(4)The question was raised whether a compensatory (including house-rent) allowance attached to a post can be drawn by a government servant officiating in that post when he proceeds on leave if it is certified by the authority sanctioning leave that he is likely, on the expiry of the leave, to return to duty at the station from which he proceeds on leave or to another station in which he will be entitled to a similar allowance. At the time of going on leave, a government servant drawing a compensatory allowance is expected to return on the expiry of his leave, either-(i)to the same post from which he proceeds on leave and to which the allowance is attached, or(ii)to another post in the same or another station carrying a similar allowance at the same rate, or(iii)to another post in the same or another station carrying a similar allowance at a reduced or enhanced rate, or(iv)to another post in the same or another station not carrying a similar allowance.It has been decided that subject to the fulfilment of the requisite conditions laid down in the preceding Subsidiary Rules, such a government servant will draw during leave-(a)if his case falls under (i) and (ii) above, the allowance at the same rate as he was drawing immediately before proceeding on leave.(b)if his case falls under (iii) above the allowance at the same rate at which he was drawing it immediately before proceeding on leave or at the rate admissible for the post to which he is expected to return, which ever is less, and(c)if his case falls under (iv) above, no allowance.This decision will apply uniformly in all cases irrespective of whether the post to which the allowance is attached is held by the government servant in a substantive or officiating capacity.
