Section 20(2) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
(2)The interim relief up to Rs. 5, if any, granted by Municipal Councils to their employees in receipt of pay up to Rs. 500 on or after the 1st October, 1965, will be absorbed to the extent possible in the increase in emoluments due to fixation of pay in new scales. Unabsorbed portion of the said interim relief, if any, will be absorbed in future increments.
