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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(b) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

(b)"compensatory allowance" means an allowance granted in consideration of personal expenditure or loss of amenities or private practice necessitated by the special circumstances in which duty is performed. It includes a travelling allowance but does not include a sumptuary allowance or the grant of a free passage by sea to or from any place outside India;