Section 20 in Haryana Nurses Registration Council Staff Regulations, 2000
20. Allotment of residential accommodation to the staff. [Section 12]
- The employees of the Council may be allotted by the Council such residential quarters as may be available to their status on payment of rent prescribed for Haryana Government Employees. In the alternative the employees will be paid House rent allowance at the rates of admissible to Government employees.
