Section 31(2) in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
(2)The Officers and employees of the Authority on deputation to the Authority who are Government employees and have been allotted residential accommodation under General Pool shall be eligible to retain the facility of Government residential accommodation in terms of Ministry of Urban Development and Poverty Alleviation, Directorate of Estates, OM No.12035/14/92-Pol.II dated 11th October, 2000, as amended from time to time; and in case Government residential accommodation has not been allotted or availed, the deputationists as well as the other Officers and staff shall be eligible for House Rent Allowance at par with the House Rent Allowance drawn by other Central Government Officers and employees drawing equivalent pay.
