(21)Pay means amount drawn monthly by a government servant as-(i)the pay, other than special pay or pay granted in view of his personal qualifications, which has been sanctioned for a post held by him substantively or in an officiating capacity, or to which he is entitled by reason of his position in a cadre, and(ii)overseas pay, technical pay, special pay and personal pay, and(iii)any other emoluments which may be specially classed as pay by the Governor.Orders of the Governor under Rule 9(21) (iii)Judicial pay and language pay have been declared to be pay.Audit instructions regarding Rule 9(21)
