Section 51(1)(ii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1)(ii) in The U.P. Fundamental Rules

(ii)a government servant having his domicile in India may in any case be allowed by the Government to draw during the period of deputation out of India pay not exceeding the full amount of the pay which he would have drawn had he remained on duty in India in lieu of the pay admissible to him under sub-clause (a) or sub-clause (b) of this clause.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 51(1)(ii) in The U.P. Fundamental Rules