Section 57 in U.P. Zila Panchayats Service Rules, 1970
57. Grant of free residence or hous-rent allowance.
- The Karya Samiti of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] may allow rent free residence or house-rent allowance in lieu thereof to the extent of the actual rent paid or ten per cent of the monthly pay exclusive of all allowances at the time of the fixation of the house-rent allowance initially whichever is less, to any servant of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] who fulfills any of the conditions set forth below, and not otherwise :(i)he is required in the interest of his official work to live in a specified locality or building;(ii)because of the nature of his duties, he is with some regularity called or liable to be called on duty at any time of the day or night;(iii)he is required, in addition to his regular duties to exercise direct supervision over resident students and is accordingly required to live in close proximity to a hostel :Provided that in the last mentioned condition the concession shall not be extended to more than one servant for one hostel :Provided further that no house-rent allowance shall be admissible to a servant who lives in a house of which he himself is the owner.
