(2)The orders contained in this article are not affected by the subsequent ruling of Government that the salaries, house-rents, travelling allowances, rewards and other allowances of all non-gazetted officers (including those who are permitted to draw their salaries on gazetted officers' salary bill forms), who are stationed at a distance of not less than 20 miles by rail or 7 miles by road from a treasury or sub-treasury, may be remitted to them by postal money order, the charge, being borne by Government and met from the contingent grants of the officers concerned. This general ruling will apply in the cases not quoted above.(G. O. no. 4306-F., dated 6th April 1918.)
