Section 31 in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
31. Conditions of service.
(1)The conditions of service of the Officers and employees of the Authority in the matter of joining time, joining time pay, leave, leave travel concession, age of superannuation, increment payable etc. and other conditions of service including CCS (conduct) Rules 1964, CCS (CCA) Rules 1965 shall be regulated in accordance with such rules and regulations as are applicable to the Officers and employees of the similar grade in Central Government.(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.(3)Travelling and daily allowances applicable to Officers and employees on domestic tour shall be the same as those applicable to the Officers and employees of the similar grade in Central Government.(4)The Officers and employees of the Authority shall be entitled to medical facilities as specified in Schedule-VI.(5)The Officers and employees of the authority, appointed on deputation, shall continue to be governed by Provident Fund Scheme or New Pension System as are applicable to them in their parent Ministry or Department or Organisation.The Authority shall recover contribution towards the scheme or New Pension System, as applicable, from such Officers and employees and remit the amount along with matching contribution, if any, immediately to the lending Ministry or Department or Organisation.Any loss of interest on account of the late remittance shall be borne by the Authority.(6)The Officers and employees of the Authority other than those on deputation shall be entitled to the Group Insurance scheme to be formulated by the Authority in consultation with the Central Government;Provided that the Officers and employees of the Authority appointed on deputation shall continue to be governed by the Group Insurance Schemes as applicable to them in their parent Ministry or Department or Organisation.The Authority shall recover contribution towards the Insurance Schemes from such Officers and employees, and remit the amount immediately to the lending Ministry or Department or Organisation.Any loss of interest on account of late remittance shall be borne by the Authority.(7)The Officers and employees of the Authority who are on deputation shall be eligible for pension and retirement benefits, if any, as are available to them in their parent Ministry or Department or Organisation.
