Section 3(1) in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
(1)In these regulations, unless the context otherwise requires,(a)"Act" means the Warehousing (Development and Regulation) Act, 2007 (37 of 2007);(b)"Authority" means Warehousing Development and Regulatory Authority;(c)"Appointing Authority" means any Authority declared as such by the Authority;(d)"Cadre" means the group of posts in the officers grade and employees grade specified in Schedule - I and IV;(e)"Employee" means Group `B' and Group `C' staff specified in Schedule-IV;(f)"Officer" means Group `A' and Group `B' officers specified in Schedule-I;(g)"Pay" means the amount drawn by an officer and other employee as-(i)pay which had been sanctioned for a post held by him substantively or in an officiating capacity, or to which he is entitled by reason of his position in a cadre;(ii)"special pay and personal pay";(iii)"any other emoluments which may be specially classified" as pay by the Authority;(h)"Personal pay" means an additional pay granted to an officer and other employee-(i)to save him from a loss of substantive pay in respect of a permanent post due to a revision of pay or to any reduction of such substantive pay otherwise than as a disciplinary measure; or(ii)in exceptional circumstances, on other personal considerations;(i)"Schedule" means schedules annexed to these regulations;(j)"Selection Committee" means any Committee declared as such by the Authority;(k)"Service" includes the period during which an officer and other employee is on duty as well as on leave duly authorised by the competent authority, but does not include any period during which an officer and other employee is absent from duty without permission or overstays his leave, unless specifically permitted or condoned by the Competent Authority;(l)"Special pay" means an addition, in the nature of pay, to the emoluments of a post or of an officer and other employee granted at the discretion of the Authority in consideration of a specific addition to the work or responsibility;(m)"Substantive pay" means the pay to which an officer and other employee is entitled on account of a post to which he has been appointed substantively or by reasons of his substantive position in a cadre.
