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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4)(ii) in The Gujarat Tribal Development Corporation Act, 1972

(ii)The Chairman shall be entitled to the use of such unfurnished residential accommodation, without payment of rent, as the State Government may, by general or special order, direct so long as he is the Chairman and for a period of fifteen days immediately after he ceases to be such Chairman or in lieu of such residential accommodation, to a house allowance at the rate of Rs. 500 per month subject to actual rent paid and no charge shall fall on the Chairman personally in respect of the maintenance of any residential accommodation provided to him.