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Union of India - Section

Section 3 in The Life Insurance Corporation Of India Development Officers (Revision Of Terms And Conditions Of Service) Rules, 1996

3. Conditions of Service of Development Officers.

- Notwithstanding anything contained in the Staff Rules, the terms and conditions of service of Development Officers. relating to matters covered by these rules shall be regulated in accordance with the provisions hereinafter contained in these rules.[4. Scale of pay. - (1) The scales of pay of the Development Officers shall be as follows :-Rs. 2,660-155-3,435-190-36, 250-215-3, 840-EB-230-5, 680-EB-230-7,520.
(2)The pay referred to in sub-rule (1) and other allowances admissible to a Development Officer shall be regulated in accordance with the Staff Rules and Special Rules.] [Substituted by G.S.R. 287(E),dated 18th July, 1996 (w.e.f. 1st April, 1995).][5. Dearness allowance. - (1) The scale of dearness allowance applicable to Development Officers shall be determined as under :-
(a)Index : All India Average Consumer Price Index Number for Industrial Workers.
(b)Base : Index No. 1148 in the Series 1,960-100.
(c)Rate : Revision of dearness allowance shall be made on quarterly basis for every four point rise or fall, in the quarterly average of the All India Consumer Price Index above 1,148 points. Development Officers may be paid dearness allowance at the following rates :-
Basic Pay Rate of D.A. forevery 4 points
(i) Upto Rs. 4,800 0.35% of basic pay:
(ii) Rs. 4,801 toRs. 7,700 .029% of basic payin excess of Rs. 4,800
(iii) Rs. 7,701and above 0.35% of Rs. 4,800plus 0.29% of difference between Rs. 7,700 and Rs. 4,800 plus0.17 of basic pay in excess of Rs. 7,700.
(2)There shall be an upward revision of the dearness allowance payable for every four points rise in the quarterly average (hereinafter referred to as the "current average figure") of the All India Consumer Price Index above 1,148 points in the Sequence 1,148-1,152-1,152-1,160 and so on and there shall be a downward revision of the dearness allowance payable if current average figure falls by four points below the index figure in the above sequence with reference to which the dearness allowance has been paid for the 1st preceding quarter. On the downward revision, the dearness allowance payable shall correspond to the current average figure if such current average figure is a figure in the above sequence, and the dearness allowance payable shall correspond to the figure in the above sequence next preceding the current average figure if such current average figure is not a figure in the above sequence. For this purpose, quarter shall mean a period of three months ending on the last day of March, June, September or December. The final Index Figure as published in the Indian Labour journal or the Gazettee of India, whichever publication is available earlier, shall be the Index Figure which shall be taken for the purpose of calculation of dearness allowance.
(3)For the propose of calculating dearness allowance for a particular month, the quarterly average for the last quarter for which the final index figures are available on the 15th day of that month shall be taken. Actual payment of this revised dearness allowance shall be made in the month following that in which the relevant index figures are available.] [Substituted by G.S.R. 287(E),dated 18th July, 1996 (w.e.f. 1st April, 1996).][6. House rent allowance. - (1) The scale of house rent allowance of Development Officers, except those who have been allotted residential accommodation by the Corporation, shall be at the rate of 12.5% of the basic pay which is in excess of Rs. 5,900.
(2)Development Officers who are allotted residential accommodation by the Corporation shall pay for such residential accommodation appropriate licence fee as may be decided by the Corporation from time to time and they shall not be entitled to any house rent allowance.] [Substituted by G.S.R. 287(E), dated 18th July, 1996 (w.e.f. 1st April, 1996)][7. City compensatory allowance. - The scales of city compensatory allowance payable to Development Officers shall be as under :
Placeof posting Rate
(i)Cities with population exceeding 12 lakhs. Faridabad, Gaziabad,Noida, any city in the State of Goa, Cities of Gurgaon, Vashi andGandhinagar 4.5% ofbasic pay subject to a maximum of Rs. 220 per month.
(ii)Cities with population of 5 lakhs and above but not exceeding 12lakhs, State capital as with population not exceeding 12 lakhs,Chandigarh, Mohali, Pondicherry, Port Blair and the City ofPanchkula. 3.5% ofbasic pay subject to a maximum of Rs. 165 per month.
Notes. - (1) For the purpose of this rule, the population figures shall be those in the latest Census Report.
(2)Cities shall include their urban agglomeration.] [Substituted by G.S.R. 287(E), dated 18th July, 1996 (w.e.f. 1st April, 1995)][7-A. Hill allowance. - The scales of hill allowance payable to Development Officers shall be as under :-
(i) Posted atplaces situated at a height of 1,500 metres and over above meansea level. At a rate of 4% ofthe basic pay, subject to a maximum of Rs. 150 per month.
(ii) Posted atplaces situated at height of 1,000 metres and over but less than1,500 metres above mean sea level, at Mercara and at places whichare specifically declared as “Hill Station” byCentral/State Governments for their employees.] At the rate of 3%of basic pay subject to a maximum of Rs. 125 per month.
[7-B. Kit allowance. - Every Development Officer of the Corporation on his first appointment at, or transfer to, any of the hill stations at which hill allowance is admissible in terms of rule 7-A, shall be paid a kit allowance of Rs. 1,500 as one time payment :Provided that no kit allowance shall be payable to a Development Officer if he has drawn such allowance at any time earlier.] [Substituted by G.S.R. 287(E), dated 18th July, 1996 (w.e.f. 1st April, 1995)]