Section 7 in West Bengal Workmen's House-Rent Allowance Rules, 1975
7. Direction for payment or house-rent allowance.
- If a finding is recorded under sub-rule (3) of Rule 6 that the applicant is entitled to payment of house-rent allowance under the Act, the Controlling Authority shall issue a notice to the employer concerned in Form D specifying the amount payable and directing payment thereof to the applicant under intimation to the Controlling Authority within thirty days from the date of receipt of the notice and a copy of the notice shall be endorsed to the applicant employee, his authorised person or his legal representative, as the case may be.
