[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 10 in The Cyber Regulations Appellate Tribunal (Salary, Allowances And Other Terms And Conditions Of Service Of Presiding Officer) Rules, 2003
10. [ House rent allowance
. - The Presiding Officer shall be entitled to the house rent allowance at the same rate as are, for the time being, admissible to Group 'A' officer of the Central Government drawing equivalent pay.]Substituted by Notification No. G.S.R. 95 (E) dated 16.2.2009 (w.e.f. 17.3.2003)| 10. Accommodation .-(a) The Presiding Officer shall be eligible, subject to availability, allotment of Government Quarter from the general pool accommodation of the type admissible to a Group "A "officer of the Central Government, who is working at the place where the Cyber Appellate Tribunal is located and drawing an equivalent pay, on payment of license fee at the rates specified by the Central Government from time to time.(b) Where the Presiding Officer occupies a Government accommodation beyond permissible period, he shall be liable to pay additional license fee or penal rent, as the case may be, and he shall be liable to eviction in accordance with the rules applicable to Central Government servants.(c) Where the Presiding Officer does not avail of facility of Government accommodation under sub-rule (a), he shall be entitled to House Rent Allowance as admissible to Group "A "officers of the Central Government drawing equivalent pay. |