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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)Save as otherwise provided in these rules an allottee shall be eligible for allotment of hostel accommodation as shown in the column (1) as per the level in the pay matrix specified in the corresponding column (3), in the table below:-Table II
Type of hostels(1) Existing Gradepay/pay scale(2) Level in the paymatrix(3)
Single suite(without kitchen) Rs. 4200 and above Level 6 and above
Single suite(with kitchen) Rs. 4200 and above Level 6 and above
Double suite Rs. 5400 and above Level 9 and above
Working Girls Hostel All lady employees without limit of emolumentsshall be eligible All lady employees without limit of emolumentsshall be eligible