Section 3 in The Indian Police Service (Pay) Rules, 2007
3. Scale of pay and appointment to these grades.
(1)The scale of pay admissible to a member of the Service and the dates with effect from which the said scale shall be deemed to have come into force shall be as follows :-A. Junior Scale - Rs. 8000-275-13500 (with effect from the 1st day of January 1996);B. Senior Scale -(i)Time Scale - Rs. 10000-325-15200 (with effect from the 1st day of January, 1996);(ii)Junior Administrative Grade - Rs.12000-375-16500 (non-functional) (with effect from the 1st day of January, 1996);(iii)Selection Grade - Rs.14300-400-18300/- (with effect from the 1st day of January, 1996);C. Super Time Scale - (i) Deputy Inspector General of Police - Rs. 16400-450-20000/-(with effect from 1st day of January, 1996);(ii)Inspector General of Police - Rs.18400-500-22400/-(with effect from 1st day of January, 1996)D. Above Super Time Scale - (i) Additional Director General of Police - Rs.22400-525-24500/-(with effect from 1st day of January, 1996);(ii)Director General of Police - Rs.24050-650-26000/-(with effect from 1st day of January, 1996)Provided that a member of the Service shall be eligible for appointment to the senior time scale on his completion of four years of service, subject to the provisions of sub-rule 2 of rule 6A of title Indian Police Service (Recruitment) Rules, 1954, to the Junior Administrative Grade on completion of nine years of service, to the Selection Grade on completion of thirteen years of service, to the Deputy Inspector General Supertime Scale on completion of fourteen years of service and to the Inspector General Supertime Scale on completion of eighteen years of service.Note 1: Appointment of a member of the Service to the Time Scale and above shall be regulated as per the provisions in the Guidelines regarding promotion to various grades in title Indian Police Service:Note 2: The four years, nine years, thirteen years, fourteen years and eighteen years of service in this rule shall be calculated from the year of allotment assigned under rule 3 of the Indian Police Service (Regulation of Seniority) Rules, 1954.Note 3: The period of extraordinary leave taken otherwise than on medical certificate or considered by the State Government concerned to have been taken for any cause beyond the control of the member of the Service or for prosecuting studies, which are in public interest and for which Study Leave could otherwise be admissible under the All India Service (Study Leave) Regulations, 1960, shall be excluded for the purpose of calculating the eligibility period of service required for appointment in these grades:Provided further that a member of the service shall be appointed to Junior Administrative Grade only after he has completed phase III mandatory Mid Career Training as prescribed by the Central Government.Provided also that a member of the Service may opt to continue to draw pay in the existing scale until the date on which he earns his next or any subsequent increment in the existing scale or until he vacates his post or ceases to draw pay in that scale. The option shall be exercised in accordance with such orders as may be issued by the Central Government in this behalf.Explanation 1. - The option to retain the exist scale under the proviso above shall be admissible only in respect of one existing scale.Explanation 2. - The said option shall not be admissible to any person appointed to the Service on or after the 1st day of January, 1996 and he shall be allowed pay only in the revised scale.Explanation 3. - Where a member of the Service exercises an option under the proviso above to retain the existing scale in respect of a post held by him in an officiating capacity on a regular basis for the purpose of regulation of pay in that scale, his substantive pay shall be the substantive pay which he would have drawn had he retained the existing scale in the permanent post on which he holds lien or would have held a lien had his lien not been suspended or the pay of the officiating post which has acquired the character of substantive pay in accordance with any order for the time being in force whichever is higher.(2)(i)Appointment to the Selection Grade and to posts carrying pay above this grade in the Service shall be made by selection on merit as per the criteria that may be prescribed by the Central Government, with due regard to seniority:Provided that a member of the Service shall be appointed to the IInd Super Time Scale mentioned in sub-clause (C) of sub-rule of this rule only after completion of phase IV mandatory Mid Career Training as prescribed by the Central Government.(ii)Appointment of a member of the Service in the scales of Selection Grade and above shall be subject to availability of vacancies in these grades and for this purpose, it shall be mandatory upon the State Cadres or the Joint Cadre Authorities, as the case may be, to seek prior concurrence of the Central Government on the number of available vacancies in each grade.(iii)The Central Government shall accord such concurrence within a period of thirty days from the date of receipt of such references and if the Central Government does not accord concurrence within a period of said thirty days, the concurrence on availability of vacancies shall be deemed to have been accorded. The position emanating as referred to in this clause shall be placed before the Screening Committee at the time it meets to consider promotion in these grades.(iv)A member of the Service shall be entitled to draw pay in the scales of Selection Grade and above only on appointment to these grades.
