- Authority considers it appropriate, it shall direct the Designated Authority, in writing, to sanction a certain amount of fee apportioned salary of the employee as may be fixed in his order, to his dependent parents/divyang sibling wife effect from fee succeeding month of the date of the order:Provided that such apportioned amount granted shall not exceed 10% of the gross salary being paid to the employee except in exceptional cases only where it may go up to 15% of the monthly gross salary.
