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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttarakhand - Subsection

Section 44(5) in Uttrarakhand Waqf Rules, 2017

(5)If residential accommodation is provided by the Board to the Chief Executive Officer (CEO), he shall pay rent to the Board at such rates as may be specified from time to time on the basis of his monthly emoluments or the standard rent as may be determined by the Board, whichever is lower, plus additional charge for furniture specified by the Board, in case any furniture is provided.