Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ALL INDIA SERVICES (COMPENSATORY ALLOWANCE) RULES, 1954 CONTENTS 1. Short title 2. Definitions 3. Regulation of compensatory allowance 4. Interpretation ALL INDIA SERVICES (COMPENSATORY ALLOWANCE) RULES, 1954 11. Published in the Gazette of India, Extraordinary No. 158. No. 20/1/54 - A.I.S. (II), dated 14th September 1954. In exercise of the powers conferred by sub-section (1) of Sec. 3 of the All India Services Act, 1951 (61 of 1951), the Central Government, after consultation with the Governments of the States concerned hereby makes the following rules, namely:- 1. Short title :- These rules may be called the All India Services (Compensatory Allowance) Rules, 1954. 2. Definitions :- In these rules, unless the context otherwise requires.- (a) "compensatory allowance" means an allowance granted to meet personal expenditure necessitate,d by the special circumstances in. which duty is performed, but it does not include dearness allowance, sumptuary allowance, or any other allowance which is regulated by separate rules made from time to time under the All India Services Act, 1951 (LXI of 1951); Explanation.- Rent free accommodation shall be treated as compensatory allowance for purpose of these rules. (b) "Government" means in the case of a member of the Service serving in connection with the affairs of the Union, the Central Government, and in the case of a member of the Service serving in connection with the affairs of a State the Government of that State; and 1 [(c) "member of the Service" means a member of an All India Service as defined in Sec. 2 of the All India Services Act, 1951 (61 of 1951).l GOVERNMENT OF INDIA'S DECISIONS : The relief of house rent given to certain members of the Service is in the nature of compensatory allowance. The grant of such relief is, therefore, entirely within the competence of the State Government under whom he is for the time being serving. [G.I. MHA Letter No. 2/59/55-AIS(1) dated 7th September. 1955.) 1. Subs. by M.H.A. Notifn. No. 1/60/66- A.I.S. (II). dated 19th December. 3. Regulation of compensatory allowance :- The grant of a compensatory allowance admissible to a member of the Service and the conditions subject to which it may be granted shall be regulated by such general or special order of the Government under whom such member is for the time being serving as may from time to time be made by that Government. 4. Interpretation :- If any question arises as to the interpretation of these rules, the Central Government shall decide the same.]