Section 3 in Orissa Revised Scales of Pay Rules, 2008
3. Definitions.
- In these rules, unless the context otherwise requires,-(1)(i)"existing basic pay" means pay drawn in the prescribed existing scale of pay, including stagnation increment(s), personal pay granted due to fixation of pay under sub-rule (d) of rule 74 of the Orissa Service Code including the cases where reduceable personal pay has been granted to protect the total emoluments on account of loss of special pay, advance increments granted, if any but does not include any other type of pay like "special pay", etc.;(ii)"existing scale" in relation to a Government servant means the present scale applicable to the post held by the Government servant (or, as the case may be, any personal scale of pay applicable to him/her) as on the 1st day of January, 2006 in a substantive or temporary capacity:Provided that in the case of government servant who, on the 1st day of January 2006 was on deputation, leave, foreign service or training or who would have on that date continued in one or more lower posts but for his officiating in a higher post, "existing scale" means the scale of pay applicable to the post which he would have held but for his being on such deputation, leave, foreign service or training as the case may be, but for his officiating in a higher post;(2)(i)"existing emoluments" means the Sum of (i) existing basic pay, (ii) dearness pay appropriate to the basic pay and (iii) dearness allowance appropriate to the basic pay + dearness pay at Index average 536 (1982 = 100);(ii)"present scale" in relation to any post/grade- specified in Column 2 of the First Schedule means the scale of pay specified against that post in column 5 thereof;(iii)"pay in the pay band" means pay drawn in the running pay bands specified in column 5 of the First Schedule;(iv)"grade pay" is the fixed amount corresponding to the pre-revised pay scales/posts as specified in column 6 of the First Schedule;(v)"revised pay structure" in relation to any post specified in column 3 of the First Schedule means the pay band and grade pay specified against that post or the pay scale specified in column 5 and 6 thereof, unless a different revised pay band and grade pay or pay scale is notified separately for that post;(vi)"basic pay" in the revised pay structure means the pay drawn in the prescribed pay band plus the applicable grade pay but does not include any other type of pay like special pay, etc.;(vii)"revised emoluments" means the pay in the pay band plus grade pay of a Government servant in the revised pay structure;(viii)"Schedule" means schedule annexed to these rules;(3)"Finance Department" means the Finance Department of the Government;(4)"Government" means the Government of Orissa;(5)"Pay" means the pay as defined in clause (i) of Sub-rule (a) of Rule 33 of the Orissa Service Code in the existing scale and shall include -(i)adhoc increment granted in the shape of personal pay on account of stagnation at the maximum of the existing scale;(ii)Personal pay granted due to fixation of pay under Sub-rule (d) of Rule 74 of the Orissa Service Code, including the case where reduceable personal pay has been granted to protect the total emoluments on account of loss of special pay;(iii)advance increment (s) granted, if any;Note. - A list of existing scale of pay and their corresponding Pay band/revised pay structure is appended to the First Schedule to these rules.
