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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in National Housing Bank (Officers') Service Regulations, 1997

(2)
(i)An officer on transfer will be reimbursed his expenses for transporting his baggage by goods train up to the following limits :
PayRange Wherehe has family Wherehe has no family
Rs.4250/- p.m. to Rs. 6210/- p.m. 3000kgs 1000 kgs  
Rs.6211/- p.m. and above FullWagons 2000kgs
(ii)If an officer eligible for full wag on avails of the facility of 'Container Service' by railways, he will be reimbursed actual charges for one container if he is in junior or Middle Management Grade Scale and for two containers if he is in Senior or Top Management Grade. If, the baggage is transported by road between places connected by rail, the reimbursement will be limited to the actual freight charges against submission of bills subject to the cost not exceeding the cost of transport of the maximum permissible quantity by goods train. If there is no railway station or railway out-agency at the old or new place of posting, the officer will be paid the actual cost of transporting the baggage by road up to the nearest railway station or railway out-agency. If both the places do not have railway station/out-agency, the officer will be paid actual cost of transporting of the baggage by road up to the stipulated weights by an approved transport operator.
(iii)An officer who owns a car will be eligible to claim the cost of transporting it by train to the place of transfer at goods train rate, and where the car is driven by road, the cost of so taking if, at rates decided by the Board.
(iv)An officer who owns a scooter, motor cycle or any other vehicle, will be eligible to claim the cost of transporting it to the place of transfer at goods train rate and if the vehicle is transported by lorry, the actual lorry charges. If the vehicle is driven by road, the officer will be eligible to claim at the rate decided by the Board.