Appellate Authority For Industrial And Financial Reconstruction (Conditions Of Service Of The Secretary And Other Officers And Employees) Rules, 1989

Sick Industrial Companies (Special Provisions) Act, 1985

The Appellate Authority For Industrial And Financial Reconstruction (Conditions Of Service Of The Secretary And Other Officers And Employees) Rules, 1989

Published vide G.S.R. 313(E), dated 7.3.1989, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 7.3.1989.

22/994

In exercise of the powers conferred by sub-section (1) read with clause (d) of sub-section (2) of section 36 of the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement .-(i) These rules may be called The Appellate Authority for Industrial and Financial Reconstruction (Conditions of Service of the Secretary and Other Officers and Employees) Rules, 1989.

(ii) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions .-In these rules, unless the context otherwise requires,-

(a) "Appellate Authority" means the Appellate Authority for Industrial and Financial Reconstruction;

(b) "Secretary" means the Secretary to the Appellate Authority.

3. Pay of Secretary .-The Secretary shall receive pay as admissible to an Additional Secretary to the Government of India or where an officer of the Government is appointed on deputation to the Appellate Authority as Secretary, he shall receive the pay admissible to such officer while on deputation.

4. Other staff of the Appellate Authority .-The nature and categories of other officers and employees of the Appellate Authority and the scales of pay thereof shall be as specified in the Schedule appended to these rules.

5. Conditions of service .-The conditions of service of the Secretary and other officers and employees of the Appellate Authority in the matter of pay, allowances, leave, joining time, joining time pay, provident fund, age of superannuation, pension and retirement benefits, medical facilities and other conditions of service, shall be regulated in accordance with such rules and regulations as are, from time to time, applicable to officers and employees of the Central Government belonging to Group "A", Group "B", Group "C" and Group "D" as the case may be, and drawing the corresponding scales of pay.

Sl. No.	Name of the Post	Scale of Pay
1	2	3
1.	Director	Rs. 4500-150-5700
2.	Deputy Secretary	Rs. 3700-125-4700-150-5000
3.	Under Secretary	Rs. 3000-100-3500-125-4500
4.	Section Officer	Rs. 2000-60-2300-EB-75-3200-100-3500
5.	Assistant	Rs. 1400-40-1600-50-2300-EB-60-7600
6.	Private Secretary to Chairman and Member	Rs. 3000-100-3500-125-4500
7.	Stenographer Gr. "A"/ Grade "B"	Rs. 2000-60-2300-EB-75-3200-100-3500
8.	Stenographer Gr. "C"	Rs. 1400-40-1600-50-EB-60-2600
9.	Stenographer Gr. "D"	Rs. 1200-30-1560-EB-40-2040
10.	Upper Division Clerk	Rs. 1200-30-1560-EB-40-2040
11.	Lower Division Clerk	Rs. 950-20-1150-EB-25-1500
12.	Staff Car Driver	Rs. 950-20-1150-EB-25-1500
13.	Gastetner Operator-cum-Photo-copier	Rs. 800-15-1010-EB-20-1150
14.	Jamadar	Rs. 775-12-955-EB-14-1025
15.	Daftry	Rs. 775-12-955-EB-14-1025
16.	Peon	Rs. 750-12-870-EB-17-940
17.	Frash	Rs. 750-12-870-EB-17-940
18.	Sweeper	Rs. 750-12-870-EB-17-940


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