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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2)(d) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(d)Subsistence allowance : During such period he shall receive a subsistence allowance equivalent to 50 per cent of his pay, but will not be entitled to draw any allowances on special pay, other than dearness allowance, related to the subsistence allowance. He shall, however, be eligible to draw city compensatory allowance and house rent allowance, if admissible.