S.R.O. 08(E)— In exercise of the powers conferred by the proviso to Article 309, and Clause (5) of Article 148 of the Constitution, the President hereby makes the following rules to amend the Civilians in Defence Services (Revised Pay) Rules, 2016, namely:-

1. (1) These Rules may be called the Civilians in Defence Services (Revised Pay) (Amendment) Rules, 2019.

    (2) They shall be deemed to have come into force on the 1st day of January, 2016.

2. In the Civilians in Defence Services (Revised Pay) Rules, 2016,-
(a) in Rule 5, the following amendment be made;

    For:
Provided further that in cases where a government servant has been placed in a higher grade pay or scale b/w 1 st day of January, 2016 and the date of notification of these rules on account of promotion or upgradation, the government servant may elect to switch over to the revised pay structure from the date of such promotion or upgradation, as the case may be.”

    Read as:
“Provided further that in cases where a government servant has been placed in a higher grade pay or scale b/w 1 st day of January, 2016 and the 25th day of July, 2016 on account of promotion or upgradation, the government servant may elect to switch over to the revised pay structure from the date of such promotion or upgradation, as the case may be.”


Note: The Civilians in Defence Services (Revised Pay) Rules, 2016 were published in the Gazette of India, Extraordinary vide number S.R.O. 11(E), dated 09th August 2016.


[Notification dt. 25-04-2019]

Ministry of Defence

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