Section 27(2) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(2)House Rent Allowance - House rent allowance is not payable. Housing convenience shall be given on the basis of availability of house in Mill premises and in transparent manner to an employee residing at a distance of more than 7 kilometers from the Mill, according to his category, in view of need of work of the employee, on the basis of recommendations of the Committee of all heads of sections organized under the chairmanship of the Appointing Authority. Its monthly rent shall be recovered at the rate prescribed by the Managing Director.
