Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Jammu-Kashmir - Act

Government Colleges of Engineering and Technology, Jammu (Adoption of AICTE Revised Pay Levels) Rules, 2018

JAMMU & KASHMIR
India

Government Colleges of Engineering and Technology, Jammu (Adoption of AICTE Revised Pay Levels) Rules, 2018

Rule GOVERNMENT-COLLEGES-OF-ENGINEERING-AND-TECHNOLOGY-JAMMU-ADOPTION-OF-AICTE-REVISED-PAY-LEVELS-RULES-2018 of 2018

  • Published on 31 May 2018
  • Commenced on 31 May 2018
  • [This is the version of this document from 31 May 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
Government Colleges of Engineering and Technology, Jammu (Adoption of AICTE Revised Pay Levels) Rules, 2018Published vide Notification No. SRO-244 dated 31.5.2018SRO-244. - In exercise of the powers conferred by the proviso to section 124 of the Constitution of Jammu and Kashmir, the Governor is pleased to make the following rules, namely :-

1. Short title and commencement.

- (I) These rules shall be called the Government Colleges of Engineering and Technology, Jammu (Adoption of AICTE Revised Pay Levels) Rules, 2018.
(II)These rules shall come into force from 1st day of January, 2016 with effective date of implementation as 1st day of April, 2018.

2. Application.

- These rules shall apply to the faculty members of the Government Colleges of Engineering and Technology, Jammu who were in service on 01-01-2016 holding or would have, but for their deputation or posting outside their parent cadre, held such posts either in substantive, officiating or temporary capacity :Provided that with effect from the commencement of these rules, the organisational hierarchy of the faculty members of the Government Colleges of Engineering and Technology, Jammu shall be as under :-i. Assistant Professors ;ii. Associate Professors ; andiii. Professors :Provided further that the revised hierarchy shall be adopted in respect of the Government Colleges of Engineering & Technology, Jammu subject to such recruitment, promotion, selection process and criteria thereof as may be prescribed for the purpose by the AICTE/MHRD.

3. Definitions.

- In these rules unless the context otherwise requires,-a. "College" means a Government Colleges of Engineering and Technology, Jammu established by the Government ;b. "Faculty Member" means and includes a Professor, Associate Professor, Assistant Professor or any other employee notified by the Government as Faculty Member or Teacher of the College and includes the Principal of the College ;c. "AICTE" means the All India Council of Technical Education of India ;d. "AICTE Pay Scale/Structure" means the pay scale/pay structure adopted by the All India Council of Technical Education of India ;e. "Existing basic pay" means the pay drawn in the prescribed existing Pay Band and Grade Pay or Pay drawn in the existing pay scale ;f. "Existing Pay Band and Grade Pay" means the Pay Band and the Grade Pay applicable to the post held as on the date immediately before the commencement of these rules ;g. "Existing scale" means the pay scale applicable to the post held as on the date immediately before the date of commencement of these rules ;h. "Existing pay structure" means the present system of Pay Band and Grade Pay or the Pay Scale applicable to the post held as on the date immediately before the commencement of these rules ;i. "Existing emoluments" mean the sum of (i) existing basic pay and (ii) existing dearness allowance as on 1st day of January, 2016 ;j. "Pay matrix" means Matrix specified in the Schedule, with Levels of Pay arranged in vertical cells as assigned to corresponding existing Pay Band and Grade Pay or existing scale ;k. "Academic Level" in the Pay Matrix means the Level corresponding to the existing Pay Band and Grade Pay or existing scale as specified in the Schedule ;l. "Pay in the Academic level" means pay in the appropriate Cell of the Level as specified in the Schedule ;m. "Revised pay structure" in relation to a post means the Pay Matrix and the Levels specified therein corresponding to the existing Pay Band and Grade Pay or existing scale of the post unless a different revised Level is notified separately for that post ;n. "Basic pay" in the revised pay structure means the pay drawn in the prescribed Academic Level in the Pay Matrix ;o. "Revised emoluments" means the pay in the Academic Level in the revised pay structure ; andp. "Schedule" means the Schedule appended to these rules as Annexure-I.

4. Revised Pay structure for faculty members.

(1)The revised pay structure for different categories of Faculty Members (Teachers) shall be as under :-
(i)Revised Pay structure for Faculty Members (Teachers) of the College :
Designation Existing Pay Band and Grade pay Revised Pay Level
Assistant Professor PBL15,600 - 39,100+L6000 Academic Level 10
Assistant Professor PBL15,600 - 39,100+L7000 Academic Level 11
Assistant Professor PBL15,600 - 39,100+L8000 Academic Level 12
Associate Professor PBL37,400- 67,000+L9000 Academic Level 13A
Professor PBL37,400- 67,000+L10000 Academic Level 14
(ii)Revised Pay of Principal of the College :
(a)The pay of Principal shall be equivalent to the pay of Professor i. e. at Academic Level 14 with Entry Pay L1,44,200/-, with the existing special allowance of L 3000/- per month.
(b)The existing pay scale of person appointed as Principal shall be protected.
(c)The Principal would continue to have lien in his main academic post where he would continue to get notional promotions while he is functioning as Principal. After completion of the tenure as Principal, he would go back to his academic post and draw salary due in such respective academic post, and would not continue to have the Principals' Pay.
(2)The Pay Matrix based on the above propositions on Academic Levels/Cells and Entry Pay is at Annexure-I.

5. Fixation of pay.

- The fixation of pay in the revised pay structure for different categories of teachers and equivalent positions shall be carried out as per the procedure/pattern prescribed under Jammu and Kashmir Civil Service (Revised) Pay Rules, 2018 notified vide SRO-193 dated 24-04-2018.

6. Incentive increment for higher qualification.

- The incentive structure is built-in in the pay structure itself wherein those having M. Phil or Ph. D. degree will progress faster under CAS. Therefore, there shall be no incentives in the form of advance increments for obtaining the degrees of M. Phil or Ph. D. However, the existing provisions of assured career progression shall continue.

7. Increments.

- The increments in the revised pay structure shall also be regulated as per the procedure/pattern prescribed under Jammu and Kashmir Civil Service (Revised) Pay Rules, 2018 notified vide SRO-193 dated 24-04-2018.

8. Recruitment and Promotions.

- The new measures recommended by the AICTE regarding methods of recruitment, promotion, Performance Assessment system, etc. as approved by the Central Government shall be strictly followed/ adhered to.

9. Creation of new posts.

- No post shall be created in future under the Government except in one of the revised Academic Levels shown in the Schedule appended to these rules. All posts created or upgraded on or after 01-01-2016 to the date of issue of these rules shall be deemed to have been created or upgraded in the corresponding Academic Levels for those posts.

10. Mode of payment of arrears of pay.

- The payment of arrears on account of the revision of pay under these rules from 1st day of January, 2016 to 31st day of March, 2018 shall be regulated as per the procedure prescribed under Government Order No. 220-F of 2018 dated 24-04-2018.

11. Overriding effect of rules.

- The provisions of the Jammu and Kashmir Civil Services Regulations, the Jammu College of Engineering and Technology Teacher's Revised (Pay) Rules 2006, shall not, save as otherwise provided in these rules, apply to cases where pay is regulated under these rules, to the extent they are inconsistent with these rules.

12. Interpretation.

- If any question arises relating to interpretation of any of the provisions of these Rules, it shall be referred to the Government in Finance Department for decision, the decision whereof shall be binding and final.Annexure-I

Schedule

Pay Matrix
Pay Band (L) 15,600-39,100 37,400-67,000
Grade Pay (L) 6,000 7,000 8,000 9,000 10,000
Academic Level 10 11 12 13A 14
Entry Pay (L) 1 57,700 68,900 79,800 1,31,400 1,44,200
2 59,400 71,000 82,200 1,35,300 1,48,500
3 61,200 73,100 84,700 1,39,400 1,53,000
4 63,000 75,300 87,200 1,43,600 1,57,600
5 64,900 77,600 89,800 1,47,900 1,62,300
6 66,800 79,900 92,500 1,52,300 1,67,200
7 68,800 82,300 95,300 1,56,900 1,72,200
8 70,900 84,800 98,200 1,61,600 1,77,400
9 73.000 87,300 1,01,100 1,66,400 1,82,700
10 75,200 89,900 1,04,100 1,71,400 1,88,200
11 77,500 92,600 1,07,200 1,76,500 1,93,800
12 79,800 95,400 1,10,400 1,81,800 1,99,600
13 82,200 98,300 1,13,700 1,87,300 2,05,600
14 84,700 1,01,200 1,17,100 1,92,900 2,11,800
15 87,200 1,04,200 1,20,600 1,98,700 2,18,200
16 89,800 1,07,300 1,24,200 2,04,700  
17 92,500 1,10,500 1,27,900 2,10,800  
18 95,300 1,13,800 1,31,700 2,17,100  
19 98,200 1,17,200 1,35,700    
20 1,01,100 1,20,700 1,39,800    
21 1,04,100 1,24,300 1,44,000    
22 1,07,200 1,28,000 1,48,300    
23 1,10,400 1,31,800 1,52,700    
24 1,13,700 1,35,800 1,57,300    
25 1,17,100 1,39,900 1,62,000    
26 1,20,600 1,44,100 1,66,900    
27 1,24,200 1,48,400 1,71,900    
28 1,27,900 1,52,900 1,77,100    
29 1,31,700 1,57,500 1,82,400    
30 1,35,700 1,62,200 1,87,900    
31 1,39,800 1,67,100 1,93,500    
32 1,44,000 1,72,100 1,99,300    
33 1,48,300 1,77,300 2,05,300    
34 1,52,700 1,82,600 2,11,500    
35 1,57,300 1,88,100      
36 1,62,000 1,93,700      
37 1,66,900 1,99,500      
38 1,71,900 2,05,500      
39 1,77,100        
40 1,82,400