Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 5 in National Housing Bank (Officers') Service Regulations, 1997

5. Increments.

(1)The increments shall be granted subject to the following sub-clauses:
(a)The increments specified in the scale of pay set out in sub-regulation (1) of regulation 4 shall subject to the sanction of the Competent Authority, accrue on an annual basis and shall be granted on the first day of the month in which these fall due.
(b)Officers in Scale I and II, 1 year after reaching the maximum in their respective scales, shall be granted further increments including stagnation increment(s) in the next higher scale only as specified in (c) below subject to their crossing the efficiency bar.
(c)Officers including those referred to in (b) above who reach the maximum of the Middle Management Grade Scale II and III shall draw stagnation increment(s) for every three completed years of service after reaching the last stage of the Scale 11 or Scale III, as the case may be subject to maximum of two such increments of Rs. 230/- each for Officers in the last stage of Scale II and one such increment of Rs. 250/- for Officers in the last stage of Scale III. However, such officers who are in Substantive Scale III i.e. those who are promoted or recruited in Scale Ill Shall draw a second Stagnation increment of Rs. 250/- after three years of receiving the first stagnation increment.
Note. - Grant of such increment in next higher Scale Shall not amount to promotion. Officers even after receipt of such increment shall continue to get privileges, perquisites duties, responsibilities or posts of their substantive Scale 1 of Scale II, as the case may be.
(2)An additional increment shall be granted in the scale of pay for passing each part of the CAIIB examination.Explanation. - Officers who reach or have reached the maximum in the pay scale and are unable to move further except by way of promotion shall be granted Professional Qualification allowance in lieu of additional increments in consideration of passing CAIII3 examination as under:Those who have passed only Part I of CAIIB : Rs. 120/- p.m. after one year on reaching the top of the scale.Those who have passed both Parts of CAIIB :
(i)Rs. 120/- p.m. after 1 year on reaching the top of the scale
(ii)Rs. 300/- p.m. after 2 years of reaching the top of the scale.
Note. - (a) Revised professional qualification allowance shall rank for Dearness Allowance, House rent Allowance and Superannuation Benefits.
(b)If an Officer who is in receipt of Professional Qualification Allowance is promoted to next higher scale, he shall, subject to Government guidelines, if any, be granted, on fitment into such higher scale, additional increment(s) for passing CAIIB to the extent increments are available in the scale and if no increments are available in the scale or only one increment is available in the scale, the officer shall be eligible for Professional Qualification Allowance in lieu of increment(s).