Section 7 in Fundamental Rules and Subsidiary Rules
(7)Government servants appointed in England who, on their first arrival in India do not, before they report themselves at the seat of Government receive orders to take charge of a specified post, shall be treated as on duty during the interval between the date of such report and the date on which they take charge of their duties ; provided that the interval between receipt of orders and the assumption of their duties shall not exceed the amount of joining time which would be admissible to a Government servant entitled to joining time under F.R. 105 (a).F.R.9 (6-A). "Fee" means a recurring or non-recurring payment to a Government servant from a source other than the Consolidated Fund of India or the Consolidated Fund of a State whether made directly to the Government servant or indirectly through the intermediary of Government.F.R.9 (7). "Foreign service" means in which a Government servant receives his substantive pay with sanction of Government (a) from any source other than the revenue of the Federation of a (Province) or the Railway Fund (when established); or (b) from a company working as a State Railway.F.R.9 (8) [Deleted.]F.R.9 (9) "Honorarium" means a recurring or non-recurring payment granted to a Government servant from the Consolidated Fund of India or the Consolidated Fund of a State as remuneration for a special work of an intermittent or occasional character.F.R.9 (10) "Joining time" means the time allowed to a Government servant in which to join a new post or to travel to or from a station to which he is posted.F.R.9 (11) "Leave on average (or half or quarter average) pay" means leave on leave-salary equal to average (or half or quarter average) pay, as regulated by Rr. 89 and 90.F.R.9 (12) "Leave salary" means the monthly amount paid by Government to a Government servant on leave.F.R.9 (13) "Lien" means the title of a Government servant to hold substantively either immediately (or on the termination of a period or periods of absence) a permanent post, including a tenure post, to which he has been appointed substantively.Note. In the case of a Government servant who holds no lien on any appointment except that which it is proposed to abolish, the correct procedure in deciding the exact date from which the appointment is to be abolished would be to defer the date of abolition up to the termination of such leave, as may be granted.F.R.9 (14) "Local fund" means-(a)revenue administered by bodies which by law or rule having the force of law come under the control of Government whether in regard to proceedings generally or to specific matters, such as the sanctioning of their budget's sanction to the creation or filling up of particular posts, or the enactment of leave, pension or similar rules ; and(b)the revenues of any body which may be specially notified by the Government as such.F.R.9 (15) "Provincial Government" means the Governor aided and advised by the Council of Ministers except in so far as he is by or under the Act required to act in his discretion to exercise his individual judgement [S. 50 of the Act of 1935].F.R.9 (16) [Deleted.]F.R.9 (17) "Ministerial servant" means a Government servant of a subordinate service whose duties are entirely clerical, and any other class of servants specially defined as such by general or special order of the State Government.F.R.9 (18) "Month" means a calendar month. In calculating a period expressed in terms of months and days, complete calendar months, irrespective of the number of days in each should first be calculated and the odd number of days calculated subsequently.Audit Instruction. - In calculating a period of 3 months and 20 days from 25th January, 3 months should be taken as ending on 24th April, and 20 days on 14th May, In the same way the period from 30th January to 2nd March should be reckoned as one month and 2 days because one month from 30th January ends on 18th February. A period of one month and 29 days commencing from the 1st January will expire, in an ordinary year (in which February is a month of 28 days), on the last day of February, because a period of 29 days cannot obviously mean to exceed a period of full calendar month and leave for two months from 1st January would end on the last day of February. The same would be the case if February were a month of 29 days or if the broken period were 28 days (in an ordinary year).F.R.9 (19) "Officiate" - A Government servant officiates in a post when he performs the duties of a post on which another person holds a lien. The (Provincial) Government may, if it thinks fit, appoint a Government servant to officiate in a vacant post on which no other Government servant holds a lien.F.R.9 (20) "Overseas pay" means pay granted to a Government servant in consideration of the fact that he is serving in a country other than the country of his domicile.Rules regulating grant of overseas pay
