When a temporary post is created which will probably be filled by a person who is already a government servant its pay should be fixed with due regard to-(a)the character and responsibility of the work to be performed, and(b)the existing pay of government servants of a status sufficient to warrant their selection for the post.Audit instruction regarding Rules 39 and 40Under the Fundamental Rules special duty or deputation in India will not be recognised. A temporary post will be created for the performance of that duty. If the special duty is to be undertaken in addition to the ordinary duties of the Government servant, then rules 39 and 40 will apply.Orders of the Governor under Rule 40
