Section 2 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"appointed date" means first of April, 1964;(b)"Basic Pay" means the amount drawn monthly by a Municipal employee as pay but shall not include special pay or pay granted in view of his personal qualification which has been sanctioned for the post held by him substantively or in an officiating capacity or to which he is entitled by virtue of his position in a cadre;(c)"Emoluments for fixing pay" means-(i)In the case of existing employees the amount arrived at by adding the basic pay and the dearness allowance which was being paid to the employees concerned immediately before the appointed date and subtracting from it, the amount of dearness allowance granted by the Municipal Council corresponding to the amount of dearness allowance granted by the State Government to their employees after the revision of pay-scales following the recommendations of the Chhattisgarh Pay Committee, 1960 :Provided that in the case of existing employees appointed against posts the pay scales of which have been revised following the revision of pay scales by the State Government on the recommendations of the Chhattisgarh Pay Committee, 1960, the "emoluments for fixing pay will be the basic Pay" only as on the appointed date.(ii)In the case of new entrants appointed against posts created on or after the appointed date on scales of pay other than existing scales the "emoluments for fixing pay will be the basic pay" only on the date of their appointment :Provided that in the case of employees appointed on posts, the pay scales of which arc "existing scales" only "emoluments tor fixing pay" will be arrived at the adding the basic pay with the dearness allowance, payable to such employees by their Municipal Councils, on the date of their appointment and subtracting from it the amount of dearness allowance granted by the State Government to their employees after the revision of pay scales following the recommendations of the Chhattisgarh Pay Committee, 1960. Additional or extra dearness allowance or additions to pay if granted by the Municipal Council to their "employees in the nature of interim relief will also be subtracted.(d)"Existing employee" means an employee of a Municipal Council in its service immediately before the appointed date;(e)"Existing posts" means the posts duly sanctioned by the competent authority and in existence immediately before the appointed date.(f)"Existing pay" means the pay admissible to a Municipal employee immediately before the 'appointed date';(g)"Existing scale" means the scale of pay applicable to a Municipal employee in respect of his substantive or officiating post, as the case may be, immediately before the 'appointed date';(h)"New entrant" means the Municipal employee appointed or deemed to have been appointed on or alter the 'appointed date';(i)"New scale" means the scale applicable to a post included in Schedule III;(j)"Officiating" or "Officiated" refers to periods of service during which the absorbed Municipal employee had actually officiated as also periods during which he would have officiated but for the following causes :-(i)leave during which, but for the Municipal employee proceeding on such leave he would have continued to officiate on the same post or a post on the same time scale;(ii)appointment to higher post during which, but for such appointment the Municipal employee would have continued to hold such post;(iii)appointment to another post during which the conditions necessary' for eligibility of the benefit of the next below rule would operate;(iv)suspension followed by re-instatement in the same post, here period of suspension is treated as period spent on duty or leave;(v)deputation on training, during which period the Municipal employee would be considered as on duty and would have officiated in the post, but for such deputation;(vi)leave and such joining time during which the Municipal employee would have continued to hold the same post;(k)"Post of absorption" means the post included in a cadre or otherwise than in a cadre in which a Municipal employee is absorbed or is deemed to have been absorbed, irrespective of whether the post is permanent or temporary(l)"President scale" means the scale of pay applicable to a Municipal employee in respect of his substantive or officiating post, as the case may be, immediately before the date these rules are published in the "Chhattisgarh Rajpatra";(m)"Present Posts" means the posts duly sanctioned by the competent authority and in existence immediately before the date these rules are published in the "Chhattisgarh Rajpatra";(n)"Present Pay" means the pay admissible to a Municipal employee immediately before the date these rules are published in the "Chhattisgarh Rajpatra";(o)"Special Pay" means an addition, of the nature pay, to the emoluments of a post or of a Municipal employee, granted in consideration of-(a)the special arduous nature of the duties; or(b)a specific addition to the work or responsibility.
