Section 61 in The Central Industrial Security Force Rules, 2001
61. Free accommodation. - (1) Normally, the undertaking where the Force has been deputed shall provide accommodation in the township itself to all supervisory officers and at the rate of 45 per cent. married and 55 per cent. unmarried or as amended by the Central Government from time to time, to the enrolled members of the Force.
(2)The accommodation to the enrolled member of the Force shall be rent-free but where such facilities are not available they shall get house rent allowance in lieu thereof as applicable to other Central Government employees.(3)The members of the Force shall also get compensation in lieu of married accommodation in terms of orders issued by the Government from time to time in this respect. The compensation shall be payable to that percentage of members of the Force who are entitled to get married accommodation minus those members of the Force who are allotted accommodation by the Undertaking.(4)Supervisory officer of the Force who is provided accommodation by the Public Sector Undertakings or allotted accommodation by Directorate of Estate will pay license fee to the Public Sector Undertakings at the rates as applicable to their own employees or the license fee as fixed by the Central Government for general pool accommodation from time to time with reference to plinth area of accommodation, as the case may be.
