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State of Uttar Pradesh - Section

Section 124 in The U.P. Fundamental Rules

124.

A government servant in foreign service, if appointed to officiate in a post under the Government, shall draw pay calculated on the pay of the post on which he holds a lien or would hold a lien had his lien not been suspended and that of the post in which he officiates. His pay in foreign service will not be taken into account in fixing his pay.Audit instructions regarding Rule 124