(25)[ Special pay means an addition of the nature of pay, to the emoluments of a post or of a government servant, granted in consideration of- [Substituted by Notification No. G-1/1020/X-534 (105)-58, dated 10th May, 1979 (w.e.f. 1.4.1979).](a)the specially arduous nature of the duties; or(b)a specific addition to the work or responsibility.]Audit instruction regarding the calculation of special pay in certain casesWhen special pay has been sanctioned in the form of a portion or percentage of pay in the ordinary line and the pay in the ordinary line includes an element of sterling overseas pay, such special pay should be determined as follows:(a)the special pay is admissible on the sterling overseas pay as well as on the rupee basic pay;(b)the special pay must be expressed and drawn wholly in rupees;(c)the sterling overseas pay should, for the purpose of calculating the special pay, be converted into rupees at the rate of 1 s. 6 d. to the rupee.Orders of the Governor regarding Rule 9 (25)
