Section 12 in The West Bengal Universities (Control of Expenditure) Act, 1976
12. The Accountant-General, West Bengal, is being informed.
B. N. ChatterjeeJoint Secretary.Annexure IConditions for introduction of the revised pay scales[Reference para. 2 of G.o. No. 372-Edn. (CS), dater 7th April, 1975](i)The revised pay scales arc inclusive of the entire amount of Government D. A. as well as University/College D.A., if any, as admissible on 31st December, 1972;(ii)The additional emoluments payable to teachers for the period from 1st January, 1973 to 31st March, 1975, if any, after adjustment of the ad interim increase of Rs. 75 p.m. paid from 1st April, will be paid in two annual instalments, the first one to be paid on or about April 1, 1976;(iii)Recruitment to all categories of teachers of Universities as well as of non-Government Colleges shall be made in future through the University and College Service Commission to be constituted by the State Government strictly on merit and after advertisement on the basis of qualifications as prescribed in Annexure III. No appointment should be made on communal or caste consideration;Pending constitution of the University and College Service Commission status quo in regard to the existing method of recruitment but on the basis of the prescribed qualifications as in Annexure III may be maintained until further orders except that recruitment of teachers including Principals of non-Government non-Sponsored Colleges shall also be made through the Selection Committees already constituted for the purpose of selection of teachers including Principals of Sponsored Colleges.(iv)The existing Lecturers in Colleges who did not possess at the time of their initial recruitment minimum qualifications as prescribed by the University concerned should be required to attain these qualifications within five years from the date of placement in the revised scale. If they arc unable to do so during this period, they shall not be allowed to earn any future increment till they have satisfied this condition.(v)Only those Principals will be eligible for higher scale of pay, viz. Rs. 1,500-60-1,800-100-2,000-125/2-2,500 who on 1st January, 1973 completed at least 7 years of service as Principal in Colleges which had an aggregate roll strength in the main shift of not less than 750 in each of the three sessions 1972-73, 1973-74 and 1974-75.(vi)The period of probation of a teacher of a University shall be such as prescribed by the University concerned under its Act/Statutes/Ordinances, etc., but in no case shall be more than 24 months. A teacher appointed against a permanent vacancy in a non-Government College shall be on probation ordinarily for a period of one year from the date of his appointment and such period of probation may at the discretion of the Governing Body be extended for a further period not exceeding one year.(vii)The age of superannuation for teachers as well as for Principals shall be 60 years and thereafter no further extension in service shall be given. A teacher who has already been given extension on attaining the age of 60 years on January 1, 1973 or thereafter shall continue to be in the old scale of pay during the period of extension.(viii)No teacher/Principal shall be paid any remuneration for examination work, including invigilation work, within the University/Institution.(ix)The work-load of teachers, submission of plan of work, etc., shall be as may be determined by the University in case of University teachers and by the State Government in case of College teachers on the recommendations of the University Grants Commission. Pending such determination status quo may be maintained.(x)The assessment at Rs. 1,300 in the scale of Rs. 700-40-1,100-50-1,30.0-Assessment-50-1,600 prescribed for College lecturers shall be done by the concerned appointing authorities in the manner to be prescribed for the purpose.(xi)The revised scale of Rs. 500-900 is for the existing Demonstrators/ Tutors shall not be appointed in Universities and Colleges.(xii)Every teacher shall abide by a code of conduct or, if there is no code of conduct at present, by such code of conduct as may be drawn up in future.Annexure IIFormula for fixation of pay in the revised scales.[Reference para. 3 of Government Order No. 372-Edn.(CS.), dated 7th April, 1975]The initial pay in the revised scales shall be fixed in the following manner :-I. (A) In the case of a teacher drawing basic pay up to and including Rs. 1.800 in the existing scale-(a)an amount representing five per cent, of the basic pay, subject to a minimum of Rs. 15 and a maximum of Rs. 50, shall be added to the existing emoluments of the teacher.Explanation I. - Existing emoluments means Basic Pay plus Dearness Pay Plus Dearness Allowance plus Interim relief, if any, sanctioned during 1st March, 1970 and 1st January, 1973 and not any other allowance.Explanation II. - If the amount so computed includes a part of a rupee, then, if such part is fifty paise or more, it shall be increased to one complete rupee and if such part is less than fifty paise, it shall be ignored.(b)after the existing emoluments have been increased and computed as specified in clause (a), the pay shall be fixed in the revised scale at the stage equal to the amount so computed or, if there is no such stage in the revised scale, at the stage next above the amount so computed:Provided that-(i)if t he amount as computed under clause (a) is less than the minimum of the revised scale, the pay shall be fixed at the minimum of that scale;(ii)if the amount as computed under clause (a) is more than the maximum of the revised scale, the pay shall be fixed at the maximum of that scale:Provided further that except in cases where the pay is fixed at the minimum of the revised scale, if the revised emoluments as determined under this sub-rule exceed the existing emoluments by more than Rs. 100, the initial pay shall be fixed at the highest stage in the revised scale at which the revised emoluments payable do not exceed the existing emoluments by Rs. 100 and the difference, if any, between the existing emoluments plus Rs. 100 and the revised emoluments, so payable shall be allowed as personal pay to be absorbed in future increases in pay.Explanation. - Revised emoluments means the Basic Pay of the teacher in the revised scale.(B)In the case of a teacher drawing basic pay exceeding Rs. 1,800 in the existing scale, the initial pay in the revised scale shall be fixed under the provisions of Fundamental Rule 22, 23 and 31 and for this purpose, his pay in the existing scale shall be deemed to include the dearness allowance, if any, drawn by him.Note 1. - Where a teacher is holding a permanent post and is officiating in a higher post and the scales applicable to these two posts are merged into one scale, the pay shall be fixed under this sub-rule with reference to the officiating post only, provided he has continuously officiated in that post for not less than one year as on the 1st day of January, 1973 and the pay so fixed shall be treated as substantive pay. Where such teacher has not completed one year's continuous service in the higher officiating post as on the 1st day of January, 1973, his pay in the revised scale shall be fixed separately with reference to his substantive pay and officiating pay in the existing scales and his pay in the revised scales fixed with reference to the officiating pay shall be treated as substantive pay in that scale either on confirmation in the higher officiating post or after rendering service for the period by which it fell short of one year on the 1st day of January, 1973, whichever is earlier, provided that in the latter case, it is certified by the appointing authority that he would have continued to officiate in the higher officiating post during this period had the revised scales not been introduced. If, however, the appointing authority certifies that he would have reverted to the lower post during this period, his pay in the revised scale would, from the date on which he would have reverted, be regulated on the basis of the pay fixed on the 1st day of January, 1973, with reference to his substantive pay in the lower post.Note 2. - Where the existing emoluments exceed the revised emoluments in the case of any teacher, the difference shall be allowed as personal pay to be absorbed in future increases in pay.Note 3. - Where in the fixation of pay under clause (b) of paragraph (A) or paragraph (B) the pay of a teacher drawing pay at more than five consecutive stages in an existing scale gets bunched, that is to say, gets fixed in the revised scale at the same stage, the pay in the revised scale of such of these teachers who are drawing pay beyond the first five consecutive stages in the existing scale shall be stepped up to the stage where such bunching occurs, as under, by the grant of increment(s) in the revised scale in the following manner, namely :-(a)for teachers drawing pay from the 6th up to 10th stage in the existing scale-By one increment.(b)for teachers drawing pay from the 11th up to the 15th stage in the existing, scale, if there is bunching beyond the 10th stage-By two increments.(c)for teachers drawing pay from the 16th up to 20th stage in the existing scale, if there is bunching beyond the 15th stage-By three increments.If by stepping up of the pay as above, the pay of a teacher gets fixed at a stage in the revised scale which is higher than the stage in the revised scale at which the pay of a teacher who was drawing pay at the next higher stage or stages in the same existing scale is fixed, the pay of the latter shall also be stepped up only to the extent by which it falls short that of the former.Note 4. - Where in the fixation of pay under clause (b) of paragraph (B) the pay of a teacher, who in the existing scale was drawing immediately before the 1st day of January, 1973 more pay than another teacher junior to him in the same cadre, gets fixed in the revised scale at a stage lower than that of such junior his pay shall be stepped up to the same stage in the revised scale as that of the junior.Note 5. - Where as on the 1st day of January, 1973, a teacher is in receipt of personal pay (including ad hoc increment, if any, on account of stagnation at the maximum of the existing scale) which together with his existing emoluments exceeds the revised emoluments, then, the difference representing such excess shall be allowed to such teacher as personal pay to be absorbed in future increases in pay.II. Date of next increment in the revised scale : The next increment of a teacher whose pay has been fixed in the revised scale in accordance with rule I shall be granted on the date he would have drawn his increment, had he continued in the existing scale:Provided that in cases where the pay of a teacher is stepped up in terms of Note 3 to rule I, the next increment shall be granted on the completion of qualifying service of twelve months from the date of the stepping up of the pay in the revised scale :Provided further that, in cases other than those covered by the preceding proviso, the next increment of a teacher whose pay is fixed on the 1st day of January, 1975 at the same stage as the one fixed for another teacher junior to him in the same cadre and drawing pay at a lower stage than his in the existing scale, shall be granted on the same date as admissible to his junior, if the date of increment of the junior happens to be earlier.Explanation. - For the purpose of this rule, increment shall be construed to mean stages in the time scale and not necessarily actual increases in pay (that is to say, where an increment in any scale is not annual, the increment shall be construed as carrying as many stages as the number of years of service required to be rendered for earning an increment).III. Cases of pay fixation which cannot be covered by the principles enunciated above and also those where the application of the above principles give rise to anomalies should be referred to the Education Department (through the Director of Public Instruction in case of college teachers).Annexure IIIQualifications for recruitment to the posts of Lecturers in the Faculties of Arts and Social Science including Commerce and Science in Universities and CollegesUniversity Lecturers-(a)A Doctor's degree or published work of an equally high standard;(b)consistently good academic record with 1st or high 2nd class (B +) Master's degree in a relevant subject or an equivalent degree of a foreign University.Having regard to the need for developing inter-disciplinary programmes, the degrees in (a) and (b) above may be in relevant subjects:Provided that if the selecting authority is of the view that the research work of a candidate as evident either from his thesis or from his published work is of very high standard, it may relax any of the qualifications prescribed in (b) above :Provided further that if a candidate possessing a Doctor's degree or equivalent published work is not available or is not considered suitable, a person possessing a consistently good academic record (due weightage being given to M. Phil, or equivalent degree or research work of quality) may be appointed on the condition that he will have to obtain a Doctor's degree or give evidence of published work of equivalent high standard within five years of his appointment, failing which he will not be able to earn future increments until he fulfils these requirements.Explanation. - Consistently good academic record means overall record of all assessments throughout the academic career leading to the Master's degree, which should at least be B+ or high second class.College Lecturers-(a)A consistently good academic record with 1st or high 2nd class (B +) at the Master's degree in a relevant subject or an equivalent degree of a foreign University ; and(b)an M. Phil, degree or a recognised degree beyond the Master's level or published work indicating the capacity of a candidate for independent research work:Provided that if a candidate possessing the qualification as at (b) above is not available or not considered suitable, the college, on the recommendation of the selecting authority, may appoint a person possessing a consistently good academic record on the condition that he will have to obtain an M. Phil, degree or a recognised degree beyond the Master's level within five years of his appointment, failing which he will not be able to earn future increment till he obtains that degree or gives evidence of equivalent published work of high standard.Explanation. - Consistently good record would mean overall record of all assessments throughout the academic career leading to the Master's degree, which should at least be B + or high second class.Option Form[Reference para 6 of G.O. No. 372-Edn(CS), dated 7th April, 1975]I do hereby retain my existing scale of pay with all the conditions attached thereto.(Signature with date)(Designation)Countersigned*Vice-Chancellor/ Pro-Vice-Chancellor (for University teachers)Principal/President of the Governing Body (for Colleges)* In case of the Principals the option should be countersigned by the President of the Governing Body of the College concerned.
