- Subject to the general rule that the amount of a compensatory allowance should be so fixed that the allowance is not on the whole a source of profit to the recipient, the conditions under which such allowances may be sanctioned and the amounts which may be so paid to government servants, shall be regulated by such rules and orders as the Governor may issue.(For rules made by the Governor under this rule, see the rules in Part III of this Volume, Chapter III-A.)Audit instructions regarding Rule 44
