COMPENSATORY (CITY) ALLOWANCE RULES

PREAMBLE

1[In exercise of the powers vested in them under Rule 42 of the Rajasthan Service Rules, the Government hereby make the following Rules for grant of Compensatory (City) Allowance to Government servants effective from 1st January, 1970:-

Rule - 1. Applicability.

[1][(1) These rules shall apply to Government servants:-

(a)      posted within the Urban agglomeration limits of Jaipur City.

(b)      posted within the Municipal limits of Ajmer, Bikaner, Jodhpur and Kota City.]

(2) These rules shall not apply to:

(i)       staff employed on daily wages or worked charged employees.

(ii)      officers employed on contract unless specific term in regard to admissibility of Compensatory (City) Allowance has been provided in the terms of contract.

Note:- The grant of Compensatory (City) Allowance to work charged employees and employees other than casual labour shall continue to be regulated in accordance with the Government orders issued separately from time to time.

Rule - [2. Definitions.

For the purpose of these rules, "Basic Pay" means pay as defined in rule 7(24)(i) of Rajasthan Service Rules.

Note:- In the case of employees who are drawing pay in the scales of pay which prevailed prior to 1.9.1996, the basic pay in the pre-revised pay scale will include amount of Dearness Allowance at the rates in force on 01.01.1996, amount of first and second installments of Interim Relief appropriate to that basic pay.][2]

Rule - [3. Rate of Compensatory (City) Allowance:-

The Compensatory (City) Allowance to Government servants referred to in sub-rule (1) of Rule 1, shall be granted at the following rates:-

Jaipur (UA)

Note:- 1. Government servants who are entitled to free boarding (or messing allowance) and free lodging as a condition of their appointment shall be entitled to receive the allowance @ 50% of the rates prescribed under this rule.

2. For the purpose of 'Note 1' Police personnel living in barracks of Police Lines/Police Stations in Ajmer, Bikaner, Jaipur, Jodhpur and Kota City shall not be considered to be availing of the facility of free lodging and therefore, such Police personnel shall be entitled to the allowance at full rates.

3. Government servants who are availing of only one facility of free boarding (mess allowance) or lodging shall be entitled to receive the allowance at full rates.][3]

[4][ Grant of Compensatory Allowance to Government servants posted at various places outside Rajasthan.

Consequent upon promulgation of the Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, the Governor is pleased to order to grant Compensatory (City) Allowance to Rajasthan Government servants posted outside Rajasthan at the same rates as are admissible to a Central Government employee posted at that place as per Government of India orders with effect from 01.01.1998.

However, compensatory allowance to the Government servants posted at places indicated below shall be payable as per revised rates given hereunder with effect from 01.01.1998:-

(ii)  Compensatory Allowance to the Manager, Temple of EkadishRudraji in Uttarkashi (Uttar Pradesh) will be admissible at the rate of Rs. 60/- per month.

2.  The grant of Compensatory Allowance during leave, temporary transfer, joining time etc., may be regulated according to rules regulating grant of Compensatory (City) Allowance.]

Rule - 4. Regulation of Compensatory (City) Allowance in different circumstances.

The drawal of Compensatory (City) Allowance shall be regulated as follows in the following cases:-

(a)      During Leave and during Temporary Transfer: A Government servant shall be entitled to draw Compensatory (City) Allowance during leave or temporary transfer at the same rate at which he was drawing before proceeding on leave.

Note-1. "Leave" means total leave of all kinds not exceeding 120 days and the first 120 days of the leave if the actual duration of the leave exceeds that period, but does not include extraordinary leave, study leave and leave preparatory to retirement/refused leave/terminal leave whether running concurrently with notice period or not. When vacation or holidays are combined with leave, the entire period of vacation or holidays and leave should be taken as one spell of leave.

2. The limit of 120 days referred to in Note 1 shall be extended to 240 days for the purpose of grant of this allowance in case of a Government servant suffering from T.B., Cancer, Leprosy or a Mental disease during the period of his leave taken on medical certificate from a qualified specialist or Civil Surgeon irrespective of the fact whether the leave is on medical certificate from the very commencement or is in continuation of other leave as defined in Note 1 above.

3. "Temporary transfer" means a transfer to duty in another station which is expressed to be for a period not exceeding four months. For purposes of this rule it includes deputation. Subject to the limit of four months, the total Compensatory (City) Allowance, if the temporary duty is subsequently extended beyond four months in all, will remain intact upto the date of the order of extension.

(b)      During Joining Time: A Government servant shall be entitled to draw Compensatory (City) Allowance during joining time at the same rates at which he was drawing at the station from which he was transferred. Where, however, joining time is affixed to leave, joining time shall be added to the period of four months/120 days referred to in Note 1 below clause (a) above unless in any case it is otherwise expressly provided.

(c)      During training within India: A Government servant who is sent on training in India and whose period of training is treated as duty under rule 7(8)(b)(i) of Rajasthan Service Rules shall be entitled to draw Compensatory (City) Allowance during the entire period of such training at the same rates at which he was drawing at the station from which he proceeded on training.

(d)      During Suspension: A Government servant shall be entitled to draw Compensatory (City) Allowance at the rates at which it was paid to him on the date of suspension subject to fulfillment of conditions laid down in rule 53 of Rajasthan Service Rules.

Note:- If the headquarters of Government servant under suspension are changed in the public interest by orders of the competent authority he shall be entitled to allowance as admissible at the new station and not otherwise.

(e)      During Re-employment: Subject to the provisions of Rule 3, the drawal of Compensatory (City) Allowance shall be regulated as indicated below:

(i)       If the pay plus pension exceeds the maximum pay of the post in which re-employed the allowance shall be calculated on that maximum.

(ii)      If the pay on re-employment is fixed without taking into account the entire amount of pension or part thereof, the amount of pension so ignored shall not be taken into account for the purpose of grant of Compensatory (City) Allowance.

(iii)     In all other cases the allowance shall be calculated on pay plus pension.

Note: For the purpose of this clause 'pension' means gross pension including [5][xxxxxx] pension equivalent of death-cum-retirement gratuity and other retirement benefits, if any.

[6][(f) During Awaiting Posting Orders: A Government servant shall be entitled to draw Compensatory (City) Allowance during the period of awaiting posting orders at the same rates at which it was drawn immediately before the period of awaiting posting orders. ]

Rule - 5.

These rules shall supersede existing orders issued from time to time in regard to grant of Compensatory (City) Allowance to Government servants.]