Section 12 in M.P. Contractual Appointment to Civil Post Rules, 2017
12. Contract pay and other facilities.
(1)In the case of contract appointment on the posts prescribed under Rule 4(1), payable monthly lump-sum honorarium shall be such as may be fixed by the Finance Department by a general or special order issued from time to time.(2)Regarding retired employees, contract pay shall be the lump-sum amount payable after deducting the payable pension (prior to commutation) and dearness relief thereupon, from basic pay admissible in the pay structure (pay scale as amended) and dearness allowance admissible, at the time of retirement and apart from this he shall be entitled for house rent allowance (if they do not possess Government Accommodation) and city compensatory allowance on the basic pay at the time of retirement and shall also be entitled for pension and dearness relief on pension.(3)The contract appointment on higher post under Rule 8(2), in case of appointment being given to non-Government person in exceptional specific cases in Rule 5(2) and for personal establishment of Chief Minister/Ministers, in cases of contract appointment of other persons beside the retired employees, the pay scale for the time being in force shall be payable for the period of contract and other incidental benefits may be given with the consent of Finance Department.
