Section 44 in The Central Reserve Police Force Rules, 1955
44. Special pay .-If any member of the Force has rendered exemplary and outstanding service, any special pay earned by him during the period of his service in the Force, may be treated wholly or partly as emoluments for the purpose of Pension in accordance with the order sanctioning the special pay. In the absence of any specific mention to that effect in the order sanctioning the special pay, the case shall be referred for orders to the Government who shall decide each case on its own merits.
(Special pay for pay fixation on promotion is governed by Government of India's decision No. 2 below F.R. 19(2), Article 486-A of the Civil Service Regulations governs counting for pension).
