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Rajasthan Civil Services (Revised Pay Scales for Government Non-Engineering Polytechnic Colleges Teachers) Rules, 2013

Published vide Notification No. G.S.R. 98, dated 27.10.2015

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(ii) These rules shall not apply to the Teachers of Government Non-Engineering Polytechnic Colleges who are not possessing the requisite qualifications as prescribed in AICTE Regulation 2010. Pay to such Teachers shall be admissible under Rajasthan Civil Services (Revised Pay) Rules, 2008 to existing Teachers as well as to the Teachers appointed on or after 1.1.2006 to the date of issue of this Notification.

(1) "AICTE" means All India Council for Technical Education.

(2) "Existing Basic Pay" means pay drawn in the existing pay scale, but does not include any other type of pay like Special Pay, etc.

(3) "Existing Pay Scale" means pay scales prescribed under the Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, in which pay has been drawn in respect of a post held by him immediately before 1.1.2006.

(4) "Existing Government Non-Engineering Polytechnic College Teacher" means a Teacher who is in service on 1.1.2006 and drawing pay in an existing pay scale as defined in sub-rule (3).

(5) "Pre-revised emoluments" means and includes: -

(i) Basic Pay as on 1.1.2006 in the existing pay scale.

(ii) Personal pay, if any but excluding personal pay granted under Rule 26B of Rajasthan Service Rules, where a Government Non-Engineering Polytechnic College Teacher is in receipt of such personal pay on 1.1.2006 with existing pay scale.

(iii) 50% Dearness Pay of Basic Pay at the rates in force on 1.1.2006 sanctioned vide Order No. F. 6(3)FD/Rules/ 2004 dated 24.5.2004.

(iv) 24% Dearness Allowance on Basic Pay plus Dearness Pay.

Note 1. - Where normal date of increment in the existing pay scale falls on 1.1.2006, the pay in the running pay band and academic grade pay shall be fixed on the basis of pay admissible in the existing pay scale on 1.1.2006 including increment.

Note 2. - In case where a Government Servant opts revised pay scale with effect from 1.1.2006 and whose annual grade increment falls between 2.1.2006 to 30.6.2006 (both days inclusive) shall be granted one increment in the Existing Pay Scale on 1.1.2006.

(6) "Running Pay Band" means the pay band specified in Col. 3 of Section 'A' of Schedule-I.

(7) "Academic Grade Pay" means the academic grade pay specified in Col. 4 of Section 'A' of Schedule-I.

(8) "Pay in the Running Pay Band" means and includes, the pre-revised emoluments as defined in sub-rule (5) rounded off to next multiple of 10.

(9) "Revised Emoluments" means the pay in the running pay band plus academic grade pay of a Government Non-Engineering Polytechnic College Teacher.

(10) "Basic Pay" means sum of pay in the running pay band and academic grade pay but does not include any other type of pay like Special Pay, etc.

(11) "Schedule" means the schedules appended to these rules.

(12) "Regular Service" means and includes service rendered by a Government Non-Engineering Polytechnic College Teacher on his appointment after regular selection in accordance with the provisions contained in the relevant recruitment rules for that post. The period of service rendered on ad-hoc basis / urgent temporary basis shall not be counted as the regular service. In other words, the period of service which is countable for seniority shall only be counted as regular service.

(13) "Special Allowance" means the Special Allowance which shall be drawn with the Running Pay Bands and Academic Grade Pay as indicated in Col. No. 6 of Section 'B' of Schedule-I appended to these rules.

(a) if he is a Lecturer / Senior Lecturer / Head of Department to the Principal of the concerned Government Non-Engineering Polytechnic College ;

(b) if he is a Principal of Government Non-Engineering Polytechnic College to the Accounts Officer of the Directorate of Technical Education;

(c) if he is a retired Teacher of Government Non-Engineering Polytechnic College on the date of issue of these rules, but was a Teacher of Government Non-Engineering Polytechnic College on 1.1.2006 to the Principal of the Government Non-Engineering Polytechnic College wherefrom he retired or in other cases, to the Accounts Officer of the Directorate of Technical Education, as the case may be.

(ii) Where a Government Non-Engineering Polytechnic College Teacher expires before exercising option within the prescribed period or had expired before issue of these rules, he may be deemed to have exercised option in favour of the existing pay scale or running pay band and academic grade pay under these rules, whichever is advantageous to him, and his pay shall be fixed accordingly.

(A) in the case of all Government Non-Engineering Polytechnic College Teacher: -

(i) the pay in the running pay band will be determined by multiplying the existing basic pay as on 1.1.2006 by a factor of 1.86 and rounding off the resultant figure to the next multiple of 10.

(ii) if the minimum of the running pay band is more than the amount arrived at as per (i) above, the pay shall be fixed at the minimum of the running pay band.

(iii) the pay in the running pay band will be determined in the above manner. In addition to the pay in the running pay band, academic grade pay corresponding to the existing pay scale will be payable.

(iv) Stage-wise fixation of pay of existing Government Non-Engineering Polytechnic College Teacher in the Running Pay Bands shall be made as indicated in the fixation tables appended as Schedule - II to these rules subject to the provisions of Rule 7. These fixation tables would not be applicable for any other purpose except initial fixation of pay in the running pay band and AGP.

(B) In the case of Government Non-Engineering Polytechnic College Teacher who are in receipt of special pay in addition to pay in the existing pay scale which has been replaced by a running pay band and academic, grade pay without any special pay, pay shall be fixed in the running pay band in accordance with the provisions of clause (A) above.

Note 1. - A Government Non-Engineering Polytechnic College Teacher who is on leave on the day of 1.1.2006 and is entitled to leave salary shall become entitled to pay in the running pay band from 1.1.2006 or the date of option for the running pay band.

Note 2. - A Government Non-Engineering Polytechnic College Teacher under suspension as on 1.1.2006, shall continue to draw subsistence allowance based on existing pay scale and his pay in the running pay hand will be subject to the final order on the pending disciplinary proceedings.

Note 3. - Where in the fixation of pay under sub-rule (1), the pay of a Government Non-Engineering Polytechnic Colleges Teacher who in the existing pay scale was drawing immediately before the 1.1.2006 more pay than another Government Non-Engineering Polytechnic College Teacher Junior to him in the same cadre, gets fixed in the running pay band at a stage lower than that of such junior, his pay shall be stepped upto the same stage in the running pay band as that of the junior.

(a) both the junior and the senior Government Non-Engineering Polytechnic Colleges Teacher should belong to the same cadre and the posts in which they have been promoted should be identical in the same cadre.

(b) the existing scale of pay and the academic grade pay of the lower and higher posts in which they are entitled to draw pay should be identical.

(c) the senior Government Non-Engineering Polytechnic College Teacher at the time of promotion should have been drawing equal or more pay than the junior, (d) the anomaly should be directly as a result of the application of the provisions of Rule 19 of these rules regulating pay fixations on such promotion in the running pay band. If even in the lower post, the junior officer was drawing more pay in the existing pay scale than the senior by virtue of any advance increments granted to him, provision of this Rule need not be invoked to step up the pay of the senior officer.

Form of Option

[See Rule 7 & 8]

*(i) I,..............hereby elect the Running Pay Band and Academic Grade Pay (AICTE) with effect from 1.1.2006.

*(ii) I................. hereby elect to continue in the existing scale of pay of my post mentioned below until: -

* the date of my next increment falling on.................................

* the date of my subsequent increment raising my pay to Rs.................

* I vacate or cease to draw pay in the Existing Pay Scale.

2. The option hereby exercised is final and will not be modified at any subsequent date.

3. I hereby undertake that any excess payment that may be found to have been made as a result of incorrect fixation of pay in revised pay (AICTE), 2013 or any excess payment detected in the light of discrepancies noticed subsequently, will be refunded by me to the Government either by adjustment against future payments due to me or otherwise.

Signature..........................................

Name................................................

Designation......................................

Office in which employed..................

Signed before me.
Signature
(Head of the Office)

* To be scored out, if not applicable.

Schedule-1

Section A

[Rule No. 4(6) & (7)]

Running Pay Bands and Academic Grade Pays

Section 'B'

[Rule No. 5]

Running Pay Bands and Academic Grade Pays of the posts

Schedule-II

[Table No. 1 to 5]

(Rule No. 9)

Fixation of Pay in the Running Pay Bands and Academic Grade Pay

Table No. 1

Table No. 2

Table No. 3

Table No. 4

Table No. 5

Schedule-III

[Rule No. 16]

Amount of Fixed Remuneration for Probationer-Trainee

Note. - 1. - The Probationer-trainee shall be entitled only to fixed remuneration as above and he / she will not be entitled to Dearness Allowance, House Rent Allowance, City Compensatory Allowance or any other allowance(s) called by whatever name.

2. No Travelling Allowance shall be admissible for joining as a probationer - trainee. In case Journey on duty, he / she shall be allowed T.A. as on tour and in case of transfer, only Mileage Allowance and incidental charges on the basis of fixed remuneration shall be admissible. In case of transfer only the actual period required for travel will be treated as on duty.

3. No deduction towards General Provident Fund and State Insurance shall be made from the fixed remuneration.

4. Probationer trainee shall be eligible for Casual Leave of 12 days in a calendar year and for a period of less than a calendar year, it shall be admissible in proportion on the basis of the completed months.

5. No deputation allowance shall be admissible to a probationer trainee, if deputed to 'Foreign Service' for training etc.

6. An existing employee already in regular service shall have an option to opt either for the 'fixed remuneration' or the pay in the running pay band and grade pay (not the scale of his/ her new appointment), whichever is beneficial to him / her while he / she is under probation. After successful completion of probation period, pay may be fixed as per the rules, where such a Government Servant will get due advantage of being in a regular pay scale earlier, and will got due protection of his / her pay.

[Rule No. 17]

Entry Pay in the Running Pay Bands and Grade Pays for Direct Recruits Appointed on or after 1.9.2006 on Satisfactory Completion of Probation Period

Running Pay Band 15600-39100