Section 44 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
44. Building and land belonging to the Institute.
(1)The Institute shall use the land and buildings for its purpose and may, for such purposes, allot them for occupation by such persons or officers as the Governing Body may decide.(2)Employees of the Institute shall be entitled to the allotment of residence as laid down in Schedule IX.
