Section 45(4) in Himachal Pradesh Waqf Rules, 2016
(4)The scale of pay for the post of the Chief Executive Officer and other allowances admissible shall be fixed by the State Government, in consultation with the Board If the person appointed as Chief Executive Officer is an officer in the Government, any Union territory Administration or a local body, he shall be allowed to draw pay in his own pay scale along with other allowances admissible to him in respective Government, Union territory Administration or local body, as the case may be, plus deputation allowance as admissible under the Government rules. The period of deputation shall ordinarily be one year subject to extension upto five years by the State Government in consultation with the Board for a period not exceeding one year at a time.
