(4)"emoluments" means-(a)Pay as defined in Fundamental Rules 9 (21) of the U.P. Financial Hand Book, Volume II, Parts II to IV, as amended from time to time, which the officer was drawing immediately preceding month of his retirement, and(b)dearness pay or the like if any, which may be admissible to the officer at the time of retirement or death ;Provided that if an officer was on leave at the time of retirement or death, as the case may be, his emoluments shall be deemed to be what they would have been, had he not been on leave at that time.
