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Union of India - Section

Section 12 in Rail Land Development Authority (Constitution) Rules, 2007

12. Structure and Salaries.

(1)Subject to the budgetary provisions for salaries and allowances made by the Central Government, the Authority may, as per the initial Organogram at Annexure I, have the following strength of employees under levels I to XI, with their respective salary grades:
Level Group Designation Initial Strength Salary Grade(Rs.) (CDA Scales)
I A 1 Chairman 1 None, being ex. officio
II Vice-Chairman 1 24050-650-26000
III Members 4 18400-500-22400
IV A2 General Manager 3 18400-500- 22400
V(a) Deputy General Manager 6 14300-400-18300
V(b) Chief Vigilance Officer 1 14300-400-18300
VI(a) Senior Manager 2 12000-375-16500
VI(b) Secretary to the Authority 1 12000-375-16500
VII(a) Manager 4 10000-325- 15200
VII(b) Principal Private Secretary 5 10000-325- 15200
VII(c) Asst, Legal Adviser 1 10000-325- 15200
VIII(a) A3 Assistant Manager 3 8000-275-13500
VIII(b) Accounts Officers 1 8000-275-13500
IX B Sr. Executive Officer 1 7500-250-12000
Supporting Staff  
X(a) C Office Assistants 4 6500-200-10500
X(b) Accounts Assistants 2 6500-200-10500
X(c) Private Secretary 3 6500-200-10500
X(d) Draughtsmen 2 5500-175-9000
X(e) Personal Assistants 8 5500-175-9000
X(f) UDCs 3 4000-100-6000
X(g) LDC cum typists 6 3050-75-3950-80-4500
XI(a) D Peons/Messengers 10 2550-60-3200-65-4000
XI(b) Telephone attendant-cum-dak-khalasis (TADKs) 8 2550-60-3200-65-4000
(2)Initially the elements would be transferred from Indian Railways to man the various posts from level IV to XI in the Authority indicated in sub-rule (1), Level II and III would be operated in [Higher Administrative Grade or Senior Administrative Grade] [Substituted 'Higher Administrative Grade and Senior Administrative Grade respectively' by Notification No. G.S.R. 538(E), dated 8.8.2007.] for the First Authority and accordingly the required element would be transferred from Indian Railways. Later on, the Authority shall work out the requirement of posts from level IV onwards and come up with proposal for the approval of [Central Government and such posts shall be treated as regular posts] [Substituted 'Central Government' by Notification No. G.S.R. 436(E), dated 25.6.2008.].
(3)The Authority may, from time to time, approach the Central Government with the proposal for [additional regular strength or manpower] [Substituted 'additional manpower' by Notification No. G.S.R. 436(E), dated 25.6.2008.] on the basis of its future business plans, and the same shall be decided upon by the Central Government in terms sub-section (1) of section 4 G of the Act.[Note. - The Authority may, fro time to time, create additional temporary posts on the basis of its future business plans, and the Rail Land Development Authority Board shall decide the same subject to the overall expenditure on manpower including regular strength shall not exceed 2.5% (to be reviewed by Rail Land Development Authority Board annually) of the [average annual budgeted earning as per five year plan including value of assets created.] [Inserted by Notification No. G.S.R. 436(E), dated 25.6.2008.] The tenure/period of these posts shall be decided by the Authority based on the requirement for the life of the projects involved.]
(4)Subject to the provisions of the Act, the Authority may appoint such other officers and' employees, as may be necessary, for the efficient performance of its functions and the method of appointment. The scale of pay and allowances and other conditions of service of such other officers and employees of the Authority shall be such as provided by the Authority in the regulations.
(5)The Authority shall decide on the selection and appointment of officers and staff for level IV to XI.
(6)The Authority shall function with the bare minimum officers and staff required in the efficient discharge of its functions under the Act. [The Authority may periodically] [Substituted 'The Authority shall periodically' by Notification No. G.S.R. 436(E), dated 25.6.2008.] review the levels of employees from Level IV to XI as also the [regular strength] [Substituted 'strength' by Notification No. G.S.R. 436(E), dated 25.6.2008.] of each level in terms of its business and principles of efficiency, but the overall [regular strength] [Substituted 'strength' by Notification No. G.S.R. 436(E), dated 25.6.2008.] of the officers and staff shall not exceed the [regular strength] [Substituted 'strength' by Notification No. G.S.R. 436(E), dated 25.6.2008.] as mentioned under sub rule (1) above, without prior approval of the Central Government.
(7)The seniority and promotion of the officers and employees of the Authority shall be determined by the provisions made in the regulations.