Section 8(2) in Jammu and Kashmir Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2019
(2)The appointee shall also be entitled to house rent allowance as applicable to in-service candidates carrying the minimum of the pre-revised scale of the post subject to fulfillment of the conditions provided under the relevant rules in this regard. An appointee shall not be entitled to any other monetary benefits whatsoever.
