The Haryana (Abolition of Distinction of Pay Scale between Technical and Non-Technical Posts) Act, 2014 (1 of 2014)

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2014 : Hr. Act 1] ABOLITION OF DISTINCTION OF PAY SCALE BETWEEN
TECHNICAL AND NON-TECHNICAL POSTS
1

THE HARYANA (ABOLITION OF DISTINCTION OF PAY SCALE
BETWEEN TECHNICAL AND NON-TECHNICAL POSTS) ACT, 2014
(HARYANA ACT NO. 1 OF 2014)
Table of Contents
Sections:
1. Short title, application and commencement.
2. Definitions.
3. Entitlement to pay scales.
4. Withdrawal of instructions.
5. Grant of pay scales as per relevant rules and notifications.
6. Immunity for action taken in good faith.
7. Bar of Jurisdiction.
8. Power to issue directions.
9. Power to remove difficulties.
10. Savings.
11. Repeal and saving.

2 ABOLITION OF DISTINCTION OF PAY SCALE BETWEEN
TECHNICAL AND NON-TECHNICAL POSTS
[2014 : Hr. Act 1

2014 : Hr. Act 1] ABOLITION OF DISTINCTION OF PAY SCALE BETWEEN
TECHNICAL AND NON-TECHNICAL POSTS
3

1 THE HARYANA (ABOLITION OF DISTINCTION OF PAY SCALE
BETWEEN TECHNICAL AND NON-TECHNICAL POSTS) ACT, 2014
(HARYANA ACT NO. 1 OF 2014)
[Received the assent of the Governor of Haryana on the 10th March, 2014, and
was first published for general information in the Haryana Government Gazette
(Extraordinary), Legislative Supplement Part 1 of the 11th March, 2014].
1 2 3 4
Year No. Short Title Whether repealed or
otherwise affected by
legislation
2014 1 The Haryana (Abolition of
Distinction of Pay Scale
between Technical and
Non-Technical Posts)
Act, 2014

AN
ACT
to abolish the distinction in the pay scales prescribed for technical and non-technical posts.
Whereas, the higher pay scale was granted with effect from 1-2-1981 to the
persons having technical qualifications and whereas thereafter all these persons
covered under serial number 3 under common category posts in the annexure to
instructions bearing No. 1/54/2PR(FD)-82, dated 30-03-1982, serial number 40 in
annexure A to instructions bearing No. 6/23/3PR (FD)-88, dated 23-08-1990, No.
6/23/3PR(FD)-88, dated 26-07-1991 and No. 6/83/2009-3PR(FD), dated 09-08-2010
have been given pay scales as per qualification held by the incumbent under the
relevant service rules;
And, whereas, it is expedient to withdraw the instructions with respect to entry
at serial number 3, under ‘common category posts’ in the annexure to instructions
bearing No. 1/54/2PR(FD)-82, dated 30-03-1982; at serial number 40 in annexure A to
instructions bearing No. 6/23/3PR(FD)-88, dated 23-08-1990. No. 6/23/3PR(FD)-88,
dated 26-07- 1991 and No. 6/83/2009-3PR(FD), da ted 09-08- 2010 whereby on the
basis of the prescribed qualifications of technical nature, a distinction had been created
between the posts with regard to admissibility of pay scale;
Be it enacted by the legislature of the State of Haryana in the Sixty-fifth Year
of the Republic of India as follows:–

1. (1) This Act may be called the Haryana (Abolition of Distinction of Pay
Scale between Technical and Non-technical Posts) Act, 2014.
(2) It shall be applicable on all the services under the State of Haryana.
(3) It shall be deemed to have come into force with effect
from 1st February, 1981.
Short title,
application
and
commence
-ment.
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.) dated the 2nd
March, 2014, page 979.

4 ABOLITION OF DISTINCTION OF PAY SCALE BETWEEN
TECHNICAL AND NON-TECHNICAL POSTS
[2014 : Hr. Act 1

Definitions. 2. In this Act, unless the context otherwise requires,–
(a) “Government” means Government of Haryana in the administrative
department;
(b) “prescribed pay scale” means the pay scale prescribed for any post
under the provisions of the relevant service rules applicable to
different services under various Departments, Boards or
Corporations of the State, as revised/ modified/amended/specified
from time to time by way of notification/instruction/office order of
the Finance Department;
(c) “person” means a person appointed to a post in connection with the
affairs of the Government of Haryana, under various Departments,
Boards or Corporations, under the administrative control of the
Government of Haryana;
(d) “post” means a post falling under Group C or Group D Service in
different Government Departments, Boards or Corporations;
(e) “pre-revised pay scale” means pay scale of Rs. 480-760, prescribed
by the Haryana Government for certain posts with effect from 1-2-
1981, 1200-2040 w.e.f. 1-1-1986, 4000-6000 w.e.f. 1-1-1996 and
PB-1, 5200 -20200 GP 2400 w.e.f. 1-1-2006 and 950-
1400 w.e.f. 1.5.1990, 3050-4350 w.e.f. 1-1-1996 and PB-1, 5200-
20200 GP 1800 w.e.f. 1-1-2006;
(f) “Services” means Civil Services of Group C or Group D posts in
connection with the affairs of the Government of Haryana falling
under various Departments, Boards or Corporations;
(g) “State” means the State of Haryana in the administrative
department;
(h) “technical qualification” means Matric with ITI/Polytechnic or
Non-Matric with ITI/Polytechnic whichever is prescribed for
appointment to a post in the Services.
Entitlement to
pay scales.
3. Notwithstanding anything contrary contained in any service rules,
instructions etc. all persons serving on various posts in different Services under
the State shall be entitled to get the pay scales prescribed for those posts only
under the relevant service rules, notifications and instructions issued from time to
time and no person who is serving or has served on any post in any Service under
the State, shall be entitled to a higher pay scale on account of possessing a
technical qualification, or on account of serving or having served on a post for
which the prescribed qualification is/was of technical nature i.e. Matric with
ITI/Polytechnic or Non-Matric with ITI/Polytechnic.

2014 : Hr. Act 1] ABOLITION OF DISTINCTION OF PAY SCALE BETWEEN
TECHNICAL AND NON-TECHNICAL POSTS
5

4. The entry at serial number 3 under ‘common category posts’ in the annexure
to instructions bearing No. 1/54/2PR(FD)-82, dated 30-03-1982, at serial number 40
in annexure A to instructions bearing No. 6/23/3PR(FD)-88, dated 23-08-1990,
No. 6/23/3PR(FD)-88, dated 26-07-1991 and No. 6/83/2009-3PR(FD),
dated 09-08-2010 are hereby withdrawn and shall be deemed to have been withdrawn
with effect from the date of their coming into force:
Provided that all those persons who had already been granted unconditionally
the up-graded pre-revised pay scale and drawing the same before date of notification
of the Haryana (Abolition of Distinction of Pay Scale between Technical and Non-
technical Posts) Ordinance, 2013 (Haryana Ordinance No. 6 of 2013), viz the 10th
December, 2013, shall continue to draw these pay scales, as a measure personal to
them.
Withdrawal
of
instructions.
5. Notwithstanding anything contained in any instructions, rules or other law for
the time being in force or any judgment, decree, order or decision of any Court,
Tribunal or Authority, all the employees appointed to a post in connection with the
affairs of the Government of Haryana under various departments, boards or
corporations, shall be entitled only to the pay scales of the posts held by them, which
were granted to them under the relevant service rules, notifications and instructions
issued from time to time, irrespective of their qualifications.
Grant of
pay scales
as per
relevant
rules and
notifications.
6. No suit, prosecution or any legal proceedings shall lie against the State
Government, Board or Corporation or any officer or employee of the State
Government, Board or Corporation for anything, which is done or intended to be
done in good faith under this Act.
Immunity
for action
taken in
good faith.
7. No Civil Court shall have the jurisdiction to entertain any suit or proceedings
in respect of any matter arising under or connected with this Act.
Bar of
jurisdiction.
8. The Government shall be competent to issue such directions, as may be
necessary, for the proper enforcement of the provisions of this Act.
Power to
issue
directions.
9. If any difficulty arises in giving effect to the provisions of this Act, the
Government may, by order published in the Official Gazette, make such provisions or
give such directions not inconsistent with the provisions of this Act, as appears
necessary or expedient for removing such difficulty.
Power to
remove
difficulties.
10. Notwithstanding such withdrawal, anything already done or any action taken
under the above instructions referred to in section 4 of this Act, shall be deemed to
have been validly done or taken under the corresponding provisions of this Act.
Savings.
11. (1) The Haryana (Abolition of Distinction of Pay Scale between Technical
and Non-technical Posts) Ordinance, 2013 (Haryana Ordinance No. 6 of 2013), is
hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the said Ordinance, shall be deemed to have been done or taken under this Act.
Repeal and
saving.

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