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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2) in The U.P. Fundamental Rules

(2)In addition to the pay admissible under clause (1) of this rule a government servant on deputation may be granted a compensatory allowance of such amount as the Government may think fit.Note - The sterling equivalent of the pay admissible under clause (1) to a government servant during deputation shall be calculated at such rate of exchange as the Secretary of State may have prescribed in the case of deputation of officers of All-India Services.Orders of the Governor regarding Rule 51