Section 48 in Punjab State Veterinary Council Rules, 1997
48. Allotment of residential accommodation to the Staff. [(Section 42(2) and Section 65(2)(f)].
- The members of the Service may be allotted by the Punjab Council such residential quarters as may be available according to the status on payment of such rent as is specified by the State Government for its employees or in the alternative the members of the Service shall be paid house rent allowance at the rates admissible to the employees of the State Government of the corresponding status at the same station.
