Section 12(3) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
(3)Dearness Allowance, House Rent Allowance, City Compensatory Allowance, Overtime Allowance and other special compensatory allowances shall be the same as applicable to the employees of the Central Government except for such modifications as may be made by the Executive Committee with the approval of the Central Government.
