Section 58 in U.P. Zila Panchayats Service Rules, 1970
58. Certificate for the grant of house-rent allowance.
- Every bill relating to house-rent allowance shall be accompanied by a certificate in the form given below duly signed by the head of the department concerned and testifying that the person or persons in respect of whom the house-rent allowance has been drawn actually occupied a rented house or houses, as the case may be, during the period to which the allowance relates and individually paid the amount or amounts of rent drawn in the bill.Form of Certificate"Certified that all the persons for whom house-rent allowance has been drawn in this bill actually occupied a rented house for which they paid rent as shown in this bill and are entitled to the allowance."
