(1)Where the dismissal, removal or compulsory retirement of a Government servant is set aside by a court of Law and such Government servant is reinstated without holding any further inquiry, the period of absence from duty shall be regularised and the Government servant shall be paid pay and allowances in accordance with the provisions of sub-rule (2) or (3) subject to the directions, if any, of the court.] [This amended sub-rule (2) shall be deemed to have into force w.e.f. 1-1-1986, vide Notification No. G-2-523/X-303-89, dated 16-8-1989.]
