Section 19 in The M.P. Municipal Services (Scale of Pay and Allowances) Rules, 1967
19. Dearness allowance in respect of present scales.
- The rate of dearness allowance admissible to employee electing to retain their present scale will continue to be the same as in force in the Municipal Council where the employee is posted on the date these rules are published in the Madhya Pradesh Gazette :Provided that interim relief by way of additions to pay or additions to dearness allowance or otherwise, if any, granted to its employees by any Municipal Council after the appointed date will not be payable save the interim relief up to Rs. 5 per mensem paid by the concerned Municipal Council to its employees in receipt of pay up to Rs. 200 per mensem on or after the date 1-1-1964.
