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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2) in The U.P. State Universities (Centralised) Service Rules, 1975

(2)Grant of pay, including officiating and additional pay, special pay, honorarium compensatory allowance, subsistence allowance, to a member of the Centralised Service and the acceptance of fees, if any, shall be regulated on the same terms and conditions as are applicable to the Government servants of the same status under the U.P. Fundamental and Subsidiary Rules contained in the U.P. Financial Hand-Book, Volume II, Parts II-IV.