Section 37(b) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(b)in addition he may be granted to such extent and subject to such conditions as the authority ordering his suspension may direct ;-(i)dearness allowance not exceeding the amount admissible as such, had he been on leave salary equal to the rate of subsistence allowance payable from time to time; and(ii)other compensatory allowance (except house rent allowance granted in lieu of rent free quarters) of which he was in receipt on the date of suspension.
