Section 73 in Chhattisgarh Rajya Gramin Bank (Officers and Employees) Service Regulations, 2013
73. Domicile.
(1)Every officer or employee shall on his appointment declare his domicile in writing to the Bank in Schedule-Ill and if such domicile is not his place of birth he shall establish the same to the satisfaction of the Appointing Authority.(2)No officer or employee who has once indicated his domicile, shall be permitted to alter the same unless he satisfies the Bank that the change is bona fide.(3)An officer or employee may not be permitted to change his domicile in such a manner as to increase the cost to the Bank of any such concession.
