(3)For the avoidance of doubt it is hereby declared that the foregoing provisions of this section in no way prohibit expenditure by the Governor-General, or, as the case may be, the Governor, from the revenues of the Federation or a Province by way of compensation to persons who are serving or have served His Majesty in India in cases to which those provisions do not apply.Provisions as to persons appointed by Secretary of State in Council, persons holding reserved posts and commissioned officers in civil employmentGOI.250
