PART- B: ESTABLISHMENT (GENERAL) SECTION

 

15.22      Responsibilities of Establishment (G) Section- Establishment (G) Section is responsible for maintenance and safe custody of Service Books, Leave Accounts, LTC records and other service related matters of the Officers and Staff of the Rajya Sabha Secretariat (and Secretariat of the Leader of Opposition). The details are given below:

 

15.23      Maintenance and Opening of Service books- When appointment to any post is made by the Personnel Section in Rajya Sabha Secretariat/Secretariat of Leader of Opposition, a copy is endorsed to Establishment (G) Section.

 

If a person has been appointed on transfer from some other Department/Ministry. Establishment (G) Section asks for his Service Book, Leave/Account and other relevant service documents from his/her previous department. Thereafter the same is maintained in the Section and further entries are made thereon.

 

In respect of fresh appointment, the Service Book is opened from the date of the appointment. Maintenance updating and safe custody of the Service Book is done in the Section, Service Books of different categories of Officers/staff are allotted to Assistants of the Section who update them as and when required.

 

Entry regarding Home Town address (for Home Travel Concession purposes) is made on joining the service whenever LTC (Home Town or All India) is availed by the individual concerned, entries are recorded by Establishment (A/cs) Section in the Service Book.

 

Entries regarding suspension/termination/resignation, retirement, GPF account no. etc. are made in the Service Book of the individual and attested by Under Secretary (E).

 

15.23.1  Certificates to be recorded in the Service Book:

 

i)                     Medical examination and fitness.

ii)                   Verification of character and antecedents.

iii)                  Declaration of his/her not having contracted bigamous marriage.

iv)                 Taking oath of allegiance/affirmation to the Constitution.

v)                   Declaration of home town and its acceptance.

vi)           Verification of entries against the following items of Part I "Bio-data" from original certificates furnished as valid documentary evidence for the respective purpose:

(a)     whether belong to Scheduled Caste/Tribe?

(b)     Date of birth by Christian Era and wherever possible also in Saka Era (both in words and figures).

(c)     Educational qualifications:

i)         at the time of appointment;

ii)       subsequently acquired.

(d )  Professional and technical qualifications not covered by (c) above.

 

                Entries regarding above matters are being made at the time of first appointment and attested by the Head of office or any other officer duly authorized in this behalf. Additions and alterations, if any, also to be similarly attested.

 

vii)                Filing of nomination for GPF and forwarding of the same to the Accounts officer on various dates.

viii)              Details of the family members.

ix)                  Filing of nomination for Death/Retirement Gratuity.

 

 

15.23.2                Entries to be recorded in the Service Book from time to time:

i)                     Initial appointment.

ii)                   Occurrence of events involving a change in the post, station, scale of pay, or nature of appointment, which will include appointment, promotion, reversion, deputation, transfer (including transfer on foreign service), increment, leave, suspension and other forms of interruption in service.

iii)                  Events like stoppage of increment, enforcement of efficiency bar.

iv)                 Facts of availing Leave Travel Concession either by Government servant or members of his family.

 

15.23.3  Documents to be placed in Vol. II of the Service Book:

i)                     Relaxation of age, educational qualifications (authenticated/attested copy).

ii)                   Attested copies of certificates of age and educational qualifications.

iii)                  Declaration regarding marital status (original).

iv)                 Oath/affirmation of allegiance to the Constitution (original).

v)                   Declaration and acceptance of home town (signed/attested copy).

vi)                 Nomination for retirement/death gratuity.

vii)                Details of family (signed/attested copy).

viii)              Exercise of options in service matters (signed/attested copy).

ix)                  Condonation of break in service (authenticated/attested copy).

x)                    Order regarding change of date of birth (authenticated/attested).

xi)                  Collateral evidence in respect of past service (original).

xii)                 Change of name (original).

 

15.23.4  Nominations & their Safe Custody: All the dealing assistants ensure that every new employee has filled the nomination forms for Death-cum-Retirement Gratuity and CGEGIS. These nominations are put up to the “Head of Office” for attestation and entry is made in the Service Book of the individual. Following forms are used for the purpose-

 

Form 1-nomination for DCRG (in case of no family)

Form 2-nomination for DCRG (in case of family)

Form 3-details of family

Form 7-nomination for benefits under the CGEGIS, 1980 (In case of no family)

Form 8-nomination for benefits under the CGEGIS, 1980 (in case of family)

 

15.23.5  Annual verification of Service- Verification of Service is done annually and certificate of verification recorded in the Service Book. The Service Book is to be shown to the official every year and his signatures obtained as required under SR 202.

 

15.23.6  Entry in PAMS data base: All personal details in the Service Books and changes therein, after being recorded in the Service Book will be entered in the PAMS database by accessing the Identification Number of the employee. Initial Data base entry of new employee is to be done by Personnel Section, and all subsequent changes by Establishment (G) Section.

 

15.24      Identity Number- Each employee appointed by recruitment, transfer, deputation etc. is given an identity number, which is the number assigned by Personnel Section  through PAMS software and mentioned on the recruitment file. All identification in payslip, identity card, gradation list, staff list etc. bears this number.

 

15.25      Pay Fixation-On receipt of the Notification/Office Order from Personnel Section regarding appointment/promotion of the staff, the case is dealt in the ‘Personal File’ of the concerned official.  In cases of pay fixation where the individual is required to give his option for fixation of his pay in the new post as per Rules, the official is asked to give his option within one month thereafter the proposal for pay fixation is put up for orders of the Under Secretary and entries made in the Service Book which are attested by the Under Secretary. Copy of the Pay Fixation order is endorsed to Establishment (A/cs) Section for calculation of Pay and arrears.

 

15.26      Increments- For the purpose of granting annual increments to the staff, an Increment Register showing category-wise names of Officers and date and month in which their increments falling due in the year is maintained by all the dealing assistants in respect of personnel whose cases are dealt by them. In case the date of increment of any employee is changed due to promotion, Extra Ordinary Leave etc. the same is noted in the increment register. The format of the Increment Register is as follows:

 

ANNUAL INCREMENTS FOR THE MONTH OF _____________

CATEGORY: _____________________

 

Name of the Officials

 

1.

 

2.

 

3.

 

                On the basis of the Increment Register and Service Books, Periodical Increment Certificate (PIC) in Form TR 24 as prescribed in Treasury Rule 272 is prepared for each employee whose increment is due in a particular month and put up for sanction by Executive Officer by the 10th of the month. The Assistant concerned shall make entries of increments sanctioned in the respective Service Books which shall be attested by the Executive Officer. Thereafter, original copy of PIC is sent to Establishment (A/cs) Section for preparing the salary as per existing rate.

 

15.27      Deputation of Officers and Staff- The application for deputation to other Ministries/Departments after scrutiny and verification is referred to Personnel Section for disciplinary/vigilance clearance in respect of the individual concerned. After obtaining the  clearances from Personnel Section, the application is forwarded to the concerned Department.

 

In case a Minister desires the services of an employee in his personal staff, subject to the pay scale being the same or more, willingness of the employee is ascertained, whereafter, he is relieved of his duties irrespective of the fact that he is permanent or temporary.

 

If an offer of appointment on deputation basis is received from a Government Department, option of the employees is asked. Orders of Secretary-General are obtained for relieving the selected employee from the Secretariat and the required Office Order/Notification is issued. Thereafter, the individual is relieved of his duties and his Service Book/Last Pay Certificate is sent to the concerned Department after making entries about the deputation in the Service Book.

 

An employee on deputation to the Rajya Sabha Secretariat has the option to draw pay either in the scale of pay of the deputation post fixed under the normal rules or his basic pay in the parent department from time to time plus personal pay, if any, and deputation (duty) allowance. In case of deputation on co-terminus basis on the personal staff of Chairman/Deputy Chairman, deputation (duty) allowance is paid in addition to the grade pay of the Officials concerned.

 

After the completion of term of deputation, the employee is required to either revert to his parent Office or is absorbed in the Office where he is working on deputation basis. In case an employee reverts, entry regarding resumption of duty is made in the Service Book.

 

15.28      Resignation- In case of resignation on personal grounds, the file is put up for orders of Secretary-General and thereafter, Office Order/Notification is issued to that effect. The accounts of the employee are settled by Establishment (A/cs) Section.

 

In case of employees who wish to take up appointment in another Ministry/Department, the resignation is accepted on technical grounds. If the application has been forwarded through the Secretariat, the orders of Secretary-General are obtained and the person is relieved of the duties to take up new appointment. The Service Book and Last Pay Certificate of the employee is sent to the concerned Ministry/Department after obtaining no dues certificate from the concerned Sections.

 

15.29      Retirement Benefits/Pension Cases- A recurring monthly pension is admissible to permanent employees who retire or are retired with a qualifying service of not less than ten years. Temporary employees who retire on superannuation or invalidation after rendering not less than ten years of service or retire voluntarily after 20 years continuous service are also eligible for pension.

 

A list of retiring employees is to be received from the Personnel Section at least two years before the due date of retirement. Action for finalizing Pension papers of the retiring employees are initiated eight months before the date of retirement. As soon as the list is received, a note to the G.A. Section, Establishment (A/cs) Section, Notice Office, Stores Section, Research & Library Section or any other Section (where the employee was posted etc.) is sent with the request to furnish the ‘No Dues Certificates’ within a stipulated period which is generally three months before the date of retirement. These Sections are required to furnish the information in time to Establishment (G) Section.

 

Meanwhile, the Service Record of the individual is verified and the entries made in Service Book are checked for attestation. The total service period is scrutinised for ascertaining Qualifying Service.

 

Two months before the date of retirement, the papers received from the retiring employee and Sections concerned as indicated above are scrutinized. The pension papers are filled up and the file is put up for sanction of Pension/Family Pension, Commutation of Pension, Death-cum-retirement Gratuity to the D.D.O and sent to Pay & Accounts Office, Rajya Sabha for preparing pension one month before the date of retirement so that the retiring person gets the cheque of his dues including Leave encashment on the day of retirement.

 

In case of death of an employee, the action for preparation of family pension starts as soon as the death certificate is received. Note to various Sections for ‘No Dues Certificate’ is sent and the service of the individual is verified. The family pension case is prepared immediately on receipt of pension papers from the family of the deceased employee and sent to the Pay & Accounts Office, Rajya Sabha for necessary action.

 

In case of an employee who is missing, the family pension is sanctioned one year after the lodging of FIR. After a lapse of one year, a report from the Police authorities is required to be obtained that the person is still not traceable. The request for furnishing No Objection Certificate to the concerned Sections is sent. As soon as the pension papers, indemnity bond etc. and ‘NOC’ is received from the Sections, pension papers are prepared and sent to Pay & Accounts Office for necessary action.

 

15.30      Leave- All Officials/Officers of the Rajya Sabha Secretariat are required to apply for regular leave or extension of regular leave (i.e. earned leave, half-pay-leave, commuted leave, leave not due, extraordinary leave or maternity leave) well in advance on a prescribed form.

 

                The leave should be recommended by the competent authority. In case of staff working in various Sections, the concerned Under Secretary/Deputy Secretary incharge is competent to recommend the leave. For the Officers of the level of Under Secretary and above, the leave is to be recommended by the Director/Joint Secretary supervising the work.

 

The application for leave duly recommended received in Establishment (G) Section for admissibility of leave are immediately entered in the Leave module of the PAMS software  alongwith the date of receipt. The application is thereafter put up for sanction of leave in the Personal File of the Official concerned. Copy of the office order indicating sanction of the leave is communicated to the official. When a person resumes duty, the joining report is put up and entries made in the Service Book for attestation by Executive Officer. In case there is a variation, an application is required to be made and revised sanction order is issued and entry made in PAMS data base before entries are attested. In case leave is not proposed to be sanctioned, the official as well as his immediate superiors must be informed immediately.

 

Leave and its admissibility is regulated under the provision of CCS (Leave) Rules 1972. Casual Leaves and compensatory/special leaves are governed by instructions issued from time to time in this regard. Two days compensatory leave or special leave would be admissible at a time to non-gazetted staff and they must be availed within 12 months from their respective day of becoming due.

 

15.31      Leave Traveling Concession- LTC can be availed by an employee who has completed one year of continuous service. Home Town LTC is admissible once in a block of two calendar years. LTC to any place in India is admissible in lieu of one of the two journeys to Home Town once in a block of four years. LTC cannot be availed during holidays alone, but must be combined with regular leave or with casual leave.

 

The application for LTC is received in Establishment (G) Section alongwith the leave application. The leave should be recommended by the competent authority. The applicant has to clearly mention the intended place of visit and the family members accompanying him.

 

The application for leave and LTC is put up for sanction after verifying the admissibility of the same from the PAMS data base of the individual. Entry is made in the LTC module of the PAMS software after the LTC is sanctioned. At the end of each year, a print out is taken in the following format and bound for reference/audit inspection.

 

LTC REGISTER

Name of Employee_______________   Home Town_______________

Name of Dependent Relations                           Relationship                         Date of Birth

 

Block Year

LTC/HTC availed by

Destination

Remarks

Names

 

Dates

 

 

 

 

 

 

 If the LTC advance form is also enclosed, the same is also verified and entries of leave, verification of Home Town and admissibility is attested by the Executive Officer. Thereafter, the file is sent to Establishment (A/cs) Section for payment of LTC advance. Advance is restricted to 90% of the total fare. On completion of journey the individual is required to submit the claim within one month. In case no advance has been drawn, the time limit for submitting claim is 90 days. As and when the claim is received, the same is sent to Establishment (A/cs) Section for settlement along with the permission of sanction of LTC, in case the advance has not been drawn. The entry in the Service Book regarding LTC is made by Establishment (A/cs) Section after the claim has been settled.

 

15.32      Reimbursement of Tuition Fee- Reimbursement of tuition fee is admissible to all the employees irrespective of their pay limit for the children studying in a recognized school. The number of children for whom the reimbursement of tuition fee is drawn at a time should not exceed three in respect of children born upto 31.12.1987 and two in respect of children born thereafter.

 

 

 

REIMBURSABLE SUBJECT TO A MAXIMUM OF                             AMOUNT                                                                                  

I to X                                                                                                          Rs. 40 p.m. }

XI and XII                                                                                                  Rs. 50 p.m. }  per child

Class I to XII in respect of physically handicapped/

Mentally retarded children                                                                          Rs.100 p.m. }

 

                Science fee upto the limit of Rs. 10 p.m. is reimbursable in addition to the tuition fee in respect of children offering Science subjects in classes IX to XII.

               

The request for reimbursement of tuition fee is received in the prescribed form available in Establishment (G) Section. The receipt is diarised and given to the concerned dealing Assistant. The dealing Assistant checks the claim from the records available. If the claim is preferred for the first time, original receipt is required in support of claim. The date of birth of the child is verified from the Service Book records. After verifying the claim, the receipt is put up for the admissible amount to the US (E). Thereafter the file is sent to the Establishment (A/cs) Section for payment.

 

15.33      Grant of Permission for Acquisition of Movable and Immovable Property by Officers and Staff- At the time of appointment every Government Servant is required to submit a return of his assets and liabilities in the prescribed proforma giving full particulars regarding the immovable property/movable property inherited, owned or acquired by him either in his own name or in the name of any Member of his family, and shares, debentures and cash including bank deposits inherited by him.

 

No employee shall, except with the previous knowledge of the prescribed authority, acquire or dispose of any immovable property, by lease, mortgage, purchase, sale, gift or otherwise either in his own name or in the name of any Member of his family.

 

Provided that the previous sanction of the prescribed authority shall be obtained by the employee if any such transaction is with a person having official dealings with him.

 

In case of movable property prior permission is not required if the value does not exceed the amount specified in the instructions issued from time to time. However, prior permission is required when the other person involved in the transaction has official dealings with the Government Servant, or when the purchase is not being made from a reputed dealer of the item.

 

Establishment (G) Section maintains information from Officers/Staff regarding movable/immovable property owned or acquired by them, as per provision of the CCS (Conduct) Rules. The receipt of the Annual Immovable Property Return is also monitored. The information received from the employees are scrutinised and placed in the respective personal files of the employees.

 

15.34      House Building Advance- House Building Advance is admissible to all permanent Officials or Officials with at least 10 years continuous service for acquiring a plot and constructing a house thereon, purchase of ready built flat, constructing a new house on the plot already owned etc. To keep a record of the House Building Advance sanctioned and payments/recoveries made on sanction of HBA or other long term advances, entry is made in the relevant module of the PAMS software giving the details of the kind and amount of loan etc. For subsequent monitoring a House Building Advance Register is printed from the software, the format of which is as under:

 

HOUSE BUILDING ADVANCE REGISTER

 

S.N.

Name & Designation

Total Amount sanctioned & Rate of Interest

Sanction Order No. & Date

Mode of Payment & Date of Payment

Mode of Repayment

(no. of instalments and amount)

Date of Recovery Started

Date of completion of construction/purchase

Remarks

(whether HBA, Addl. HBA, Repair & Rennovation etc)

 

 

 

 

 

 

 

 

 

 

Execution of Mortgage Deed: There are three different criteria for execution of Mortgage Deed:

i)                     In case of construction of House on a plot, first instalment of advance is released after the execution of mortgage deed.

ii)                   In case of purchase of ready built House/flat from State Housing Boards/Development Authorities etc, payment is made in one lumpsum mortgage and deed is executed within three months of the drawl of the advance.

iii)                  In case of purchase of House/flat under ‘Self-financing Housing Schemes’ or ‘Co-operative Group Housing Societies’, mortgage deed is executed within three months from the date of possession of the flat.

 

A separate file in the name of the Officer/Official is opened in respect of the House Building Advance and all papers relating to the transaction are filed only in this file and not in the personal file. The sanction order issued for House Building Advance shall specify:

 

i)                     total advance sanctioned and conditions attached (e.g. insurance; regular payment of municipal taxes etc);

ii)                   schedule of disbursement of the advance;

iii)                   the date of commencement of recovery, number of instalments and amount;

iv)                 the rate of interest; and

v)                   preconditions for disbursement including execution of mortgage deeds etc.

 

In case it is necessary to issue a revised sanction under special circumstances, reference shall be made to the original sanction and previous instalments.

 

15.35      Motor Cycle/Scooter/Motor Car/Computer Advance- Applications from eligible Officials for purchase of motor-cycle/Scooter/Motor Car/Computer Advance are put up for prior permission as required under the CCS (Conduct) Rules and after entry in PAMS software  forwarded to the Establishment (A/cs) Section for further processing. However, cases seeking relaxation of eligibility criteria are examined and put up for grant of relaxation by the competent authority. The sanction order shall specify (i) the amount of advance (ii) date of commencement of recovery (iii) number and amount of instalments (iv) rate of interest (v) preconditions for disbursement including hypothecation of vehicle, transfer of registration etc.

 

Other Loans and Advances are processed directly by the Establishment  (A/cs) Section.

 

15.36      Framework of Budget Estimates- The work relating to the preparation of budget estimates and control of expenditure in respect of Rajya Sabha is being dealt with by the Establishment (G) Section. This Section is also responsible for reconciliation of all financial discrepancies relating to the budget of this Secretariat. The budget estimates of this Secretariat are mainly divided in two categories:

 

‘A’          charged expenditure; and

‘B’           voted expenditure.

 

                Charged expenditure relates to expenditure incurred on matters relating to Chairman and Deputy Chairman. Voted expenditure relates to expenses incurred on matters relating to:

i)                     Leader of Opposition;

ii)                   Secretariat of Leader of Opposition;

iii)                  Discretionary Grants by Presiding Officer;

iv)                 Members;

v)                   Rajya Sabha Secretariat;

vi)                 Pay & Accounts Office;

vii)                President of the IPU; and

viii)              Secretariat of the leaders/Dy. leaders/chief whips of recognized parties groups.

 

A)                 CHARGED: 01 Chairman & Dy. Chairman: This head covers the expenditure on salary, allowances, reimbursement of medical and travel expenses of Hon’ble Chairman and Dy. Chairman.

B)            VOTED: 04 Leader of Opposition: The salary & allowances, reimbursement of medical expenses, travel expenses and expenditure on meetings etc. are met out of this sub-head, out of the respective object heads:

 

05 Secretariat of Leader of Opposition: Provision for Pay & Allowances, medical reimbursement, overtime allowance and travel expenses of the staff of the Secretariat of the Leader of Opposition and contingent expenditure are made under this head, out of the respective object heads:

 

06 Discretionary Grants by Presiding Officer: Provision for Discretionary Grants is made under this sub-head.

 

07 President of IPU: Provision of Funds to meet the expenses on the maintenance of the office and travel expenses etc. of the Dy. Chairman, Rajya Sabha in her capacity as President of the IPU (Inter Parliamentary Union).

 

08 Secretariat of Leaders/Dy. Leaders & Chief Whips of recognized Parties/Groups: Provision for Secretarial facility to the heads/Dy. Leaders & Chief Whips of Recognised Parties & Groups.

 

02 Members: The provision is made under this sub-head for the salaries & allowances, reimbursement of medical expenses, travel expenses (both foreign and domestic), expenditure on meetings, refreshments, gift items, publication of Debates and other material, telephone, electricity and water bills and subsidy to Northern Railway for providing catering facility to the Members.

 

01 105 Rajya Sabha Secretariat: Provision for the salaries & allowances, travel expenses, overtime allowance, contingent expenditure and grant to the club & staff benefit fund for the staff of the Rajya Sabha Secretariat is made under this head, under the respective object heads.

 

01 106 Pay & Accounts Office, Rajya Sabha: Provision for the salaries & allowances, travel expenses, overtime allowance, and contingent expenditure for the Office and Staff of the Pay & Accounts Office, Rajya Sabha Secretariat is made under this sub-head.

 

15.37      Schedule for Preparation of Budget Estimates and Supplementary Estimates- In the month of August, every year a circular is issued to all the Sections requesting them to furnish the anticipated expenditure which is likely to be incurred in the current financial year and in the next financial year. The information is required to be furnished sub-head and object head wise. The information is received in this Section by the third week of September. The requirement for additional fund is also ascertained with reasons therefor.

 

This Section prepares estimates (Revised Estimates and Budget Estimates) on the basis of information received from various Sections of the Secretariat. Compilation & Scrutiny of estimates of Part A, B (I) and B (IV) are done after receiving proposals from M. S. & A Section and Part B (VI) from Pay & Accounts Office. The estimation of the salary and allowances of the staff of this Secretariat as well as that of the Secretariat of the leader of opposition for the current as well as next financial year, provision for additional instalments of dearness allowance and increments are made in the Budget Estimates by Estt. (G) Section.

 

After receiving information from the concerned Sections and calculation of Pay & Allowances of the whole staff, the same is compiled Head, Sub-head and object head wise. Reasons for variation between Revised Estimates and Budget Estimates of current financial year and Revised Estimates and Budget Estimates of next financial year are prepared alongwith these estimates, based on the reasons furnished by the division concerned.

 

After compiling all these information the estimates are sent to the Ministry of Finance by October. While scrutinizing the estimates of this Secretariat, Ministry of Finance remains in constant touch with this Section and seeks clarification, if any. The estimates approved by Ministry of Finance are generally received in this Secretariat by January end. The approved budget is then scrutinized and in case of cuts in grant in which expenditure cannot be met with, the matter is taken up with Ministry of Finance to restore cuts. From February the expenditure position is reviewed and final statement of surrender of savings and reappropriation are proposed. In the middle of March, the proposal for final surrender of savings is sent to the Ministry of Finance, which later on sends a letter of acceptance/approval in this regard.

 

15.38      Budget & Expenditure Register- For proper budgeting and expenditure control, as per instructions issued by Establishment (G) Section, all Sections which have been allocated funds will maintain a Register to record budget availability and expenditure as per the following proforma:

 

Name of Section:                                  Year_________

Major head_______           Minor head_______ Object head_________

BE_________

Supplementary I________

Supplementary II________

RE_________

 

Reappropriation (+)

Surrender (-)

 

S. N.

Sanction Order No.

Date

Amount Released

Description of Expenditure

Progressive Exp.

Balance

Bill No. & Date

Initial of receiver in P & A Office

 

 

 

 

 

 

 

 

 

 

                All Bills sent to Pay & Accounts office will be sent through this register and P & AO will not accept any bills not listed in the Register.

 

15.38.1  On the 1st of each month every Section allocated funds from MS&A Section will send to MS&A Section a statement showing the Headwise expenditure during the previous month and the cumulative expenditure on the following proforma:

 

Name of Section:_________

 

 

Majorhead-minorhead-objecthead

Amount allocated

Cumulative expenditure upto beginning of______(month)

Expenditure during_______(month)

Total expenditure upto end of ______(months)

 

 

 

 

 

 

                All Sections who have been allocated budget amounts will send similar statement to Establishment (G) Section. P&AO will send the counterpart statement with the same columns to Establishment (G) Section for reconciliation. All statements should reach Establishment (G) Section by the 4th of each month.

 

15.39      Computerisation- Two Client-server architecture based softwares-one on personnel (PAMS) and the other on budget and expenditure (PAO 2000) are operated from this Section (along with other Sections concerned). The detailed procedures are given in the Operational Manuals. The outlines are given below:

 

15.39.1  Personnel Admn. Management System (PAMS): Initial data entry is done by Personnel Section (see para 15.21) who also updates the data regarding promotions postings, confirmation etc. Establishment (G) Section will operate on the same employee coded databases in respect of leave record, LTC/HTC, House Building and other Long term advances etc., as detailed in the preceding paragraphs.

 

15.39.2  Budget & Expenditure Software: The software records the Budget allocations and calculates the Head/Sub-head/Object head wise expenditures on the basis of expenditures incurred by the Sections concerned and entered by them in the database. Initial data-entry by Establishment (G) Section will consist of entry of budget allocations and their further sub-division where such a procedure is required.