Section 5 in The Orissa Universities (Non-teaching employees) Revised Scales of Pay Rules, 2009
5. Drawal of Pay in the Revised Pay Structure.
- Save as otherwise provided in these rules, a University employee shall draw pay in the corresponding pay in pay band with grade pay in revised pay structure applicable to the post to which he/she is appointed :Provided that a University Employee may elect to continue to draw his/her pay in the existing scale until the date on which he/she earns his/her next increment in the existing scale falling due within a period of one year from the date of enforcement of these rules or until he/she vacates his/her post or ceases to draw the pay in that scale :Provided further that in case where a University Employee has been placed in a higher pay scale between 1st January 2006 and the date of notification of these rules on account of promotion and upgradation of pay scale, the University employees may elect to switch over to the revised pay structure from the date of such promotion and upgradation;Explanation (I). - The option to retain the existing scale under the provisos to this rule shall be admissible only in respect of one existing scale.Explanation (II). - The aforesaid option shall not be admissible to any person appointed to a post on or after the 1st day of January 2006, whether for the first time in University service or by transfer from another post and he/she shall be allowed pay only in the revised pay structure.Explanation (III). - Where a University employee exercises the option under the provisos to this rule to retain the existing scale in respect of a post held by him/her in an officiating capacity on regular basis for the purpose of regulation of pay in that scale under any rule or order applicable to that post, his substantive pay shall be substantive pay which he would have drawn had he retained the existing scale in respect of the permanent post on which he holds a lien or would have held a lien had is 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.
