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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in Orissa Revised Scales of Pay Rules, 2008

(2)
(i)"existing emoluments" means the Sum of (i) existing basic pay, (ii) dearness pay appropriate to the basic pay and (iii) dearness allowance appropriate to the basic pay + dearness pay at Index average 536 (1982 = 100);
(ii)"present scale" in relation to any post/grade- specified in Column 2 of the First Schedule means the scale of pay specified against that post in column 5 thereof;
(iii)"pay in the pay band" means pay drawn in the running pay bands specified in column 5 of the First Schedule;
(iv)"grade pay" is the fixed amount corresponding to the pre-revised pay scales/posts as specified in column 6 of the First Schedule;
(v)"revised pay structure" in relation to any post specified in column 3 of the First Schedule means the pay band and grade pay specified against that post or the pay scale specified in column 5 and 6 thereof, unless a different revised pay band and grade pay or pay scale is notified separately for that post;
(vi)"basic pay" in the revised pay structure means the pay drawn in the prescribed pay band plus the applicable grade pay but does not include any other type of pay like special pay, etc.;
(vii)"revised emoluments" means the pay in the pay band plus grade pay of a Government servant in the revised pay structure;
(viii)"Schedule" means schedule annexed to these rules;