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State of Rajasthan - Section

Section 411 in The General Rules (Civil), 1986

411. Remuneration of a special Amin.

- The remuneration to be paid to a special Amin shall be determined by the court according to the circumstances of each case.The remuneration should not ordinarily exceed [100/-] [Substituted by Notification No. 04/S.R.O./99, dated 16. 11. 1999-Rajasthan Gazette, Ordinary, Part I-B, dated 18.11.1999, page 53. = 2001 RSCS/Part II/page 86/H. 72] rupees per day for the period actually spent in the work done (including the period spent on travelling) in addition to travelling allowance, where necessary, at the rate permissible for Government servants of the corresponding class.