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Union of India - Section

Section 4 in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986

4. [ Scales of Pay. [As amended vide Notification No. GSR 825(E) dated 08.10.2010.]

- The scales of pay of the Development Officers shall be as under :
(1)11535 - 700 (2) - 12935 -825 (2) -14585 - 840 (17) - 28865;
(2)The pay referred to in sub-rule (1) and other allowances admissible to a Development Officer under these rules shall be regulated in accordance with the Staff Rules and the Special Rules.
(3)Addition to the Basic Pay after reaching maximum of the scales :Subject to the work record being found satisfactory a Development Officer who has reached the maximum of the scale of pay, may be granted an addition to the basic pay equal to the last increment drawn by him, on first day of the month following completion of every three completed years of service after reaching such a maximum or on the first day of the month following the completion of his appraisal year subject to the maximum of four such additions:Provided that no Development Officer shall be entitled to the fourth such addition to the basic pay before completion of three years after drawing the third such addition:Provided further that where a Development Officer is not granted such addition to the basic pay on first day of the month following completion of three years of service or after drawing such additions, (such first day of the month following completion of three years of service from the date of reaching maximum of the scale of pay or after drawing of such additions referred to as "the relevant date"), his case shall fall due for review in each appraisal year in the month following that in which he completes twelve months of service as reckoned from the relevant date, so long as he has not been allowed such addition to the basic pay, and if it is decided to allow the such addition subsequently, it shall take effect from the first of the month in which the review has fallen due in the appraisal 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.]