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State of Assam - Section

Section 6 in Fundamental Rules and Subsidiary Rules

(6)When a Government servant is treated as on duty under paragraph (1) or (3) above his right to draw during such period any compensatory allowance attached to the post on which he holds a lien or a permanent or temporary post against which he is officiating shall be governed, as though he were on leave, by S.Rr. 118 and 119.