Section 16 in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018
16. Mode of payment of arrears of pay.
- The mode and procedure of payment of arrears on account of the revision of pay under these rules from 1st day of January, 2016 to 31st day of March, 2018 shall be ordered/issued separately.Explanation : - For the purpose of this rule, "arrears of pay" in relation to a Government servant, means the difference between-(i)the aggregate of the pay and dearness allowance to which he is entitled on account of the revision of his pay under these rules for the period effective from the 1st day of January, 2016 ; and(ii)the aggregate of the pay and dearness allowance to which he would have been entitled (whether such pay and dearness allowance had been received or not) for that period had his pay and allowances not been so revised.
