Section 4 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
4. Pay and allowances.
(1)The pay and allowances for the persons appointed through direct recruitment, deputation or short term contract shall be determined and fixed in accordance with the instructions or orders issued by the Central Government from time to time.(2)Every employee of the Bureau shall be entitled for dearness allowance, transport allowance, children education allowance or reimbursement of tuition fee, daily allowance, leave, leave travel concession, encashment of leave at the time of availing leave travel concession, other allowances and other facilities as applicable to Central Government employees of corresponding level.(3)The provisions of the Employees' Provident Fund Scheme, 1952 made under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952) and gratuity as applicable to statutory bodies under the Central Government, shall apply to the employees of the Bureau.(4)The employees of the Bureau shall be entitled for -(a)medical facilities in accordance with the provisions of Part IV;(b)leased residential accommodation facility in lieu of house rent allowance in accordance with provisions of Part V and the employees not seeking the facility of leased accommodation shall be entitled to house rent allowance admissible to the employees of Central Government;(c)travelling allowances in accordance with the provisions of Part VI;(d)any other allowances available to servants of the Central Government for which provisions have not been made in these rules;(e)other facilities such as pay or advances including advance pay, advances in connection with legal proceedings, interest free and interest bearing advances such as, but not restricted to motor car or motor cycle or scooter advance, cycle advance, house building advance, personal computer advance including welfare measures such as incentives for promoting small family norms, with respect to which no express provision has been made in these rules, the provisions of the rules made by the Central Government as are applicable to servants of Central Government, shall apply to employees of the Bureau.
