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Union of India - Section

Section 14 in Indian Administrative Service (Pay) Rules, 2016

14. Authority to exercise powers under rules 9, 10 and12 in relation to a Joint Cadre.

(1)The powers under rules 9,10 in the case of a member of the Service borne on a Joint Cadre, shall be exercised by the Joint Cadre Authority.
(2)The powers under rule 12 in relation to the members of Service and in relation to posts, borne on a Joint Cadre shall be exercised by the Government of the Constituent State concerned.Illustrations:
(1)Bunching of stages in the revised pay structure: - If two members of Service drawing pay of Rs. 53,000 and Rs. 54,590 in the GP 10000 are to be fitted in the new pay matrix, the member of Service drawing pay of Rs. 53,000 on multiplication by a factor of 2.57 will expect a pay corresponding to Rs. 1,36,210 and the member of Service drawing pay of Rs. 54,590 on multiplication by a factor of 2.57 will expect a pay corresponding to Rs. 1,40,296. Revised pay of both should ideally be fixed in the first cell of level 14 in the pay of Rs. 1,44,200 but to avoid bunching the member of Services drawing pay of Rs. 54,590 will get fixed in second cell of level 14 in the pay of Rs. 1,48,500.[Proviso under Rule 4(A)(ii)]
(2)Additional increment for stagnation at the maximum of the Pay Band and Grade Pay or Scale:
Pay Band and Grade Pay or scale PB-4 (37400-67000), GP 10000 HAG (67000-79000)
Maximum of the applicable Pay Band and Grade Payor scale 77000 Rs.79,000.00
Date on which pay fixed at maximum of theapplicable Pay Band and Grade Pay or scale 01/07/14 01/07/13
Revised Pay in the applicable Level in the newPay Matrix 199600 205100
No. of years completed at maximum as on01.01.2016 1 year and 6 months 2 years and 6 months  
No. of Increment (s) to be granted on 01.01.2016 Nil 1
Revised Pay after grant of increment on01.01.2016 199600 211300
After fixation of pay on 01.01.2016 as indicated above, the date of increment shall be regulated as per the provisions of Rule 8 of IAS(Pay) Rules, 2016.[Proviso under Rule 8(1)(b)]