Section 57 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
57.
Where any Staff undertakes any special functions, having regard to the multifunctional requirements of the Commission, or any additional functions pertaining to another post, owing either to a vacancy in such other post or to special circumstances resulting in an increase in workload of such other post, then such employee may be granted a special allowance for the additional functions so undertaken:Provided that such special allowance shall be paid on a monthly basis on the recommendation of the Secretary and with the prior approval of the Commission:Provided further that the amount of such special allowance shall be as determined by the Commission and shall in no event exceed the 25% of basic salary applicable to such other post, payable for such period for which such additional functions were undertaken.
