Section 12 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012
12. Contract pay.
(1)Only lump-sum monthly pay shall be payable in contract service and, in addition to his no special pay, dearness allowance, compensatory allowance, house rent allowance, etc. except in cases mentioned under sub-rule (2) of this rule shall be paid and there shall be no eligibility of annual increment under contract appointment.(2)Determination of lump-sum monthly pay shall be as follows :-(a)In the case of contract appointment under Rule 4(1) and (2), monthly lump-sum pay shall be such as fixed from time to time by the Finance Department by a general or special order issued;(b)At the time of retirement, contract pay shall be the lump-sum amount payable after deducting the pension (prior to commutation) and dearness relief thereupon, from his 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 do not possess government accommodation) and city compensatory allowance on the basic pay as getting at the time of retirement and shall also be entitled for pension and dearness relief on pension separately;(c)In special cases of contract appointment, in the cases of Government servants retired on superannuation and/or in the cases of appointment made on the basis of specialization, experience and special qualification, contract appointment being given in such situation on any post/higher post, the pay scale of the concerned post for the time being in force for the period of contract appointment alongwith other payable incidental benefits may be given with the concurrence of General Administration Department and Finance Department.
