Section 46 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
46. Building and land belonging to the Institute.
(1)The Institute shall use its lands and buildings for the purpose of the Institute and may, for such purposes, allot them for occupation by such persons or officers as the Governing Body may decide.(2)Employees of the Institute shall be entitled to the allotment of residence as laid down in Schedule IX.
