Section 10A in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986
10A. Fixed Personal Allowance.
(1)A Development Officer other than a Development Officer on probation on first appointment or who has reached the maximum of the scale of pay applicable to him on the 1st day of November, 1993, shall be paid, on account of computerisation one increment in the scale of pay applicable to him on the 1st day of November, 1993:Provided that a Development Officer who on his first appointment in the Corporation's service was on probation on the 1st day of November, 1993 shall be paid one such increment on completion of one year of service after confirmation.(2)A Development Officer who has reached the maximum of the scale of pay applicable to him on the first day of November 1993, shall be paid a Fixed Personal Allowance on account of computerisation equal to the last increment drawn in the scale of pay applicable to him on the first day of November 1993.(3)A Development Officer who is in receipt of an increment on account of computerisation and who has reached the maximum of the scale of pay applicable to him shall be paid the fixed personal allowance referred to in sub-rule (2) on the expiry of a period of one year after reaching the maximum of scale of pay.(4)Fixed Personal Allowance granted as per sub-rule (2) above shall count for the purposes of House Rent Allowance, Provident Fund, Pension, Gratuity and Encashment of Privilege Leave.(5)Additional Increment for Computerisation for Development Officers who have joined the services of the Corporation after 1.11.1993 but before the date of publication of this notification in the official gazette:The Development Officers who have joined the services of the Corporation after 1.11.1993 but before the date of publication of this notification in the official gazette shall be granted one increment in the scale of pay applicable to them on the date of publication of notification in the official gazette, with effect from the first day of the month following the date of publication of this notification in the official gazette, subject to the following conditions:(i)Such of those Development Officers who on their first appointment in the Corporation's service were on probation on the date of publication of this notification in the official gasette shall be granted the said increment only on completion of 365 days of service after the date of confirmation;(ii)A Development Officer who is in receipt of the said increment and who reaches maximum of the scale of pay applicable to him shall be paid the Fixed Personal Allowance, which shall be equal to the last increment in the scale of pay applicable to him on the first day of the month following the date of publication of this notification in the official gazette, on the expiry of a period of one year after reaching the maximum of the scale of pay, and such Fixed Personal Allowance shall count for the purposes of House Rent Allowance, Provident Fund, Pension, Gratuity and Encashment of Privilege Leave.(iii)[ Any Development Officer who has joined the services of the corporation after the 22nd June, 2000 shall not be eligible for this increment.;] [As amended vide Notification No. G.S.R 560(E) dated 05.09.2005.]
