Section 3(1) in The Indian Administrative Service (Pay) Rules, 2007
(1)The scale of pay admissible to a member of the Service and the dates with effect from which the said scale shall be deemed to have come into force, shall be as follows:-Junior Scale - Rs.8000-275-13500 (with effect from the 1st day of January, 1996).Senior Scale - (i) Time Scale - Rs.10650-325-15850 (with effect from the 1st day of January, 1996);(ii)Junior Administrative Grade - Rs.12750-375-16500 (non-functional) (with effect from the 1st day of January, 1996);(iii)Selection Grade - Rs. 15100-400-18300/- (with effect from the 1st day of January, 1996);Super Time Scale - (a) Rs.18400-500-22400/- (with effect from the 1st day of January, 1996)Above Super Time Scale - (i) Rs. 22400-525-24500;(ii)Rs. 26000; (fixed)(iii)Rs. 30000; (fixed)(for the post of Cabinet Secretary in Government of India only).(with effect from the 1st day of January, 1996).Note- Appointment of a member of the Service to the Time Scale and above shall be regulated as per the provisions in the Guidelines regarding promotion to various grades in the Indian Administrative Service:Provided that a member of the Service shall become eligible for being appointed 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 Administrative Service (Recruitment) Rules, 1954 and to the Junior Administrative Grade on completion of nine years of service, to the Selection Grade on completion of thirteen years of service and to the Super Time Scale on completion of sixteen years of service :Provided further that a member of the service shall be appointed to the Junior Administrative Grade only after he has completed phase III mandatory Mid Career Training as prescribed.Note 1: The four years, nine years, thirteen years and sixteen year of service in this rule shall be calculated from the year of allotment assigned to him under rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1987.Note 2 : 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:Provided also that a member of Service may opt to continue to draw pay in the existing scale until the date on which he earns his next or any subsequent increment in the existing scale or until he vacates his post or ceases to draw pay in that scale. The option shall be exercised in accordance with such orders as may be issued by the central Government in this behalf.Explanation 1 - The option to retain the existing scale under the proviso to this rule shall be admissible only in respect of one existing scale.Explanation 2 - The said option shall not be admissible to any person appointed to the Service on or after the 1st day of January, 1996 and he shall be allowed pay only in the revised scale.Explanation 3 - Where a member of the Service exercises an option under the proviso to this rule to retail the existing scale 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 scale, his substantive pay shall be the substantive pay which he would have drawn had be retained the existing scale 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.
