Section 10(b) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
(b)Determination (Fixation) of monthly lump-sum pay, in case of contract appointment of retired person shall be fixed after deducting the total amount of pension and relief amount on pension payable to him to the total amount of his basic pay, DA., HRA. TCA (if payable) payable to him at the time of his retirement. That shall be eligible separately for pension and relief amount on pension.
