Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(b) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(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;