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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(5)The beneficiary employee of the leased accommodation shall be allowed to retain the accommodation for the period specified against the happening of any of the following events on payment of usual normal rent by the employee or his survivor, as the case may be, provided the accommodation is required for bona fide use of the employee or for members of his family, namely:-
S. No. Details of the event Permissible period for retention of leasedaccommodation
1 Retirement Four months
2 Death of an employee or any member of his family Four months
3 Transfer Two months (Where transfer of an employee takesplace in the midst of an academic session, the competentauthority in exceptional circumstances may extend the period oftwo months upto the end of academic session, if the shifting ofthe employee is likely to affect the education of his childrenadversely).
4 Any kind of leave which qualifies for payment ofHouse Rent Allowance Full period of leave
5 Leave on medical ground Six months, inclusive of various kinds of leavewhich may be due to the employee at the time of proceeding onmedical leave.
6 Reversion of a deputationist to his parentdepartment Two months (if served in the Bureau of EnergyEfficiency for a period of not less than one year). One month (ifserved in the Bureau of Energy Efficiency for a period of lessthan one year).