Legal Document View

Unlock Advanced Research with PRISMAI

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

Union of India - Section

Section 18 in The National Environment Appellate Authority (Salary, Allowances And Conditions Of Service Of Chairperson And Vice-Chairperson) Rules, 1998

18. Accommodation.

- A Vice-Chairperson is entitled for House Rent Allowance at the rate of 30% of the basic pay drawn, if he/she stays in Delhi. Outside Delhi, he/she shall be entitled to rented unfurnished accommodation with built up area measuring around 300 sq. meters in the National Capital Region with suitable open land area appurtenant as permissible under the regulations of the concerned municipal bodies.