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

Union of India - Subsection

Section 5(1) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

(1)The Chief Executive Officer shall be eligible for such pay and allowances, leave, provident fund, accommodation from tenure pool, medical facilities under the Central Government Health Scheme, retirement and other terminal benefits as are admissible to the officers of the Central Government of equivalent grade:Provided that nothing in these regulations shall prevent the Chief Executive Officer from opting for allowances, residential accommodation, medical facilities and such other benefits as are admissible to other officers of the Authority.