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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(7) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(7)The proportion of the full pay and allowances determined under the proviso to sub rule (2) or under sub rule (4) shall neither be equal to the full pay and allowances nor less than the subsistence allowance and other allowances admissible under rule 10, as the case may be.