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

Union of India - Subsection

Section 8(1) in The Central Government General Pool Residential Accommodation Rules, 2017

(1)Save as otherwise provided in these rules an applicant shall be eligible for allotment of residence of the type 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 I
Type of Residences(1) Existing GradePay/Basic Pay(2) Level in the paymatrix(3)
I Rs.1300, Rs. 1400, Rs. 1600, Rs. 1650 and Rs.1800 1
II Rs. 1900, Rs. 2000, Rs. 2400 and Rs. 2800 2, 3, 4, 5
III Rs. 4200, Rs. 4600 and Rs. 4800 6, 7, 8
IV Rs. 5400 to Rs. 6600 9, 10,11
IV(S) Rs. 6600 11
VA [D II] Rs. 7600 and Rs. 8000 12
V-B [D I] Rs. 8700 and Rs. 8900 13, 13A
VI A [C II] Rs. 10,000 14
VI B [C I] Rs. 67000 to Rs. 74999 15 (Index numbers 1 to 4in the level)
VII Rs. 75000 to 79999 16 (Index numbers 5 to 8 in the level), 16
VIII Rs. 80000 and above 17, 18