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Union of India - Section

Section 9 in The Life Insurance Corporation of India Information Technology Specialist Group (Selection, terms and conditions of service and payment of Allowance) Rules, 2007

9. Payment of allowance.

(1)In addition to the salary and other benefits applicable to the cadre, the selected personnel on joining the Information Technology Specialist Group and till the period he remains there, shall be paid a fixed allowance as under, which shall not count as basic pay for any purpose:
(i) Developer - Rs.10,000/- per month
(ii) Business System Analysts(BSAs) - Rs. 15,000/- per month
(iii) Project Leader - Rs. 20,000/- per month
(2)Payment of allowance as specified above will be applicable from the date the employee takes over charge in the concerned post. However, newly selected personnel in the above Group shall not be paid the allowance for the first six months. His/her performance will be reviewed at the end of six months and if found satisfactory, allowance shall be sanctioned from the date of joining the Group.
(3)The functional allowance of Rs. 400/- p.m. or Rs.500/- p.m., as the case may be, drawn by Higher Grade Assistant (Programmer)/Programmers or System Analysts or Programmers-cum-System Analysts in the scale of pay of Higher Grade Assistant, Assistant Administrative Officer, Administrative Officer or Assistant Divisional Manager shall not be payable on their joining the Information Technology Specialists Group.
(4)Those employees who are posted out of Information Technology Specialist Group at some stage, if entitled for Functional Allowance applicable to the posts of Higher Grade Assistant (Programmer)/ Programmers or System Analysts or Programmers-cum-System Analysts in the scale of pay of Assistant Administrative Officer Administrative Officer or Assistant Divisional Manager shall start drawing the same from the date of their joining the department to which he/she is transferred.
(5)The allowance shall cease to be payable to an employee /officer who has given a notice of resignation or voluntary retirement under the Life Insurance Corporation of India (Staff) Regulations, 1960 or the Life Insurance Corporation of India (Employees) Pension Rules, 1995, from the date of such notice. However, subject to the rules in this regard if such an employee/officer is allowed to withdraw the notice of resignation or voluntary retirement, the allowance may be paid, if otherwise payable, to such an employee as if the notice was not given at all.