(6A)Fee means a recurring or non-recurring payment to a government servant from a source other than the Consolidated Fund of State or the Consolidated Fund of India, whether made directly to the government servant or indirectly through the intermediary of Government, but does not include-(a)unearned income such as income from property, dividends and interest on securities; and(b)income from literary, cultural, artistic, scientific or technological efforts, if such efforts are not aided by the knowledge acquired by the government servant in the course of his service.(This amendment shall be deemed to have come into force with effect from April 6, 1974).
