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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

(1)The rale of dearness allowance admissible to those whose pay would be fixed or would be deemed to have been fixed in the new scale will be as follows :-On pay up to including Rs. 150 p.m..............Rs. 15 per mensem.On pay from Rs. 151 to Rs. 201 p.m..............Rs. 20 per mensem.On pay from Rs. 200 to Rs. 300 p.m..............Rs. 15 per mensem.On pay from Rs. 301 to Rs. 480 p.m..............Rs. 20 per mensem.On pay from Rs. 481 to Rs. 500 p.m..............The amount of which pay falls short of Rs. 500.