S.R.O. 05(E) — In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the President hereby makes the following rules to amend the Army Pay Rules, 2017, namely: –
1. Short title and commencement – (1) These Rules may be called the Army Pay (Amendment) Rules, 2019.
(2) They shall be deemed to have come into force on the 1st day of January, 2016.
2. In the Army Pay Rules, 2017, in rule 5, in sub-rule (3), for clause (v), the following clause shall be substituted, namely:—
“(v) Group ‘X’ Pay shall be counted as pay for the purpose of computation of dearness allowance and pension”.
Explanatory Memorandum – The recommendations of the Seventh Central Pay Commission have been implemented with effect from the 1st day of January, 2016. Likewise, the Defence Personnel of the Union of India are eligible for Seventh Central Pay revision with effect from the 1st day of January, 2016. Accordingly, the said rules have been given retrospective effect with effect from the 1st day of January, 2016. It is hereby, certified that by giving retrospective effect to the said rules no one will be adversely affected.
Note: The Army Pay Rules, 2017 were published in the Gazette of India, Extraordinary, Part II, Section 4 vide notification number S.R.O. 9(E), dated the 3rd May, 2017.
[No. 1(9)/2016-D (Pay/Services) Part-II]
[Notification dt. 20-03-2019]
Ministry of Defence
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