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

Union of India - Subsection

Section 3(1) in The Indian Police Service (Pay) Rules, 2016

(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.