Section 12 in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
12. Rates of allowances admissible to absorbed employees.
- The allowances such as Dearness Allowance, House Rent Allowance, Compensatory Local Allowance, Uniform Allowance and the like admissible to an absorbed employee on or after (he appointed day shall, unless otherwise prescribed by the Government be the allowances at the rate sanctioned to the corresponding posts in the Government Departments or Offices and as modified from time to time for Government servants serving in the area, posts and pay-scales etc., as the case may be.
