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State of Rajasthan - Section

Section 49 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975

49. Dearness Allowance, House Rent Allowance and City Compensatory Allowance.

- An employee will be eligible to such dearness allowance, house rent allowance and city compensatory allowance and such other allowances as maybe prescribed by the [Director] [Substituted by Notification No. F. 10(28) Agriculture/Group-II/78, dated 7.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 7.6.1980, p. 85, dated 7.6.1980.] from time to time.Note. - Pending issue of orders of the Secretary under this rule, the rules in this regard made by the Government of Rajasthan for their employees will apply mutatis mutandis to the employees of the Market Committee.