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State of Bihar - Section

Section 17 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960

17.

Subject to the general condition that the amount of compensatory allowance should be regulated that allowance is not on the whole a source of profit to the recipient, the Governor may, subject to any conditions which he sees fit to impose, grant to any Member any compensatory allowance other than travelling allowance and may fix the amount thereof.