Section 1 in Fundamental Rules and Subsidiary Rules
1. Overseas pay at the rate or rates sanctioned for a particular service or post may be drawn by an officer having at the date of his appointment to such service or post his domicile elsewhere than in Asia :
Provided that no such officer shall be entitled to this concession who, prior to such appointment, has for the purpose of his appointment to any office under the Government or of the conferment upon him by the Government of any scholarship, emoluments or other privilege, claimed or been deemed to be a native of India.
