Section 7 in Orissa Revised Scales of Pay Rules, 2008
7. Fixation of initial pay in the revised pay structure.
- The initial pay of a Government servant who elects, or is deemed to have elected under Sub-rule (3) of Rule 6 to be governed by the revised pay structure on and from the 1st day of January, 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 had not been suspended, and in respect of his pay in the officiating post held by him in the following manner, namely :In the case of all employees -(i)the pay in the pay band/pay scale will be determined by multiplying the existing basic pay as on 01.01.2006 by a factor of 1.86 and rounding off the resultant figure to the next multiple of 10;(ii)If the minimum of the revised pay band/pay scale is more than the amount arrived as per (i) above, the pay shall be fixed at the minimum of the revised pay band/pay scale;(iii)The pay in the pay band will be determined in the above manner. In addition to the pay in the pay band, grade pay corresponding to the existing scale will be payable.Note-1. - Where the existing emoluments exceed the revised emoluments in the cases of any Government servant, the difference shall be allowed as personal pay to be absorbed in future increases in pay.Note-2. - Where in the fixation of pay under Sub-rule (1) the pay of a Government servant who in the existing scale was drawing immediately before 1st day of January, 2006 more pay than another Government servant junior to him in the same grade in the cadre he belongs gets fixed in the revised pay band at a stage lower than that of such junior, his pay shall be stepped up to the same stage in the revised pay band as that of the junior.Note-3. - Where a Government servant is in receipt of personal pay on the 1st day of January, 2006, which together with his existing emoluments exceeds the revised emoluments, then, the difference representing such excess shall be allowed to such Government servant as personal pay to be absorbed in future increases in pay.Note-4. - In case where a senior Government servant promoted to higher post before the 1st day of January, 2006 draws less pay in the revised pay structure than his junior who is promoted to the higher post on or after the 1st day of January, 2006, the pay in the Pay band of the senior Government servant should be stepped up to an amount equal to the pay in the pay band as fixed for his junior in that higher post. This stepping up should be done with effect from the date of promotion of the junior Government servant subject to the fulfillment of the following conditions, namely :(i)Both the junior and senior Government servant should belong to the same cadre and the post in which they have been promoted should be identical in the same cadre.(ii)Pre-revised scale of pay and revised grade pay of the lower and higher post in which they are entitled to draw pay should be identical.(iii)The senior Government servant at the time of promotion should have been drawing equal pay or more pay than the junior.(iv)if in the lower post the junior officer was drawing more pay in the pre-revised scale than the senior by virtue of an advance increment granted to him, provision of this note need not be in vogue to step up the pay of the senior officer.Note-5. - Fixation of pay in the revised scale shall be made in the form appended to these rules as Third Schedule.
