- The Class I Officers of the Corporation shall be paid Productivity Linked Lumpsum Incentive as under :(i)For the period from 1st April, 2009 to 31st March, 2010 Productivity Linked Lumpsum Incentive shall be payable based on the performance of the Corporation as a whole on the basis of parameters based on Statement of Intent as approved by the Board;(ii)For the period from 1st April, 2010 onwards Board shall be empowered to formulate the parameters and performance norms of the Productivity Linked Lumpsum Incentive for its officers based on Statement of Intent every year subject to following conditions:(a)Productivity Linked Lump Sum Incentive shall be payable at the levels of 1%, 2%, 3%, etc. up to a maximum of 6% of the pre-revised annual pay of individual Class I officers as on 1st August, 2007.(b)Productivity Linked Lump Sum Incentive shall be payable to officers in Corporate Office based on the performance of the Corporation as a whole.(c)Productivity Linked Lump Sum Incentive shall be payable to officers in Zonal Office based on the performance of the Zone as a whole.(d)Productivity Linked Lump Sum Incentive shall be payable to officers in Divisional/Branch Office based on the performance of the Division as a whole.(e)The threshold minimum Productivity Linked Lump Sum Incentive for Zonal Office / Divisional Office / Branch Office shall be 50% of the Corporate level Productivity Linked Lump Sum Incentive .]Notes. For the purpose of this rule annual pay means -(1)pre-revised basic pay, Dearness Allowance and Fixed Personal Allowance as on 1st August, 2007 in respect of existing officers;(2)pre-revised basic pay and Dearness Allowance as on 1st August, 2007 which corresponds to the stage where his pay has been fixed on appointment in respect of those officers appointed after 1st August, 2007";
