The RESOLUTION

GOVERNMENT OF ORISSA
DEPARTMENT OF PUBLIC ENTERPRISES
RESOLUTION
COR (x) D - 01/ 2001 / 3165 / PE, Dated 21.09.2001
Sub: Model Voluntary Retirement Scheme (modified) in the State P ublic
Sector Undertakings.
With a view to rightsizing the Public Sector Enterprises, the State Government
introduced a Model Voluntary Retirement Scheme (VRS) for the employees of the Public
Sector Undertakings in the year 1998.   Despite implementation o f the Scheme, the
response has not been encouraging as only a few enterprises have taken benefit under
the Scheme.  A High Power Committee (HPC) was constituted under the Chairmanship
of the Additional Development Commissioner to periodically review and mo nitor
implementation of VRS and they have recommended certain modifications. The rationale
underlying these recommendations is to make the scheme more attractive and as simple
as possible to the recipients. Hence in supersession of this Department Resoluti on No.
1743 dated 06.06.98, No. 2517 dated 20.08.98,No.3131 dated 01.10.99 & No.2064
dated 13.06.2001 Government have been pleased to introduce the modified Voluntary
Retirement Scheme, which is annexed to this Resolution.
1.0 The Department for International Development (DFID), UK has agreed to provide
financial assistance to the tune of 80% on three component of Voluntary
Retirement benefit i.e. 21 days of ex -gratia payment for each year of completed
service + gratuity + leave encashment and the balanc e 20% thereof is met by
the State Government. DFID has committed assistance of 10 million pounds
(Approximately Rs.70.00 Crore) for implementation of VRS with the following
stipulations before any VRS payments are authorized-
a) Enterprises should be priorit ized according to appropriate criteria, strategic
importance, and physical burden potential in improved performance.
b) Clear prioritization / reform plans are approved before VRS payments are
authorized.
In accordance with the aforementioned approach of the DFID, inclusion of
additional PSUs under the DFID assisted Programme would be subject to prior
approval of a clear reform and restructuring action plan. Without fulfilling these
pre-conditions, new PSUs would not be entitled to receive DFID assistance for
administering VRS.
2.0 Each PSU should be called upon to identify surplus personnel within a pre -
determined time frame and offer VRS to them indicating a target date to submit
application for availing Voluntary Retirement. The VR assistance will be
calculated up to a cut-off date  (not later than one month from the target date).
If efforts to right size the enterprises by offering VRS do not succeed, the
2
employees, who do not exercise their option to accept VRS should be disengaged
following the procedure prescribed under the law.
3.0 In order to compress the time lag in processing the VR applications, following
procedure shall be adopted.
(i) The proposal for financial assistance by a State PSU should be submitted
by the PSU directly to the Department of Public Enterprises within one
month from the target date with two copies to the Administrative
Department who will send a copy to Adam Smith Institute.
(ii) As a measure of single Agency scrutiny, an Empowered Committee is
constituted in the Department of Public En terprises consisting of
Secretary, PE as Chairman, Additional Secretary Finance Department,
Additional Secretary, Planning & Co -ordination Department, Resident
Manager, Adam Smith Institute (ASI) and Additional Secretary of
concerned Administrative Departm ent as members. This Committee will
scrutinize the proposals, obtain the clearance of the ASI, and accord
sanction to the proposals within a period of one month from the date of
receipt of the application from the concerned Public Enterprise
4.0 Assistance available from the DFID for implementing the VRS and availability of
budgetary assistance from the State Government to the PSUs for this purpose
being limited, a clear prioritization is necessary so that the available funds can be
optimally utilized by targ eting enterprises whose rightsizing would result in
maximum benefits to the State’s economy. Accordingly, accelerated
implementation in the following heavily loss making enterprises shall be given
priority.
01 Orissa State Financial Corporation
02 Orissa Lift Irrigation Corporation
03 Orissa Forest Development Corporation
04 Co-operative Enterprises
05 Orissa State Textile Corporation
06 Orissa Textile Mills
07 Orissa State Road Transport Corporation
5.0 All cases relating to Voluntary Retirement Scheme disposed by PE Department in
accordance with the earlier scheme till the date of this Resolution shall not be re-
opened.
By the order of the Governor
Sd/-
(J K Mohapatra)
Commissioner cum Secretary
3
Annexure
MODEL VOLUNTARY RETIREMENT SCHEME FOR
THE EMPLOYEES OF THE PSUs OF ORISSA
1.0 Objective:
1.1 To achieve optimum manpower utilization.
1.2 To improve the average age-mix of the employee.
1.3 To improve the overall skill and efficiency of the employee.
1.4 To downsize surplus and unproductive labour force.
2.0 Eligibility:
2.1 The employees must have been in regular service of the PSU
continuously for not less than Ten (10) years. Period of service rendered
as DLR/ NMR/ Work -charged prior to regularization will be reckoned for
eligibility provided that the nature of engagement was full time,
continuous and uninterrupted.
2.2 No employee whose continuance is considered essential for the Public
Enterprises concerned shall be permitted to be covered under the
scheme.
2.3 An employee shall not be eligible to reti re Voluntarily within three years
of his normal retirement.
2.4 NMR / DLR employees, with 7 (seven) years of completed and
uninterrupted service will be entitled for a special package.
3.0 Procedure:
3.1 The eligible employees who desire to seek Voluntary Retire ment may
apply to the competent authority through his/her Head of the Dept. in the
prescribed format.
3.2 The decision of the competent Authority regarding the
acceptance/rejection of the VR application shall be communicated to the
employee within 30 (thirty) days of submission of the application.
4
4.0 Voluntary Retirement Benefits:
4.1 A regular employee who is allowed to retire voluntarily by the competent
authority shall be entitled for the following benefits.
Ex-gratia payment at the rate of twenty - one (21) days salary (Basic
Pay+ DA+IR, if any) last drawn for every completed year of service. This
compensation will be in addition to Gratuity and leave encashment as
admissible on the date of retirement. For any period of residual service
less than a year, benefit should be assessed proportionately.
4.2 NMR/DLR employees with 7(seven) years of completed and uninterrupted
service will be entitled for the following benefits:
For each year of completed service, 15 days’ of salary payable to the
regular employe es of equivalent grade (calculated at the initial of the
corresponding scale) or at the flat rate of Rs. 5000/ - per year, whichever
is less, subject to a ceiling of Rs.1, 00,000/-.
5.0 Competent Authority:
5.1 The competent authority to sanction Voluntary Retirement is the
Chairman-Cum-Managing Director / Chairman.
5.2 Government in Administrative Department in consultation with
Government in Public Enterprises Department and Chairman -Cum-
Managing Director / Chairman of the Corporation / Company may at any
time withdraw, cancel, amend or modify any of the provision of the
scheme.
6.0 Miscellaneous:
6.1 Application for Voluntary Retirement cannot be withdrawn after its
acceptance is communicated to the employee concerned.
6.2 The vacancy caused by Voluntary Retirement S cheme shall stand
abolished.
6.3 Employees availing VRS under the scheme shall not be eligible for re -
appointment under the State Government/ any State PSU or any
autonomous agency of the State Government.
6.4 The VR benefits under the Scheme shall be paid to t he employee within
sixty (60) days of acceptance of the Voluntary Retirement subject to
clearance of all dues payable to the Corporation by the employee
concerned.
5
6.5 If any employee is under criminal or disciplinary proceedings for recovery
of any specifi ed amount, the said amount shall be withheld from the
amount of ex -gratia payment under the Voluntary Retirement Scheme.
Only in the eventuality of his final exoneration, the said amount will be
released in his favour.
6.6 Notwithstanding any of the aforesaid provisions, the scheme does not
confer any right on ay employee to have his request for Voluntary
Retirement accepted by the management. The competent authority has
the right/ discretion either to accept or reject the request of any
employee for Voluntary Retirement, keeping in view the service record of
the employee, the organizational requirement and any other relevant
factors in this regard.
…………………………
6
APPLICATION FORM FOR VOLUNTARY RETIREMENT SCHEME
To
The Competent Authority,
-------------------------------
(Through proper channel)
Sub: Voluntary Retirement
Dear Sir,
I request that I may be permitted to retire voluntarily from service of the Company
under Voluntary Retirement Scheme. Further I undertake not to join in any post under
the state government / any state PSUs or any autonomous agency of the state
government.
Yours Faithfully,
(Signature)
Name in full: --------------------
Employee No.
Designation:
Department:
Unit/Office:
Witness:
1. (Signature)
Name:
S/O:
Designation:
Address: ------------------------
2. (Signature)
Name:
S/O:
Designation:
Address: ------------------------
Signature before the Head of the Department
Received on ----------------------
By the Personnel Department

‹ Prev All Odisha acts Next ›