Section 79 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
79. Not to misuse residential accommodation or other facilities.
(1)An employee shall not misuse the residential accommodation or any other facility or concession granted by the Authority.(2)Save as otherwise expressly permitted by the Authority, no employee shall, sub-let, lease or otherwise allows occupation by any other person of Authority's residential accommodation which has been allotted to him.(3)An employee shall, after the determination/cancellation of his allotment of residential accommodation vacate the same within the time limit specified by the allotting authority.
