Section 5 in Indian Administrative Service (Pay) Rules, 2016
5. Fixation of initial pay.
(1)The initial pay of a direct recruit shall be fixed at the minimum pay or the first Cell in the Level10 of Pay Matrix:Provided that, if a direct recruit holds a lien, or would hold the lien, had his lien not been suspended on permanent post, under the rules applicable to him prior to his appointment to the Indian Administrative Service, his initial pay shall be regulated in following manner, namely:-(a)he shall, during the period of probation, draw the pay of the permanent post, if it is more than the minimum of the Junior Scale and on confirmation in the Indian Administrative Service;(b)if he was holding a Group A post before appointment to the Indian Administrative Service, his pay shall be fixed at the same stage as the pay in the Group A post in the Level 10 of the Pay Matrix; and(c)if he was holding a post lower than a Group A post, his pay in the Level 10 of the Pay Matrix shall be fixed as the pay arrived at by increasing his pay in respect of the lower post by one increment as specified in the vertical Cells of the applicable Level in the Pay Matrix admissible for such lower post, and if his pay in the pay Matrix after adding one increment is less than the minimum of the first Cell in the Level 10 of the Pay Matrix, then, his pay in the shall be fixed at the minimum of the Level 10 of the Pay Matrix;(d)he shall however, cease to earn any increments in the Junior Scale, until, having regard to his length of service, he becomes entitled to a higher pay:(2)The pay in case of promotion of a member of Service, in the Junior Scale to a post in the Senior Time Scale, in the revised pay structure shall be made in the following manner:-One increment shall be given in the Level 10of the Pay Matrix from which the Member of service is promoted and he shall be placed at a Cell equal to the figure so arrived at in the Level 11 of the Pay Matrix corresponding to the Senior Time Scale of the post to which promoted and if no such Cell is available in the Level to which promoted, he shall be placed at the next higher Cell in that Level and Thereafter two additional increments shall be granted to the Basic Pay in the Level to which the Member of Service has been promoted by incrementally moving down two cells in the new Level to which he has been promoted.(3)The initial pay of a State Civil Service officer, on his appointment to the Service or on appointment in a cadre post in an officiating capacity in accordance with rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, as the case may be, shall be fixed as per the principles laid down in Schedule I annexed to this rule and the pay and incremental benefits shall accrue to him under the other relevant provisions.(4)The initial pay of an officer appointed by selection to the Service or on appointment to a cadre post in an officiating capacity, in accordance with rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, as the case may be, shall be fixed by the Central Government in consultation with the State Government concerned, in the manner specified in Schedule I. Further pay and incremental benefits shall accrue to him under the other relevant provisions.(5)The pay of a member of the Service in the Senior Time Scale shall, on promotion to the Junior Administrative Grade, be fixed in Level 12 of the Pay Matrix in the same manner as in the case of promotion from Junior Time Scale to Senior Time Scale by adding one increment in the Level 11 of the Pay Matrix from which the Member of service is promoted, he shall be placed at a Cell equal to the figure so arrived at in the Level of the post to which promoted and if no such Cell is available in the Level to which he is promoted then he shall be placed at the next higher Cell in that Level and thereafter two additional increments shall be granted to the Basic Pay in the Level to which the Member of Service has been promoted by incrementally moving down two cells in the new Level to which he has been promoted.(6)The pay of a member of the Service in the Junior Administrative Grade shall, on promotion in the Selection Grade, be fixed at Level 13 of the Pay Matrix by adding one increment in the Level 12of the Pay Matrix from which the Member of service is promoted, he shall be placed at a Cell equal to the figure so arrived at in the Level of the post to which he is promoted and if no such Cell is available in the Level to which he is promoted, then he shall be placed at the next higher Cell in that Level and thereafter two additional increments shall be granted to the Basic Pay in the Level to which the Member of Service has been promoted by incrementally moving down two cells in the new Level to which he has been promoted.(7)The pay of a member of the Service in the Selection Grade, on promotion to the Super Time Scale, shall be fixed at Level 14 of the Pay Matrix by granting one increment in the Level 13 of the Pay Matrix from which the member of service is promoted and the figure so arrived at will be located in the Level of the post to which promoted and if such an identical figure corresponds to any Cell in the applicable Level of the Pay Matrix, the same shall be the pay, and if no such Cell is available in the applicable Level, the pay shall be fixed at the immediate next higher Cell in that applicable Level of the Pay Matrix.(8)The pay of a member of the Service in the Super Time Scale, on promotion to the Higher Administrative Grade shall be fixed at Level 15of the Pay Matrix by granting one increment in the Level from which the member of service is promoted and the figure so arrived at will be located in the Level of the post to which promoted and if such an identical figure corresponds to any Cell in the applicable Level of the Pay Matrix, the same shall be the pay, and if no such Cell is available in the applicable Level, the pay shall be fixed at the immediate next higher Cell subjected to a minimum of Rs.182200/-and the pay in the Higher Administrative Grade shall not exceed Rs.224100/-, the maximum of the Level.(9)[ On promotion from one grade to another in the Service, a member of the Service shall have an option to get his pay fixed in the Level of the higher post either from the date of his promotion or from the date on which he subsequently earns an increment in the lower scale in the manner provided in the relevant sub-rule above; in the latter case, on the date of promotion, a member of Service shall be placed at the next higher cell in the Level to which he or she is promoted with further re-fixation to be done in the manner provided in relevant sub-rule above with effect from the 1st day of January, or 1st day of July, the date of accrual of next increment in the lower scale.] [Substituted by Notification No. G.S.R. 824(E), dated 30.8.2018 (w.e.f. 8.9.2016).]
