Section 9A in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985
9A. Fixed Personal Allowance.
(1)A Class-I Officer other than an Officer on probation on first appointment or who has reached the maximum of the scale of pay applicable to him or who has been in receipt of one or more addition to the basic pay referred to in rule 4A on the first 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 Class-I Officer who on his first appointment in the Corporation's service was on probation on the 1st November, 1993 shall be paid one such increment on completion of one year of service after confirmation.(2)A Class-I Officer who has reached the maximum of the scale of pay applicable to him or who has been in receipt of one or more additions to the basic pay referred to in rule 4A on the first day of November, 1993, shall be paid, a fixed personal allowance on account of computerisation equal to the last increment in the scale of pay applicable to him on the first day of November 1993.(3)A Class-I 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 shall count for the purposes of House Rent Allowance, Provident Fund, Pension, Gratuity and Encashment of Privilege leave.(5)Additional Increment for Computerisation for Officers who have joined the services of the Corporation after 1.11.1993 but before the date of the notification:The Class-I Officers who have joined the services of the Corporation after 1.11.1993 but before the date of publication of this notification shall be granted one increment in the scale of pay applicable to them on the date of publication of this notification, with effect from the first day of the month following the date of publication of this notification, subject to the following conditions:i. Such of those officers who on their first appointment in the Corporation's service were on probation on the date of publication of this notification shall be granted the said increment only on completion of 365 days of service after the date of confirmation;ii. A Class-I 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, 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 officer who has joined the services of the Corporation after 22nd June,2000 shall not be eligible for this increment;] [Substituted vide Notification dated 05.09.2005 G.S.R. No. 559(E).]
