Section 2(j) in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
(j)'Existing emoluments' means aggregate of -(i)basic pay of employee in the existing scale on the appointed day.(ii)Dearness Pay, Additional Relief, Additional Dearness Allowance sanctioned up to 12 monthly average consumer price index-320 (1960-100) i.e. upto and including the instalment of Additional Dearness Allowance sanctioned with effect from the first day of January, 1978.(iii)ad-hoc pay, if any, where such ad-hoc pay is abolished with effect from the appointed day; and(iv)special pay or part of special pay, if any, which was granted in lieu of a higher time scale and has been abolished as a separate component in the revised scale with effect from the appointed day
