Section 15(2)(b) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2)(b) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

(b)An entitled person while on duty is not required to pay Bungalow rent for self, his wife and children below twelve years of age, if they accompany him. if the entitled person is not on duty, the rent for self, his wife and children (above twelve years) shall be recovered as per note (2) of Sub-rule (a).

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State of Odisha - Subsection

Section 15(2)(b) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department