Section 18 in Regulations of the Tamil Nadu Agricultural University
18. Additional charge arrangement and charge allowance.
- Where a competent authority places an employee of the University in additional charge of an executive or a similar post or posts of equal or higher category, he shall be granted additional pay not exceeding one-fifth of the pay actually drawn in the regular post for the period of additional charges, provided the period of additional charge does not fall short of 15 working days; no additional pay shall be allowed in respect of the period exceeding three months.
