Section 8 in Fundamental Rules and Subsidiary Rules
(8)Any payment made under this rule to Government servant on his re-instatement shall be subject to adjustment of the amount, if any, earned by him through an employment during the period between the date of removal, dismissal or compulsory retirement, as the case may be, and the date of re-instatement. Where the emoluments admissible under this rule are equal to or less than the amounts earned during the employment elsewhere, nothing shall be paid to the Government servant.F.R.54A. (1) Where the dismissal, removal or compulsory retirement of a Government servant is set aside by a Court of law and such Government servant is re-instated without holding any further inquiry, the period of absence from duty shall be regularised and the Government servant shall be paid pay and allowances in accordance with the provisions of sub-Rule (2) or (3) subject to the directions, if any, of the Court.
