Section 18(aa) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(aa)[ The dearness allowance admissible on the date of retirement shall also be treated as emoluments for the purpose of sub rule (1)(a) of this rule;] [Inserted vide DOP&T Notification No. 29018/16/2013-AIS(II) (GSR 492E dated 12/07/2013)]
