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Union of India - Section

Section 3 in The Indian Police Service (Pay) Rules, 2016

3. Levels in Pay Matrix and appointment in these Levels.

(1)Pay Matrix - The level of pay in the Pay Matrix admissible to a member of service which shall be deemed to have come into force from the 1st day of January, 2016 shall be as follows:-
(a) Junior Scale - Level 10 in the Pay Matrix
(b) Senior Scale    
  (i) Senior Time Scale - Level 11 in the Pay Matrix
  (ii) Junior Administrative Grade - Level 12 in the Pay Matrix
  (iii) Selection Grade - Level 13 in the Pay Matrix
(c) Super Time Scale    
  (i) Deputy Inspector General of Police - Level 13A in the Pay Matrix
  (ii) Inspector General of Police - Level 14 in the Pay Matrix
(d) Above Super Time Scale    
  (i) Additional Director General of Police - Level 15 in the Pay Matrix
  (ii) HAG + - Level 16 in the Pay Matrix
  (iii) Apex Scale - Level 17 in the Pay Matrix
Note 1. - Appointment of a member of the Service to the Senior Time Scale and above shall be regulated as per the provisions in the Guidelines regarding promotion to various grades in the Indian Police Service and any member of 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 the 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 (Super Time Scale) on completion of fourteen years of service and to the Inspector General (Super Time Scale) on completion of eighteen years of 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 to him under rule 3 of the Indian Police Service (Regulation of Seniority) Rules, 1988.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.Explanation 1. - The option to retain the existing pay structure shall be admissible only in respect of one existing Pay Band and Grade Pay or scale.Explanation 2. - The aforesaid option shall not be admissible to any person appointed to the Service on or after the 1st day of January, 2016 and he shall be allowed pay only in the revised pay structure.Explanation 3. - Where a member of the Service exercises an option to retain the existing pay structure 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 structure, his substantive pay shall be the substantive pay which he would have drawn had he retained the existing pay structure 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 Selection 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:
(ii)Appointment of a member of the Service in the Level 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. Any appointment made without obtaining prior concurrence of Government of India shall be liable for cancellation.
(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.
Provided that a member of service shall be appointed to Junior Administrative Grade only after he has completed phase III mandatory Mid Career Training programme with effect from the date on which he would have been eligible for appointment to the Junior Administrative Grade if not for completion of the mandatory Mid Career Training Programme:Provided further that a member of service shall be appointed to Super Time Scale (ii) only after he has completed phase IV mandatory Mid Career Training programme with effect from the date on which he would have been eligible for appointment to the Super Time Scale (ii) if not for completion of the mandatory Mid Career Training Programme:Provided also that a member of service who has less than three years of service after the year in which he has been slotted to undergo Phase III, Phase IV, or Phase V of Mid Career Training Programme would not be sent for mandatory Mid Career Training Programme.Note 1. - Whenever any Indian Administrative Service officer of a particular batch is posted at the Centre to Levels 10, 11, 12, 13, 13A, 14 and 15 of the Pay Matrix the members of the Service, who are senior to such Indian Administrative Service officer by two years or more and have not so far been promoted to that particular level, shall be granted the same Level on non-functional basis in their respective State cadres from the date of posting of the Indian Administrative Service officer at the Centre in that particular Level and in the case of those members of the Service who are posted at the Centre, at the time of grant of Non-Functional upgradation, their basic pay will be fixed by granting one increment in the existing pay in the applicable existing Level subject to the minimum of the Level of non-functional upgradation, and they will not be granted pay at the higher Level as the case may be. Such officers will continue getting the pay of the post against which they have been appointed at the Centre under the Central Staffing Scheme along with Central Deputation Tenure Allowance (CDTA), wherever applicable.Note 2. - The post of Director General of Police (Head of Police Force) in the apex scale (Level 17) shall be filled by selection from amongst the officers holding the post of Director General of Police in the State cadre in the Level 16 of the Pay Matrix.