Section 4A in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985
4A. [ Addition to basic pay after reaching maximum of scale. [Notified in Gazette of India dated 08.10.2010.]
- Subject to the work record being found satisfactory,-(a)an Officer in the scale of pay of Assistant Administrative Officer who has reached the maximum of the scale of pay applicable to him, may be granted for every three completed years of service after reaching such maximum, an addition to the basic pay equal to the last increment drawn by him in the scale of pay, subject to the maximum of three such additions:Provided that no officer shall be entitled to such addition to the basic pay before the first day of the month following completion of three years after reaching maximum of the scale of pay or after drawing such additions, as the case may be;(b)an Officer in the scale of pay of Administrative Officer who has reached the maximum of the scale of pay applicable to him, may be granted for every three completed years of service after reaching such maximum, an addition to the basic pay equal to the last increment drawn by him in the scale of pay, subject to the maximum of five such additions:Provided that no officer shall be entitled to such addition to the basic pay before the first day of the month following completion of three years after reaching maximum of the scale of pay or after drawing such additions, as the case may be;(c)an Officer in the scale of pay of Assistant Divisional Manager who has reached the maximum of the scale of pay applicable to him, may be granted for every three completed years of service after reaching such maximum, an addition to the basic pay equal to the last increment drawn by him in the scale of pay, subject to the maximum of two such additions:Provided that no officer shall be entitled to such addition to the basic pay before the first day of the month following completion of three years after reaching maximum of the scale of pay or after drawing such additions, as the case may be;Provided that where an Officer is not granted such addition to the basic pay referred to in clause (a) or clause (b) or clause (c) on first day of the month following completion of three years of service from the date of reaching maximum of the scale of pay applicable to him or from the last such addition to the basic pay (such first day of the month following completion of three years of service from the date of reaching maximum of scale of pay or the last such addition to the basic pay being hereinafter referred to as "the relevant date", as the case may be), his case shall fall due for review in each calendar year in the month following that in which he completes twelve months of service as reckoned from the relevant date, or from the date of such review, so long as he has not been allowed such addition to the basic pay, and if it is decided to allow such addition subsequently, it shall take effect from the first of the month in which the review has fallen due in the calendar year in which the decision is taken.Explanation. - For the purposes of this rule, 'calendar year' means the period from the 1st day of January to the 31st day of December.]
