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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(5)(c) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(c)Any other compensatory allowance admissible from time to time on the basis of pay which the employee was in receipt on the date of suspension subject to fulfilment of other conditions laid down for the withdrawal of such allowances;