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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1) in The Orissa Municipal Employees' Pension Rules, 1989

(1)The term "pay" means the pay which the employee was receiving immediately before his retirement within the meaning of Clause (t) of Rule 2 and includes additional pay grants under Rule 96 of the Orissa Service Code :Provided that in case of employees who retired on or after 30th September, 1977 it shall include such amount of Dearness Pay as determined by the order of Government from time to time.