Section 103(vi) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(vi)[ The Corporation may reimburse the actual charges paid by the officers of the Corporation on account of room rent in the Rajasthan House and Bikaner House at New Delhi on the production of official bills/receipts issued by them. In case of such reimbursement, the halting allowance normally admissible shall be reduced to half. The admissibility of accommodation to the officers of the Corporation will be on the pattern of the State Government rules applicable to their own officers,] [Substituted by Amendment Notification dated 14-7-1977, Rajasthan Gazette, Part VII, dated 4-8-1977, Page 201.]
