Section 22 in The U.P. Dental Surgeons Service Rules, 1979
22. Free residence.
- Persons appointed to the service will also be entitled to free unfurnished residence or house allowance in lieu thereof at such rates as may be sanctioned by the Government from time to time in case of P.M.H.S. Officers.Note. - The sanctioned rates on the date of commencement of these rules are as follows:(i)In five KAVAL, towns having population of five lakh or above, viz. Kanpur, Allahabad, Varanasi, Agra and Lucknow 17½ per cent of the pay.(ii)In 17 towns having population of one lakhs or above but less than five lakhs viz. Meerut, Bareilly, Moradabad, Saharanpur, Aligarh, Gorakhpur, Jhansi, Dehra Dun, Rampur, Mathura, Sahajahanpur, Mirzapur, Firozabad, Ghaziabad, Muzaffamagar, Furrukhabad and Faizabad 12½ per cent of the pay, and(iii)In other places 10 per cent of the pay.
