Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(14) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

(14)The Full Time Member shall be entitled to House Rent Allowance (HRA) admissible as per Government of Chhattisgarh rules regarding House Rent Allowance for the time being in force and applicable to Class I, State Government Servants, alongwith Telephones with STD facility in office and at his residence.