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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009

(2)Where the Secretary is not appointed on deputation from the Government shall be entitled to House Rent Allowance at par with those applicable to Central Government servant drawing equivalent grade pay.