Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Cabinet approves two percent Dearness Allowance to Central Government employees- (Press Information Bureau) (07 Mar 2018)

MANU/PIBU/0395/2018

Service

The Union Cabinet chaired by Prime Minister Shri Narendra Modi has given its approval to release an additional installment of Dearness Allowance (DA) to Central Government employees and Dearness Relief (DR) to pensioners w.e.f. 01.01.2018 representing an increase of 2% over the existing rate of 5% of the Basic Pay/Pension, to compensate for price rise. This will benefit about 48.41 lakh Central Government employees and 61.17 lakh pensioners. The combined impact on the exchequer on account of both Dearness Allowance and Dearness Relief would be Rs. 6077.72 crore per annum and Rs. 7090.68 crore in the financial year 2018-19 (for a period of 14 months from January, 2018 to February, 2019). This increase is in accordance with the accepted formula, which is based on the recommendations of the 7th Central Pay Commission.

Tags : TWO PERCENT   DEARNESS ALLOWANCE   APPROVAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved