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State of Uttar Pradesh - Section

Section 526 in The General Rules (Civil), 1957

526. Drummers' fees.

- Each Amin shall receive, in addition to his pay, a grant of [Thirty rupees] [Substituted by Notification No. 556/VIII-b-200, dated 31-10-1985, (w.e.f. 8-2-1986), page 5.] a month as remuneration for the services of a drummer. The District Judge shall draw the total grant for drummers for his district and shall distribute it among the Amins.