[Cites 0, Cited by 0]

State of Rajasthan - Act

Rajasthan Civil Services (Revised Pay Scales for Government Non-Engineering Polytechnic Colleges Teachers) Rules, 2013

RAJASTHAN
India

Rajasthan Civil Services (Revised Pay Scales for Government Non-Engineering Polytechnic Colleges Teachers) Rules, 2013

Rule RAJASTHAN-CIVIL-SERVICES-REVISED-PAY-SCALES-FOR-GOVERNMENT-NON-ENGINEERING-POLYTECHNIC-COLLEGES-TEACHERS-RULES-2013 of 2013

Published on 27 October 2015
Commenced on 27 October 2015
[This is the version of this document from 27 October 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Civil Services (Revised Pay Scales for Government Non-Engineering Polytechnic Colleges Teachers) Rules, 2013Published vide Notification No. G.S.R. 98, dated 27.10.2015G.S.R. 98. - In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, the Governor is pleased to make the following rules, prescribing revised pay scale of AICTE for Government Non-Engineering Polytechnic Colleges Teachers and principles governing fixation of pay therein, namely: -

1. Short title and commencement.

- (i) These rules may be called the Rajasthan Civil Services (Revised Pay Scales for Government Non-Engineering Polytechnic Colleges Teachers) Rules, 2013.

(ii)They shall be deemed to have come into force on the 1.1.2006.

2.

(i)These rules shall apply to Teachers of Government Non-Engineering Polytechnic Colleges who are possessing the requisite qualifications as prescribed in AICTE Regulation 2010. The service rules applicable to these teachers shall be deemed to have been amended as per the provisions of AICTE Regulation 2010. Formal amendment in the service rules shall be made by the Technical Education Department w.e.f. 1.1.2006. The existing Non-Engineering faculties are as under: -

1. Textile Designing

2. Costume Design & Dress Making

3. Commercial Art

4. Interior Decoration

5. Beauty Culture

6. Modern Office Management

(ii)These rules shall not apply to the Teachers of Government Non-Engineering Polytechnic Colleges who are not possessing the requisite qualifications as prescribed in AICTE Regulation 2010. Pay to such Teachers shall be admissible under Rajasthan Civil Services (Revised Pay) Rules, 2008 to existing Teachers as well as to the Teachers appointed on or after 1.1.2006 to the date of issue of this Notification.

3. Power of Interpretation.

- If any question arises relating to the interpretation of these rules, it shall be referred to the Government in the Finance Department whose decision thereon shall be final.

4. Definitions.

- In these rules, unless there is anything repugnant in the subject or context -

(1)"AICTE" means All India Council for Technical Education.

(2)"Existing Basic Pay" means pay drawn in the existing pay scale, but does not include any other type of pay like Special Pay, etc.

(3)"Existing Pay Scale" means pay scales prescribed under the Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, in which pay has been drawn in respect of a post held by him immediately before 1.1.2006.

(4)"Existing Government Non-Engineering Polytechnic College Teacher" means a Teacher who is in service on 1.1.2006 and drawing pay in an existing pay scale as defined in sub-rule (3).Explanation. - Government Non-Engineering Polytechnic College Teacher appointed on or after 1.1.2006 possessing requisite qualification as prescribed in AICTE Regulation, 2010, in the pay scale under the Rajasthan Civil Services (Revised Pay Scales) Rules, 1998 are not existing Government Non-Engineering Polytechnic College Teacher. They will draw pay in the running pay band and academic grade pay applicable to their posts under the Rajasthan Civil Services (Revised Pay Scales for Government Non-Engineering Polytechnic College Teacher) Rules, 2013, as a result of retrospective operation of these rules. Accordingly, the fixation tables given in Schedule-II appended to these rules shall not apply to them. In other words, pay of such Government Non-Engineering Polytechnic College Teacher in respect of posts held by them on 1.1.2006 or on the date of appointment subsequent to 1.1.2006, whichever is later, shall be fixed in the running pay band plus academic grade pay as indicated in Schedule-IV appended to these rules only after successful completion of the probation period as per provisions of relevant service rules.

(5)"Pre-revised emoluments" means and includes: -

(i)Basic Pay as on 1.1.2006 in the existing pay scale.

(ii)Personal pay, if any but excluding personal pay granted under Rule 26B of Rajasthan Service Rules, where a Government Non-Engineering Polytechnic College Teacher is in receipt of such personal pay on 1.1.2006 with existing pay scale.

(iii)50% Dearness Pay of Basic Pay at the rates in force on 1.1.2006 sanctioned vide Order No. F. 6(3)FD/Rules/ 2004 dated 24.5.2004.

(iv)24% Dearness Allowance on Basic Pay plus Dearness Pay.

Note 1. - Where normal date of increment in the existing pay scale falls on 1.1.2006, the pay in the running pay band and academic grade pay shall be fixed on the basis of pay admissible in the existing pay scale on 1.1.2006 including increment.Note 2. - In case where a Government Servant opts revised pay scale with effect from 1.1.2006 and whose annual grade increment falls between 2.1.2006 to 30.6.2006 (both days inclusive) shall be granted one increment in the Existing Pay Scale on 1.1.2006.

(6)"Running Pay Band" means the pay band specified in Col. 3 of Section 'A' of Schedule-I.

(7)"Academic Grade Pay" means the academic grade pay specified in Col. 4 of Section 'A' of Schedule-I.

(8)"Pay in the Running Pay Band" means and includes, the pre-revised emoluments as defined in sub-rule (5) rounded off to next multiple of 10.

(9)"Revised Emoluments" means the pay in the running pay band plus academic grade pay of a Government Non-Engineering Polytechnic College Teacher.

(10)"Basic Pay" means sum of pay in the running pay band and academic grade pay but does not include any other type of pay like Special Pay, etc.

(11)"Schedule" means the schedules appended to these rules.

(12)"Regular Service" means and includes service rendered by a Government Non-Engineering Polytechnic College Teacher on his appointment after regular selection in accordance with the provisions contained in the relevant recruitment rules for that post. The period of service rendered on ad-hoc basis / urgent temporary basis shall not be counted as the regular service. In other words, the period of service which is countable for seniority shall only be counted as regular service.

(13)"Special Allowance" means the Special Allowance which shall be drawn with the Running Pay Bands and Academic Grade Pay as indicated in Col. No. 6 of Section 'B' of Schedule-I appended to these rules.

5. Scale of Pay of Posts.

- As from the commencement of these rules, the Running Pay Bands and Academic Grade Pay for every post, service / cadre shall be as indicated in Col. 4 and 5 respectively of Section 'B' of Schedule-I.

6. Drawal of Pay in the Running Pay Bands and Academic Grade Pays.

- Save as otherwise provided in these rules, a Government Non-Engineering Polytechnic College Teacher shall draw pay in the Running Pay Band and Academic Grade Pay applicable to the post which he is holding as on 1.1.2006 or to which he is appointed on or after 1.1.2006.

7. Option to elect the Existing Pay Scale.

- The Running Pay Band and Academic Grade Pay given in the Schedule - I shall apply to existing Government Non-Engineering Polytechnic College Teacher provided that such a Government Non-Engineering Polytechnic Colleges Teacher may elect to continue to draw pay in the existing pay scale until the date on which he earns his next or any subsequent increment in the existing pay scale or until he vacates his post or ceases to draw pay in that time scale of pay.Explanation. - The aforesaid option shall not be admissible to any person appointed to a post on or after the 1.1.2006 whether for the first time in Government service or by transfer from another post, he shall be allowed pay only in the running pay band and academic grade pay.

8. Exercise of Option.

(1)The Option under Rule 7 shall be exercised in writing in the form appended to these rules, so as to reach the authority mentioned in sub-rule (2) of this rule within three months from the date of publication of these rules, provided that where a Government Non-Engineering Polytechnic College Teacher under suspension or on leave or on training or on foreign service within India on the date of issue of these rules, the option may be exercised within three months from the date he takes over charge of the post.

(2)The option shall be intimated by a Government Non-Engineering Polytechnic Colleges Teacher in the prescribed form appended to these rules in the following manner:

(a)if he is a Lecturer / Senior Lecturer / Head of Department to the Principal of the concerned Government Non-Engineering Polytechnic College ;

(b)if he is a Principal of Government Non-Engineering Polytechnic College to the Accounts Officer of the Directorate of Technical Education;

(c)if he is a retired Teacher of Government Non-Engineering Polytechnic College on the date of issue of these rules, but was a Teacher of Government Non-Engineering Polytechnic College on 1.1.2006 to the Principal of the Government Non-Engineering Polytechnic College wherefrom he retired or in other cases, to the Accounts Officer of the Directorate of Technical Education, as the case may be.

(3)

(i)In case the intimation regarding option is not received within the time specified in sub-rule (1), the Government Non-Engineering Polytechnic College Teacher shall be deemed to have elected to draw pay under these rules with effect from 1.1.2006.

(ii)Where a Government Non-Engineering Polytechnic College Teacher expires before exercising option within the prescribed period or had expired before issue of these rules, he may be deemed to have exercised option in favour of the existing pay scale or running pay band and academic grade pay under these rules, whichever is advantageous to him, and his pay shall be fixed accordingly.

(4)The option once exercised shall be final.

9. Fixation of initial pay of existing Government Non-Engineering Polytechnic College Teacher in the Running Pay Band and Academic Grade Pay.

(1)The initial pay of Government Non-Engineering Polytechnic College Teacher who elects or is deemed to have elected under sub-rule (3) of Rule 8 to be governed by the running pay band and academic grade pay on and from the 1.1.2006 shall, unless in any case the Governor by special order otherwise directs be fixed separately in respect of his substantive pay in the permanent post on which he holds a lien or would have held a lien if it has not been suspended, and in respect of officiating post held by him in the following manner, namely: -

(A)in the case of all Government Non-Engineering Polytechnic College Teacher: -

(i)the pay in the running pay band will be determined by multiplying the existing basic pay as on 1.1.2006 by a factor of 1.86 and rounding off the resultant figure to the next multiple of 10.

(ii)if the minimum of the running pay band is more than the amount arrived at as per (i) above, the pay shall be fixed at the minimum of the running pay band.

(iii)the pay in the running pay band will be determined in the above manner. In addition to the pay in the running pay band, academic grade pay corresponding to the existing pay scale will be payable.

(iv)Stage-wise fixation of pay of existing Government Non-Engineering Polytechnic College Teacher in the Running Pay Bands shall be made as indicated in the fixation tables appended as Schedule - II to these rules subject to the provisions of Rule 7. These fixation tables would not be applicable for any other purpose except initial fixation of pay in the running pay band and AGP.

(B)In the case of Government Non-Engineering Polytechnic College Teacher who are in receipt of special pay in addition to pay in the existing pay scale which has been replaced by a running pay band and academic, grade pay without any special pay, pay shall be fixed in the running pay band in accordance with the provisions of clause (A) above.

Note 1. - A Government Non-Engineering Polytechnic College Teacher who is on leave on the day of 1.1.2006 and is entitled to leave salary shall become entitled to pay in the running pay band from 1.1.2006 or the date of option for the running pay band.Note 2. - A Government Non-Engineering Polytechnic College Teacher under suspension as on 1.1.2006, shall continue to draw subsistence allowance based on existing pay scale and his pay in the running pay hand will be subject to the final order on the pending disciplinary proceedings.Note 3. - Where in the fixation of pay under sub-rule (1), the pay of a Government Non-Engineering Polytechnic Colleges Teacher who in the existing pay scale was drawing immediately before the 1.1.2006 more pay than another Government Non-Engineering Polytechnic College Teacher Junior to him in the same cadre, gets fixed in the running pay band at a stage lower than that of such junior, his pay shall be stepped upto the same stage in the running pay band as that of the junior.

(2)Subject to the provisions of Rule 6, if the pay as fixed in the officiating post under sub-rule (1) is lower than the pay fixed in the substantive post, the former shall be fixed at the same stage as the substantive pay.

10. Rate of increment in the running pay band.

- The rate of increment in the running pay band will be 3% of the sum of the pay in the running pay band and academic grade pay applicable, which will be rounded off to the next multiple of 10. The amount of increment will be added to the existing pay in the running pay band.

11. Date of next increment in the running pay band.

- There will a uniform date of annual increment, viz: 1st July of every year. Government Polytechnic College Teachers / Librarians / Physical Training Instructors completing 6 months and above in the running pay band as on 1st of July will be eligible to be granted the increment. The first increment after fixation of pay on 1.1.2006 or thereafter as per option in the running pay band will be granted to the employees, who have completed 6 months and above as on 1.7.2006:Provided that in the case of persons who had been drawing maximum of the existing pay scale for more than a year as on the 1.1.2006, the next increment in the running pay band shall be allowed on the 1.1.2006. Thereafter the provision of Rule 11 would apply.

12. Fixation of Pay in case of stagnation at maximum of running pay band for more than a period of one year.

- In case a Government Non-Engineering Polytechnic College Teacher reaches the maximum of his running pay band, shall be placed in the next higher running pay band after one year of reaching such a maximum. At the time of placement in the higher pay band, benefit of one increment will be provided. Thereafter, he will continue to move in the higher pay band till his pay in the running pay band reaches the maximum of Running Pay Band 37400-67000, after which no further increments will be granted.

13. Removal of anomalies.

- In case where a senior Government Non-Engineering Polytechnic College Teacher promoted to a higher post before the 1.1.2006 draws less pay in the running pay band than his junior who is promoted to the higher post on or after the 1.1.2006, the pay in the running pay band of the senior Government Non-Engineering Polytechnic College Teacher should be stepped upto an amount equal to the pay in the running pay band as fixed for his junior in that higher post. The stepping up should be done with effect from the date of promotion of the junior Government Non-Engineering Polytechnic Colleges Teacher subject to the fulfillment of the following conditions, namely: -

(a)both the junior and the senior Government Non-Engineering Polytechnic Colleges Teacher should belong to the same cadre and the posts in which they have been promoted should be identical in the same cadre.

(b)the existing scale of pay and the academic grade pay of the lower and higher posts in which they are entitled to draw pay should be identical.

(c)the senior Government Non-Engineering Polytechnic College Teacher at the time of promotion should have been drawing equal or more pay than the junior, (d) the anomaly should be directly as a result of the application of the provisions of Rule 19 of these rules regulating pay fixations on such promotion in the running pay band. If even in the lower post, the junior officer was drawing more pay in the existing pay scale than the senior by virtue of any advance increments granted to him, provision of this Rule need not be invoked to step up the pay of the senior officer.

14.

Dearness Allowance, House Rent Allowance and all allowance, facilities, pension etc. shall be payable on the sum of pay in the running pay band, and academic grade pay i.e. on 'basic pay'.

15.

Facilities like Government housing, etc. will be governed by the academic grade pay corresponding to grade pay prescribed for Government servants under Rajasthan Civil Services (Revised Pay) Rules, 2008. A Government Non-Engineering Polytechnic College Teacher in the higher academic grade pay will be senior to a Government Non-Engineering Polytechnic College Teacher in a lower academic grade pay.

16. Amount of fixed remuneration for a Probationer-trainee.

- A probationer trainee shall draw fixed remuneration during the period of probation training. Only on successful completion of period of probation training, he will be allowed pay in the Running Pay Band and Academic Grade Pay. These provisions will be applicable to the existing probationer trainees as well as new recruits. The fixed remuneration shall be as indicated in Schedule -III appended to these rules.

17. Fixation of pay in the running pay band of a probationer-trainee completing probation period successfully on or after 1.1.2006.

- A probationer trainee possessing requisite qualification as prescribed in AICTE Regulation, 2010, on successful completion of probation period will be allowed pay in the running pay band and academic grade pay, as indicated in Schedule - IV appended to these rules:Provided that a Government Non-Engineering Polytechnic College Teacher, who is already in regular service of the State Government, if appointed on another post as a probationer-trainee and has opted to draw pay in the pay scale of the previous post, on successful completion of probation period his pay will be fixed in the running pay band of the new post at the equal stage with reference to the pay of the previous post and academic grade pay.

18. Fixation of pay in the running pay band subsequent to the 1.1.2006.

- Where a Government Non-Engineering Polytechnic College Teacher continues to draw his pay in the existing pay scale and is brought over to the running pay band from a date later than the 1.1.2006, his pay from the later date in the running pay band shall be fixed in the running pay band by adding the basic pay applicable on the later date, the dearness pay applicable on that date and the pre-revised dearness allowance based on rates in force w.e.f. 1.1.2006 and applicable as on 1.1.2006. This figure will be rounded off to the next multiple of 10 and will then become the pay in the applicable running pay band. In addition to this, the academic grade pay corresponding to the existing pay scale will be payable. Where the Government Non-Engineering Polytechnic College Teacher is in receipt of special pay, the methodology followed will be as proscribed in Rule 9 (1) (B), except that the basic pay and dearness pay to be taken into account will be basic pay and dearness pay applicable as on that date but dearness allowance will be calculated as per rates applicable on 1.1.2006.

19. Fixation of pay on promotion on or after 1.1.2006.

- In the case of promotion from one academic grade pay to another in the running pay band, the fixation will be done as follows: -One increment equal to 3% of the sum of the pay in the running pay band and the existing academic grade pay will be computed and rounded off to the next multiple of 10. This will be added to the existing pay in the running pay band. The academic grade pay corresponding to the promotion post will thereafter be granted in addition to this pay in the running pay band. In cases where promotion involves change in the running pay band also, the same methodology will be followed. However, if the pay in the running pay band after adding the increment is less than the minimum of the higher pay band to which promotion is taking place, pay in the running pay band will be stepped to such minimum.

20.

Notwithstanding anything contained in these rules, the Revised Pay (AICTE) shall be subject to the condition that the provisions of the Rajasthan Technical Education (Non-Engineering Service) Rules, 2010 in regard to qualification, mode of recruitment / appointment to different posts, grant of annual grade increments / conditions of eligibility for senior and selection scales of Lecturer etc. shall be amended with effect from 1.1.2006 strictly in conformity with the provisions contained in All India Council for Technical Education [Pay Scales, Service Conditions and Qualifications for the Teachers and other Academic Staff in Technical Institutions (Diploma) Regulations, 2010] issued vide Notification No. F. 37-3/Legal/2010 dated 5.3.2010 as may be amended from time to time except age of superannuation and full pension i.e. 50% of average pay or last pay drawn, whichever is higher after 20 years of qualifying service or as prescribed by the Government.

21. Relaxation of Rules.

- Where the Governor is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may, by order, relax the requirements of that rule to such extent and subject to such conditions as he may consider necessary for dealing with the case in a just and equitable manner.

22. Non-Accrual of Arrear.

- Notwithstanding anything contained in these rules, no arrear of pay and allowances thereon on any account shall accrue to a Government Non-Engineering Polytechnic Colleges Teacher whether existing or appointed between 1.1.2006 to 30.06.2013 (both days inclusive) for the period upto 30.6.2013.Form of Option[See Rule 7 & 8]*(i) I,..............hereby elect the Running Pay Band and Academic Grade Pay (AICTE) with effect from 1.1.2006.*(ii) I................. hereby elect to continue in the existing scale of pay of my post mentioned below until: -* the date of my next increment falling on.................................* the date of my subsequent increment raising my pay to Rs.................* I vacate or cease to draw pay in the Existing Pay Scale.Existing Pay Scale....................for the post ...............................

2. The option hereby exercised is final and will not be modified at any subsequent date.

3. I hereby undertake that any excess payment that may be found to have been made as a result of incorrect fixation of pay in revised pay (AICTE), 2013 or any excess payment detected in the light of discrepancies noticed subsequently, will be refunded by me to the Government either by adjustment against future payments due to me or otherwise.

Signature..........................................Name................................................Designation......................................Office in which employed..................Signed before me. Signature (Head of the Office)DateStation

Date	Received the above declaration
Station
Signature	(Head of the Office)

* To be scored out, if not applicable.

Schedule 1

Section A[Rule No. 4(6) & (7)]Running Pay Bands and Academic Grade Pays

S. No.	Existing Pay Scale	Running pay band	Academic grade pay
1	2	3	4
1.	8000-275-13500	15600-39100	5400
2.	9000-300-14400	15600-39100	7000
3.	10000-325-15200	15600-39100	8000
4.	10000-325-15200	37400-67000	9000
5.	10650-325-15850	37400-67000	10000

Section 'B'[Rule No. 5]Running Pay Bands and Academic Grade Pays of the posts

S. No.	Name of the Post	Existing Pay Scale	Running Pay Band	Academic Grade Pay (AGP)	Special Allowance (p.m.)
1	2	3	4	5	6
1	Lecturer	8000-275-13500	15600- 39100	5400
2	Senior Lecturer/Lecturer (Senior Scale)	9000-300-14400	15600- 39100	70
3	(i) Lecturer (Selection Scale)/Head ofDepartment	10000-325-15200	15600- 39100	8000
	(a) Who have not completed three years ofservice in the existing pay scale as on 1.1.2006.
	(b) Those who have completed / completes threeyears of service but do not fulfill the conditions laid down inguidelines issued by AICTE and State Government.
	(ii) Lecturer (Selection Scale) Who havecompleted / completes three years of service in the existing payscale as on 1.1.2006 onwards & onwards, subject to Guidelinesissued in this regard by AICTE and State Government		37400- 67000	9000
4.	Head of DepartmentWho have completed /completes three years of service in the existing pay scale as on1.1.2006 & onwards, subject to Guidelines issued in thisregard by AICTE and State Government	10000-325-15200	37400- 67000	9000
	Head of Department (Directly recruited personscompleting three years of service in the AGP of Rs. 9000 andpossessing Ph.D. degree in the relevant discipline, subject toother conditions of academic performance as laid down by AICTE)		37400- 67000	10000
5	Principal	10650-325-15850	37400- 67000	10000	2000

II

[Table No. 1 to 5](Rule No. 9)Fixation of Pay in the Running Pay Bands and Academic Grade PayTable No. 1LecturerExisting Pay Scale Running Pay Band + Academic Grade Pay Rs. 8000-275-13500 Rs. 15600-39100 + Rs. 5400/-

Basic pay in the existing pay scale	Revised Pay in the Running Pay Band	Academic Grade Pay	Total Pay (2+3)
1	2	3	4
8000	15600	5400	21000
8275	15600	5400	21000
8550	15910	5400	21310
8825	16420	5400	21820
9100	16930	5400	22330
9375	17440	5400	22840
9650	17950	5400	23350
9925	18470	5400	23870
10200	18980	5400	24380
10475	19490	5400	24890
10750	20000	5400	25400
11025	20510	5400	25910
11300	21020	5400	26420
11575	21530	. 5400	26930
11850	22050	5400	27450
12125	22560	5400	27960
12400	23070	5400	28470
12675	23580	5400	28980
12950	24090	5400	29490
13225	24600	5400	30000
13500	25110	5400	30510

Table No. 2Senior LecturerExisting Pay Scale Running Pay Band + Academic Grade PayRs. 9000-300-14400 Rs. 15600-39100 + Rs. 7000

Basic pay in the existing pay scale	Received Pay in the Running Pay Band	Academic Grade Pay	Total Pay (2+3)
1	2	3	4
9000	16740	7000	23740
9300	17300	7000	24300
9600	17860	7000	24860
9900	18420	7000	25420
10200	18980	7000	25980
10500	19530	7000	26530
10800	20090	7000	27090
11100	20650	7000	27650
11400	21210	7000	28210
11700	21770	7000	28770
12000	22320	7000	29320
12300	22880	7000	29880
12600	23440	7000	30440
12900	24000	7000	31000
13200	24560	7000	31560
13500	25110	7000	32110
13800	25670	7000	32670
14100	26230	7000	33230
14400	26790	7000	33790

Table No. 3Head of Department:Existing Pay Scale Running Pay Band + Academic Grade PayRs. 10000-325-15200 Rs. 15600-39100 + Rs. 8000

Basic pay in the existing pay scale	Received Pay in the Running Pay Band	Academic Grade Pay	Total Pay (2+3)
1	2	3	4
10000	18600	8000	26600
10325	19210	8000	27210
10650	19810	8000	27810
10975	20420	8000	28420
11300	21020	8000	29020
11625	21630	8000	29630
11950	22230	8000	30230
12275	22840	8000	30840
12600	23440	8000	31440
12925	24050	8000	32050
13250	24650	8000	32650
13575	25250	8000	33250
13900	25860	8000	33860
14225	26460	8000	34460
14550	27070	8000	35070
14875	27670	8000	35670
15200	28280	8000	36280

Table No. 4Head of Department:(who have completed 3 years service in Existing Pay Scale as on 1.1.2006 subject to Guidelines issued in this regard by AICTE and State Government)Existing Pay Scale Running Pay Band + Academic Grade PayRs. 10000-325-15200 Rs. 37400-67000 + Rs. 9000

Basic pay in the existing pay scale	Revised Pay in the Running Pay Band	Academic Grade Pay	Total Pay (2+3)
1	2	3	4
10000	37400	9000	46400
10325	37400	9000	46400
10650	37400	9000	46400
10975	37400	9000	46400
11300	37400	9000	46400
11625	37400	9000	46400
11950	37400	9000	46400
12275	37400	9000	46400
12600	37400	9000	46400
12925	37400	9000	46400
13250	37400	9000	46400
13575	37400	9000	46400
13900	37400	9000	46400
14225	37400	9000	46400
14550	37400	9000	46400
14875	37400	9000	46400
15200	37400	9000	46400

Table No. 5PrincipalExisting Pay Scale Running Pay Band + Academic Grade PayRs. 10650-325-15850 Rs. 37400-67000 + Rs. 10000/-

Basic pay in the existing pay scale	Revised Pay in the Running Pay Band	Academic Grade Pay	Total Pay (2+3)
1	2	3	4
10650	37400	10000	47400
10975	37400	10000	47400
11300	37400	10000	47400
11625	37400	10000	47400
11950	37400	10000	47400
12275	37400	10000	47400
12600	37400	10000	47400
12925	37400	10000	47400
13250	37400	10000	47400
13575	37400	10000	47400
13900	37400	10000	47400
14225	37400	10000	47400
14550	37400	10000	47400
14875	37400	10000	47400
15200	37400	10000	47400
15525	37400	10000	47400
15850	37400	10000	47400

III

[Rule No. 16]Amount of Fixed Remuneration for Probationer-Trainee

Pay Scales underRajasthan Civil Services (Revised Pay Scales) Rules, 1998	Existing Amount ofFixed Remuneration per month (Rs.) (During the period ofprobation period)	CorrespondingRunning Pay Band	Academic Grade Pay	Amount of FixedRemuneration Per Month (Rs.)
(On Successful Completion of Probation Period)	(Probation Period)
(w.e.f. 1.1.2006 to 31.8.2008	(w.e.f. 1.9.2008)
1	2	3	4	5	6
8000-275- 13500	7950	15600-39100	5400	11150	16800
10000-325- 15200	9950	15600-39100	8000	-	25750

Note. - 1. - The Probationer-trainee shall be entitled only to fixed remuneration as above and he / she will not be entitled to Dearness Allowance, House Rent Allowance, City Compensatory Allowance or any other allowance(s) called by whatever name.

2. No Travelling Allowance shall be admissible for joining as a probationer - trainee. In case Journey on duty, he / she shall be allowed T.A. as on tour and in case of transfer, only Mileage Allowance and incidental charges on the basis of fixed remuneration shall be admissible. In case of transfer only the actual period required for travel will be treated as on duty.

3. No deduction towards General Provident Fund and State Insurance shall be made from the fixed remuneration.

4. Probationer trainee shall be eligible for Casual Leave of 12 days in a calendar year and for a period of less than a calendar year, it shall be admissible in proportion on the basis of the completed months.

5. No deputation allowance shall be admissible to a probationer trainee, if deputed to 'Foreign Service' for training etc.

6. An existing employee already in regular service shall have an option to opt either for the 'fixed remuneration' or the pay in the running pay band and grade pay (not the scale of his/ her new appointment), whichever is beneficial to him / her while he / she is under probation. After successful completion of probation period, pay may be fixed as per the rules, where such a Government Servant will get due advantage of being in a regular pay scale earlier, and will got due protection of his / her pay.

[Rule No. 17]Entry Pay in the Running Pay Bands and Grade Pays for Direct Recruits Appointed on or after 1.9.2006 on Satisfactory Completion of Probation PeriodRunning Pay Band 15600-39100

Grade Pay	Pay in the Running Pay Band	Basic Pay for Direct Recruits
1	2	3 (1+2)
5400	15600	21000
8000	22320	30320

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act