Section 13 in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
13.
Revised rates of HRA, as adopted by the State Government shall be adopted by the Corporation with effect from 1st December, 1979, with the Condition that in case the amount of HRA, already admissible to an employee on the unrevised pay scale is more than revised rate of HRA, the difference should be paid to the concerned employee as personal to him till he becomes eligible for the house rent allowance not less than the existing amount.
