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Union of India - Section

Section 12 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

12. Pay and Allowances.

(1)The scales of pay attached to the posts shall be as set out in the First Schedule.
(2)The fixation of pay, grant of increment, joining time and connected matters shall be governed by the same provisions as applicable to employees of the Central Government.
(3)Dearness Allowance, House Rent Allowance, City Compensatory Allowance, Overtime Allowance and other special compensatory allowances shall be the same as applicable to the employees of the Central Government except for such modifications as may be made by the Executive Committee with the approval of the Central Government.
(4)Travelling of the employees of the employees of the Bureau shall be the same as admissible to the Central Government employees:Provided that employees shall be eligible for-
(a)daily allowance as follows when they do not stay in a hotel or make their own arrangements;
the rates of daily allowances prescribed by Government of India Orders under Supplementary Rules 51, from time to time when the Government servant stays in Government or Public Sector Guest House or make his own arrangements;
(b)daily allowance comprising lodging allowance and cash allowance as follows when they stay in a hotel or other establishments providing boarding and/or lodging at scheduled tariffs:
SI. No. Designation or Pay Range A-1Class and Aclass Cities B-1 Class/expansive localities and othercities
    Lodging Allowance (Celling Rate) (rs.) Cash Allowances Lodging Allowances (Celling Rate (Rs.) Cash Allowances
(1) (2) (3) (4) (5) (6)
1. Director General 5450 90 % of rates prescribed at Regulation 14(4)(a)for pay range Rs.16400 and above 4350 90% of rates prescribed at Regulation 14(a) forpay range Rs.16400 and above
2. Rs. 18,000 and above 4300 90% of rates prescribed at Regulation 14(4)(a)for pay range Rs.16400 and above 3400 90% of rates prescribed at Regulation14(4)(a)for pay range Rs.16400 and above
3. Rs. 16400 and above but less than Rs.18400 3450 90% of rates prescribed at Regulation 14(4)(a) 2700 90% of rates prescribed at Regulation 14(4)(a)
4. Rs. 12000 and above but less than Rs.16400 2750 90% of rates prescribed at Regulation 14(4)(a) 2200 90% of rates prescribed at Regulation 14(4)(a)
5. Rs 8000 and above but less than Rs.12000 2050 -do- 1650 -do-
6. Rs.6500 and above but less than Rs.8000 1200 -do- 1000 -do-
7. Rs.4100 and above but less than Rs.6500 750 -do- 600 -do-
8. Below Rs.4100 450 -do- 350 -do-
Note:The Actual expenditure on lodging subject to the ceiling rates indicated above on production of receipts. The rates are excluding taxes/Government levies which shall be extra at actuals."
(c)actual expenditure on transport at touring stations limited to the mileage allowance admissible by rail or road as the case may be;
(d)actual expenditure on transport for attending office on closed days limited to the mileage allowance admissible;
(e)per diem allowance for the duration of the foreign tours on the following rates for meetings:
Countries Director/Scientist-E and above Officers drawing basic pay of rs.85550/- andabove Officers drawing basic pay of less thanrs.8550/-
  US$ US$ US$
1 2 3 4
External Group 'A' Saudi Arabia, Japan, Kuwaitand Nigeria 300 240 180
Group 'B' United Arab Emirates, Qatar, Sultanateof Oman, Bahrain, Western hemisphere (including West Indies)United Kingdom continent of Europe, Iran, Libya, Algeria      
Group 'C' (other countries) 215 185 139
Bilateral Group or sponsored by foreigncountries Rs.300 Rs2750 Rs.2063
The rates of per diem allowance mentioned above are subject to the following conditions, namely
(i)In case vouchers are produced in support of accommodation charges these shall be admitted subject to a maximum 35% of the per diem rates, besides the entitlement of 65% towards expenses on food, tips, Value Added taxes, service charges, local travel and incidental expenses.
(ii)In case the Officer does not produce vouchers in support of accommodation charges, his claim shall be limited to 80% of the entitled rates.
(iii)In case the officer is provided free loading alone his claim shall be limited to 65% of entitled rates.
(iv)In case the officer is provided free boarding and lodging, his claim shall be limited to 30% of the cash allowance (which is 65% of the entitled rate).
(5)Leave Travel Concession - The facility of Leave travel concessions as applicable to the employees of the Bureau shall be the same as applicable to the employees of the Central Government.