Section 24 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
24. Hiring of office accommodation
n.-(1) The Chief Executive Officer shall have the powers to acquire hired accommodation for office premises with the approval of the Board, whenever necessary at the rates not exceeding those specified by the Central Government for similar purposes and in the absence of such specified rates with the approval of the Central Government.(2)The Chairperson shall, with the prior approval of the Central Government, have the powers to hire or purchase the residential accommodation for the staff of the Trust in case the alternative arrangements are not made from the Central pool of accommodation.(3)[ In the event of the accommodation for the Chairperson or the staff of the Trust not being hired, purchased or alternative arrangements made, they may be paid house rent allowance as admissible to the officers and servants holding posts of corresponding scale of pay under the Central Government.] [ Inserted by G.S.R. 201(E), dated 8.3.2002 (w.e.f. 8.3.2002).]
