Section 10(3) in The Food Corporations Rules, 1965
(3)In addition to pay, the Secretary shall be entitled to the following:-(i)Dearness allowances, children education allowance, leave travel concession (except the local allowance like city compensatory allowance, house rent allowance, etc.) in the case of persons drawn from other services, in accordance with the allowances and facilities admissible to him in the service to which he belongs and in the case of others as admissible to the highest category of officers in the whole time employment of the Corporation.(ii)Local allowances like city compensatory allowance, conveyance allowance, house rent allowance, joining time pay and travelling allowance both on transfer and while on duty, as admissible to the highest category of officers in the whole time employment of the Corporation;(iii)Medical facilities which shall not be inferior to those to which he would have been entitled but for his transfer on deputation to the Corporation.
