Section 3(5) in Orissa Revised Scales of Pay Rules, 2008
(5)"Pay" means the pay as defined in clause (i) of Sub-rule (a) of Rule 33 of the Orissa Service Code in the existing scale and shall include -(i)adhoc increment granted in the shape of personal pay on account of stagnation at the maximum of the existing scale;(ii)Personal pay granted due to fixation of pay under Sub-rule (d) of Rule 74 of the Orissa Service Code, including the case where reduceable personal pay has been granted to protect the total emoluments on account of loss of special pay;(iii)advance increment (s) granted, if any;Note. - A list of existing scale of pay and their corresponding Pay band/revised pay structure is appended to the First Schedule to these rules.
