Section 26 in Rail Land Development Authority (Constitution) Rules, 2007
26. Rest Houses and Holiday Homes for Officers and employees who are on deputation.
- All members, officers and employees of the Authority, who are on deputation from the Railways, shall be treated at par with other Railway Officers and staff with regard to making available Railway Rest Houses and Holiday Home accommodations, which they shall be eligible for as per their grade of pay. Their requirements of Rest House on duty shall be treated at par with any other serving Railway Officer/staff on duty. The charges payable for Rest Houses and Holiday Homes shall be same as applicable in case of other Railway Officers and staff on duty or on leave, as the case may be.
