Section 3(1) in Indian Administrative Service (Pay) Rules, 2016
(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 MatrixNote 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.
