Section 41 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
41. Building and land belonging to the Institute.
(1)The Institute shall use its lands and buildings for the purpose of the Institute and may, when not required 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-IV.
