Section 33(1) in Regulations of the Tamil Nadu Agricultural University
(1)(a)The rules for allotment of residential quarters to the University staff and such other outside agencies shall be as approved by the Vice-Chancellor.(b)The Estate Officer in the University Main Campus at Coimbatore, and the Dean and other Heads of the Institutions in outside campuses shall be responsible for proper allotment of the quarters and recovery of rent, following the rules therefor.(c)Each occupant shall pay a maximum of 10 per cent of his basic salary as house rent when he occupies any quarters of the University or any other building allotted to him by the University.(d)The Estate Officer shall be responsible for annual repairs and upkeep of all the residential quarters in the University.
