Section 8 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
8. Withdrawal of concession in rent.
- Every disqualified Government servant shall from the date of incurring such disqualification be disentitled to the facility of paying standard rent or one-tenth of his salary for the Government building allotted to him and he shall from the said date be required to pay and shall be charged rent of such building at the market rate, which shall be deemed equivalent to three times the standard rent fixed for the building.
