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Union of India - Act

Indian Administrative Service (Pay) Rules, 2016

UNION OF INDIA
India

Indian Administrative Service (Pay) Rules, 2016

Rule INDIAN-ADMINISTRATIVE-SERVICE-PAY-RULES-2016 of 2016

Published on 1 January 2016
Commenced on 1 January 2016
[This is the version of this document as it was from 8 September 2016 to None.]
[Note: The original publication document is not available and this content could not be verified.]

Indian Administrative Service (Pay) Rules, 2016Published vide Notification No. G.S.R. 870(E), dated 8.9.2016Last Updated 14th March, 2022Ministry of Personnel, Public Grievances and Pensions(Department of Personnel and Training)G.S.R. 870(E). - In exercise of the powers conferred by sub-section (1) of section 3 of the All India Services Act, 1951 (61 of 1951) and in supersession of the Indian Administrative Service (Pay) Rules, 2007, except as respects things done or omitted to be done before such supersession, the Central Government after consultation with the Governments of the States concerned, hereby makes the following rules, namely: -

1. Short title and commencement.

(1)These rules may be called the Indian Administrative Service (Pay) Rules, 2016.

(2)They shall be deemed to have come to force on the 1st day of January, 2016.

2. Definitions.

- In these rules, unless the context otherwise requires:

(i)"basic pay" in the revised pay structure means the pay drawn in the specified Level in the Pay Matrix;

(ii)"benchmark score" shall mean the minimum numerical weighted mean score arrived at for overall grading above which an officer shall be regarded as fit for promotion or empanelment, as the case may be, to the next higher grade;

(iii)"cadre" and "cadre posts" shall have the meanings respectively assigned to them in the Indian Administrative Service (Cadre) Rules, 1954;

(iv)"departmental examination" means such examination as may be prescribed by the State Government from time to time for members of the Service allotted to the cadre of the State or posted to that State for training;

(v)"direct recruit" means a person appointed to the Indian Administrative Service in accordance with rule 7 of the Indian Administrative Service (Recruitment) Rules, 1954;

(vi)"existing basic pay" means the pay drawn in the existing Pay Band and Grade Pay or pay in the existing scale;

(vii)"existing emoluments" means the sum of (i) existing basic pay and (ii) existing dearness allowance at index average as on the 1st day of January, 2016;

(viii)"existing Pay Band and Grade Pay" in relation to a member of Service means the pay in the Pay Band and the Grade Pay applicable to the post held by a member of Service as on the date immediately before the notification of these rules whether in a substantive capacity or in officiating capacity;

(ix)"existing pay structure" in relation to a member of service means the present system of Pay Band and Grade Pay of the Pay Scale applicable to the post held by a member of Service as on the date immediately before the coming into force of these rules whether in a substantive or officiating capacity;

(x)"Existing scale" in relation to a member of Service means the pay scale applicable to the post held by the member of Service as on the date immediately before the publication of these rules in the Higher Administrative Grade, Apex Scale and that applicable to Cabinet Secretary whether in a substantive or officiating capacity;

(xi)[ "Level in the Pay Matrix" shall mean the Level corresponding to the existing Pay Band and Grade Pay or scale specified in the Pay Matrix in Appendix-I;] [Substituted ''Level in the Pay Matrix' shall mean the Level corresponding to the existing Pay Band and Grade Pay or scale specified in the Pay Matrix in Schedule III;' by Notification No. G.S.R. 575(E), dated 12.6.2017 (w.e.f. 8.9.2016).]

(xii)"Lien" means the title of a member of the Service to hold on regular basis, either immediately or on the termination of a period or periods of absence, a post, including a tenure post, to which he has been appointed on regular basis and on which he is not on probation;

(xiii)"Member of the Service" means a member of the Indian Administrative Service;

(xiv)"Non-State Civil Service" shall have the meaning as assigned to it in sub-rule (2) of rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954;

(xv)"Officer appointed by selection" means an officer appointed to the Indian Administrative Service in accordance with sub-rule (2) of rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954;

(xvi)"Officiation" means an officer performing the duties of a post on which another member of the Service holds a lien and it includes an officer appointed by the Government in officiating capacity in a vacant post in which no other member of the Service holds the lien;

(xvii)"Pay in the Level" means pay drawn in the appropriate Cell of the Level as specified in the Pay Matrix;

(xviii)"Pay Matrix" means the Matrix specified in the Schedule III with Levels of pay arranged in vertical cells as assigned to corresponding existing Pay Band and Grade Pay or scale;

(xix)"Personal pay" means additional pay granted to a member of the Service -

(a)to save him from a loss in his substantive pay in respect of a permanent post other than a tenure post due to a revision of pay or due to any reduction of such substantive pay otherwise than as a disciplinary measure; or

(b)in exceptional circumstances, on other personal considerations;

(xx)"promoted officer" means an officer appointed to the Indian Administrative Service by promotion from a State Civil Service in accordance with sub-rule (1) of rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954;

(xxi)"promotion" means appointment of a member of the Service to the next higher grade over the one in which he is serving at the relevant time;

(xxii)"revised pay structure" in relation to any post specified in Schedule II means the Pay Matrix and the Levels specified therein corresponding to the existing Pay Band and Grade Pay or scale of the post unless a different revised Level is notified separately for that post;

(xxiii)"revised emoluments" means the pay in the Level of a pay of a member of the Service in the revised pay structure or the basic pay in the Apex scale and the Cabinet Secretary's scale;

(xxiv)"Schedule" means the Schedule appended to these rules;

(xxv)"Service" means the Indian Administrative Service;

(xxvi)"State" means a State specified in the First Schedule to the Constitution and includes an Union territory;

(xxvii)"State Cadre" and "Joint Cadre" have the meanings respectively assigned to them in the Indian Administrative Service (Cadre) Rules, 1954;

(xxviii)"State Civil Service" shall have the meaning assigned to it in the Indian Administrative Service (Recruitment) Rules, 1954; and

(xxix)"State Government concerned" in relation to a Joint Cadre means the Joint Cadre Authority.

Note 1. - The benchmark score shall be notified by the State Government for promotion within the cadre and by the Central Government for the purpose of empanelment and any revision of benchmarks by the Government shall have prospective effect;Note 2. - The junior-most person(s) in the grade will, however, be liable to be reverted to the lower grade if the number of members of the Service entitled to hold the regular posts is more than the number of posts available in that grade.

3. Levels in the Pay Matrix and appointment in these Levels.

(1)Pay Matrix - The Level of pay in the Pay Matrix admissible to a member of Service which shall be deemed to have come into force from the 1st day of January, 2016 shall be as follows:-

(A)Junior Scale-

Level 10 in the Pay Matrix

(B)Senior Scales-

(i)Senior Time Scale-Level 11 in the Pay Matrix

(Two additional increments shall be granted at the time of pay fixation on promotion)

(ii)Junior Administrative Grade: Level 12 in the Pay Matrix

(Two additional increments shall be granted at the time of pay fixation on promotion)

(iii)Selection Grade: Level 13 in the Pay Matrix

(Two additional increments shall be granted at the time of pay fixation on promotion)

(C)Super Time Scale: Level 14 in the Pay Matrix

(D)Above Super Time Scale:

(i)HAG Scale: Level 15 in the Pay Matrix

(ii)Apex Scale: Level 17 in the Pay Matrix/-

(iii)Cabinet Secretary Grade (for the post of Cabinet Secretary in the Government of India) : Level 18 in the Pay Matrix

Note 1. - Appointment of a member of the Service to the Time Scale and above shall be regulated as per the provisions in the Guidelines regarding promotion to various grades in the Indian Administrative Service and any member of the Service shall become eligible for being appointed to the senior time scale on his completion of four years of service, subject to the provisions of sub-rule (2) of rule 6A of the Indian Administrative Service (Recruitment) Rules, 1954 and to the Junior Administrative Grade on completion of nine years of service, to the Selection Grade on completion of thirteen years of service and to the Super Time Scale on completion of sixteen years of service.Note 2. - The four years, nine years, thirteen years and sixteen year of service in this rule shall be calculated from the year of allotment assigned to him under rule 3 of the Indian Administrative Service (Regulation of Seniority) Rules, 1987.Note 3. - The extraordinary leave taken otherwise than on medical certificate or for any cause beyond the control of the member of the Service or for pursuing higher studies for which study leave under the All India Services (Study Leave) Regulations, 1960 is admissible shall be excluded for the purpose of calculating the eligibility period of Service required for appointment in these grades.[Note 4. [Inserted by Notification No. G.S.R. 914(E), dated 30.12.2021 (w.e.f. 8.9.2016).] - A member of the service shall file Immovable Property Return (IPR) for the previous year within the time frame specified for the purpose, i.e. 31st January, for being considered for appointment in the next level of pay in the pay matrix:Provided that a member of service, who has not filed the IPR for any of the year prior to coming into force of the Indian Administrative Service (Pay), Amendment, Rules, 2021, shall file the same within such period, as may be laid down by the Central Government in this behalf, for being considered for appointment in the next level of pay in the pay matrix.]Explanation 1. - The option to retain the existing pay structure under the provisos to this rule shall be admissible only in respect of one existing Pay Band and Grade Pay or scale.Explanation 2. - The aforesaid option shall not be admissible to any person appointed to the Service on or after the 1st day of January, 2016 and he shall be allowed pay only in the revised pay structure.Explanation 3. - Where a member of the Service exercises an option under the provisos to this rule to retain the existing scale in respect of a post held by him in an officiating capacity on a regular basis for the purpose of regulation of pay in that structure, his substantive pay shall be the substantive pay which he would have drawn had he retained the existing pay structure in the permanent post on which he holds lien or would have held a lien had his lien not been suspended or the pay of the officiating post which has acquired the character of substantive pay in accordance with any order for the time being in force whichever is higher.

(2)

(i)Appointment to the Selection Grade and to posts carrying pay above Selection Grade in the Indian Administrative Service shall be made by selection on merit, as per criteria that may be prescribed by the Central Government, with due regard to seniority.

(ii)Appointment of a member of the Service in the Level of Selection Grade and above shall be subject to availability of vacancies in these grades and for this purpose, it shall be mandatory upon the State Cadres or the Joint Cadre Authorities, as the case may be, to seek prior concurrence of the Central Government on the number of available vacancies in each grade and any appointments made without obtaining the prior concurrence of Government of India shall be liable for cancellation.

(iii)The Central Government shall accord such concurrence within a period of thirty days from the date of receipt of such references and if the Central Government does not accord concurrence within a period of said thirty days, the concurrence on availability of vacancies shall be deemed to have been accorded and the position emanating as referred to this clause shall be placed before the Screening Committee at the time it meets to consider promotion in these grades:

Provided that a member of the service shall be appointed to the Junior Administrative Grade only after he has completed phase III mandatory Mid Career Training Programme with effect from the date on which he would have been eligible for appointment in the Junior Administrative Grade if not for completion of the mandatory Mid Career Training Programme:Provided further that a member of the Service shall be appointed to the Super Time Scale only after he has completed phase IV mandatory Mid Career Training as prescribed with effect from the date on which he would have been eligible for appointment in the Super Time Scale if not for completion of the mandatory Mid Career Training Programme:Provided also that a member of Service, who has less than three years of service after the year in which he has been slotted to undergo Phase III, Phase IV or Phase V of Mid-Career Training, would not be sent for mandatory mid-career training programme.

4. Fixation of pay in the revised pay structure.

- The initial pay of a member of the Service who opts or deemed to have opted in accordance with these rules, to be governed by the revised pay structure on and from the 1st day of January, 2016 or from a later date, which shall be re-fixed as from that date separately in respect of his substantive pay in the permanent post on which he holds a lien or would have held a lien if it had not been suspended, and in respect of his pay in the officiating post held by him, in the following manner, namely:-

(A)In the cases of all members of the Service,-

(i)the pay in the applicable Level in the Pay Matrix shall be the pay obtained by multiplying the existing basic pay by a factor of 2.57, rounded off to the nearest rupee and the figure so arrived at will be located in that Level in the Pay Matrix and if such an identical figure corresponds to any Cell in the applicable Level of the Pay Matrix, the same shall be the pay, and if no such Cell is available in the applicable Level, the pay shall be fixed at the immediate next higher Cell in that applicable Level of the Pay Matrix;

(ii)if the minimum pay or the first Cell in the applicable Level is more than the amount arrived at as per (i)above, the pay shall be fixed at the minimum pay or the first Cell of that applicable Level.

Provided that-

(a)where, in the fixation of pay, the pay of members of the Service drawing pay at two or more stages in pre-revised Pay Band and Grade Pay or scale, as the case may be, get fixed at same Cell in the applicable Level the Pay Matrix, one additional increment shall be given for every two stages bunched and the pay of member of Service drawing higher pay in pre-revised structure shall be fixed at the next vertical Cell in the applicable Level.

(b)For this purpose, pay drawn by two members of the Service in a given pay Band and Grade Pay or scale where the higher pay is at least 3 % more than the lower pay shall constitute two stages. Officers drawing pay where the difference is less than 3% shall not be entitled for this benefit. (Illustration before Schedule-I)

(c)if by stepping up of the pay as above, the pay of a member of Service gets fixed at a stage in the revised pay structure which is higher than the stage in the revised pay structure at which the pay of a member of the Service who was drawing pay at the next higher stage or stages in the same existing pay structure is fixed, the pay of the latter shall also be stepped up to the extent by which it falls short of that of the former.

(B)In the case of a member of the Service, who was on the 1st day of January, 2016 on deputation out of India 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, the "existing pay structure" includes the pay in the pay band and grade pay applicable to the post to which he would have held but for his being on deputation out of India or on leave or on foreign service or, as the case may be, but for his officiating in a higher post.

(C)In the case of members of the Service who are in receipt of special pay or allowance in addition to pay in the existing pay structure which has been recommended for replacement by a pay in the applicable Level of the Pay Matrix without any special pay or allowance, pay shall be fixed in the revised pay structure in accordance with the provisions of clause (A) above.

(D)In the case of members of the Service who are in receipt of special pay component with any other nomenclature in addition to pay in the existing pay structure, such as personal pay for promoting small family norms, Central (Deputation on Tenure) Allowance, etc., and in whose case the same has been replaced in the revised pay structure with corresponding allowance or pay at the same rate or at a different rate, the pay in the revised pay structure shall be fixed in accordance with the provisions of clause (A) above and in such cases, the allowance at the new rate as recommended shall be drawn in addition to pay in the revised pay structure from the date specified in the individual notifications related to these allowances.

Note 1. - A member of the Service under suspension, shall continue to draw subsistence allowance based on existing pay structure and his pay in the revised pay structure shall be subject to the final order on the pending disciplinary proceedings.Note 2. - Where the 'existing emoluments' exceed the revised emoluments in the case of any member of Service, the difference shall be allowed as personal pay to be absorbed in future increases in pay.Note 3. - Where in the fixation of pay under sub-rule (1) of rule 3, the pay of a member of the Service, who, in the existing pay structure was drawing immediately before the 1st day of January, 2016 more pay than another member of the Service junior to him in the same cadre, gets fixed in the revised pay structure at a stage lower than that of such junior, his pay shall be stepped upto the same stage in the revised pay structure as that of the junior.Note 4. - Where a member of the Service is in receipt of personal pay immediately before the date of notification of these rules, which together with his existing emoluments exceeds the revised emoluments, then, the difference representing such excess shall be allowed to such member of the Service as personal pay to be absorbed in future increases in pay.Note 5. - In the case of members of the Service who are in receipt of personal pay for passing Hindi Pragya and such other examinations under the "Hindi Teaching Scheme" prior to the 1st day of January, 2016, while the personal pay shall not be taken into account for the purposes of fixation of initial pay in the revised pay structure, they would continue to draw personal pay after fixation of their pay in the revised pay structure on and from the 1st day of January, 2016 or subsequently for the period for which they would have drawn it but for the fixation of their pay in the revised pay structure and the quantum of such personal pay would be paid at the appropriate rate of increment in the revised pay structure from the date of fixation of pay for the period for which the officer would have continued to draw it.Note 6. - In case where a senior member of Service promoted to a higher post before the 1st day of January, 2016 draws less pay in the revised pay structure than his junior who is promoted to the higher post on or after the 1st day of January, 2016, the pay in the pay band of the senior member of Service in the revised pay Structure shall be stepped up to an amount equal to the pay in the pay band as fixed for his junior in that higher post; and the said stepping up should be done with effect from the date of promotion of the junior member of Service subject to the fulfillment of the following conditions, namely:-

(a)both the junior and the senior members of Service should belong to the same cadre and the posts in which they have been promoted should be identical in the same cadre;

(b)the existing pay structure and the revised pay structure of the lower and higher posts in which they are entitled to draw pay should be identical;

(c)the senior member of Service at the time of promotion should have been drawing equal or more pay than the junior;

(d)the anomaly should be directly as a result of the application of the provisions of this Note;

(e)if even in the lower post, the junior officer was drawing more pay in the existing Pay Structure than the senior by virtue of any advance increments granted to him, the provisions of this Note need not be invoked to step up the pay of the senior member of the Service.

Note 7. - The order relating to re-fixation of the pay of the senior member of the Service in accordance with the above provisions shall be issued under the relevant rules and the senior member of the Service shall be entitled to the next increment on completion of his required qualifying service with effect from the date of re-fixation of pay.

(E)Fixation of pay in the revised Pay Structure subsequent to the 1st day of January, 2016 - Where a member of Service continues to draw his pay in the existing pay structure and opts for revised pay structure from a date later than the 1st day of January, 2016, his pay from the later date in the revised pay structure shall be fixed under these rules and for this purpose his pay in the existing pay structure shall be the same as of existing emoluments as calculated in accordance with clauses - (a), (c) or (d), as the case may be, subject to the condition that the basic pay on the later date and where the member of the Service is in receipt of special allowance, his pay shall be fixed after deducting from those emoluments an amount equal to the special allowance at the revised rates appropriate to the emoluments so calculated'.

5. Fixation of initial pay.

(1)The initial pay of a direct recruit shall be fixed at the minimum pay or the first Cell in the Level10 of Pay Matrix:Provided that, if a direct recruit holds a lien, or would hold the lien, had his lien not been suspended on permanent post, under the rules applicable to him prior to his appointment to the Indian Administrative Service, his initial pay shall be regulated in following manner, namely:-

(a)he shall, during the period of probation, draw the pay of the permanent post, if it is more than the minimum of the Junior Scale and on confirmation in the Indian Administrative Service;

(b)if he was holding a Group A post before appointment to the Indian Administrative Service, his pay shall be fixed at the same stage as the pay in the Group A post in the Level 10 of the Pay Matrix; and

(c)if he was holding a post lower than a Group A post, his pay in the Level 10 of the Pay Matrix shall be fixed as the pay arrived at by increasing his pay in respect of the lower post by one increment as specified in the vertical Cells of the applicable Level in the Pay Matrix admissible for such lower post, and if his pay in the pay Matrix after adding one increment is less than the minimum of the first Cell in the Level 10 of the Pay Matrix, then, his pay in the shall be fixed at the minimum of the Level 10 of the Pay Matrix;

(d)he shall however, cease to earn any increments in the Junior Scale, until, having regard to his length of service, he becomes entitled to a higher pay:

(2)The pay in case of promotion of a member of Service, in the Junior Scale to a post in the Senior Time Scale, in the revised pay structure shall be made in the following manner:-One increment shall be given in the Level 10of the Pay Matrix from which the Member of service is promoted and he shall be placed at a Cell equal to the figure so arrived at in the Level 11 of the Pay Matrix corresponding to the Senior Time Scale of the post to which promoted and if no such Cell is available in the Level to which promoted, he shall be placed at the next higher Cell in that Level and Thereafter two additional increments shall be granted to the Basic Pay in the Level to which the Member of Service has been promoted by incrementally moving down two cells in the new Level to which he has been promoted.

(3)The initial pay of a State Civil Service officer, on his appointment to the Service or on appointment in a cadre post in an officiating capacity in accordance with rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, as the case may be, shall be fixed as per the principles laid down in Schedule I annexed to this rule and the pay and incremental benefits shall accrue to him under the other relevant provisions.

(4)The initial pay of an officer appointed by selection to the Service or on appointment to a cadre post in an officiating capacity, in accordance with rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, as the case may be, shall be fixed by the Central Government in consultation with the State Government concerned, in the manner specified in Schedule I. Further pay and incremental benefits shall accrue to him under the other relevant provisions.

(5)The pay of a member of the Service in the Senior Time Scale shall, on promotion to the Junior Administrative Grade, be fixed in Level 12 of the Pay Matrix in the same manner as in the case of promotion from Junior Time Scale to Senior Time Scale by adding one increment in the Level 11 of the Pay Matrix from which the Member of service is promoted, he shall be placed at a Cell equal to the figure so arrived at in the Level of the post to which promoted and if no such Cell is available in the Level to which he is promoted then he shall be placed at the next higher Cell in that Level and thereafter two additional increments shall be granted to the Basic Pay in the Level to which the Member of Service has been promoted by incrementally moving down two cells in the new Level to which he has been promoted.

(6)The pay of a member of the Service in the Junior Administrative Grade shall, on promotion in the Selection Grade, be fixed at Level 13 of the Pay Matrix by adding one increment in the Level 12of the Pay Matrix from which the Member of service is promoted, he shall be placed at a Cell equal to the figure so arrived at in the Level of the post to which he is promoted and if no such Cell is available in the Level to which he is promoted, then he shall be placed at the next higher Cell in that Level and thereafter two additional increments shall be granted to the Basic Pay in the Level to which the Member of Service has been promoted by incrementally moving down two cells in the new Level to which he has been promoted.

(7)The pay of a member of the Service in the Selection Grade, on promotion to the Super Time Scale, shall be fixed at Level 14 of the Pay Matrix by granting one increment in the Level 13 of the Pay Matrix from which the member of service is promoted and the figure so arrived at will be located in the Level of the post to which promoted and if such an identical figure corresponds to any Cell in the applicable Level of the Pay Matrix, the same shall be the pay, and if no such Cell is available in the applicable Level, the pay shall be fixed at the immediate next higher Cell in that applicable Level of the Pay Matrix.

(8)The pay of a member of the Service in the Super Time Scale, on promotion to the Higher Administrative Grade shall be fixed at Level 15of the Pay Matrix by granting one increment in the Level from which the member of service is promoted and the figure so arrived at will be located in the Level of the post to which promoted and if such an identical figure corresponds to any Cell in the applicable Level of the Pay Matrix, the same shall be the pay, and if no such Cell is available in the applicable Level, the pay shall be fixed at the immediate next higher Cell subjected to a minimum of Rs.182200/-and the pay in the Higher Administrative Grade shall not exceed Rs.224100/-, the maximum of the Level.

(9)[ On promotion from one grade to another in the Service, a member of the Service shall have an option to get his pay fixed in the Level of the higher post either from the date of his promotion or from the date on which he subsequently earns an increment in the lower scale in the manner provided in the relevant sub-rule above; in the latter case, on the date of promotion, a member of Service shall be placed at the next higher cell in the Level to which he or she is promoted with further re-fixation to be done in the manner provided in relevant sub-rule above with effect from the 1st day of January, or 1st day of July, the date of accrual of next increment in the lower scale.] [Substituted by Notification No. G.S.R. 824(E), dated 30.8.2018 (w.e.f. 8.9.2016).]

6. Exercise of option.

(1)The option shall be exercised in writing in the form (Form of Option) appended to these rules so as to reach the authority mentioned in sub-rule (2) within three months of the date of notification of these rules or where any revision in the existing pay structure is made by any order subsequent to the date of notification of these rules, within three months of the date of such order:Provided that.-

(i)in the case of a Member of Service who is, on the date of such notification or, as the case may be, date of such order, out of India on leave or deputation or foreign service or active service, the said option shall be exercised in writing so as to reach the said authority within three months of the date of his taking charge of his post in India; and

(ii)where a Member of Service is under suspension on the 1st day of January, 2016, the option may be exercised within three months of the date of his return to his duty if that date is later than the date prescribed in this sub-rule.

Provided that any member of Service may opt to continue to draw pay in the existing pay structure until the date on which he earns his next or any subsequent increment in the existing pay structure or until he vacates his post or ceases to draw pay in that pay structure:Provided further that in cases where a member of the Service has been placed in a higher pay scale between the 1st January, 2016 and the date of notification of these rules on account of promotion or upgradation, the member of Service may opt to switch over to the revised pay structure from the date of such promotion or upgradation, as the case may be.

(2)The option shall be intimated by the Member of Service to the Controlling authority along with an undertaking in the form appended to these rules.

(3)If the intimation regarding option is not received by the authority within the time specified in sub-rule(1), the member of service shall be deemed to have elected to be governed by the revised pay structure with effect from the 1st day of January, 2016-

(4)The option once exercised shall be final.Note 1. - The members of service whose services were terminated on or after the 1st January, 2016 and who could not exercise the option within the prescribed time limit, on account of discharge on the expiry of the sanctioned posts, resignation, dismissal or discharge on disciplinary grounds, shall be entitled to exercise option under sub-rule (1).Note 2. - The members of service who have died on or after the 1st day of January, 2016 and could not exercise the option within prescribed time limit are deemed to have opted for the revised pay structure on and from the 1st day of January, 2016 or such later date as is most beneficial to their dependents if the revised pay structure is more favorable and in such cases, necessary action for payment of arrears shall be taken by the Head of Office.Note 3. - The member of service who were on earned leave or any other leave on the 1st day of January, 2016 which entitled them to leave salary shall be entitled to exercise option under sub-rule (1).

7. [ Pay protection to officers on Central deputation. [Substituted by Notification No. G.S.R. 575(E), dated 12.6.2017 (w.e.f. 8.9.2016).]

- If the pay of the officers posted on deputation to the Central Government, after fixation of their pay in the revised pay structure, either under these rules or as per the instructions regulating such fixation of pay of the post to which they are appointed on deputation, happens to be lower than the pay they would have entitled to, had they been in their parent cadre and would have drawn that pay but for the Central deputation, such difference in the pay shall be protected in the form of Personal Pay with effect from the 1st January, 2016.]

7. Pay protection to officers on Central deputation.- If the pay of the officers posted on deputation to the Central Government under Central Staffing Scheme, after fixation of their pay in the revised pay structure, either under these rules or as per the instructions regulating such fixation of pay on the post to which they are appointed on deputation, happens to be lower than the pay they would have been entitled to, had they been in their parent cadre and would have drawn that pay but for the Central deputation, such difference in the pay shall be protected in the form of Personal Pay with effect from the date of notification of Government Resolution in this regard, i.e. 25th July, 2016.Further, if the member of Service is promoted in the cadre while on central deputation under Central Staffing Scheme, the difference in the pay that the officer would have drawn had he been in the parent cadre and the amount of pay on his deputation to Centre shall be protected in the form of personal pay with effect from the date of issue of Government Resolution.

8. Regulation of increments.

(1)

(a)The increment in Pay Matrix shall be as specified in the vertical Cells of applicable Level in the Pay Matrix.

(b)There shall be two dates for grant of increment namely, 1st January or 1st July of every year, instead of existing date of 1st July:

Provided that a member of Service shall be entitled to only one annual increment either on 1stJanuary, 2016 or 1st July, 2016 depending on the date of his appointment, promotion or grant of financial upgradation.Provided further that in case of members of Service who had been drawing maximum of the applicable Pay Band and Grade Pay or scale, as the case may be, for more than two years as on 01.01.2016, one increment in the applicable Level in the Pay Matrix shall be granted on 01.01.2016 for every two completed years of stagnation at the maximum of the said Pay Band and Grade Pay or scale. Grant of additional increment (s) shall be subject to condition that the pay arrived at after grant of such increment does not exceed the maximum of the applicable Level in the Pay Matrix. (Illustration before Schedule-I)

(c)The increment in respect of a member of Service appointed or promoted or granted financial upgradation during the period between the 2nd day of January and 1st day of July (both inclusive) shall be granted on 1st day of January and the increment in respect of an employee appointed or promoted or granted financial upgradation during the period between the 2nd day of July and 1st day of January (both inclusive) shall be granted on 1st day of July.

(2)All leave, except extraordinary leave taken otherwise than on medical certificate shall count for increment in the applicable level of pay matrix of a post held by member of Service at the time he proceeded on leave:Provided that the State Government concerned is satisfied that the extraordinary leave was taken for any cause beyond the control of the member of the Service or for pursuing higher Scientific or Technical studies in public interest for which Study Leave under the All India Service (Study Leave) Regulations, 1960 is admissible, such extra-ordinary leave be counted for increment under this sub-rule.

(3)The period of deputation out of India shall also be so counted and the counting of those said period for increments shall be subject to the condition that the member of the Service would have continued to hold that post but for his proceeding on such leave or deputation out of India:Provided that where the leave is not counted for increment under this rule, it shall have the effect of postponing the next increment to the extent of the period involved.

(4)The increments admissible to a member of the Service in a Level in the Pay Matrix as specified in sub-rule (1) of rule 3 shall be regulated with reference to the length of his service including broken period of service rendered in that Level in the previous service, if any, shall also count for increment, if it is -

(i)service in a cadre post; or

(ii)service in a permanent or temporary post (including a post in a body incorporated or not, which is wholly or substantially owned or controlled by the Government) in the said Level or in a higher Level;

Provided that the service in a post outside the cadre, including service in a post under the Central Government, shall count for increment on reversion to the cadre, subject to the following conditions, namely:-

(a)the member of the Service should have been approved by the Government of the State on the cadre of which he is borne, for appointment to posts in the said scale;

(b)all his seniors in the cadre, except those regarded as unfit for such appointment, were serving in posts carrying pay in the said Level in which the benefit is to be allowed or in higher posts, and at least one junior was holding a cadre post, or an ex-cadre post within the permissible State Deputation Reserve or the over-utilised State Deputation Reserve permitted by the Central Government, under the Government of the State on the cadre of which he is borne, carrying pay in the said Level; and

(c)the service shall count from the date on which his junior is so promoted and the benefit shall be limited to the period during which he would have held a post under the Government of the State on the cadre on which he is borne.

(5)A member of the Service, while holding post outside the cadre, including a post under the Central Government, may be granted proforma promotion to a post in the Level above the Level specified in rule 3 by the Government of the State on the cadre to which he is borne.

(6)In case of a member of the Service being cleared for proforma promotion in the Super Time Scale and the Above Super Time Scale, the period of service covered by the proforma promotion shall, on his subsequent reversion to the cadre and appointment to a post in the said Level, count towards the initial fixation of pay and increments subject to the following conditions, namely:-

(i)the member of the Service concerned should have been approved by the State Government for appointment to the said Level during the relevant period;

(ii)all his seniors (excluding those considered unfit) should have started drawing pay in that Level on or before the date from which the proforma promotion is granted to him;

(iii)the junior next below the officer (or, if that officer has been passed over for the reason of inefficiency or unsuitability or because he is on leave or serving outside the ordinary line or forgoes promotion on his own volition to that grade, the officer next junior to him not so passed over) should also have started drawing pay in that Level from that date and his appointment thereto not being fortuitous; and

(iv)the benefit should be allowed on 'one for one' basis.

(7)When a member of the Service holds an ex-cadre post in a time scale of pay identical with the time scale of pay of an ex-cadre post held by him on an earlier occasion, his initial pay in the latter ex-cadre post shall not be less than the pay which he drew on the previous occasion and he shall count the period during which he drew that pay on such last and on any previous occasion for increment in the stage of the scale equivalent to that pay and the service so rendered shall, on his reversion to the cadre, count towards initial fixation of pay to the extent and subject to the conditions stipulated in sub-rule (4).

(8)Where a member of the Service is on leave other than the study leave granted under the All India Service (Study Leave) Regulations, 1960, on the date on which an increment becomes due, he shall get the benefit of the same, if otherwise admissible under the rules, from the date he resumes duty but it does not postpone his normal date of increment in future.

(9)A member of the service who has completed 28 years of service shall be eligible for drawing increment, with retrospective effect, after he has completed the Phase V of the mandatory Mid Career Training programme.

9. Withholding of increments.

- The State Government may withhold, for such time as it may direct, an increment due to any direct recruit or to any non-State Civil Service officer appointed to the Indian Administrative Service, who fails to pass the departmental examination or examinations within such time as the State Government may by general or special order, prescribe, but the withholding of such increments shall have no cumulative effect.

10. Grant of advance Increments.

- Notwithstanding anything contained in rule 13 of the Indian Administrative Service (Probation) Rules, 1954, the State Government shall sanction the second and third increments due to a direct recruit with effect from the prescribed date of increment after he passes the prescribed departmental examination or examinations irrespective of the length of service, after which he shall be entitled to draw pay at the rate corresponding to his position in the Level in the Pay Matrix:Provided that the third increment under this rule shall be granted retrospectively from the prescribed date of increment after passing the prescribed departmental examination, or the last of the prescribed departmental examinations, as the case may be, on the successful completion of the probation and confirmation:Provided further that a direct recruit who has been exempted from appearing for the whole or any part of the departmental examination or examinations, as the case may be, for the reason that he had already passed such examination or examinations or part thereof before he became a member of the Service, shall, for the purpose of this rule, be deemed to have passed the departmental examination or examinations or part thereof, as the case may be, after the date of the earliest such examination or examinations or part thereof, in which he would have appeared, but for the exemption, after he became a member of the Service.

11. Pay of officers holding posts included in Schedule II.

- Any member of the Service appointed to hold a post specified in Schedule II shall, for so long as he holds that post, be entitled to draw the pay indicated for that post in the said Schedule plus Special Allowance or Central (Deputation on Tenure) Allowance, wherever admissible:Provided that such pay shall not at any time be less than the pay admissible under rules 5,8 of these rules.

12. Pay of members of the Service appointed to posts not included in Schedule II.

(1)No member of the Service shall be appointed to a post other than a post specified in Schedule II, unless the State Government concerned in respect of posts under its control, or the Central Government in respect of posts under its control, as the case may be, make a declaration that the said post is equivalent in status and responsibility to a post specified in the said Schedule II.

(2)The pay of a member of the Service on appointment to a post other than a post specified in Schedule II shall be the same as he would have been entitled to, had he been appointed to the post to which the said post is declared equivalent.

(3)For the purpose of this rule, post other than a post specified in Schedule II includes a post under a body (incorporated or not, which is wholly or substantially owned or controlled by the Government).

(4)Notwithstanding anything contained in this rule, the State Government concerned in respect of any posts under its control, or the Central Government in respect of any posts under its control, may, for sufficient reasons to be recorded in writing, where equation is not possible, appoint any member of the Service to any such post without making a declaration that the said post is equivalent in status and responsibility of a post specified in Schedule II.

(5)A member of the Service on appointment to a post referred to in sub-rule (4), in respect of which no pay or Level in the Pay Matrix has been prescribed, shall draw such rate of pay as the State Government, in consultation with the Central Government in the case of a post under the control of the State Government, or as the Central Government in the case of a post under the control of the Central Government may, after taking into account the nature of duties and responsibilities involved in the post, determine.

(6)A member of the Service on appointment to a post referred to in sub-rule (4), in respect of which any pay or Level in the Pay Matrix has been prescribed, shall draw where the pay has been prescribed, the prescribed pay and where Level of pay has been prescribed, such rate of pay not exceeding the maximum of the scale as may be fixed in this behalf by the State Government, or as the case may be, by the Central Government:Provided that the pay allowed to an officer under this sub-rule and sub-rule (5) shall not at any time be less than what he would have drawn had he not been appointed to a post referred to in sub-rule (4).

(7)At no time the number of members of the Service appointed to hold posts, other than cadre posts referred to in sub-rule (1) and sub-rule (4), which carry pay of Rs. 225000/- per mensem and which are reckoned against the State Deputation Reserve, shall except with the prior approval of the Central Government, exceed the number of cadre posts at that level of pay in a State cadre or, as the case may be, in a Joint cadre.

13. Pay of members of the Service appointed to hold more than one post.

- The grant of additional pay to a member of the Service appointed to hold more than one post simultaneously shall be regulated,?

(a)in the case of a member of the Service serving in connection with the affairs of the Union, by the rules, regulations and orders applicable to officers of the Central Services, Group 'A'.;

(b)in the case of a member of the Service serving in connection with the affairs of a State, by the rules, regulations and orders applicable to officers of State Civil Services, Class I.

14. Authority to exercise powers under rules 9, 10 and12 in relation to a Joint Cadre.

(1)The powers under rules 9,10 in the case of a member of the Service borne on a Joint Cadre, shall be exercised by the Joint Cadre Authority.

(2)The powers under rule 12 in relation to the members of Service and in relation to posts, borne on a Joint Cadre shall be exercised by the Government of the Constituent State concerned.Illustrations:

(1)Bunching of stages in the revised pay structure: - If two members of Service drawing pay of Rs. 53,000 and Rs. 54,590 in the GP 10000 are to be fitted in the new pay matrix, the member of Service drawing pay of Rs. 53,000 on multiplication by a factor of 2.57 will expect a pay corresponding to Rs. 1,36,210 and the member of Service drawing pay of Rs. 54,590 on multiplication by a factor of 2.57 will expect a pay corresponding to Rs. 1,40,296. Revised pay of both should ideally be fixed in the first cell of level 14 in the pay of Rs. 1,44,200 but to avoid bunching the member of Services drawing pay of Rs. 54,590 will get fixed in second cell of level 14 in the pay of Rs. 1,48,500.[Proviso under Rule 4(A)(ii)]

(2)Additional increment for stagnation at the maximum of the Pay Band and Grade Pay or Scale:

Pay Band and Grade Pay or scale	PB-4 (37400-67000), GP 10000	HAG (67000-79000)
Maximum of the applicable Pay Band and Grade Payor scale	77000	Rs.79,000.00
Date on which pay fixed at maximum of theapplicable Pay Band and Grade Pay or scale	01/07/14	01/07/13
Revised Pay in the applicable Level in the newPay Matrix	199600	205100
No. of years completed at maximum as on01.01.2016	1 year and 6 months 2 years and 6 months
No. of Increment (s) to be granted on 01.01.2016	Nil	1
Revised Pay after grant of increment on01.01.2016	199600	211300

After fixation of pay on 01.01.2016 as indicated above, the date of increment shall be regulated as per the provisions of Rule 8 of IAS(Pay) Rules, 2016.[Proviso under Rule 8(1)(b)]

I

Principles of pay fixation in cases falling under sub-rules (3) and (4) of rule 5In this Schedule, the term -

(i)"actual pay" means the pay to which a member of the State Civil Service/Non-State Civil Service, as the case may be, is entitled by virtue of his substantive position in the cadre of that Service or by virtue of his having continuously worked in a temporary or officiating capacity in a higher post for a period of three years or more after following the prescribed procedure, provided the State Government have not revised the scales of pay applicable to the State Civil Service or Non-State Civil Service, as the case may be, after the 1st day of January, 2016. If the pay scales have been revised subsequent to the 1st day of January, 2016, the dearness allowance, dearness pay, interim or additional relief sanctioned by the State Government after the 1st day of January, 2016 and merged in the revised pay scales, shall be excluded. Any existing relief allotted by the State Government shall be excluded for fixation of pay in Indian Administrative Service.

(ii)"assumed pay" means the pay which a member of the State Civil Service or Non-State Civil Service, as the case may be, would have drawn in a scale of his Service in which he was confirmed or in which had continuously worked in a temporary or officiating capacity for a period of three years or more after following the prescribed procedure, provided the State Government have not revised scales of pay applicable to the State Civil Service or Non-State Civil Service, as the case may be, after the first day of January, 2016. If the pay scales have been revised subsequent to the 1st day of January, 2016, the dearness allowance, dearness pay, interim or additional relief sanctioned by the State Government after the 1st day of January, 2016 and merged in the revised pay scales, shall be excluded.

(1)Notwithstanding anything contained in the Note-I to sub-rule (1), of rule 3, , the initial pay of a promoted officer or an officer appointed by selection, as the case may be, shall be fixed at the stage of the senior scale next above his actual pay:Provided that if such stage of pay happens to be common to different components of the Senior Scale, pay shall be fixed in the lower or the lowest component, as the case may be, of the Senior Scale.

(2)In the case of a promoted officer or an officer appointed by selection, as the case may be, appointed to the Indian Administrative Service on probation, on any enhancement of his actual pay or assumed pay either as a result of a pay revision or on becoming eligible for an increment or in the event of confirmation in the higher scale of the State Civil Service or the non-State Civil Service, as the case may be, during the period of probation, unless the probation is extended within the meaning of sub-rule (3) of rule 3 of the Indian Administrative Service (Probation) Rules, he shall be entitled to have his pay recalculated in accordance with the principles laid down in this Schedule on the basis of his enhanced pay in the State Civil Service or the non-State Civil Service, as the case may be, as if he was promoted to the Indian Administrative Service with effect from the date of such enhancement.

(3)If a promoted officer or an officer appointed by selection, as the case may be, appointed to the Indian Administrative Service on probation is confirmed with effect from a date prior to the date of his promotion to the Indian Administrative Service in the higher scale of the State Civil Service or the non-State Civil Service, as the case may be, during the period of probation, unless the probation is extended within the meaning of sub-rule (3) of rule 3 of the Indian Administrative Service (Probation) Rules, 1954 and there is, thus an enhancement of his actual pay or assumed pay, his pay shall be recalculated in accordance with the principles laid down in this Schedule on the basis of his enhanced pay in the Indian Administrative Service with effect from the date of such enhancement.

(4)Where a promoted officer or an officer appointed by selection, as the case may be, who on the date of his appointment to the Indian Administrative Service had held or is holding continuously a post other than a cadre post under the State Government or the Central Government or on foreign Service and the post is -

(a)in a time scale identical to the time scale of a cadre post; or

(b)equal in status and responsibilities to a cadre post, and the State Government concerned furnishes a certificate to the Central Government within three months of his appointment to a post other than a cadre post or within three months of the date on which the next junior Select List Officer is appointed to a cadre post, whichever is later, that he would have so officiated in a cadre post under rule 9 of the Indian Administrative Service (Cadre) Rules, 1954, but for his appointment to a post other than a cadre post as relating to a post under clause (a) for a period not exceeding one year and, with the approval of the Central Government, for a further period not exceeding two years; or as relating to a post in clause (b), for a period not exceeding three years, his initial pay in the Senior Time Scale fixed in accordance with clause (1) shall not be at a stage lower than the pay he drew or draws in the said non-cadre post:

Provided that the number of officers in respect of whom the certificate shall be current at one time shall not exceed one-half of the maximum size of the Select List permissible under sub-regulation (1) of regulation 5 of the Indian Administrative Service (Appointment by Promotion) Regulations, 1955 and follow the order in which the names of such officers appear in the Select List:Provided further that such certificate shall be given only if, for every senior officer in the Select List appointed to a non-cadre post in respect of which the certificate is given, there is one junior Select List Officer officiating in a senior post under rule 9 of the Indian Administrative Service (Cadre) Rules, 1954:Provided also that the number of officers in respect of whom the certificate is given, shall not exceed the number of posts by which the number of cadre officers holding non-cadre posts under the control of the State Government falls short of the deputation reserve sanctioned under the Schedule to the Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955.

(5)The pay of a promoted officer or an officer appointed by selection, as the case may be, shall not, in any case, be fixed below the minimum of the Senior Time Scale.

(6)If cadre officiation of a promoted officer or of an officer appointed by selection, as the case may be, is followed by appointment in the Service, pay fixed during his officiation shall be taken into account while fixing pay at the time of such appointment.

(7)Notwithstanding anything contained in these rules, the pay of a promoted officer or an officer appointed by selection, as the case may be, shall not at any time exceed the basic pay which he would have drawn as a direct recruit on that date if he had been appointed to the Indian Administrative Service on the date on which he was appointed to the State Civil Service or in a Gazetted post in the non-State Civil Service, after attaining the age of twenty five years, as the case may be.

(8)The fixation of pay of the State Civil Service officers and the non-State Civil Service officers on their appointment or appointed to officiate in cadre posts of the Indian Administrative Service shall be in Proforma A and B.

II

(Part A)Posts carrying pay above the Senior Scale in the Indian Administrative Service under State Governments (in existence as on 01.01.2016)[Andhra Pradesh] [Substituted by Notification No. G.S.R. 1382(E), dated 10.11.2017 (w.e.f. 8.9.2016).]

(1)	Chief Secretary to the Government of Andhra Pradesh	Level 17 in the pay matrix
(2)	Additional Chief Secretary to Government	Level 17 in the pay matrix
(3)	Additional Chief Secretary to Government, Agriculture	Level 17 in the pay matrix

(4)	Principal Secretary/ Principal Secretary-cum-Commissioner	Level 15 in the pay matrix

(5)	Secretary to Government	Level 14 in the pay matrix
(6)	Secretary to Government-cum-Commissioner	Level 14 in the pay matrix”]

[Arunachal Pradesh, Goa, Mizoram and Union Territories [Substituted by Notification No. G.S.R. 182(E), dated 9.3.2022 (w.e.f. 8.9.2016).]

Arunachal Pradesh
Chief Secretary	Level 17 in the Pay Matrix

Commissioner, Agriculture Production and AlliedActivities	Level 15 in the Pay Matrix
Principal Secretary(Finance)	Level 15 in the Pay Matrix
Principal Secretary(Home & Vigilance)	Level 15 in the Pay Matrix
Commissioner-Cum-Secretary (Pwd/rwd)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Education)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Power & WaterResources)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Personnel)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Health)	Level 14 in the Pay Matrix
Commissioner Industries And Labour Affair	Level 14 in the Pay Matrix
Principal Secretary To Chief Minister	Level 14 in the Pay Matrix

Goa
Chief Secretary	Level 17 in the Pay Matrix

Principal Secretary (Pwd)	Level 15 in the Pay Matrix

Commissioner/secretary (Finance)	Level 14 in ihe Pay Matrix
Commissioner/secretary (Education & Health)	Level 14 in the Pay Matrix
Commissioner/secretary (Industries Trade &Commerce Mines)	Level 14 in the Pay Matrix

Mizoram
Chief Secretary	Level 17 in the Pay Matrix

Development Commissioner	Level 15 in the Pay Matrix

Commissioner & Secretary (Finance)	Level 14 in the Pay Matrix
Commissioner & Secretary (Revenue)	Level 14 in the Pay Matrix
Commissioner & Secretary (Home)	Level 14 in the Pay Matrix
Commissioner & Secretary (Health &Family Welfare)	Level 14 in the Pay Matrix
Commissioner & Secretary (Education)	Level 14 in the Pay Matrix

Andaman & Nicobar Administration
Chief Secretary	Level 15 in the Pay Matrix

Development Commissioner	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Finance)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Shipping andTransport)	Level 14 in the Pay Matrix
Chandigarh Administration
Advisor To The Administrator, Chandigarh	Level 15 in the Pay Matrix

Secretary (Home)	Level 14 in the Pay Matrix
Secretary (Finance)	Level 14 in the Pay Matrix

Dadra & Nagar Haveli, Daman & Diu
Development Commissioner	Level 14 in the Pay Matrix
Finance Secretary	Level 14 in the Pay Matrix

Delhi
Chief Secretary	Level 17 in the Pay Matrix
Financial Commissioner	Level 17 in the Pay Matrix
Principal Secretary (Home)	Level 17 in the Pay Matrix

Principal Secretary (Finance)	Level 15 in the Pay Matrix
Principal Secretary (Ud)	Level 15 in the Pay Matrix
Principal Secretary (Health & F.W)	Level 15 in the Pay Matrix
Principal Secretary (Pwd)	Level 15 in the Pay Matrix
Principal Secretary (Transport)	Level 15 in the Pay Matrix
Principal Secretary (Education)	Level 15 in the Pay Matrix
Chairman, Dsssb	Level 15 in the Pay Matrix
Principal Secretary To Lg	Level 15 in the Pay Matrix
Principal Secretary To Cm	Level 15 in the Pay Matrix
Principal Secretary(Personnel & Training)	Level 15 in the Pay Matrix
Principal Secretary(Gad & Ar)	Level 15 in the Pay Matrix
Chairman, Ndmc	Level 15 in the Pay Matrix

Commissioner-Cum-Secretary (Environment andForest & Non-Conventional Energy)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Art & Culture)	Level 14 in the Pay Matrix
Commissioner & Secretary (Development)	Level 14 in the Pay Matrix
Commissioner & Secretary (Industries)	Level 14 in the Pay Matrix
Commissioner & Secretary (Food & Supply)	Level 14 in the Pay Matrix
Commissioner & Secretary (Planning &Infrastructure)	Level 14 in the Pay Matrix
Commissioner & Secretary (I & Fc)	Level 14 in the Pay Matrix
Divisional Commissioner-Cum-Secretary(Revenue)	Level 14 in the Pay Matrix
Director, Vigilance	Level 14 in the Pay Matrix
Director Of Education	Level 14 in the Pay Matrix
Commissioner (Trades And Taxes)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Health & Fw)	Level 14 in the Pay Matrix
Commissioner Cum Secretary(Higher Education &Tte)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Social Welfare andWomen & Child Development)	Level 14 in the Pay Matrix
Commissioner (Excise & Entertainment)	Level 14 in the Pay Matrix
Secretary-Cum-Labour Commissioner	Level 14 in the Pay Matrix
Special Commissioner (Transport)	Level 14 in the Pay Matrix
Special Commissioner (Trade & Taxes)	Level 14 in the Pay Matrix
Chief Electoral Officer	Level 14 in the Pay Matrix
Inspector General Of Registration (RevenueDepartment)	Level 14 in the Pay Matrix
Registrar Cooperative Societies	Level 14 in the Pay Matrix
Director (Training & Technical Education)	Level 14 in the Pay Matrix
Director (Higher Education)	Level 14 in the Pay Matrix
Ceo (Disaster Management)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary(Finance)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary(Power)	Level 14 in the Pay Matrix
Commissioner, Municipal Corporation	Level 14 in the Pay Matrix

Lakshadweep
Development Commissioner	Level 14 in the Pay Matrix

Puducherry
Chief Secretary	Level 15 in the Pay Matrix

Secretary(Planning)-Cum-Development Commissioner	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Education andWelfare)	Level 14 in the Pay Matrix
Commissioner-Cum-Secretary (Finance)	Level 14 in the Pay Matrix

Jammu and Kashmir
Chief Secretary	Level 17 in the Pay Matrix
Principal Secretary	Level 15 in the Pay Matrix
Chairman, J&K Special Tribunal	Level 15 in the Pay Matrix
Principal Secretary to CM	Level 15 in the Pay Matrix
Principal Secretary to Governor	Level 15 in the Pay Matrix
Principal Resident Commissioner	Level 15 in the Pay Matrix
Commissioner and Secretary to Government	Level 14 in the Pay Matrix
Divisional Commissioner	Level 14 in the Pay Matrix
Transport Commissioner	Level 14 in the Pay Matrix
Chief Electoral Officer	Level 14 in the Pay Matrix
Commissioner, Commercial Taxes	Level 14 in the Pay Matrix
Excise Commissioner	Level 14 in the Pay Matrix
Registrar Cooperative Societies	Level 14 in the Pay Matrix

Ladakh
Advisor to LG	Level 17 in the Pay Matrix
Principal Secretary	Level 15 in the Pay Matrix
Commissioner / Secretary	Level 14 in the Pay Matrix]

ASSAM-MEGHALAYA
ASSAM
(1)	Chief Secretary	Level 17 of the Pay Matrix
(2)	Chairman, Assam Administrative Tribunal	Level 17 of the Pay Matrix
(3)	Additional Chief Secretary	Level 17 of the Pay Matrix
(4)	Principal Secretary to the Government	Level 15 of the Pay Matrix
(5)	Agriculture Production Commissioner	Level 15 of the Pay Matrix
(6)	Principle Resident Commissioner, New Delhi	Level 15 of the Pay Matrix
(7)	Chairman, Board of Revenue	Level 15 of the Pay Matrix
(8)	Chief Electoral Officer	Level 14 of the Pay Matrix
(9)	Divisional Commissioner	Level 14 of the Pay Matrix
(10)	Commissioner & Secretary	Level 14 of the Pay Matrix
(11)	Commissioner of Taxes	Level 14 of the Pay Matrix
(12)	Commissioner of Industries	Level 14 of the Pay Matrix
(13)	Commissioner, P&RD	Level 14 of the Pay Matrix
(14)	Director General, Assam Administrative StaffCollege	Level 14 of the Pay Matrix
MEGHALAYA
(1)	Chief Secretary	Level 17 of the Pay Matrix
(2)	Chairman, Administrative Reforms	Level 17 of the Pay Matrix
(3)	Principal Secretary	Level 15 of the Pay Matrix
(4)	Commissioner & Secretary	Level 14 of the Pay Matrix
(5)	Commissioner of Division	Level 14 of the Pay Matrix
(6)	Commissioner & Secretary to Governor	Level 14 of the Pay Matrix
(7)	Chief Electoral Officer	Level 14 of the Pay Matrix

[Bihar] [Substituted by Notification No. G.S.R. 51(E), dated 28.01.2021 (w.e.f. 8.9.2016).]

Chief Secretary	Level 17 in the pay matrix
Chairman-cum-Member, Board of Revenue	Level 17 in the pay matrix
Development Commissioner	Level 17 in the pay matrix
Additional Chief Secretary	Level 17 in the pay matrix

Principal Secretary (Finance)	Level 15 in the pay matrix
Principal Secretary (Home)	Level 15 in the pay matrix
Principal Secretary, Vigilance Department	Level 15 in the pay matrix
Principal Secretary, Water Resources	Level 15 in the pay matrix
Principal Secretary, Revenue & Land Reforms	Level 15 in the pay matrix
Principal Secretary, Industry	Level 15 in the pay matrix
Principal Secretary, Education Department	Level 15 in the pay matrix
Principal Secretary, ElectionDepartment-cum-Chief Electoral Officer, Bihar	Level 15 in the pay matrix
Principal Secretary, Road ConstructionDepartment	Level 15 in the pay matrix
Director General, Bihar Institute of PublicAdministration & Rural Development, Patna	Level 15 in the pay matrix
Principal Resident Commissioner, Bihar Bhawan,New Delhi	Level 15 in the pay matrix
Principal Secretary to Chief Minister	Level 15 in the pay matrix
Principal Secretary, General AdministrativeDepartment	Level 15 in the pay matrix
Principal Secretary, Health Department	Level 15 in the pay matrix
Chief Enquiry Commissioner, GeneralAdministrative Department	Level 15 in the pay matrix
Principal Secretary to Governor	Level 15 in the pay matrix
Principal Secretary	Level 15 in the pay matrix

Secretary to Government	Level 14 in the pay matrix
Secretary, Disaster Management Department	Level 14 in the pay matrix
Secretary, Parliament Affairs Department	Level 14 in the pay matrix
Secretary, Agriculture Department	Level 14 in the pay matrix
Resident Commissioner, Bihar Bhawan, New Delhi	Level 14 in the pay matrix
Member, Board of Revenue	Level 14 in the pay matrix
Secretary to Governor	Level 14 in the pay matrix
Secretary to Chief Minister	Level 14 in the pay matrix
Secretary, Food & Consumer ProtectionDepartment	Level 14 in the pay matrix
Secretary, Energy Department	Level 14 in the pay matrix
Divisional Commissioner	Level 14 in the pay matrix
Secretary, Science & Technology Department	Level 14 in the pay matrix
Secretary, Building Construction Department	Level 14 in the pay matrix
Secretary, PHE Department	Level 14 in the pay matrix
Secretary, Registration, Excise &Prohibition Department	Level 14 in the pay matrix
Secretary, Cabinet Secretariat Department	Level 14 in the pay matrix

[CHHATTISGARH [Substituted by Notification No. G.S.R. 1062 (E), dated 10.11.2016 (w.e.f. 8.9.2016).]
(1)	Chief Secretary	Level 17 of the Pay Matrix
(2)	President, Board of Revenue	Level 17 of the Pay Matrix
(3)	Agriculture Production Commissioner	Level 17 of the Pay Matrix
(4)	Principal Secretary to the Government	Level 15 of the Pay Matrix
(5)	Director General Administrative Academy	Level 15 of the Pay Matrix
(6)	Principal Secretary to HCM	Level 15 of the Pay Matrix
(7)	Chief Electoral Officer	Level 14 of the Pay Matrix
(8)	Secretary to the Government	Level 14 of the Pay Matrix
(9)	Member, Board of Revenue	Level 14 of the Pay Matrix
(10)	Commissioner, Commercial Taxes	Level 14 of the Pay Matrix
(11)	Commissioner, Govt. of Chhattisgarh, New Delhi	Level 14 of the Pay Matrix
(12)	Registrar, Co-operative Societies	Level 14 of the Pay Matrix
(13)	Labour Commissioner	Level 14 of the Pay Matrix
(14)	Excise Commissioner	Level 14 of the Pay Matrix
(15)	Commissioner, Tribal Development	Level 14 of the Pay Matrix
(16)	Commissioner, Industries	Level 14 of the Pay Matrix
(17)	Development Commissioner	Level 14 of the Pay Matrix
(18)	Divisional Commissioners	Level 14 of the Pay Matrix
(19)	Commissioner, Agriculture	Level 14 of the Pay Matrix
(20)	Commissioner, Transport	Level 14 of the Pay Matrix
(21)	Commissioner, Land Records]	Level 14 of the Pay Matrix

[Gujarat] [Substituted by Notification No. G.S.R. 1124(E), dated 16.11.2018 (w.e.f. 8.9.2016).]
Chief Secretary to Government	Level 17 in the pay matrix
Additional Chief Secretary to Government	Level 17 in the pay matrix

Principal Secretary to Government	Level 15 in the pay matrix
Commissioner of State Tax	Level 15 in the pay matrix
Principal Resident Commissioner, New Delhi	Level 15 in the pay matrix
Chief Executive Officer, Gujarat State DisasterManagement Authority	Level 15 in the pay matrix
Director-General of SPIPA	Level 15 in the pay matrix
Chief Electoral Officer, Gujarat State	Level 15 in the pay matrix
Commissioner of Rural Development	Level 15 in the pay matrix
Principal Secretary to Chief Minister	Level 15 in the pay matrix
Commissioner of Health, Medical Services &Medical Education	Level 15 in the pay matrix

Secretary to Government	Level 14 in the pay matrix
Development Commissioner	Level 14 in the pay matrix
Industries Commissioner	Level 14 in the pay matrix
Settlement Commissioner & Director of LandRecords	Level 14 in the pay matrix
Commissioner of Land Reforms	Level 14 in the pay matrix
Commissioner of Cottage and Rural Industries	Level 14 in the pay matrix
Commissioner of Transport	Level 14 in the pay matrix
Commissioner of Higher Education	Level 14 in the pay matrix
Commissioner of Fisheries	Level 14 in the pay matrix
Commissioner of Women & Child Development	Level 14 in the pay matrix
Commissioner of Geology & Mining	Level 14 in the pay matrix
Principal Secretary to Governor	Level 14 in the pay matrix
Special Commissioner of State Tax	Level 14 in the pay matrix
Commissioner of Schools	Level 14 in the pay matrix
Secretary to Chief Minister	Level 14 in the pay matrix
Commissioner of Labour	Level 14 in the pay matrix
Commissioner of Information	Level 14 in the pay matrix
Commissioner of Relief	Level 14 in the pay matrix
Commissioner of Tribal Development	Level 14 in the pay matrix
Commissioner of Technical Education	Level 14 in the pay matrix
Revenue Inspection Commissioner	Level 14 in the pay matrix
Commissioner, Youth, Sports and Youth Services	Level 14 in the pay matrix
Secretary to Governor	Level 14 in the pay matrix
Municipal Commissioner, Surat, Ahmedabad,Vadodara	Level 14 in the pay matrix

[Haryana] [Substituted by Notification No. G.S.R. 1222(E), dated 19.12.2018 (w.e.f. 8.9.2016).]

Chief Secretary to the Government	Level 17 in the pay matrix
Additional Chief Secretary-cum- FinancialCommissioner	Level 17 in the pay matrix
Principal Secretary to the Chief Minister	Level 17 in the pay matrix

Financial Commissioner/Principal Secretary	Level 15 in the pay matrix
Special Principal Secretary to Chief Minister	Level 15 in the pay matrix

Secretary to Government	Level 14 in the pay matrix
Secretary to Governor	Level 14 in the pay matrix
Chief Electoral Officer	Level 14 in the pay matrix
Registrar, Co-operative Societies	Level 14 in the pay matrix
Director General State Transport	Level 14 in the pay matrix
Commissioners of Divisions	Level 14 in the pay matrix
Transport Commissioner	Level 14 in the pay matrix
Excise and Taxation Commissioner	Level 14 in the pay matrix
Resident Commissioner, Haryana	Level 14 in the pay matrix
Director General, Agriculture	Level 14 in the pay matrix
Director General, Town & Country Planning–cum-Urban Estate and Colonization	Level 14 in the pay matrix
Director General, Higher Education	Level 14 in the pay matrix
Director General, Technical Education	Level 14 in the pay matrix
Director General, Industries & Commerce	Level 14 in the pay matrix
Commissioner, Food and Drugs Administration	Level 14 in the pay matrix
Labour Commissioner	Level 14 in the pay matrix
Director General/Commissioner	Level 14 in the pay matrix
Director General, Information, Public Relations,Cultural Affairs, Languages and Grievances	Level 14 in the pay matrix
Director General, Urban Local Bodies	Level 14 in the pay matrix
Additional Principal Secretary to Chief Minister	Level 14 in the pay matrix

[Himachal Pradesh] [Substituted by Notification No. G.S.R. 766(E), dated 9.10.2019.]

Chief Secretary	Level 17 in the pay matrix
Additional Chief Secretary	Level 17 in the pay matrix

Principal Secretary	Level 15 in the pay matrix
Financial Commissioner (Appeals)	Level 15 in the pay matrix
Finance Commissioner cum-Principal Secretary(Revenue)	Level 15 in the pay matrix
Principal Resident Commissioner, New Delhi	Level 15 in the pay matrix

Divisional Commissioners	Level 14 in the pay matrix
Secretary to Government	Level 14 in the pay matrix
Secretary (Lokayukta)	Level 14 in the pay matrix
Chief Electoral Officer-cum-Secretary (Election)	Level 14 in the pay matrix
Director of Industries	Level 14 in the pay matrix
Excise & Taxation Commissioner	Level 14 in the pay matrix
Registrar, Co-operative Societies	Level 14 in the pay matrix
Director of Tourism & Civil Aviation	Level 14 in the pay matrix
Director of Vigilance	Level 14 in the pay matrix
Secretary to Governor	Level 14 in the pay matrix

[***] [Omitted 'Jammu and Kashmir' by Notification No. G.S.R. 182(E), dated 9.3.2022 (w.e.f. 08.09.2016).]
[Jharkhand] [Substituted by Notification No. G.S.R. 928(E), dated 31.12.2021 (w.e.f. 08.09.2016).]
	Chief Secretary to Government	Level 17 of the Pay Matrix
	Development Commissioner	Level 17 of the Pay Matrix
	Member, Board of Revenue	Level 17 of the Pay Matrix
	Director General, Sri Krishna Institute ofPublic Administration	Level 17 of the Pay Matrix

	Principal Secretary	Level 15 of the Pay Matrix
	Principal Secretary to Governor	Level 15 of the Pay Matrix
	Principal Secretary to Chief Minister	Level 15 of the Pay Matrix
	Chief Electoral Officer	Level 15 of the Pay Matrix
	Principal Secretary, Agriculture	Level 15 of the Pay Matrix

	Divisional Commissioner	Level 14 of the Pay Matrix
	Secretary to Government	Level 14 of the Pay Matrix
Karnataka
(1)	Chief Secretary to Government	Level 17of the PayMatrix
(2)	Additional Chief Secretary	Level 17 of the Pay Matrix
(3)	Additional Chief Secretary and DevelopmentCommissioner	Level 17 of the Pay Matrix
(4)	Additional Chief Secretary, Home Department	Level 17 of the Pay Matrix
(5)	Additional Chief Secretary, Forests, Ecology andEnvironment Department	Level 17 of the Pay Matrix
(6)	Additional Chief Secretary, Finance Department	Level 17 of the Pay Matrix
(7)	Additional Chief Secretary, Urban DevelopmentDepartment	Level 17 of the Pay Matrix
(8)	Additional Chief Secretary, Energy Department	Level 17 of the Pay Matrix
(9)	Chief Electoral Officer & E/o Prl. Secretaryto Govt. DPAR (Elections)	Level 15 of the Pay Matrix
(10)	Prl. Secretary to CM	Level 15 of the Pay Matrix
(11)	Resident Commissioner, Karnataka Bhavan, NewDelhi	Level 15 of the Pay Matrix
(12)	DG, AR &Trg., ATI, Mysore	Level 15 of the Pay Matrix
(13)	Principal Secretary to Government	Level 15 of the Pay Matrix
(14)	Managing Director, Bangalore Metro RailCorporation Limited	Level 15 of the Pay Matrix
(15)	Managing Director, Karnataka Power CorporationLimited	Level 15 of the Pay Matrix
(16)	Managing Director, Karnataka Urban Water Supply& Drainage Board	Level 15 of the Pay Matrix
(17)	Managing Director, Karnataka State RoadTransport Corporation	Level 15 of the Pay Matrix
(18)	Managing Director, Karnataka Power TransmissionCorporation	Level 15 of the Pay Matrix
(19)	Managing Director, Karnataka State FinanceCorporation	Level 15 of the Pay Matrix
(20)	Commissioner, Bruhat Bangalore Mahanagara Palike	Level 15 of the Pay Matrix
(21)	Secretary to Government	Level 14 of the Pay Matrix
(22)	Commissioner for Commercial Taxes	Level 14 of the Pay Matrix
(23)	IG of Registration & Commissioner of Stamps	Level 14 of the Pay Matrix
(24)	Commissioner for Excise	Level 14, of the Pay Matrix
(25)	Commissioner for Industrial Development andDirector of Industries and Commerce	Level 14 of the Pay Matrix
(26)	Secretary to Governor	Level 14 of the Pay Matrix
(27)	Registrar of Co-op. Societies and Director ofCo-operative Audit	Level 14 of the Pay Matrix
(28)	Commissioner for Food & Civil Supplies	Level 14 of the Pay Matrix
(29)	Commissioner for Transport & Road Safety	Level 14 of the Pay Matrix
(30)	Commissioner for Public Instructions, Bangalore	Level 14 of the Pay Matrix
(31)	Commissioner for Collegiate Education	Level 14 of the Pay Matrix
(32)	Commissioner for Agriculture	Level 14 of the Pay Matrix
(33)	Commissioner for Health & Family WelfareServices	Level 14 of the Pay Matrix
(34)	Commissioner for Watershed Development & E/oSecy. Agriculture & Horticulture	Level 14 of the Pay Matrix
(35)	Commissioner for Labour	Level 14 of the Pay Matrix
(36)	Commissioner for Social Welfare	Level 14 of the Pay Matrix
(37)	Commissioner for Employment & Training	Level 14 of the Pay Matrix
(38)	Member, KAT	Level 14 of the Pay Matrix
(39)	Commissioner Bangalore Development Authority	Level 14 of the Pay Matrix
(40)	Commissioner, Karnataka Housing Board	Level 14 of the Pay Matrix
(41)	Commissioner, Rural Development	Level 14 of the Pay Matrix
(42)	Chairman, Banglore Water Supply & SewerageBoard	Level 14 of the Pay Matrix
(43)	Register Lokayukta	Level 14 of the Pay Matrix
(44)	Managing Director, Karnataka State IndustrialInfrastructure Development Corporation	Level 14 of the Pay Matrix
(45)	Managing Director, Karnataka State TourismDevelopment Corporation	Level 14 of the Pay Matrix
(46)	Managing Director, Bangalore MetropolitanTransport Corporation	Level 14 of the Pay Matrix
KERALA
(1)	Chief Secretary	Level 17 of the Pay Matrix
(2)	Additional Chief Secretary to Government	Level 17 of the Pay Matrix
(3)	Principal Secretary to Government	Level 15 of the Pay Matrix
(4)	Agricultural Production Commissioner	Level 15 of the Pay Matrix
(5)	Commissioners	Level 14 of the Pay Matrix
(6)	Secretary to Government	Level 14 of the Pay Matrix
(7)	Resident Commissioner, New Delhi	Level 14 of the Pay Matrix
(8)	Secretary to Chief Minister	Level 14 of the Pay Matrix
(9)	Commissioner of Agriculture	Level 14 of the Pay Matrix
(10)	Secretary to Governor	Level 14, of the Pay Matrix
(11)	Director of Industries & Commerce	Level 14 of the Pay Matrix
(12)	Registrar of Co-operative Societies	Level 14 of the Pay Matrix
(13)	Director General Institute of Management inGovernment	Level 14, of the Pay Matrix
(14)	Executive Director, State Poverty AlleviationCell (Kudumbashree)	Level 14 of the Pay Matrix
(15)	Commissioner, Land Revenue	Level 14 of the Pay Matrix
(16)	Commissioner of Disaster Management	Level 14 of the Pay Matrix
[MADHYA PRADESH] [Substituted by Notification No. G.S.R. 1194 (E), dated 30.12.2016 (w.e.f. 8.9.2016).]
(1)	Chief Secretary	Level 17 in the pay matrix
(2)	President, Board of Revenue	Level 17 in the pay matrix
(3)	Director General RCVP Noronha Academy of Administration, MP	Level 17 in the pay matrix
(4)	Chairman, Board of Secondary Education	Level 17 in the pay matrix
(5)	Vice Chairman, NVDA	Level 17 in the pay matrix
(6)	Agriculture Production Commissioner	Level 17 in the pay matrix
(7)	Chairman MP Professional Examination Board	Level 17 in the pay matrix
(8)	Principal Secretary, Govt. of MP	Level 15 in the pay matrix
(9)	Administrative Member of Board of Revenue	Level 15 in the pay matrix
(10)	Development Commissioner	Level 15 in the pay matrix
(11)	Chief Electoral Officer	Level 15 in the pay matrix
(12)	Environment Commissioner	Level 15 in the pay matrix
(13)	Principal Resident Commissioner MP Bhavan, New Delhi	Level 15 in the pay matrix
(14)	Principal Secretary to Governor	Level 15 in the pay matrix
(15)	Principal Secretary to Chief Minister	Level 15 in the pay matrix
(16)	Divisional Commissioner	Level 14 in the pay matrix
(17)	Secretary Govt. of MP	Level 14 in the pay matrix
(18)	Member Board of Revenue	Level 14 in the pay matrix
(19)	Commissioner Commercial Taxes	Level 14 in the pay matrix
(20)	Commissioner Land Record and Settlements	Level 14 in the pay matrix
(21)	Registrar Co-operative Societies	Level 14 in the pay matrix
(22)	Director, RCVP Noronha Academy of Administration	Level 14 in the pay matrix
(23)	Commissioner Industries	Level 14 in the pay matrix
(24)	Labour Commissioner, Indore	Level 14 in the pay matrix
(25)	Commissioner, Women and Child Development	Level 14 in the pay matrix
(26)	Secretary, Lokayukta, MP	Level 14 in the pay matrix
(27)	Inspector General of Registration and Supdt. of Stamps	Level 14 in the pay matrix
(28)	Excise Commissioner	Level 14 in the pay matrix
(29)	Commissioner Tribal Development	Level 14 in the pay matrix
(30)	Commissioner Scheduled Castes Welfare	Level 14 in the pay matrix
(31)	Commissioner Backward Classes Welfare	Level 14 in the pay matrix
(32)	Commissioner Public Instructions	Level 14 in the pay matrix
(33)	Commissioner Higher Education	Level 14 in the pay matrix
(34)	Commissioner Health Services	Level 14 in the pay matrix
(35)	Commissioner, Treasuries and Accounts	Level 14 in the pay matrix
(36)	Commissioner, Public Relations	Level 14 in the pay matrix
(37)	Commissioner-cum-Director, Town and Country Planning	Level 14 in the pay matrix
(38)	Member, Rehabilitation, NVDA	Level 14 in the pay matrix
(39)	Commissioner-Cum-Director, Archaeology and Museum	Level 14 in the pay matrix
(40)	Commissioner, Urban Administration	Level 14 in the pay matrix
(41)	Commissioner-cum-Director, Food & Civil Supplies andConsumer Protection	Level 14 in the pay matrix
(42)	Commissioner, Agriculture Marketing	Level 14 in the pay matrix
(43)	Commissioner-cum-Director, Institutional Finance	Level 14 in the pay matrix
(44)	Commissioner, Field, NVDA, Indore	Level 14 in the pay matrix
(45)	Member Secretary, State Planning Board	Level 14 in the pay matrix
(46)	Relief Commissioner	Level 14 in the pay matrix
(47)	Rehabilitation Commissioner	Level 14 in the pay matrix
(48)	Controller Food & drugs Administration	Level 14 in the pay matrix
(49)	Commissioner Cum-Director Handlooms & Handicraft	Level 14 in the pay matrix
(50)	Commissioner Panchayati Raj	Level 14 in the pay matrix
(51)	Commissioner, Social Justice	Level 14 in the pay matrix
(52)	Additional Development Commissioner	Level 14 in the pay matrix
(53)	Commissioner-Cum-Director, Indian System of Medicine andHomeopathy	Level 14 in the pay matrix
(54)	Principal Revenue Commissioner	Level 14 in the pay matrix
(55)	Director, Public Health & Family Welfare	Level 14 in the pay matrix
(56)	Commissioner, Integrated Child Dev. Service, MP	Level 14 in the pay matrix
(57)	Commissioner, Sericulture	Level 14 in the pay matrix
(58)	Commissioner, Medical Education	Level 14 in the pay matrix
(59)	Commissioner-cum-Director, Skill Development	Level 14 in the pay matrix
(60)	Commissioner, Technical Education	Level 14 in the pay matrix
(61)	MD, MP Power Management Company Limited Jabalpur	Level 14 in the pay matrix

[Maharashtra] [Substituted by Notification No. G.S.R. 566(E), dated 15.6.2018 (w.e.f. 8.9.2016.)]
Chief Secretary to Government	Level 17 in the pay matrix
Additional Chief Secretary to Government	Level 17 in the pay matrix

Principal Secretary to Government	Level 15 in the pay matrix
Principal Secretary & Special Inquiry Officer	Level 15 in the pay matrix
Principal Secretary & Chief Protocol Officer	Level 15 in the pay matrix
Principal Secretary & Chief Electoral Officer	Level 15 in the pay matrix
Principal Secretary cum Commissioner	Level 15 in the pay matrix
Principal Secretary cum Commissioner (VP & CEO-MHADA)	Level 15 in the pay matrix
Principal Secretary cum Commissioner (DG-YASHADA)	Level 15 in the pay matrix

Divisional Commissioner	Level 14 in the pay matrix
Secretary to Government	Level 14 in the pay matrix
Secretary to Governor	Level 14 in the pay matrix
Commissioner of Sales Tax	Level 14 in the pay matrix
Settlement Commissioner and Director, Land Records	Level 14 in the pay matrix
Commissioner, Sugar	Level 14 in the pay matrix
Commissioner for Co-operation & Registrar of Co-operativeSocieties	Level 14 in the pay matrix
Development Commissioner, Industries	Level 14 in the pay matrix
Commissioner, Excise Level	14 in the pay matrix
Secretary to the Chief Minister	Level 14 in the pay matrix
Resident Commissioner, Maharashtra Sadan, New Delhi	Level 14 in the pay matrix
Transport Commissioner	Level 14 in the pay matrix
Dairy Development Commissioner	Level 14 in the pay matrix
Commissioner, Food & Drugs Administration	Level 14 in the pay matrix
Commissioner of Employee State Insurance Scheme	Level 14 in the pay matrix
Commissioner of Agriculture	Level 14 in the pay matrix
Commissioner of Tribal Development	Level 14 in the pay matrix
Commissioner, Employment & Self Employment	Level 14 in the pay matrix
Commissioner of Small Savings & State Lotteries	Level 14 in the pay matrix
Commissioner, Animal Husbandry	Level 14 in the pay matrix
Commissioner, Women & Child Welfare	Level 14 in the pay matrix
Commissioner, Labour	Level 14 in the pay matrix
Commissioner, Integrated Child Development Scheme	Level 14 in the pay matrix
Director, Municipal Administration	Level 14 in the pay matrix
Secretary-Cum-Commissioner/Addl. Commissioner	Level 14 in the pay matrix
Commissioner, Education	Level 14 in the pay matrix
Inspector General of Registration	Level 14 in the pay matrix

\|-	MANIPUR
(1)	Chief Secretary to Government	Level 17 of the Pay Matrix
(2)	Additional Chief Secretary to Government	Level 17 of the Pay Matrix
(3)	Principal Secretary to Government	Level 15 of the Pay Matrix
(4)	Secretary to Government	Level 14 of the Pay Matrix
(5)	Resident Commissioner	Level 14 of the Pay Matrix
(6)	Director General of State Academy of Training	Level 14 of the Pay Matrix
(7)	Secretary to Governor	Level 14, of the Pay Matrix
(8)	Secretary to Chief Minister	Level 14 of the Pay Matrix
(9)	Secretary, Public Service Commission	Level 14 of the Pay Matrix
(10)	Commissioner, Departmental Enquiries	Level 14 of the Pay Matrix
NAGALAND
(1)	Chief Secretary to Government	Level 17 of the Pay Matrix
(2)	Addl. Chief Secretary	Level 15 of the Pay Matrix
(3)	Principal Secretary	Level 15 of the Pay Matrix
(4)	Commissioner	Level 14 of the Pay Matrix
(5)	Director Administrative Training Institute	Level 14 of the Pay Matrix
(6)	Commissioner, Commercial Taxes	Level 14 of the Pay Matrix
(7)	Resident Commissioner, New Delhi	Level 14 of the Pay Matrix
(8)	Commissioner & Secretary	Level 14 of the Pay Matrix
(9)	Home Commissioner	Level 14 of the Pay Matrix
(10)	Finance Commissioner	Level 14 of the Pay Matrix
(11)	Development Commissioner	Level 14 of the Pay Matrix
(12)	Agriculture Production Commissioner	Level 14 of the Pay Matrix
(13)	Commissioner & Secretary, Personnel &Administrative Reforms	Level 14 of the Pay Matrix

[Odisha] [Substituted by Notification No. G.S.R. 108(E), dated 9.2.2021.]

Chief Secretary	Level 17 in the pay matrix
Member, Board of Revenue	Level 17 in the pay matrix
Chief Administrator, KBK	Level 17 in the pay matrix
Development Commissioner-cum-ACS & Secretaryto Government, Planning & Coordination Department	Level 17 in the pay matrix

Agriculture Production Commissioner	Level 15 in the pay matrix
Principal Secretary to Government	Level 15 in the pay matrix
Director General, Training Co-ordination,Gopabandhu Academy of Administration, Bhubaneswar	Level 15 in the pay matrix
Principal Secretary to Governor	Level 15 in the pay matrix
Resident Commissioner, New Delhi	Level 15 in the pay matrix

Revenue Divisional Commissioner	Level 14 in the pay matrix
Commissioner, Commercial Taxes	Level 14 in the pay matrix
Transport Commissioner	Level 14 in the pay matrix
Commissioner-cum-Secretary to Chief Minister	Level 14 in the pay matrix
Commissioner-cum-Secretary/Special Secretary toGovernment	Level 14 in the pay matrix
Special Relief Commissioner	Level 14 in the pay matrix

[Punjab] [Substituted by Notification No. G.S.R. 218(E), dated 13.3.2019 (w.e.f. 8.9.2016).]

Chief Secretary to Government	Level 17 in the pay matrix
Financial Commissioner (Development)	Level 17 in the pay matrix
Financial Commissioner (Revenue)	Level 17 in the pay matrix
Additional Chief Secretary, Home Affairs andJustice	Level 17 in the pay matrix

Financial Commissioner/ Principal Secretary	Level 15 in the pay matrix
Financial Commissioner Appeal	Level 15 in the pay matrix
Chief Electoral Officer and Principal Secretary,Department of Election	Level 15 in the pay matrix

Commissioner of Divisions	Level 14 in the pay matrix
Excise & Taxation Commissioner	Level 14 in the pay matrix
Secretary to Governor	Level 14 in the pay matrix
Secretary to Government	Level 14 in the pay matrix
Secretary to CM	Level 14 in the pay matrix
Commissioner, State Transport	Level 14 in the pay matrix
Director, Mahatma Gandhi State Institute ofPublic Administration	Level 14 in the pay matrix
Registrar of Cooperative Societies	Level 14 in the pay matrix
Commissioner, Food , Civil Supplies and ConsumerAffairs	Level 14 in the pay matrix
Secretary, Institutional Finance & Bankingand Bureau of Public Enterprises-cum-Secretary to Govt.	Level 14 in the pay matrix
Resident Commissioner, Govt. of Punjab, NewDelhi	Level 14 in the pay matrix
Commissioner for Technical Education andIndustrial Training	Level 14 in the pay matrix
Commissioner, Industries & Commerce	Level 14 in the pay matrix

[RAJASTHAN] [Substituted by Notification No. G.S.R. 1178(E), dated 27.12.2016 (w.e.f. 8.9.2016).]
(1)	Chief Secretary to Government	Level 17 of the Pay Matrix
(2)	Chairman, Board of Revenue	Level 17 of the Pay Matrix
(3)	Chairman, Rajasthan Civil Service AppellateTribunal	Level 17 of the Pay Matrix
(4)	Additional Chief Secretary & Ex-officioDirector General, HCM RIPA	Level 17 of the Pay Matrix
(5)	Additional Chief Secretary	Level 17 of the Pay Matrix
(6)	Agriculture Production Commissioner	Level 17 of the Pay Matrix
(7)	Principal Secretary to Government	Level 15 of the Pay Matrix
(8)	Chairman, Rajasthan Tax Board	Level 15 of the Pay Matrix
(9)	Director, HCM Rajasthan State Institute of Public Administration	Level 15 of the Pay Matrix
(10)	Principal Resident Commissioner	Level 15 of the Pay Matrix
(11)	Secretary to Government	Level 14 of the Pay Matrix
(12)	Divisional Commissioner	Level 14 of the Pay Matrix
(13)	Commissioner, Departmental Enquiries	Level 14 of the Pay Matrix
(14)	Commissioner, Commercial Taxes	Level 14 of the Pay Matrix
(15)	Member, Board of Revenue	Level 14 of the Pay Matrix
(16)	Transport Commissioner	Level 14 of the Pay Matrix
(17)	Registrar, Cooperative Societies	Level 14 of the Pay Matrix
(18)	Commissioner, Labour	Level 14 of the Pay Matrix
(19)	Commissioner, Agriculture	Level 14 of the Pay Matrix
(20)	Commissioner, Excise	Level 14 of the Pay Matrix
(21)	Commissioner, Industries	Level 14 of the Pay Matrix
(22)	Inspector General, Registrations & Stamps	Level 14, of the Pay Matrix
(23)	Commissioner, Tourism	Level 14 of the Pay Matrix
(24)	Member, Rajasthan Tax Board	Level 14 of the Pay Matrix
(25)	Commissioner, Rural Development & PanchayatiRaj	Level 14 of the Pay Matrix
(26)	Commissioner, Skill, Employment and Entrepreneurship	Level 14 of the Pay Matrix
(27)	Commissioner, Rashtriya Madhyamik Shiksha Abhiyan, Jaipur	Level 14 of the Pay Matrix
SIKKIM
(1)	Chief Secretary to Government	Level 17 of the Pay Matrix
(2)	Additional Chief Secretary	Level 15 of the Pay Matrix
(3)	Principal Secretary	Level 15 of the Pay Matrix
(4)	Commissioner-cum-Secretary	Level 14 of the Pay Matrix
TAMIL NADU
(1)	Chief Secretary	Level 17 of the Pay Matrix
(2)	Additional Chief Secretary/VigilanceCommissioner	Level 17 of the Pay Matrix
(3)	Additional Chief Secretary/Commissioner RevenueAdministration	Level 17 of the Pay Matrix
(4)	Development Commissioner	Level 17 of the Pay Matrix
(5)	Additional Chief Secretary to Govt. (Environment& Forests)	Level 17 of the Pay Matrix
(6)	Additional Chief Secretary to Govt. (Home)	Level 17 of the Pay Matrix
(7)	Additional Chief Secretary to Govt. (Finance)	Level 17 of the Pay Matrix
(8)	Principal Secretary to Government	Level 15 of the Pay Matrix
(9)	Principal Secretary-cum-Commissioner	Level 15 of the Pay Matrix
(10)	Commissioner for Disciplinary Proceedings,Chennai	Level 14 of the Pay Matrix
(11)	Secretaries/ Special Commissioners	Level 14 of the Pay Matrix
(12)	Secretary to Governor	Level 14 of the Pay Matrix
(13)	Commissioner Sugar	Level 14 of the Pay Matrix
(14)	Commissioner of Town Panchayats	Level 14 of the Pay Matrix
(15)	Commissioner of Milk Production	Level 14 of the Pay Matrix
(16)	Registrar of Cooperative Societies	Level 14 of the Pay Matrix
(17)	Commissioner of Labour	Level 14 of the Pay Matrix
(18)	Commissioner of Rural Development	Level 14 of the Pay Matrix
(19)	Chairman, Teachers Recruitment Board	Level 14 of the Pay Matrix
(20)	Secretary, State Human Rights Commissioner	Level 14 of the Pay Matrix
(21)	Commissioner of Technical Education	Level 14 of the Pay Matrix
(22)	State Commissioner of Disabled	Level 14 of the Pay Matrix
(23)	Commissioner of Maternal Child Health &Welfare	Level 14 of the Pay Matrix
(24)	Inspector general of Registration	Level 14 of the Pay Matrix
(25)	Commissioner of Agriculture	Level 14 of the Pay Matrix
(26)	Commissioner of Survey and Settlements	Level 14 of the Pay Matrix
(27)	Commissioner of Employment and Training	Level 14 of the Pay Matrix
(28)	Commissioner of Rehabilitation	Level 14 of the Pay Matrix
(29)	Commissioner of Handlooms and Textiles	Level 14 of the Pay Matrix
(30)	Commissioner of Fisheries	Level 14 of the Pay Matrix
(31)	Commissioner of Town & Country Planning	Level 14 of the Pay Matrix
(32)	Commissioner of Geology & Mining	Level 14 of the Pay Matrix
(33)	Project Director, Sarva-Shiksha-abhiyan	Level 14, of the Pay Matrix
(34)	Commissioner, Archeology	Level 14 of the Pay Matrix
(35)	Project Director, IAMWARM	Level 14 of the Pay Matrix
(36)	Commissioner, Food Safety	Level 14 of the Pay Matrix
(37)	Commissioner, School Education	Level 14 of the Pay Matrix
(38)	Commissioner, Collegiate Education	Level 14 of the Pay Matrix
(39)	Chairman, MSRB	Level 14 of the Pay Matrix
(40)	Mission Director, State Rural Health Mission	Level 14 of the Pay Matrix
(41)	CEO, Tamil Nadu Infrastructure Development Board	Level 14 of the Pay Matrix
(42)	Chairman, Pollution Control Board	Level 14 of the Pay Matrix
(43)	Commissioner, Horticulture	Level 14 of the Pay Matrix
(44)	Commissioner, Museum	Level 14 of the Pay Matrix
(45)	Commissioner, HR & CE	Level 14 of the Pay Matrix
(46)	Commissioner, Indian Medicine	Level 14 of the Pay Matrix
(47)	Secretary, State Planning Commission	Level 14 of the Pay Matrix
(48)	Commissioner, Archives	Level 14 of the Pay Matrix
(49)	Managing Director, TWAD Board & ex-officioSpecial Secretary.	Level 14 of the Pay Matrix
TELANGANA
(1)	Chief Secretary	Level 17in the Pay Matrix
(2)	Additional Chief Secretary	Level 17in the Pay Matrix
(3)	Principal Secretary/Principal Secretary –cum-Commissioner	Level 15in the Pay Matrix
(4)	Secretary to Government	Level 14in the Pay Matrix
(5)	Secretary-cum-Commissioners	Level 14 in the Pay Matrix
[TRIPURA [Substituted by Notification No. G.S.R. 1429(E), dated 17.11.2017 (w.e.f. 8.9.2016).]
(1)	Chief Secretary to Government	Level 17 in the pay matrix

(2)	Additional Chief Secretary to Government	Level 17 in the pay matrix
(3)	Principal Secretary to Government	Level 15 in the pay matrix
(4)	Director General , State Institute of PublicAdministration and Rural Development	Level 15 in the pay matrix
(5)	Principal Secretary to Governor	Level 15 in the pay matrix
(6)	Principal Resident Commissioner, Tripura Bhawan,New Delhi	Level 15 in the pay matrix
(7)	Principal Secretary to Chief Minister	Level 15 in the pay matrix

(8)	Secretary to Government	Level 14 in the pay matrix
(9)	Chief Executive Officer, Tripura Tribal AreasAutonomous District Council	Level 14 in the pay matrix
(10)	Resident Commissioner, Tripura	Level 14 in the pay matrix
(11)	Commissioner for Departmental Inquiries	Level 14 in the pay matrix]

[Uttarakhand] [Substituted by Notification No. G.S.R. 465(E), dated 01.07.2021 (w.e.f. 8.9.2016).]

Chief Secretary & Chairman UJVNL	Level 17 in the pay matrix
Additional Chief Secretary & IDC/FRDC	Level 17 in the pay matrix
Principal Secretary to Government	Level 15 in the pay matrix
Principal Secretary, Personnel, GAD, SAD, HRDVigilance & Chief Electoral Officer	Level 15 in the pay matrix
Principal Secretary, Home Jail & Home Guards	Level 15 in the pay matrix
Chairman Board of Revenue	Level 15 in the pay matrix
Principal Secretary, Forests & RuralDevelopment Commissioner	Level 15 in the pay matrix
Principal Secretary, Industry Commerce &Civil Aviation	Level 15 in the pay matrix
Principal Secretary, Social Welfare, WomenEmpowerment & Child Development, Minority Welfare	Level 15 in the pay matrix
Resident Commissioner	Level 14 in the pay matrix
Secretary to Government	Level 14 in the pay matrix
Secretary, Rural Development & PanchayatiRaj	Level 14 in the pay matrix
Secretary, Home & Disaster management	Level 14 in the pay matrix
Secretary, Forest & Watershed	Level 14 in the pay matrix
Secretary, IT Science & Technology	Level 14 in the pay matrix
Secretary, PWD	Level 14 in the pay matrix
Secretary, Health, Medical Education, Food &Supplies	Level 14 in the pay matrix
Secretary, Transport, Urban Development &Housing	Level 14 in the pay matrix
Secretary, Sports & Youth Welfare	Level 14 in the pay matrix
Secretary, Irrigation Minor Irrigation &Drinking Water	Level 14 in the pay matrix
Secretary to Governor	Level 14 in the pay matrix
Secretary to Chief Minister	Level 14 in the pay matrix
Commissioner, Garhwal & Rural DevelopmentCommissioner	Level 14 in the pay matrix
Commissioner, Kumaun & Director ATI	Level 14 in the pay matrix
Secretary, Finance & Excise	Level 14 in the pay matrix
Secretary, Power	Level 14 in the pay matrix
Secretary, Tourism and Ecotourism & CEOTourism Development Board	Level 14 in the pay matrix

[Uttar Pradesh] [Substituted by Notification No. G.S.R. 813(E), dated 30.12.2020 (w.e.f. 8.9.2016).]

Chief Secretary	Level 17 in the pay matrix
Chairman, Board of Revenue & Adviser, LandReforms	Level 17 in the pay matrix
Chairman, Administrative Tribunal and Chairman,Vigilance Commission	Level 17 in the pay matrix
Member, Board of Revenue	Level 17 in the pay matrix
Director General, Training	Level 17 in the pay matrix
Agriculture Production Commissioner	Level 17 in the pay matrix
Industrial Development Commissioner	Level 17 in the pay matrix

Divisional Commissioners (Agra, Varanasi,Meerut, Lucknow, Allahabad, Kanpur)	Level 15 in the pay matrix
Principal Secretary to the Government	Level 15 in the pay matrix
Resident Commissioner, New Delhi	Level 15 in the pay matrix
Principal Secretary to Governor	Level 15 in the pay matrix
Principal Secretary to Chief Minister	Level 15 in the pay matrix
Director General, State Institute of RuralDevelopment	Level 15 in the pay matrix
Social Welfare Commissioner	Level 15 in the pay matrix

Chief Electoral Officer	Level 14 in the pay matrix
Divisional Commissioners	Level 14 in the pay matrix
Secretary to Government	Level 14 in the pay matrix
Secretary to Chief Minister	Level 14 in the pay matrix
Food and Drugs Administration Commissioner	Level 14 in the pay matrix
Commissioner, Trade Tax	Level 14 in the pay matrix
Commissioner of Rural Development	Level 14 in the pay matrix
Transport Commissioner	Level 14 in the pay matrix
Housing Commissioner	Level 14 in the pay matrix
Dairy Development Commissioner	Level 14 in the pay matrix
Registrar, Cooperative Societies	Level 14 in the pay matrix
Director, Administrative Training Institute	Level 14 in the pay matrix
Commissioner & Director, Industries	Level 14 in the pay matrix
Excise Commissioner	Level 14 in the pay matrix
Director, Handlooms & Textiles	Level 14 in the pay matrix
Cane Commissioner	Level 14 in the pay matrix
Commissioner & Secretary, Board of Revenue.	Level 14 in the pay matrix
Director General, Prisons	Level 14 in the pay matrix
Director General, Tourisms	Level 14 in the pay matrix
Chief Executive Officer, NOIDA	Level 14 in the pay matrix
Chief Executive Officer, Greater NOIDA	Level 14 in the pay matrix
Labour Commissioner	Level 14 in the pay matrix
Chairman Administrative Tribunal II	Level 14 in the pay matrix
Member (Judicial) Board of Revenue	Level 14 in the pay matrix
Commissioner, Food	Level 14 in the pay matrix
Inspector General of Registration & Stamps	Level 14 in the pay matrix
Commissioner for Consolidation	Level 14 in the pay matrix
Principal Staff Officer to Chief Secretary	Level 14 in the pay matrix
Director, Culture	Level 14 in the pay matrix
Director, National Health Mission, Uttar Pradesh	Level 14 in the pay matrix
Secretary, Uttar Pradesh Information Commission	Level 14 in the pay matrix
Director General, School Education (DGSE)	Level 14 in the pay matrix
Relief Commissioner	Level 14 in the pay matrix
Director, Information	Level 14 in the pay matrix
Director, State Agricultural Produce MarketsBoard, Uttar Pradesh	Level 14 in the pay matrix
Vice Chairman, (Lucknow Development Authority,Ghaziabad Development Authority)	Level 14 in the pay matrix

[West Bengal] [Substituted by Notification No. G.S.R. 1585(E), dated 22.12.2017 (w.e.f. 8.9.2016).]
Chief Secretary	Level 17 in the pay matrix
Additional Chief Secretary, Home and HillAffairs Department	Level 17 in the pay matrix
Additional Chief Secretary, Forest Department	Level 17 in the pay matrix
Additional Chief Secretary, Health and FamilyWelfare Department	Level 17 in the pay matrix
Additional Chief Secretary, Finance Department	Level 17 in the pay matrix
Additional Chief Secretary, Industry commerceand Enterprises Department	Level 17 in the pay matrix
Additional Chief Secretary, AgricultureDepartment	Level 17 in the pay matrix

Land reforms Commissioner & PrincipalSecretary L& LR and RR & R Department	Level 15 in the pay matrix
Principal Secretary, Personnel andAdministrative Reforms & e- Governance Department	Level 15 in the pay matrix
Principal Secretary, Backward Class WelfareDepartment	Level 15 in the pay matrix
Principal Secretary, Panchayat & RuralDevelopment Department	Level 15 in the pay matrix
Food Commissioner & Principal Secretary,Food & Civil supplies Department	Level 15 in the pay matrix
Principal Secretary, Higher Education, Science &Technology and Biotech Department	Level 15 in the pay matrix
Principal Secretary, Labour Department	Level 15 in the pay matrix

Principal Secretary, Micro, Small and MediumEnterprises and Textiles Department	Level 15 in the pay matrix
Principal Secretary, Power &Non-Conventional Energy Sources Department	Level 15 in the pay matrix
Principal Secretary, Public Health EngineeringDepartment	Level 15 in the pay matrix
Principal Secretary, Public works Department	Level 15 in the pay matrix
Principal Secretary, School Education Department	Level 15 in the pay matrix
Principal Secretary, Transport Department	Level 15 in the pay matrix
Principal Secretary, Urban Development &Municipal Affairs Department	Level 15 in the pay matrix
Principal Secretary, Women & ChildDevelopment and Social Welfare Department	Level 15 in the pay matrix
Principal Resident Commissioner, Government ofWest Bengal, New Delhi	Level 15 in the pay matrix
Principal Secretary, Fisheries Department	Level 15 in the pay matrix
Principal Secretary, Animal ResourcesDevelopment Department	Level 15 in the pay matrix
Principal Secretary, Technical Education &Training Department	Level 15 in the pay matrix
Principal Secretary, Water ResourcesInvestigation & Development Department	Level 15 in the pay matrix
Principal Secretary, Information & CulturalAffairs Department	Level 15 in the pay matrix
Principal Secretary, Irrigation and WaterwayDepartment	Level 15 in the pay matrix
Principal Secretary, Minority Affairs andMadrasah Education Department	Level 15 in the pay matrix
Municipal Commissioner, Kolkata MunicipalCorporation	Level 15 in the pay matrix
Chief Commissioner, GST	Level 15 in the pay matrix

Commissioner, Presidency Division	Level 14 in the pay matrix
Commissioner, Burdwan Divison	Level 14 in the pay matrix
Commissioner, Jalpaiguri Division	Level 14 in the pay matrix
Commissioner, Malda Division	Level 14 in the pay matrix
Commissioner, Medinipur Division	Level 14 in the pay matrix
Secretary, Finance (Revenue)	Level 14 in the pay matrix
Secretary, Finance (Institutional Finance)	Level 14 in the pay matrix
Secretary, Finance (Budget)	Level 14 in the pay matrix
Secretary, Finance (Treasury)	Level 14 in the pay matrix
Commissioner, GST	Level 14 in the pay matrix
Inspector General of Registration &Commissioner, Stamp Revenue	Level 14 in the pay matrix
Secretary, MSME	Level 14 in the pay matrix
Secretary, ICE (Commerce & Industries)	Level 14 in the pay matrix
MD, WB Industrial Development Corporation	Level 14 in the pay matrix
Secretary, HFW (Medical Education)	Level 14 in the pay matrix
Secretary, HFW (Infrastructure & Insurance)	Level 14 in the pay matrix
Director General, AYUSH	Level 14 in the pay matrix
Commissioner, FW & NHM	Level 14 in the pay matrix
Commissioner, Food Safety and Standard	Level 14 in the pay matrix
Secretary, Planning, Statistics and ProgrammeMonitoring	Level 14 in the pay matrix
Secretary, PWD	Level 14 in the pay matrix
Secretary, Agriculture Marketing	Level 14 in the pay matrix
Secretary, Consumer Affairs Department	Level 14 in the pay matrix
Secretary, Co-operation Department	Level 14 in the pay matrix
Secretary, Correctional AdministrationDepartment	Level 14 in the pay matrix
Secretary, Disaster Management and Civil DefenceDepartment	Level 14 in the pay matrix
Secretary, Environment Department	Level 14 in the pay matrix
Secretary, Fire & Emergency ServicesDepartment	Level 14 in the pay matrix
Secretary, Food Processing Industries &Horticulture Department	Level 14 in the pay matrix
Secretary, Information Technology andElectronics Department	Level 14 in the pay matrix
Secretary, Self Help Group & Self EmploymentDepartment	Level 14 in the pay matrix
Secretary, Mass Education and Library ServicesDepartment	Level 14 in the pay matrix
Secretary, North Bengal Development Department	Level 14 in the pay matrix
Secretary, Paschimanchal Unnayan AffairsDepartment	Level 14 in the pay matrix
Secretary, Sunderban Affairs Department	Level 14 in the pay matrix
Secretary, Youth Services and Sports Department	Level 14 in the pay matrix
Secretary, Tourism Department	Level 14 in the pay matrix
Secretary/Special Secretary to Government	Level 14 in the pay matrix
Chief Electoral Officer	Level 14 in the pay matrix
Commissioner, Social Welfare	Level 14 in the pay matrix
Principal Secretary, Gorkhaland TerritorialAdministration	Level 14 in the pay matrix
Labour Commissioner	Level 14 in the pay matrix
Commissioner, Panchayats	Level 14 in the pay matrix
Commissioner, School Education	Level 14 in the pay matrix
Excise Commissioner	Level 14 in the pay matrix
Transport Commissioner	Level 14 in the pay matrix
Member Secretary, Pollution Control Board	Level 14 in the pay matrix
Chief Executive Officer, Kolkata MetropolitanDevelopment Authority	Level 14 in the pay matrix
Commissioner, MNREGS Programme	Level 14 in the pay matrix
Special Resident Commissioner Government of WestBengal	Level 14 in the pay matrix
Secretary, UD and MD, HIDCO	Level 14 in the pay matrix
Commissioner, Textiles and Sericulture	Level 14 in the pay matrix
Director of Employment	Level 14 in the pay matrix”

PART-B Posts carrying pay in the Senior Scale of the Indian Administrative Service under the State Governments including posts carrying Special Allowance in addition to pay. 5(1) The number of posts in the Selection Grade in a State Cadre shall be as per the norms issued by the Central Government for fixation of cadre strength of IAS.

(2)The State Government concerned shall be competent to grant a special allowance for any of the posts specified in this part of the Schedule either individually or with reference to a group or class of such posts.

(3)The amount of any special allowance which may be sanctioned by the State Government under clause (2) shall be Rs.400 for posts in the Junior Time Scale, Rs.600/- for posts in the Time Scale, Rs.800/- for posts in the Junior Administrative Grade and Rs.1000/- for posts in the Selection Grade.

(4)Post in the junior time scale of the Service have not been specified in the Schedule but it shall be within the competence of the State Governments concerned to sanction any special allowance to be attached to such posts.

S. No.	ANDHRA PRADESH
(1)	Secretary to CCLA
(2)	Collectors and District Magistrates
(3)	Joint Collectors
(4)	PO, ITDA/PD, DRDA/CEO, ZP
(5)	Joint Commissioner/ DeputyCommissioner-Commercial Taxes
(6)	Chief Rationing Officer
(7)	Directors
(8)	Additional/Joint/Deputy Secretaries toGovernment

[Arunachal Pradesh, Goa, Mizoram and Union Territories [Substituted by Notification No. G.S.R. 182(E), dated 9.3.2022 (w.e.f. 8.9.2016).]

Arunachal Pradesh

Secretary (Supply & Transport)

Secretary (Rural Development)

Secretary To Governor

Registrar, Cooperative Societies

Director (Transport)

Director of Civil Supplies

Director (Education)

Director (Health Services)

Resident Commissioner

Deputy Commissioner (Districts)

Goa

Secretary To Governor

Secretary To Chief Minister

Secretary To Government

Commissioner (Vat)

Director of Industries and Mines

Collector/district Magistrate

Commissioner of Excise

Director (Education)

Director (Tourism)

Resident Commissioner

Director of Transport

Director , Vigilance

Mizoram

Secretaries

Secretary To Governor

Secretary To Chief Minister

Registrar, Cooperative Societies

Special Secretaries

Director (Food & Supply)

Director (Industries)

Director (Education)

Deputy Commissioners (Districts)

Resident Commissioner

Director, Ati

Director, Social Welfare

Director, Higher & Technical Education

Andaman & Nicobar Administration

Secretary To Lt. Governor

Deputy Commissioner (Districts)

Secretary (Personnel)

Secretary (Tourism)

Secretary (Health)

Secretary (Education)

Secretary (Rd/lsg & Pwd)

Resident Commissioner

Secretary (Revenue,Agriculture/fisheries/ah&Vs/tribal Welware)

Chandigarh Administration:

Deputy Commissioner (Districts)

Joint Secretary (Finance)

Secretaries

Additional Secretary

Additional Deputy Commissioner

Dadra & Nagar Haveli, Daman & Diu

Collector/district Magistrate (Daman, Diu and Dadra& Nagar Haveli

Secretary(Education)

Delhi

Deputy Commissioner (Districts)

Director of Training (Utcs)

Director of Social Welfare

Director of Agricultural Marketing

Special Secretary (Finance)

Additional Director of Education (Admn.)

Special Secretary (Health)

Special Secretary (Personnel)

Special Secretary (Ncr)

Special Secretary (Ud)

Special Secretary (Pwd)

Special Secretary To Lg

Director, Women and Child Development

Special Secretary(Home)

Spl. Commissioner(Food Safety)

Special Secretary(Power)

Special Secretary (Vigilance)

Special Secretary (Gad&Ar)

Secretary, New Delhi Municipal Corporation(Ndmc)

Additional Commissioner, Municipal Corporation

Deputy Commissioner, Municipal Corporation

Lakshadweep

Collector-Cum-District Magistrate

Secretary(Education)

Puducherry

Secretaries To Government

Resident Commissioner

Secretary To Lt. Governor

Secretary To Chief Minister

Collectors

Secretary(Vigilance & Anti Corruption)

Jammu and Kashmir

Deputy Commissioners

Director, Industries and Commerce

Director, Consumer Affairs and PublicDistribution

Secretaries / Special Secretaries / AdditionalSecretaries To Government

Labour Commissioner

Settlement Commissioner

Additional Deputy Commissioners

Additional District Development Commissioners

Ladakh

Secretary / Divisional Commissioner

Secretary

Deputy Commissioner

Additional Deputy Commissioner]

	ASSAM
(1)	Staff Officer to Chief Secretary
(2)	Secretary/Addl.Secretary/Joint Secretary/DeputySecretary
(3)	Commissioner of Transport
(4)	Commissioner of Excise
(5)	Director, Land Records
(6)	Registrar of Co-operative Societies
(7)	Deputy Commissioner
(8)	Member, Board of Revenue
(9)	Director, Social Welfare
(10)	Labour Commissioner
(11)	CEO, ZP
	MEGHALAYA
(1)	Secretary/Addl.Secretary/Joint Secretary/DeputySecretary
(2)	Director of Food, Civil Supplies & ConsumerAffairs
(3)	Registrar of Co-operative Societies
(4)	Deputy Commissioners
(5)	Director of C & RD
(6)	Commissioner of Taxes
(7)	Commissioner of Excise
(8)	ADC/DPO

[Bihar] [Substituted by Notification No. G.S.R. 51(E), dated 28.01.2021 (w.e.f. 8.9.2016).]

Special/Additional/Joint/Deputy Secretary

District Magistrate & Collector/Addl.D.M

Registrar, Cooperative Societies

Secretary, Board of Revenue

State Transport Commissioner

Labour Commissioner

Sugar Cane Commissioner

CEO cum Municipal Commissioner, Patna MunicipalCorporation

Commissioner, MNREGA

IG Registration

Directors

IG, Prisons & Correctional Services

	[CHHATTISGARH [Substituted by Notification No. G.S.R. 1062 (E), dated 10.11.2016 (w.e.f. 8.9.2016).]
(1)	Collector
(2)	Executive Director, DRDA and Ex-officio, CEO,District Panchayat/ AdditionalCollector
(3)	Municipal Commissioner
(4)	Additional Secretary/ Joint Secretary/ DeputySecretary to Government
(5)	Director, Public Instruction
(6)	Director, Women and Child Development
(7)	Director, Urban Administration
(8)	Director, Panchayat & Social Welfare
(9)	Director, Food Civil Supplies & ConsumerProtection
(10)	Secretary, Public Service Commission
(11)	Director, Treasuries and Accounts
(12)	Director, Institutional Finance
(13)	Director, Budget
(14)	Director, Local Fund Audit]

[Gujarat] [Substituted by Notification No. G.S.R. 1124(E), dated 16.11.2018 (w.e.f. 8.9.2016).]

Additional/Joint/Deputy Secretary to Govt.

Collector

District Development Officer

Commissioner of Municipalities Administration

Registrar of Co-operative Societies

Deputy Director General, SPIPA

Director of Employment & Training

Director of Civil Supplies

Director of Scheduled Castes Welfare

Additional Commissioner of Industries

Additional Development Commissioner

Additional Commissioner of State Tax

Additional Rural Development Commissioner

Superintendent of Stamps & Inspector Generalof Registration

Commissioner of Mid-day Meals

Director, ICDS

Additional Rural Development Commissioner(MNREGA)

Regional/Deputy Municipal Commissioners

[Haryana] [Substituted by Notification No. G.S.R. 1222(E), dated 19.12.2018 (w.e.f. 8.9.2016).]

Spl.Secy/Addl.Secy./Jt. Secy/ Officer on SpecialDuty

Director/Project Director

Director Secondary Education

Director Elementary Education

Director Food & Supplies

Director Sports & Youth Affairs

Director Social Justice & Empowerment

Director Women & Child Development

Director Hospitality & Tourism

Director Consolidation, Land Records &Special Collector

Director Development & Panchayat

Director Rural Development

Director Supplies & Disposals

Director Industrial Training

Director Environment

Director Welfare of Schedule Castes &Backward Classes

Director Medical Education & Research

Deputy Principal Secretary to Chief Minister

Additional Resident Commissioner, HaryanaBhawan, New Delhi

Additional Labour Commissioner

Additional Director

Secretary, Haryana Public Service Commission

Secretary, Haryana Board of School Education,Bhiwani

Deputy Commissioner

Additional Deputy Commissioner-cum-ChiefExecutive Officer, District Rural Development Agency/AdditionalCollector

Additional Excise and Taxation Commissioner

[Himachal Pradesh] [Substituted by Notification No. G.S.R. 766(E), dated 9.10.2019.]

Special Secretary/Additional Secretary/ JointSecretary to the Government

Secretary, Public Service Commission

Director, Food, Civil Supplies & ConsumerAffairs

Director Rural Development & Panchayati Raj

LabourCommissioner-cum-DirectorEmployment & Trg.

Director, Transport

Settlement Officers

Deputy Commissioners

Commissioner, Departmental Enquiries

Additional Deputy Commissioners

Additional Director of Industries

Director of Land Records

Director of Urban Development

Director, Information Technology

Director, Empowerment of Scheduled Castes, OtherBackward Classes, Minorities & the Specially Abled

Director, Energy

Director, Women & Child Dev. Dept.

Director, Town & Country Planning

Director, Public Finance & PublicEnterprises

Director, H. P. Institute of PublicAdministration

Director, Ayurveda

Chief Executive Officer, Baddi BarotiwalaNalagarh Development Authority, Baddi

	[***] [Omitted 'Jammu and Kashmir' by Notification No. G.S.R. 182(E), dated 9.3.2022 (w.e.f. 08.09.2016).]
	[Jharkhand] [Substituted by Notification No. G.S.R. 928(E), dated 31.12.2021 (w.e.f. 08.09.2016).]
Special/Additional/Joint/Deputy Secretary
Tribal Welfare Commissioner
Director Industries
I.G. Prison
I.G. Registration
State Transport Commissioner
Labour Commissioner
Registrar, Cooperative Societies
District Magistrate/Collector/DC/ADC
Municipal Commissioner/Settlement officer/DDC/Chief Executive Officer
Commissioner, Commercial Taxes
Director, Panchayati Raj
Director, Municipal Administration
Director, Land Acquisition & Land Records
Mission Director, National Rural Health Mission
Director, Sarva Shisksha Abhiyan
Commissioner, MNREGA
Administrator, Swarn Rekha Multipurpose Project
Director, Primary Education
Director, Secondary Education
Director, Social Welfare
Director, Sports
Director, Tourism
Director, Agriculture
Vice Chairman, RRDA
Director, SUDA
Municipal Commissioner, Ranchi Nagar Nigam
Mission Director, Jharkhand State Skill Mission Society.
	KARNATAKA
(1)	Secretary, KPSC
(2)	Director of Agricultural Marketing
(3)	Director of P.U Education
(4)	Director of Municipal Administration
(5)	Commissioner for Religious & CharitableEndowment
(6)	Deputy Secretary, DPAR (Services) DPAR &Deputy Secretary (Budget & Resources) Finance Department
(7)	Director, Women & Child Welfare Dept.
(8)	Dir. I..T & B.T.
(9)	Director, Karnataka Rural Water Supply &Sanitation Agency & E/o Addl./Jt. Secy. to Govt. RD & PRDept.
(10)	Deputy Commissioner
(11)	Chief Executive Officer, Zilla Panchayat
(12)	Director, Rural Energy Programme& EOAS/JS/DS to Govt. RDPR Department
(13)	Mission Director, State Water & SanitationMission & E/o AS/JS/DS to Govt. RDPR
(14)	Director Horticulture & Director NationalHorticulture Mission & E/o AS/JS/DS to Govt. HorticultureDepartment
(15)	Director Mines & Geology & E/o AS/JS/DSto Govt. C&I Department
(16)	Managing Director, Rajiv Gandhi Rural HousingCorporation Limited
(17)	Managing Director, Karnataka State HighwaysImprovement Programme
(18)	Managing Director, Karnataka State BeveragesCorporation Limited
(19)	Managing Director, Karnataka State Small ScaleIndustries Development Corporation
(20)	Managing Director, Mysore Minerals Limited
(21)	Managing Director, Karnataka HandloomsDevelopment Corporation
(22)	Managing Director, Karnatka Rural InfrastructureDevelopment Corporation
(23)	Managing Director, Directorate of Command AreasDevelopment Authority
(24)	Managing Director, Cauvery Neeravary NigamLimited
(25)	Managing Director, Kaveri Jal Bhagya NigamLimited
(26)	Managing Director, Karnataka UrbanInfrastructure Development Corporation
(27)	Managing Director, BESCOM
(28)	Managing Director, HESCOM
(29)	Managing Director, GESCOM
(30)	Managing Director, CHESCOM
(31)	Director Municipal Administration
(32)	Director, Tourism
(33)	Chief Executive Officer, Karnataka IndustrialAreas Development Board
(34)	Commissioner, Hubli-Dharwad MunicipalCorporation
(35)	Commissioner, Mysore Municipal Corporation
	KERALA
(1)	Special Secretary/Additional/Joint/ DeputySecretary to Government
(2)	Joint and Deputy Commissioners
(3)	Secretary, Land Board
(4)	Director, Kerala Institute of LocalAdministration
(5)	Inspector General of Registrations
(6)	Director of Fisheries
(7)	Director of Panchayats
(8)	Director Urban Affairs
(9)	Director of Public Relations
(10)	Director of Tourism
(11)	Director of Sports and youth Affairs
(12)	Director of Social Welfare
(13)	Director, Scheduled Castes DevelopmentDepartment
(14)	Labour Commissioner
(15)	Director of Employment and Training
(16)	Director of Civil Supplies
(17)	District Collectors
(18)	Additional Director of Industries and Commerce
(19)	Director of Survey and Land Records
(20)	Director, Scheduled Tribes DevelopmentDepartment
(21)	Director Planning Officer/General ManagerDistrict Industries Centre/Project Officer DRDA/CardamomSettlement Officer/ Sub-Collectors Grade-I
(22)	Commissioner, Rural Development
(23)	Commissioner, Entrance Examinations.
(24)	Commissioner, Housing
(25)	Additional Resident Commissioner, Kerala House,New Delhi.
(26)	Director, Collegiate Education
(27)	Director, Public Instructions
(28)	Director, Information Technology
(29)	Director, NORKA (Non Resident Keralites Affairs)
(30)	Additional Director (General), Tourism
(31)	Director Hill Area Development
(32)	Director, Coastal Area Development
(33)	Executive Assistant to the Chief Secretary
(34)	Director, Higher Secondary Education
	[MADHYA PRADESH] [Substituted by Notification No. G.S.R. 1194 (E), dated 30.12.2016 (w.e.f. 8.9.2016).]
(1)	Collector
(2)	Additional Commissioner, Revenue
(3)	Executive Director, DRDA and Ex-Officio CEO, Zila Panchayat
(4)	Addl./ Dy. Secretary, Govt. of MP
(5)	Secretary, Public Service Commission
(6)	Additional Commissioner, Sales Tax
(7)	Additional Commissioner, Tribal Development
(8)	Director, NVDA
(9)	Director, Tribal Area Development and Planning
(10)	Additional Commissioner, Excise
(11)	Secretary, Board of Revenue, Gwalior
(12)	Director, Gas Claims
(13)	Secretary, State Election Commission
(14)	Additional Secretary to Governor
(15)	Secretary, Board of Secondary Education
(16)	Director, Horticulture
(17)	Director, Rural Employment
(18)	Joint Chief Electoral Officer
(19)	Secretary, State Information Commission
(20)	Director, Micro, Small and Medium Enterprises (MSME)
(21)	Director, Water & Land Management Institute (WALMI)
(22)	Executive Director, Rajya Loksewa Abhikaran
(23)	Additional Commissioner, Urban Administration &Development
(24)	Additional Commissioner, Higher Education
(25)	Director, Rajya Aajivika Karyakrama
(26)	Director, Fisheries

[Maharashtra] [Substituted by Notification No. G.S.R. 566(E), dated 15.6.2018 (w.e.f 8.9.2016).]

Joint Secretary/Addl. Secretary/Special Secretary Collector

Chief Executive Officer, Zilla Parishad

Special Commissioner of Sales Tax

Joint Commissioner of Sales Tax

Director of Social Welfare

Additional Divisional Commissioner

Director, Textiles

Controller of Rationing

Additional Commissioner, Tribal Development

Commissioner, Sports & Youth Services

Director General, Information & Public Relation

Commissioner persons with Physical Disabilities

Secretary, State Election Commission

Director, VJNT

Director, IT

Director, Tourism

Director, Sericulture

Commr-Family Welfare & Dir. NHM

Commissioner-Fisheries

Director-Cum-Commissioner (Municipal Commissioner)Pimpri-Chinchwa, Kolhapur, Solapur, Sangli-

Miraj Kupwad, Aurangabad, Amaravati, Akola, Nanded-WaghalaCity, Meera-Bhayander, Vasai-Virara,

Ulhasnagar, Bhiwandi-Nijampur, Kalyan-Dombivali, Malegaon,Panvel

Director, VANAMATI

Director General MEDA

Director, Disaster Management”

	MANIPUR
(1)	Special/Additional/Joint/Deputy Secretary
(2)	Deputy Commissioners
(3)	Commissioner for Excise
(4)	Commissioner for Taxes
(5)	Director of Vigilance
(6)	Director of Food & Civil Supplies
(7)	Registrar of Cooperative Societies
(8)	Director of Settlement and Land Records
(9)	Director of Tourism
(10)	Director of Information and Public Relations
(11)	Director of Commerce & Industries
(12)	Director of Transport
(13)	Director of Tribal Development & BackwardClasses
(14)	Director of Municipal Administration and UrbanDevelopment
(15)	Director of Youth Affairs & Sports
(16)	Director of Higher Education
(17)	Director of School Education
	NAGALAND
(1)	Secretary to Government
(2)	Director
(3)	Principal Director, School Education
(4)	Deputy Commissioner
(5)	Additional Deputy Commissioner

[Odisha] [Substituted by Notification No. G.S.R. 108(E), dated 9.2.2021.]

Secretary/ Additional Secretary /Joint Secretary/Deputy Secretary

Secretary, Board of Revenue

Registrar, Cooperative Societies

Director, ST & SC Development

Director, Panchayati Raj

Director of Industries

Director of Employment

Inspector General of Registration

Excise Commissioner

Labour Commissioner

Director of Tourism

Director of Textiles & Handloom

Director, Social Welfare

Director, Special Project

District Magistrates and Collectors

Additional District Magistrates/Sub-Collector,Grade-I/Project Administrator, I.T.D.A

Director, Elementary and Mass Education

Director, Secondary Education

Director, NRLM

Director, NRHM

Director, Technical Education & Training

Director, Agriculture and Food Production

Director, Animal Husbandry and VeterinaryServices

Director, Fisheries

[Punjab] [Substituted by Notification No. G.S.R. 218(E), dated 13.3.2019 (w.e.f. 8.9.2016).]

Special/Additional/Joint Secretary to theGovernment of Punjab

Director, Information and Public Relation

Director of State Transport

Director of Rural Development and Panchayat

Director of Land Records and Settlement &Consolidation and Land Acquisition

Director of Local Government

Labour Commissioner

Director of Employment Generation

Director, Welfare of SCs & BCs

Director, Development of Women and Children

Director, Information Technology

Director General, School Education

Additional Director of Industries

Additional Registrar of Co-op Societies

Additional Commissioner, Excise & Taxation

Deputy Commissioners

Additional Deputy Commissioner/ Addl. DeputyCommissioner (Development)/Chief Executive Officer

Joint Development Commissioner, Integrated RuralDevelopment

Additional Chief Electoral Officer

Director Mining

Director, Social Security

	[RAJASTHAN] [Substituted by Notification No. G.S.R. 1178(E), dated 27.12.2016 (w.e.f. 8.9.2016).]
(1)	Special Secretary to Government
(2)	Joint Secretary to Government
(3)	Settlement Commissioner & ex-officioDirector of Consolidation
(4)	District Collector & District Magistrate
(5)	Director, Watershed Development & SoilConservation
(6)	Director, Secondary Education
(7)	Director, Women & Child Development
(8)	Director, State Insurance & PF
(9)	CEO, Zila Parishad
(10)	Additional Commissioner, Commercial Taxes
(11)	Director, Information & Public Relations
(12)	Director, Department of Information Technology and Communication
(13)	Secretary, Rajasthan Public Service Commission
(14)	Director, Social Justice & Empowerment Department
(15)	Director, Mines & Geology Department
(16)	Mission Director, National Health Mission
(17)	Commissioner, Mid-Day-Meal
(18)	Commissioner, Employment Guarantee Scheme
(19)	Director, Elementary Education
(20)	Commissioner, Colonization
(21)	Additional Commissioner (Investment and NRIs)
(22)	Director, Integrated Child Development Scheme
(23)	Director, Child Empowerment Department
(24)	Director, Tribal Affairs
(25)	Additional Chief Electoral Officer
(26)	Director, College Education
(27)	Director, Disabilities
(28)	Director, Horticulture Department
(29)	Commissioner, Local Self Government Department
	SIKKIM
(1)	Secretary to Government/Joint Secretaries/DeputySecretaries
(2)	District Magistrates and Collectors
	TAMIL NADU
(1)	Additional/Joint/Deputy Secretaries toGovernment
(2)	Director of AdiDravidar& Tribal Welfare
(3)	Deputy/Joint/Additional Commissioners
(4)	Director of Small Savings & Raffles
(5)	Director of Stationery & Printing
(6)	Director of Backward Classes
(7)	Collectors
(8)	Director of Land Reforms
(9)	Secretary, State Election Commission
(10)	Director of MBC & Denotified Communities
(11)	Director of Agricultural Marketing
(12)	Director of Treasuries & Accounts
(13)	Director of Statistics
(14)	Additional Registrar of Co-op. Societies
(15)	Director of Information & Public Relations
(16)	Director of Sericulture
(17)	Director of Social Welfare
(18)	Sub-Collectors/Additional Collectors/AdditionalCollectors (Development)
(19)	Secretary, TNPSC
(20)	Commissioner for Disciplinary Proceedings(Madurai/Coimbatore)
(21)	Controller of Examinations, TNPSC
(22)	Director of Urban Land Ceiling
(23)	Deputy Secretary/Joint Secretary/AdditionalSecretary to Chief Minister
(24)	Director, Data Centre
(25)	Director, Animal Husbandry
(26)	Joint CEO (SVEEP)
(27)	P.D. Tamil Nadu Health Society
(28)	Commissioner to Corporation (Madurai/Coimbatore)
(29)	Director, Minorities Welfare
(30)	Director, e-governance cum ex-officio JointSecretary/Additional Secretary
	TELANGANA
(1)	Secretary to CCLA
(2)	Collectors and District Magistrates
(3)	Joint Collectors
(4)	PO, ITDA/PD, DRADA/CEO,ZP
(5)	Joint Commissioner/DeputyCommissioner-Commercial Taxes
(6)	Chief Rationing Officer
(7)	Directors
(8)	Additional/Joint/Deputy Secretaries toGovernment.
	[TRIPURA [Substituted by Notification No. G.S.R. 1429(E), dated 17.11.2017 (w.e.f. 8.9.2016).]
(1)	Secretary, Public Service Commission
(2)	Additional/Joint/Deputy Secretary to Government
(3)	District Magistrate & Collector
(4)	Director of Higher Education
(5)	Director of Secondary Education
(6)	Director of Vigilance
(7)	Director of Social Welfare & SocialEducation
(8)	Director of Food, Civil Supplies & ConsumerAffairs
(9)	Director of Land Record & Settlement
(10)	Director of Information & Cultural Affairs
(11)	Registrar of Co-operative Societies
(12)	Labour Commissioner
(13)	Director, Youth Affairs & Sports
(14)	Director of Welfare for Scheduled Tribes
(15)	Director of Welfare for Scheduled Castes &OBC
(16)	Commissioner of Taxes & Excise
(17)	Director of Industries & Commerce
(18)	Director, Information Technology
(19)	Director of Handloom, Handicrafts &Sericulture
(20)	Director, Planning & Coordination
(21)	Director, Urban Development
(22)	Municipal Commissioner, Agartala MunicipalCorporation]

[Uttarakhand] [Substituted by Notification No. G.S.R. 465(E), dated 01.07.2021 (w.e.f. 8.9.2016).]

Director, Industries & MD SIDCUL

Commissioner, Labour and Director, Training &Employment & DG Education

Director, Cultural & Sports

Transport Commissioner & MD TransportCorporation

Director General, Information & PublicRelation (DIPR)

Registrar, Co-operatives, Commissioner Excise,Taxes & IG Stamps & Registration

District Magistrate

Additional Secretary

Vice Chairman MDDA (Mussoorie DehradunDevelopment Authority)

Chief Development Officer

Municipal Commissioner, Municipal CorporationDehradun

CV, ADH, AaHdiraH

DD, NDCG

[Uttra pradesh] [Substituted by Notification No. G.S.R. 813(E), dated 30.12.2020 (w.e.f. 8.9.2016).]

District Magistrates

Joint DevelopmentCommissioner/CDO/Additional/Joint Project Administrator, AreaDevelopment

Special Secretary to Government

Additional/Joint Labour Commissioner

Export Commissioner Goods/Services

Additional Registrar, Cooperative Societies

Additional Commissioner, Rural Development

Additional/Joint Trade Tax. Commissioner

Director, Panchayats

Director, Training & Employment

Director, Social Welfare

Secretary, Public Service Commission

Director, Local Bodies

Regional Food Controller

Director(Administration), Medical Health &Family Welfare

Additional Commissioner & AdditionalSecretary, Board of Revenue

Director, Bureau of Public Enterprises andJoint/Special Secretary to Government

Director (Administration), SGPGI

Additional Director, Administrative TrainingInstitute

Additional Resident Commissioner

Additional Mission Director, National HealthMission, UP

State Mission Director/Additional ChiefExecutive Officer, Uttar Pradesh Rural Livelihood Mission

Director, State Nutrition Mission, U.P.

Additional Cane Commissioner (Administration)

Chief Executive Officer, Uttar Pradesh RuralRoad Development Agency

Director, Uttar Pradesh New & RenewableEnergy Development Agency

Director, Swachh Bharat Mission (Gramin), UttarPradesh

Director, Women Welfare, Uttar Pradesh

[WestBengal] [Substituted by Notification No. G.S.R. 1585(E), dated 22.12.2017 (w.e.f. 8.9.2016)]

Directorand CEO, WB State Rural Livelihood Mission

Director,SUDA

Directorof Land Records & Survey

Commissionerfor Backward Classes Welfare

AdditionalSecretary/Joint Secretary/Commissioner in the Department

Directorof Micro, Small and Medium Industries

Directorof District Distribution Procurement & Supply

Secretary,Vigilance Commission

Registrar,Co-operative Societies

Directorof fisheries

Director,ESI

Commissioner,Agriculture Income Tax & Profession Tax

Advisor,Industries & Additional Resident Commissioner

Directorof Industries

Secretary,KMDA

SpecialMunicipal Commissioner, Kolkata Municipal Corporation

AdditionalChief Electoral Officer

MissionDirector, Education

SpecialCommissioner, GST

DistrictMagistrate and Collector

ChiefExecutive Officer, Asansol Durgapur Development Authority

ChiefExecutive Officer, Siliguri Jalpaiguri Development Authority

ChiefExecutive Officer, Haldia Development Authority

AdditionalDistrict Magistrate/DLLRO

OSD,to Chief Secretary

Commissioner,Asansol Municipal Corporation

Commissioner,Bidhannagar Municipal Corporation

Commissioner,Durgapur Municipal Corporation

Commissioner,Howrah Municipal Corporation

Commissioner,Siliguri Municipal Corporation”

Part-C Posts under the Central Government when held by member of the Service.Table

Name of Post	Scale of Pay	Central (Deputation on Tenure) Allowance
(1)	(2)	(3)
Cabinet Secretary	Level 18 in the Pay Matrix	----
Secretary to the Government of India/SpecialSecretary to the Government of India	Level 17 in the Pay Matrix	---
Additional Secretary to the Government of India	Level 15 in the Pay Matrix	---
Joint Secretary to the Government of India	Level 14 in the Pay Matrix	---
Director to the Government of India	Level 13 in the Pay Matrix	Ten percent of the basic pay subject to themaximum of rupees four thousand per mensem.*
Deputy Secretary to the Government of India	Level 13 in the Pay Matrix OrLevel 12 in thePay Matrix	Ten percent of the basic pay subject to themaximum of rupees four thousand per mensem.*
Under Secretary to the Government of India	Level 12 in the Pay Matrix OrLevel 11in thePay Matrix	Ten percent of the basic pay subject to themaximum of rupees four thousand per mensem.*

*Till a final decision on CDTA is taken by the Committee constituted for the said purpose, CDTA will continue to be paid at existing rates in existing pay structure, as if the pay had not been revised w.e.f 1st day of January, 2016.[Appendix-I] [Substituted by Notification No. G.S.R. 575(E), dated 12.6.2017 (w.e.f. 8.9.2016).]Pay Matrix (w.e.f 01.01.2016)

Pay Band	15600-39100	37400-67000	67000-79000	80000	90000
Grade Pay	5400	6600 (STS)	7600 (JAG)	8700 (Selection Grade)	10000
Level in Pay Matrix	10	11	12	13	14	15	17	18
1	56100	67700	78800	123100	144200	182200	225000	250000
2	57800	69700	81200	126800	148500	187700
3	59500	71800	83600	130600	153000	193300
4	61300	74000	86100	134500	157600	199100
5	63100	76200	88700	138500	162300	205100
6	65000	78500	91400	142700	167200	211300
7	67000	80900	94100	147000	172200	217600
8	69000	83300	96900	151400	177400	224100
9	71100	85800	99800	155900	182700
10	73200	88400	102800	160600	188200
11	75400	91100	105900	165400	193800
12	77700	93800	109100	170400	199600
13	80000	96600	112400	175500	205600
14	82400	99500	115800	180800	211800
15	84900	102500	119300	186200	218200
16	87400	105600	122900	191800
17	90000	108800	126600	197600
18	92700	112100	130400	203500
19	95500	115500	134300	209600
20	98400	119000	138300	215900
21	101400	122600	142400
22	104400	126300	146700
23	107500	130100	151100
24	110700	134000	155600
25	114000	138000	160300
26	117400	142100	165100
27	120900	146400	170100
28	124500	150800	175200
29	128200	155300	180500
30	132000	160000	185900
31	136000	164800	191500
32	140100	169700	197200
33	144300	174800	203100
34	148600	180000	209200
35	153100	185400
36	157700	191000
37	162400	196700
38	167300	202600
39	172300	208700
40	177500

Schedule - IIIPay Matrix (w.e.f 01.01.2016){\|
Pay Band	15600-39100	37400-67000	37400-67000	67000-79000	80000	90000
Grade Pay	5400	6600 (STS)	7600 (JAG)	8700 (Selection Grade)	10000	-	-	-
Level in Pay Matrix	10	11	12	13	14	15	17	18
1	56100	67700	78800	118500	144200	182200	225000	250000
2	57800	69700	81200	122100	148500	187700
3	59500	71800	83600	125800	153000	193300
4	61300	74000	86100	129600	157600	199100
5	63100	76200	88700	133500	162300	205100
6	65000	78500	91400	137500	167200	211300
7	67000	80900	96900	141600	172200	217600
8	69000	83300	99800	145800	177400	224100
9	71100	85800	102800	150200	182700
10	73200	88400	105900	154700	188200
11	75400	91100	109100	159300	193800
12	77700	93800	112400	164100	199600
13	80000	96600	115800	169000	205600
14	82400	99500	119300	174100	211800
15	84900	102500	122900	179300	218200
16	87400	105600	126600	184700
17	90000	1108800	130400	190200
18	92700	112100	134300	195900
19	95500	115500	138300	201800
20	98400	119000	142400	207900
21	101400	122600	146700	214100
22	104400	126300	151100
23	107500	130100	155600
24	110700	134000	160300
25	114000	138000	165100
26	117400	142100	170100
27	120900	146400	175200
28	124500	150800	180500
29	128200	155300	185900
30	132000	160000	191500
31	136000	164800	203100
32	140100	169700	209200
33	144300	174800
34	148600	180000
35	153100	185400
36	157700	191000
37	162400	196700
38	167300	202600
39	172300	208700
40	177500

|}Form of Option[See rule 6]*1 .I, _________________________________________________hereby elect the revised pay structure with effect from 1st January, 2016.*2. I__________________________________________________hereby elect to continue on Pay Band and Grade Pay on my substantive/officiating post mentioned below unit.* the date of my next increment/the date of my subsequent increment raising my pay to promotion/upgradation to the post of _________________Existing Pay Band and Grade Pay __________________________________Signature_______________Name__________________Designation_________________Office in which employed _______________________* To be scored out, if not applicable.UndertakingI hereby undertake that in the event of my pay having been fixed in a manner contrary to the provisions contained in these Rules, as detect subsequently, any excess payment so made shall be refunded by me to the Government either by adjustment against future payments due to me or otherwise.Signature_______________Name__________________Designation_________________Date:Place:Proforma - AProforma Regarding Fixation of Pay of State Civil Service Officers Appointed to Officiate in Indian Administrative Service Cadre Posts or Appointed to Indian Administrative Service

1. Name of the officer :

2. Date of appointment to Indian Administrative Service/appointment to officiate in a Cadre post :

3. Designation of the post held immediately prior to such appointment in Indian Administrative Service :

4. Pay scale and pay drawn in the State Civil Service on the date of appointment to Indian Administrative Service or to officiate in a cadre post.

5. Was the officer substantive or officiating in the post mentioned in serial number 3 :

6. If officiating, for less than three years, what was the substantive post :

7. Pay and pay scale of the substantive post or of the post in which he was officiating for a period of three years or more, continuously and after following the prescribed procedure :

8. Details of all the posts held by the officer before his appointment in the Service, pay scales and pay drawn in these posts :

9. Were the pay scales referred to in serial number 4 and 7 in force from 1.1.2016 :

10. If so, what was the Dearness Allowance admissible with reference to

(a)Substantive post :

(b)Officiating post :

(at the rate of Dearness Allowance in force on 1.1.2016 and not with reference to the Dearness Allowance rates in force on the date of appointment to Indian Administrative Service/appointment to officiate in Indian Administrative Service).

11. If the answer to serial number 9 is 'NO', when was the pay scale revised for the first time after 1.1.2016 and what were the pre-revised scale for the post referred to in serial number 7.

12. What was the quantum of Dearness Allowance/Dearness Pay/Interim relief sanctioned after 1.1.2016 and merged in the scale for the post referred to in serial number 7.

13. Number of completed years of service in Class I or Group 'A' of State Civil Service.

14. Proposal of the State Government for fixation of pay and basis thereof.

***********Proforma 'B'Proforma For Fixation of Pay of Non-State Civil Service Officers Appointed to Indian Administrative Service.

1. Name of officer :

2. Date of appointment to the Service :

3. Designation of the post held immediately prior to appointment to Service :

4. Pay and pay scale of the post referred to in serial number 3 :

5. Whether the pay was substantive or officiating :

6. If officiating for less than 3 years, what was the substantive pay :

7. Designation and the pay scale of the post in which the officer was substantive :

8. Details of the all the posts held by the officer before his appointment in the Service, pay scale and pay drawn in these posts :

9. State whether the pay scales of the substantive post and the post in which the officer was officiating for three years or more were in force from 1.1.2016 :

10. If the answer to serial number 9 above is yes, what is the Dearness Allowance admissible to the officer at the rates in force on 1.1.2016 in his -

(a)Substantive post :

(b)Officiating post :

11. If the answer to serial number 9 is "no" what were the pre-revised pay scales of the posts in which the officer was -

(a)Substantive :

(b)Officiating :

12. What is the quantum of Dearness Allowance merged in the revised pay scales of

(a)Substantive post :

(b)Officiating post :

13. No. of completed years service in a gazetted post in the non-State Civil Service after attaining the age of twenty-five years :

14. Proposal of State Government for fixation of pay and basis therefor :

Explanatory MemorandumThe Central Government has decided to implement the recommendations made by the Sixth Central Pay Commission with the modification approved by the Seventh Central Pay Commission with modification approved by the Government as contained in Government of India Resolution No. 1-2/2016-IC dated the 25th July, 2016 relating to revision of pay scales in respect of the All India Services with effect from 1st January, 2016. With a view to implement those recommendations, the Indian Administrative Service (Pay) Rules, 2007 are being amended accordingly with effect from 1st January, 2016.It is certified that no member of the Indian Administrative Service is likely to be adversely affected by giving retrospective effect to these rules.

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