Section 18 in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991
18. Payment of Compensatory Allowance to the Government Servants under suspension - Further Clarificatory Instructions - Issued
(Cir. Memo. No. 40986/489/A2/FR.II/99-2, F & P (FW), dated 1-4-2000)Order: - It has been brought to the notice of the Government that the Government Servants under suspension in some cases, are allowed Compensatory Allowances proportionate to the Subsistence Allowance sanctioned to them.
