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[Cites 0, Cited by 0] [Section 17G] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17G(2) in The Subsidiary Rules

(2)The establishments of heads of departments and others mentioned in the following statement will be given a house rent allowance at the rates mentioned in rule 17-B for their stay at Naini Tal, subject to the condition that the rates of married officials will only be given to a government servant who actually takes his family with him to Naini Tal. The allowance will be paid in moieties, the second moiety being paid only if the head of the department or other authority mentioned in column 2 certifies that the government servant had to meet the full season's house rent and was unable to sub-let his quarters:Statement
Number Designation Period of stay permitted in the hills Staff
1 2 3 4
1 Member of the Board of Revenue. Three months in all, any time between April 15and October 15. One clerk each.
2 Inspector General of Police. May 1 to June 30, and 30 days between September1 and October 15. One clerk.
3 Assistant to Deputy Inspector General of Police,Criminal Investigation Department, Investigation Branch. May 15 to July 14 and 30 days between September1 and October 15. Ditto.
4 Inspector General of Prisons. May 1 to June 30, and 30 days between September1 and October, 15. Ditto.
5 Director of Medical and Health Services. Ditto. Ditto.
5A Director of Education Ditto. Ditto.
6 Excise Commissioner Ditto. Ditto.
6A Inspector General of Registration. Ditto. Ditto.
7 Superintending Engineers, Public WorksDepartment, Buildings and Roads Branch. Ditto. One clerk each.
8 Chief Engineer, Local Self-GovernmentEngineering Department. May 1 to June 30, and 30 days between September1 and October 15. One clerk.
9 Director of Agriculture. Ditto. Ditto.
10 Registrar, Co-operative Societies and Directorof Industries. Ditto. Ditto.
11 Superintending Engineers, Public WorksDepartment, Irrigation Branch. Three and a half months between May 15 andOctober 15. One clerk each.
12 Director of Animal Husbandry. May 1 to June 30, and 30 days between September1, and October 15. One clerk.
Notes - (1) The house rent allowance given under this rule will be in respect of the entire period of stay in the hills, and no separate allowance is admissible in respect of a second visit during September-October.