      This allowance shall be given to employees at the following rates:

(iii)     A list of remote areas for the purpose of granting Char Area allowance will be made by Personnel Department in consultation with the Char Area Department and include such char areas of the State where communication is difficult.

(iv)    Police Personnel posted in Border Out Posts (BOPs) alongwith Assam-Nagaland, Assam-Meghalaya & Assam-Arunachal borders shall be paid remote area allowance. All such BOP locations shall be included in the list of remote areas for grant of remote area allowance.

Rule - 11. Hazard Allowance.

All Hazard Allowance is withdrawn and instead investment should be made to make the working environment safe for the employees. Concerned Department will examine the matter.

Rule - 12. Special Allowance.

Special Allowance shall be paid to the notified categories of posts in the following rates.

Rule - 13. Special Duty Allowance.

LMV Drivers attached with the Ministers shall be paid special duty allowance of Rs. 500/- per month for the period of such duty.

The Drivers engaged on VIP duty in GA Deptt. shall be paid Rs. 200/- per month.

Rule - 14. Travel Related Allowance.

(i)       Daily Allowance:

Daily Allowance shall be in the revised rate as follows:

Other conditions as laid down in the AS(ROP), 2010 shall remain in force.

(ii)      Fixed Travelling Allowance.

There will be no Fixed TA for any Govt. servant except those belonging to Group - D.

(iii)     Transport Allowance -

Transport allowance paid to the employees of Assam Bhawan/Assam House outside Assam is increased to Rs. 2000/- p.m. and shall be paid only to those employees who are not given accommodation within the premises of Assam House/Bhawan. Employees of Assam House, Shillong is not entitled to this allowance.

Rule - 15. Journey by Air/Train etc.

(i)       Existing provisions as notified in Assam Services (Revision of Pay) Rules, 2010 shall continue subject to the condition that the minimum basic pay for entitlement to air journey on official duties shall be Rs. 60,000/-.

(ii)      Journey by road and train:

The existing provision as detailed in AS(ROP) Rules, 2010 shall continue to be in force.

(iii)     Journey on Transfer:

The provisions as notified in AS(ROP) Rules, 2010 shall continue to be in force except that the rate for transportation of personal effect on transfer by road shall be Rs. 5/-per 1000 Kg per KM and the transfer grant shall be enhanced as follows:

(iv)    Floating Allowance (Inland Water Transport):

Floating allowance shall be given @ 5% of the basic pay with a ceiling of Rs. 700 per month to entitled category of employees as at present.

Rule - 16. Disability & Children Care Allowanc.

Disability Allowance shall be given to differently abled employees of the State Govt. at the rate of Rs. 1000/- per month. Child care allowance only to disabled women employees shall be paid @ Rs. 1000/- p.m. in addition to disability allowance. A disabled women employee will get maximum of Rs. 3000/- p.m. in case she has a second child born within a year after the birth of the first child.

Rule - 17. Constant Attendance Allowance.

Constant attendance allowance shall be given in the case of 100% disablement of employee @ Rs. 3000/- p.m. for a period as may be recommended by a competent Medical authority. This will be subject to the condition that the employee has actually employed a paid attendant for this purpose.

The policy of interest subsidy for differently abled employees as in force will continue.

Rule - 18. Uniform Related Allowance.

Kit allowance and Messing & Dhobi Allowance for Nursing staff is as follows-

a.        Kit Allowance

b.        Messing & Dhobi allowance

Kit Allowance for Police Personnel, employees of Jails/Home Guards/Excise/Environment & Forest Departments is as follows:-

The rate of Kit maintenance allowance will be uniform for all ranks and the rate will be Rs. 350/- p.m. for all the above mentioned ranks for this purpose. The rate of Kit maintenance allowance for the personnel of Traffic Branch who are entitled for such allowance as per AS(ROP) Rule, 2010 shall be paid Rs. 500/- p.m.

The Kit maintenance allowance of Rs. 400 p.m. shall be given to the Physical Instructors of the Sports and Youth Welfare Department.

Rule - 19. Allowances specific to Police/Fire Service/Works Department Personnel.

Ration allowance for Police personnel up to the rank of Inspectors in all establishment who are not receiving ration in kind and for Chief Head Warder/Head Warder/Warder of Jail shall be given @ Rs. 1200/- per month. These rates should be reviewed and refixed as may be required after every three years.

Rifle allowance shall be given @ Rs. 150/- per month to the Armed Branch Constables, Havildars and equivalent ranks in Home Guards & Civil Defence and Forest Department.

Batta allowance is withdrawn. All Police personnel posted in Border Out Posts (BOPs) shall be included in the list of areas for grant of remote area allowance.

Compensatory Allowance up to the rank of Inspectors of Police shall be paid @ 5% of the basic pay with a ceiling of Rs. 1700 per month. The officers and others of equivalent rank in Home Guard & Civil Defense Organisation shall also be paid compensatory allowance at the same rate.

However, Home Department should carefully examine the matter and instead of spending money on compensatory allowance, the strength of the force should be increased.

Commando Allowance:

In view of the specialized nature of job of the Commando Battalion, the Police Personnel, including Class IV employees of the commands Battalion shall be paid an allowance equal to 20% of their respective basic pay during the period they serve in the Battalion. The ceiling of the allowance is Rs. 7500/- p.m.

Special Compensatory Allowance for Fire Service Personnel shall be as follows -

Special allowance for Officers and other ranks of Special Branch of Police shall be as follows -

Rule - 20. Technical Allowance.

Technical Allowance to the officers other than Tracers posted in the Technical (Drawing & Design) Branch of Public Works, Water Resource, Irrigation, Public Health Engineering and Town & Country Planning Departments shall be paid @ 3% of the basic pay subject to a maximum of Rs. 1000/- P.M.

Rule - 21. Non-Practicing Allowance.

Professionals in Govt. service shall be allowed private practice without detriment to their normal duty. As regards NPA, Health & Family Welfare Deptt. shall examine the matter.

Rule - 22. Leave Travel Concession.

The present provision of LTC shall continue.

Rule - 23. Home Travel Concession.

Finance (A&F) Deptt. shall examine the recommendation of the Pay Commission at para 1.3 of chapter 12.

Rule - 24. Medical Facilities & Benefits.

Health & Family Welfare Deptt. shall examine the recommendation of the Commission regarding medical facilities and benefits, reimbursement procedure and delegation of issuing essentiality Certificate for employees as well as pensioners. In the mean time existing provisions shall continue.

Rule - 25. Training Allowance.

Department shall take up the matter with AR & Training Department and Finance Department as recommended by the Commission at Para 5.1 & 5.2 of Chapter 15 of the Report.

Rule - 26. Rationalisation of Posts & their Grade Pay.

Concerned Department shall undertake a detailed examination and take up with Finance Department.

Rule - 27. Group Insurance Scheme.

The rate of monthly subscription for GIS as is in force shall continue and all other existing provisions in this regard shall remain unchanged.

Rule - 28. Advance Increment.

(i)       All Administrative Deptt. is entrusted the responsibility of examining the recommendation of the 7th Assam Pay & Productivity Pay Commission regarding advance increment for acquiring higher academic qualification and submit proposal to AR & Training Deptt. In the meantime existing provisions shall continue.

(ii)      Considering the importance of training in Accounts related matters, the number of persons sent for such training shall be decided by the Deptt. according to the need of the Department.

Rule - 29. Leave Matters.

The existing provision regarding leave including casual leave, earned leave, commuted leave, E.O.L., special disability leave, leave without pay and study leave shall continue as before.

Rule - 30. Holiday & Office time.

The existing provisions shall continue.

Rule - 31. Pension & Related Benefits.

Following provisions shall apply with regards to pension and other related benefits:

1.        Superannuation Pension -

(i)       Existing provision of determining superannuation pension at the rate of 50% shall continue.

(ii)      Qualifying service for receiving full pension shall be 25 years. Proportionate pension shall be given to those employees who have completed more than 10 years, but less than 25 years of qualifying service.

(iii)     Maximum amount of pension shall be Rs. 65000/- p.m.

2.        Additional Quantum of Pension -

(i)       The basic pension on attainment of age of 80 years shall be increased by 20%.

Rule - 32. Family Pension Benefits.

The family pension is divided in two groups as follows-

(i)       Where the employee dies before retirement.

(ii)      Where the employee dies after retirement.

In the first case the family pension equal to 50% of the last pay drawn by the deceased employee be paid for a period of 10 years or till the date on which the employee would have completed 67 years of age whichever is less. Thereafter the family pension be reduced to 30% of the last pay drawn.

In the second case, where employees dies after retirement, the family pension equal to superannuation pension shall continue to be paid till the date on which the employee would have completed 67 years of age had he not died. Thereafter the family pension be reduced to 30% of the last pay drawn.

(iii)     The family pension should be paid to the differently abled children who were dependent on the pensioner at the time of his death and if the spouse of the pensioner is also not surviving.

(iv)    The revised amount of minimum family pension shall be Rs. 5500/-

Rule - 33. Special Family Pension.

(i)       The existing provision of the Special Family Pension shall continue.

(ii)      The appointing authority of the concerned employee shall examine grant of DA increase and benefit of pay revision.

Rule - 34. Leave Encashment and Gratuity.

Service gratuity shall be paid at the existing rate to an employee who retires before completing 10 years of qualifying service. The limit of DCRG is enhanced to a maximum of Rs. 15.00 lakhs. Other provision regarding gratuity and leave encashment shall remain unchanged.

Rule - 35. Commutation of Pension.

Existing provision shall continue.

Rule - 36. Fitment Benefit of Past Pensioner.

The revised basic pension of the past pensioners shall be fixed by multiplying the existing basic pension by a factor of 2.48. The fixation will be subject to provision that the revised pension, in no case, shall be lower than the 50% of the sum of the minimum of the pay in the pay band and Grade Pay thereon corresponding to the pre-revised pay scale from where the pensioner had retired.

Rule - 37. Age of Superannuation.

The present of age of superannuation will continue.

Rule - 38. Date of effect and payment of Arrear.

The date of effect of the revised pay shall be from 01-04-2016.

The first instalment of the arrears will be released immediately in the first quarter of 2017-18 and the balance arrears will be paid thereafter.

Rule - 39. Other Department wise issues.

Other Department wise recommendations as given in Chapter 14 of the Pay Commission's report and as agreed to by the Committee (with or without modifications) along with suggestions made by the Committee were approved by the Cabinet. Concerned Administrative Departments shall accordingly take necessary action as shown below:-

(i)       Agriculture Department

The Department shall examine the recommendation of the Pay Commission at Para 1.1 and take up with Finance Department with detail justification.

(ii)      Animal Husbandry & Veterinary Department

The Department shall examine the recommendation of the Pay Commission at Para 1.2 and take up with Finance Department with detail justification.

(iii)     Char Area Department

The Department shall examine the feasibility of the recommendations of the Pay Commission at Para 1.3 and submit proposal to Finance Department with detail justification.

(iv)    Co-operation Department

The Department shall examine the recommendations of the Pay Commission at Sub-Para (a) to (f) of Para 1.4 and submit proposal to Finance Department. In the case of Sub-Para (g) Grade Pay of ARCS shall remain at Rs. 5400/-.

(v)      Cultural Affairs Department

(a)      The Department shall examine whether the entry level educational qualification and nature of duties of the posts of Lecturer, Art & Crafts College and LKRB Music College are at par and if it is so, may move Finance Department for pay parity.

(b)      The Grade Pay of Demonstrator and Accompanists shall remain at Rs. 3000/- and Rs. 2100/- respectively.

(c)      The Department shall examine the recommendations of the Pay Commission at Sub-Para (e), (f) & (g) of Para 1.5 and submit report to Finance Department.

(vi)    Elementary Education Department

The Department shall examine the recommendation of the Pay Commission at Para 1.6 (f) and fix a ceiling for study leave and Faculty members shall be granted study leave in such manner that overall functioning of the Institute is not hampered.

(vii)   Excise Department

The Grade Pay of the existing Deputy Superintendent of Excise and Superintendent of Excise shall remain at the Grade Pay corresponding to Rs. 4600/- and Rs. 5400/-respectively.

As regards re-designation of posts, creation of posts, promotion and re-organisation of the Department etc. as recommended by the Pay Commission at Para 1.7, the Department shall examine the matter and submit proposal to Finance Deptt. with justification.

(viii)  Finance Department

(a)      The Department shall examine the recommendation of the Pay Commission at Sub-Para (b) (c) & (e) of Para 1.8 and formulate a policy decision.

(b)      The Grade Pay of Sr. F.A. shall be the Grade Pay corresponding to Rs. 6600/-.

(c)      The Treasury Accounts Assistants with Graduate qualification shall be paid as follows-

i.         Jr. Accounts Assistant Pay Band-2 with Grade Pay corresponding to Rs. 2900/-.

ii.        Sr. Accounts Assistant Pay Band-2 with Grade Pay corresponding to Rs. 3300/-.

The Accounts Assistants having under Graduate Qualification will be paid as follows:-

iii.       Jr. Accounts Assistant Pay Band-2 with Grade Pay corresponding to Rs. 2400/-.

iv.       Sr. Accounts Assistant Pay Band-2 with Grade Pay corresponding to Rs. 3100/-.

(ix)    Fishery Department-

The Department shall take up the matter of up-gradation of Directorate of Fishery to Level-I and subsequent up-gradation of posts at Sub-Para (a),(b) & (c) of Para 1.9 with Administrative Reforms & Training Department and submit proposal to Finance Department.

As regards (d), Fishery Deptt. shall consider the recommendation of the Commission.

(x)      Food & Civil Supplies Department-

(a)      The Department shall take necessary action for cadre review as recommended by the Pay Commission at Para 1.10.

(b)      The Grade Pay of Sub Inspector, Food & Civil Supplies Department shall remain at Rs. 3000/- p.m.

(xi)    Forest & Environment Department-

(a)      The Department shall examine the recommendation of the Pay Commission at Sub-Para 1(i) to (v) & 4 and take up the matter with Finance Department.

(b)      The Grade Pay of Deputy Ranger and Forest Ranger shall be the Grade Pay corresponding to Rs. 3300/- and Rs. 4600/- respectively.

(xii)   General Administration Department-

(a)      The Department shall take necessary action as per recommendation of the Commission at Para 1.12 (2).

(b)      The Department shall take up the case of Shri P.K. Sarma, Data Entry Operator with Personnel Department.

(c)      Grade Pay of Head Assistant in the district establishments shall be the corresponding Grade Pay of Rs. 3300/-. The Department shall examine the norm for creation of Head Assistant, as recommended by the Commission.

(d)      Grade Pay of LDA/UDA/Jr. A.A/SR. A.A. of the Directorate of Sainik Welfare and Zila Sainik Board shall be at par with Grade Pay of Jr. A.A., Sr. A.A. of other Heads of Departments & District establishments respectively.

(e)      All Jarikaraks/Process Serving Peon/Process Servers/Messengers shall be all categorized as Jarikarak Grade-I and Jarikarak Grade-II. Jarikaraks who have not completed 15 years of service shall be known as Jarikarak Grade-II and shall be paid Grade Pay corresponding to Rs. 1800/-. Others who have completed 15 years of service shall be designated as Jarikarak Grade-I and shall be paid Grade Pay corresponding to Rs. 2100/-. Department shall redesignate all posts of Jarikaraks/Head Jarikaraks/Process Serving Peon/Process Servers/Messengers accordingly.

(xiii)  Handloom & Textile Department-

(a)      The Department shall examine the case of Shri Jagat Ch. Baishya, Information Officer in HRDC and submit proposal to Finance Department.

(b)      The Grade Pay of Assistant Registrar shall be the corresponding Grade Pay of Rs. 5400/-.

(c)      The Department shall examine the recommendation of the Commission at Sub-Para (3) of Para 1.13 and take views of Personnel Deptt. and submit proposal to Finance Deptt.

(xiv)  Health & Family Welfare Department-

(a)      Nurses who have B.Sc. Nursing Degree at the time of direct appointment shall be given a Grade Pay corresponding to the Grade Pay of Rs. 3300/-.

For subsequent promotions, the Department shall frame appropriate Service Rules.

(b)      Grade Pay for diploma holder Pharmacist in Alopathy & Ayurveda shall be same. There shall be pay parity in case of all degree holder Pharmacists in both the system of medicine.

(c)      The Department shall examine the recommendation of the Commission at Sub-Para 4,5,6,7,8,12,14,15 & 16 of Para 1.14 and submit proposal to Finance Department.

(d)      The Department shall take necessary action and change nomenclature of Sr. Food Inspector and Regional Food Inspector to Sr. Food Safety Officer and Designated Food Safety Officer respectively. The Grade Pay of Sr. Food Safety Officer, Designated Food Safety Officer and District Malaria Officer shall continue to be as before and they shall get the corresponding revised Grade Pay.

(e)      Further recruitment of Diploma holder Physiotherapist is discouraged. For the time being, Assistant Physiotherapist shall be given Grade Pay corresponding to Rs. 2700/-. On promotion to the post of Physiotherapist, he shall be given Grade Pay corresponding to Grade Pay of Rs. 3300/-. Direct recruit Physiotherapist with Bachelor Degree in Physiotherapy shall be given the same Grade Pay corresponding to Grade Pay of Rs. 3300/-.

(f)       Secretaries of GMCH, Regional Dental colleges, Nursing College and other Medical Colleges shall be given Grade Pay corresponding to Rs. 4900/-.

(xv)   Higher Education Department-

The Department shall examine the recommendation of the Commission at Sub-Para 1, 3, 4, 5 & 6 of Para 1.15 and submit proposal to Finance Deptt. with justification.

(xvi)  Home Department

(a)      The Department shall examine the recommendation of the Commission at Sub-Para 1, 2, 3, 4, 5, 6, 8 & 10 of Para 1.17.

(b)      The Department shall examine the recommendation of the Commission at Sub-Para 7 and submit proposal to Finance Deptt. in consultation with Health & FW Department.

(c)      The Department shall examine the recommendation of the Commission at Sub-Para 9 and take up with AR & Training/Finance Department with justification.

(xvii) Industries & Commerce Department

(a)      The technical & non-technical classification of Junior Industry Service Grade - II shall be abolished and all Officers in Junior Industry Service Grade - II shall be placed in PB-2 with Grade Pay corresponding to Grade Pay of Rs. 3300/-.

(b)      The Department shall examine the recommendation of the Commission at Sub-Para 2 of Para 1.18 and take up with Finance Deptt.

(xviii)   Information & Public Relations Department.

(a)      Grade Pay of Joint Director shall be the corresponding Grade Pay of Rs. 6600/- in PB-4.

(b)      Grade Pay of DIPRO & SDIPRO shall be the corresponding Grade Pay of Rs. 5900/-& 5400/- respectively.

(c)      Department shall examine the recommendation of the Commission at Sub-Para (iii), (iv), (v) & (vi) of Para 1.19 and submit proposal to Finance Deptt. with justification.

(xix)  Judicial Department

Judicial Department shall examine the recommendation of the Commission at Para 1.20 & submit proposal to Finance Department.

(xx)   Labour & Employment Department

(a)      The Department shall examine the recommendation of the Commission at Sub-Para 1 & 2 of Para 1.21 and submit proposal to Finance Department.

(b)      The Grade Pay of Law Assistant in the O/o the Chief Inspector of Factories shall be the Grade Pay corresponding to Rs. 5100/-.

(xxi)  Mines & Minerals Department

The Department shall examine the matter & submit proposal to Finance Department with justification.

(xxii) Panchayat & Rural Development Department

(a)      All Gram Sewak/Sewikas shall be given one pay scale with Grade Pay corresponding to Grade Pay of Rs. 2400/-. There shall be no separate pay scale for untrained Gram Sewak/Sewikas and training is compulsory for all. Those who have failed to successfully complete the training within the stipulated time, his/her increment shall be stopped till he/she completes such training.

(b)      The Grade Pay of Sr. Gram Sevak/Sevika shall be the Grade Pay corresponding to Rs. 2500/-.

(c)      As regards of merger and grouping of E.O. the provision of Service Rule shall apply.

(d)      All posts of E.O. Fishery ( B.Sc. Zoology) shall be abolished after retirement of the present incumbents and E.O. Fishery with B.F.Sc qualification shall be appointed thereafter on deputation from Fishery Deptt.

(e)      The provisions of Service Rule shall apply in the recommendation of the Commission at Sub-Para 4,5,7 &8 of Para 1.23.

(xxiii)   Planning & Development Department

(a)      The Department shall examine the recommendation of the Commission at Sub-Para 1 & 2 of Para 1.24 and take up with Administrative Reforms & Training Department.

(b)      The Department shall examine the recommendation of the Commission at Sub-Para 3.

(c)      Till implementation of MACP, the present provision shall continue in the case of Smti. Jyotilekha Khaund, Librarian and Shri Ganga Prasad Hazarika, Language Officer.

(xxiv)   Printing & Stationary Department

Department shall examine the recommendation of the Commission at Para 1.25 and submit proposal to Finance Department.

(xxv)Revenue & Disaster Management Department

(a)      There shall be three distinct Grade Pay for the Survey staff of the Director of Land Records viz. the Grade Pay corresponding to Rs. 3000/-, Rs. 3100/- and Rs. 3300/-.

Further, the following grouping shall be made for the purpose of revision-

(i)       GP of Rs. 3000/-  Traverser Gr. III/Draftsman GR. II/Plain Table Surveyor/Sub Engineer Gr. II.

(ii)      GP of Rs. 3100/-  Traverser Gr. II/Draftsman GR. I/Senior Plain Table Surveyor/Sub Engineer Gr. I.

(iii)     GP of Rs. 3300/-  Traverser Gr. I/Head Draftsman.

(b)      The Department shall examine the recommendation of the Commission at Sub-Para 3 of Para 1.26 and take up with Administrative Reforms & Training Department.

(c)      Grade Pay of Mandal shall be the corresponding Grade Pay of Rs. 2400/-.

(d)      The post of Kanoongo and Inspector of Records shall be redesignated as Kanoongo Gr-II and Kanoongo Gr-I respectively. The Grade Pay of Kanoongo Gr-II and Kanoongo Gr-I shall be the Grade Pay corresponding to Grade Pay of Rs. 2700/- & 2900/-respectively. The post of Kanoongo Gr-I shall be filled up by promotion.

(e)      There shall be no additional increment on completion of skill development training.

(xxvi)   Science & Technology Department

(a)      The Jr. Scientific Officer working in the Directorate of Science & Technology shall be given benefit under MACP. Till such time, MACP is introduced, existing provisions shall continue.

(b)      Grade Pay of Sri. Sanjib Sarma shall be the Grade Pay corresponding to Rs. 2900/-.

(xxvii)  Secondary Education Department

(a)      The Grade Pay of Shri Sanjib Kr. Phookan, Asstt. Academic Officer shall continue as before.

(b)      The Department shall examine the recommendation of the Commission at Sub-Para 2, 3, 4, 5, 6, 7, 8 & 10 of Para 1.28 and submit proposal to Finance Department.

(xxviii) Secretariat Administration Department

(a)      Grade Pay of Deputy Secretary (Secretariat Service) shall be the Grade Pay corresponding to Rs. 6600/-.

(b)      Grade Pay of Jr. Administrative Asstt. in Assam Secretariat shall be the Grade Pay corresponding to Rs. 3300/-.

(c)      The Department shall examine the recommendation of the Commission at Sub-Para 3 of Para 1.29 and take up with Finance Department.

(d)      For promotion of Grade -IV to the posts of Computer Operator and Jr. A.A., suitable competence tests shall be devised and minimum qualification like Graduation/HSSLC shall be prescribed.

(e)      For promotion of Sr. Grade Comp. Operator, induction training as is required for Jr. A.A. alongwith 4 years work experience shall be required.

(xxix)   Social Welfare Department

(a)      The Department shall take up the matter of upgradation to level-I Directorate with Administrative Reforms & Training Deptt.

(b)      The Department shall examine the recommendation of the Commission at Sub-Para 3 of Para 1.30 and take up with Finance Deptt.

(xxx)Soil Conservation Department

The Department shall examine the recommendation of the Commission at Para 1.31 and take up with Finance Deptt.

(xxxi)   Sports & Youth Welfare Department

The Department shall examine the recommendation of the Commission at Para 1.32 (2) regarding Grade Pay of NCC Modelers (Aero & Ship) and take up with Finance Department.

(xxxii)  Transport Department

(a)      The Department shall examine the recommendation of the Commission at Sub-Para 1, 2, 3, 4 & 5 of Para 1.33 and submit proposal to Finance Deptt.

Promotions shall be as per provisions of Service Rule.

(b)      Grade pay of Principal (Driving Training Centre) shall be Grade Pay corresponding to Rs. 5400/-, which is equivalent to the Grade Pay of DTO, subject to the condition that both the posts are same cadre and interchangeable.

(c)      The post of Pool Officer shall be abolished.

(xxxiii) Works Department (PHE/PWD/Irrigation/Water Resources)

The Department shall examine the recommendation of the Commission at Sub-Para Para (1), (2), (3), (4) & (6) of Para 1.35.

(xxxiv) WPT & BC Department

The Department shall examine the recommendation of the Commission at Para 1.36.

Rule - 40. Issues common to more than one Department.

Personnel (B) Department and GA Department shall examine the recommendations of the Pay Commission at Para 2.1 (b) of Chapter 15 regarding equalization of pay of Grade -III Ministerial Service employees in the District with those under HODs.

The concerned administrative Departments shall examine the recommendation of the Pay Commission at Para 4.1(a) & (b) of Chapter 15 regarding predating of Directorates and take up with AR & Training Department and Finance Department.

As regards recommendation of the Pay Commission at Para 4.1(c) regarding closure of Directorates, AR & T Deptt. shall examine the matter and necessary action.