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State of Uttar Pradesh - Section

Section 23 in The U.P. Fundamental Rules

(23)Personal pay means additional pay granted to a government servant-
(a)to save him from a loss of substantive pay in respect of a permanent post other than a tenure post due to a revision of pay or to any reduction of such substantive pay otherwise than as a disciplinary measure; or
(b)in exceptional circumstances, on other personal considerations.
Orders of the Governor regarding rule 9(23) (b)