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State of Jammu-Kashmir - Section

Section 8 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017

8. Remuneration and Other Benefits.

- (i) A GSA shall be paid consolidated remuneration under a detailed head 017 "Remuneration below relevant Major head of Account of the department as per followmg structure :-
(a)Remuneration :
Group I-Skilled Workers :
Period of engagement as CSLW Monthly remuneration
(i) Above 10 years up to 15 years Rs. 13000/- p. m.
(ii) Above 15 years up to 20 years Rs. 18000/- p. m.
(iii) More than 20 years Rs. 24000/- p. m.
Group II-Un-Skilled Workers :
(i) Above 10 years up to 15 years Rs. 10000/- p. m.
(ii) Above 15 years up to 20 years Rs. 15000/- p. m.
(iii) More than 20 years Rs. 20000/- p. m."
(b)Annual hike. - A "Government Services Assistant" shall be entitled to an annual hike of 3% on his/her consolidated remuneration on the last day of a calendar year with effect from 1st January, of the following year.
(c)Terminal benefits. - A "Government Services Assistant" shall be covered under NPS along with Employer's Share to be contributed by the Government.
(d)Leave and Medical Reimbursement. - A "Government Services Assistant" shall be entitled to Leave and Medical Reimbursement benefits etc. as are admissible to a Class-IV employee.
(e)Periodical hike in remuneration. - A "Government Services Assistant" shall be entitled to a higher remuneration in the manner as indicated hereinabove as per the rule 8(i)(a) on completion of 15/20 years of casual/seasonal/regular service taken together.
(f)Maintenance of service bio-data. - The service bio-data/ records of a GSA shall be maintained at the level of Head of Office in each department in the form of a Service Book.
(g)A "Government Services Assistant" shall continue in a department up to the age of 60 years.