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Union of India - Section
Section 10 in Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985
10. [ City Compensatory Allowance] [As amended vide Notification dated 05.09.2005 GSR NO. 561(E).].
- [The City Compensatory Allowance payable to Class III and Class IV employees shall be as under:-| Sl. No. | Place of Posting | Rate of City Compensatory Allowance |
| (1) | (2) | (3) |
| (i) | Cities of Mumbai, Kolkata, Chennai, New Delhi, Noida,Faridabad, Ghaziabad, Gurgaon, Navi Mumbai, Hyderabad, Bengaluruand other cities with population of 45 lakhs and above. | 3% of Pay, subject to the minimum of Rs. 345/- per month andthe maximum of Rs. 1055/- per month. |
| (ii) | Cities with population exceeding 12 lakhs, but less than 45lakhs and, except those mentioned at Sl. No. (i) and any city inthe State of Goa. | 2.5% of Pay, subject to the minimum of Rs. 285/- per month andthe maximum of Rs. 990/- per month . |
| (iii) | Cities with population of five lakhs and above but notexceeding twelve lakhs, State Capitals with population notexceeding twelve lakhs, Chandigarh, Mohali, Pondicherry, PortBlair, and Panchkula. | 2% of Pay subject to the minimum of Rs. 210/- per month andthe maximum of Rs. 850/- per month |