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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(j) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(j)'pay' means the amount drawn monthly by a member of the Service as pay which has been sanctioned for the post held by him substantively or in officiating capacity and includes special or personal pay, if any, or any emoluments which may be specifically classed as pay by the Government but does not include any kind of allowances;