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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Life Insurance Corporation Of India Development Officers (Revision Of Terms And Conditions Of Service) Rules, 1996

(2)The pay referred to in sub-rule (1) and other allowances admissible to a Development Officer shall be regulated in accordance with the Staff Rules and Special Rules.] [Substituted by G.S.R. 287(E),dated 18th July, 1996 (w.e.f. 1st April, 1995).][5. Dearness allowance. - (1) The scale of dearness allowance applicable to Development Officers shall be determined as under :-
(a)Index : All India Average Consumer Price Index Number for Industrial Workers.
(b)Base : Index No. 1148 in the Series 1,960-100.
(c)Rate : Revision of dearness allowance shall be made on quarterly basis for every four point rise or fall, in the quarterly average of the All India Consumer Price Index above 1,148 points. Development Officers may be paid dearness allowance at the following rates :-
Basic Pay Rate of D.A. forevery 4 points
(i) Upto Rs. 4,800 0.35% of basic pay:
(ii) Rs. 4,801 toRs. 7,700 .029% of basic payin excess of Rs. 4,800
(iii) Rs. 7,701and above 0.35% of Rs. 4,800plus 0.29% of difference between Rs. 7,700 and Rs. 4,800 plus0.17 of basic pay in excess of Rs. 7,700.