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State of Tamilnadu - Section

Section 3 in Tamil Nadu Revised Pay Rules, 2017

3. Definition.

- In these rules, unless the context otherwise requires:
(i)"existing basic pay" means pay drawn in the prescribed Pay Band including Grade Pay on the date of migration to revised pay structure opted by a Government employee under rule 6, but does not include any other type of pay like "special pay", "personal pay" etc.
Provided that for existing directly recruited Assistants / Accountants in the Tamil Nadu Ministerial Service drawing personal pay of rupees sixty under the existing pay structure on the date of coming into force of these rules, existing basic pay shall include such personal pay.
(ii)"existing Pay Band and Grade Pay" in relation to a Government employee means the Pay Band and the Grade Pay applicable to the post held by the Government employee, whether in a substantive capacity or in officiating capacity, on the date of migration to revised pay structure opted by him under rule 6,;
(iii)"existing pay structure" in relation to a Government employee means the present system of Pay Band and Grade Pay applicable to the post held by the Government employee as on the date immediately prior to the coming into force of these rules whether in a substantive or officiating capacity.
Explanation. - The expressions "existing basic pay", and "existing Pay Band and Grade Pay", in respect of a Government employee who on the 1st day of January, 2016 was on deputation or on leave or on foreign service, or who would have on that date officiated in one or more lower posts but for his officiating in a higher post, shall mean such basic pay, Pay Band and Grade Pay in relation to the post which he would have held but for his being on deputation or on leave or on foreign service or officiating in higher post, as the case may be;
(iv)"Pay Matrix" means Matrix specified in Schedule-III and IV, with Levels of pay arranged in vertical cells as assigned to corresponding existing Pay Band and Grade Pay;
(v)"Level" in the Pay Matrix shall mean the Level corresponding to the existing Pay Band and Grade Pay specified in the Schedule-III and IV;
(vi)"pay in the Level" means pay drawn in the appropriate Cell of the Level as specified in the Pay Matrix;
(vii)"revised pay structure" in relation to a post means the Pay Matrix and the Levels specified therein corresponding to the existing Pay Band and Grade Pay of the post un¬less a different revised Level is notified separately for that post;
(viii)"basic pay in the revised pay structure" means the pay drawn in the prescribed Level in the Pay Matrix but does not include any other type of pay like special pay/personal pay, etc; and
(ix)"Schedule" means Schedule appended to these rules.