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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The National Council For Teacher Education Rules, 1997

(2)The Chairperson, the Vice Chairperson and the Member-Secretary shall be entitled to, in addition to pay, Dearness Allowance, House Rent Allowance, City Compensatory Allowance, and such other allowances appropriate to their pay as admissible to the Central Government officers of equivalent grade. The Chairperson may be provided, in lieu of House Rent Allowance, Rent free unfurnished accommodation within the ceiling prescribed by the Government of India, from time to time.