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State of Uttar Pradesh - Section

Section 23 in U.P. Information Department Film Photo Unit Service Rules, 1993

23. Scales of pay.

(1)The scale of pay admissible to persons appointed to the various categories of posts in the service, whether in a substantive or officiating capacity or as a temporary measure, shall be such, as may be determined by the Government from time to time.
(2)The scale of pay at the time of the commencement of these rules are given as follows:
Name of the Post Scale of Pay
1. Film Distribution Officer Rs. 2,000-60-2,300-E.B.-75-3,200
2. Film Officer Ditto.
3. Photo Officer Ditto.
4. Film Librarian Rs. 1,400-40-1,800-E.B.-50-2,300
5. Newsreel Cameraman Rs. 1,400-40-1,600-50-2,300-E.B.-60-2,600.
6. Photographer Rs. 1,400-40-1,800-E.B.-50-2,300.
7. Photo Artist Rs. 1,400-40-1,800-E.B.-50-2,400.Rs.1,400-40-1,600-50-2,300-E.B.-60-2,600
8. Junior Newsreel Cameraman Rs. 1,200-20-1,560-E.B.-40-2,040.
9. Laboratory Incharge Ditto.
10. Bromide Printer Rs. 975-25-1,150-E.B.-30-1,660.
11. Laboratory Asstt Rs. 825-15-900-E.B.-20-1,200.
12. Camera Coolie Rs. 750-12-870-E.B.-14-940.
13. Laboratory Boy Ditto.
14. Film Cataloguer Rs. 1,200-30-1,560-E.B.-40-2,040.
15. Photo Cataloguer Ditto.
16. Film Production Manager Rs. 2,000-60-2,300-E.B.-75-3,200.
(1)Pay during probation.-Notwithstanding any provision in the Fundamental Rules to the contrary, a person on probation, if he is not already in permanent Government Service, shall be allowed his first increment in the time scale when he has completed one year of satisfactory service, has passed departmental examination and undergone training where prescribed, and second increment after two years' service when he has completed the probation period and is also confirmed :Provided that if the period of probation is extended on account of failure to give, satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.
(2)The pay during the probation of a person who was already holding a post under the Government, shall be regulated by the relevant fundamental rules:Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.
(3)The pay during the probation of a person already in permanent Government service shall be regulated by the relevant rules applicable to Government servants generally serving in connection with the affairs of the State.