Section 26 in The Punjab Homoeopathic Practitioners Regulations, 1974
26. Allotment of residential accommodation to the staff.
- The employees of the Council may be allotted [by the Council] [Vide Punjab Gazettee Legislative Suppliment Part III dated 25.5.1979.] such residential quarters as may be available [-] [Vide Punjab Gazettee Legislative Suppliment Part III dated 25.5.1979.] according to their status on payment of rent prescribed for Punjab Government employees. In the alternative, the employees will be paid house rent allowances at the rates admissible to Punjab Government employees.
