Section 46 in Rajasthan Civil Services (Pension) Rules, 1996
46. Allowances which do not count.
- A Government servant cannot count the following allowances:-(1)Allowances granted in consideration of the expensiveness of the locality;(2)Messing or sumptuary allowances;(3)House rent allowance, or estimated value of free quarters;(4)Traveling Allowances or allowances granted to meet the cost of the tour or travel which a Government servant has to undertake;(5)Compensation for dearness of provisions.
