(3)The amount of allowance in each case shall be paid in one lump sum in the month of May ordinarily and shall be based on the rate of pay-substantive, temporary or officiating-drawn on April 1, of the year in which the allowance is granted subject to the proviso that, in respect of temporary or officiating appointments the arrangements as existing on April 1, are of not less than three months' duration at Naini Tal. When an arrangement as existing on April 1, is of less than three months' duration, the allowance shall be calculated on substantive pay.In the case of a government servant who is taken to Naini Tal subsequent to the date on which the Secretariate opens there, the allowance shall be based on the rate of pay drawn by him on the date of joining at Naini Tal, provided that the arrangement which necessitates his posting to Naini Tal lasts for not less than three months.Note - A married female government servant is not entitled to house rent allowance at the married rates unless her husband is entirely dependent on her.
