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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1)(i) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(i)The amount of subsistence grant may be increased by a suitable amount not exceeding fifty percent of the subsistence grant admissible during the period of the first twelve months, if in the opinion of the said authority, the period of suspension has been prolonged, for reasons to be recorded in writing, not directly attributable to the Government Servant.