Section 30(2) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(2)Grant of pay, including officiating pay and additional pay, special pay, honorarium, compensatory allowances, subsistence allowances and the acceptance of fees shall be regulated on the same terms and conditions as are applicable to the Government servants of the same status under the U.P. Financial Hand Book, Volume II, Parts II to IV.
