Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 16 in National Housing Bank (Officers') Service Regulations, 1997

16. House Rent Allowance.

- Whereas an officer is not provided with any residential accommodation by the Bank, he shall be eligible for House rent allowance at the following rates:
I II
(i)Major 'A' Class cities and Project Area Centres in Group A 13%of Pay
(ii)Other places in Area I and Project Area Centres in Group B 12%of Pay
(iii)Area 1 and State Capitals and Capitals of Union Territories 10.5%of Pay
(iv)Area 111 9.5%of Pay
Provided that, if an officer produces a rent receipt, the house rent allowance payable to him shall be the actual rent paid by him for his residential accommodation in excess over 4% of pay in the first stage of the scale of pay in which he is placed with a maximum of 150% of the HRA payable, as per the rate mentioned above. Likewise, claims of officers for HRA, linked to the cost of their ownership accommodation shall also he restricted to 15% of HRA.