Section 2(a) in The West Bengal Municipal Employees (Compulsory Retirement) Act, 1976
(a)"basic pay" means the pay sanctioned for a post held by a municipal employee substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre, but does not include special pay granted in consideration of-(i)the specially arduous nature of the duties, or(ii)a specific addition to the work or responsibility, or(iii)the unhealthiness of the locality in which the work is performed,
