Section 20 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
20. Dearness allowance relating to new scales.
(1)The rale of dearness allowance admissible to those whose pay would be fixed or would be deemed to have been fixed in the new scale will be as follows :-On pay up to including Rs. 150 p.m..............Rs. 15 per mensem.On pay from Rs. 151 to Rs. 201 p.m..............Rs. 20 per mensem.On pay from Rs. 200 to Rs. 300 p.m..............Rs. 15 per mensem.On pay from Rs. 301 to Rs. 480 p.m..............Rs. 20 per mensem.On pay from Rs. 481 to Rs. 500 p.m..............The amount of which pay falls short of Rs. 500.(2)The interim relief up to Rs. 5, if any, granted by Municipal Councils to their employees in receipt of pay up to Rs. 500 on or after the 1st October, 1965, will be absorbed to the extent possible in the increase in emoluments due to fixation of pay in new scales. Unabsorbed portion of the said interim relief, if any, will be absorbed in future increments.(3)In cases where the pay of an employee is fixed at the maximum of the new scale and the increase in emoluments is not enough to absorb the entire amount of the said interim relief the difference will continue to be paid to such employees as additional dearness allowance.
