When an addition is made to a regular establishment on the condition that its cost, or a definite portion of its cost, shall be recovered from the persons for whose benefit the additional establishment is created, recoveries shall be made under the following rules:(a)The amount to be recovered shall be the gross sanctioned cost of the service, or of the portion of the service, as the case may be, and shall not vary with the actual expenditure of any month.(b)The cost of the service shall include contributions at such rates as may be laid down under rule 116 and the contributions shall be calculated on the sanctioned rates of pay of the members of the establishment.(c)The Government may reduce the amount of recoveries or may entirely forego them.Orders of the Governor regarding Rule 127The following procedure should be adopted in applying to eases falling under rule 127 the rates of contributions for pension and leave salary prescribed by the Governor under rule 116:
