Section 10(a) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
(a)In case of contract appointment by direct recruitment monthly lump-sum pay shall be as fixed by the general or specific orders issued from time to time by the Finance Department. But this pay shall never exceed the total or minimum basic pay and DA payable on 1st January of the year of appointment of the similar post on which the contract appointment is made.
