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Union of India - Section

Section 6 in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985

6. House Rent Allowance.

- [(1) The House Rent Allowance applicable to Class I Officers, except those who have been allotted residential accommodation by the Corporation shall be as under:
Place of posting Rate of House Rent Allowance
i. Cities of Mumbai, Kolkata, Chennai, NewDelhi, Noida, Faridabad, Ghaziabad, Gurgaon ,Navi Mumbai,Hyderabad, Bengaluru and other cities with population of 45 lakhsand above. 10% of Pay, subject to the maximum of Rs. 3200/-per month
ii Cities with population exceeding 12 lakhs,butless than 45 lakhs and except those mentioned at (i) and any cityin the State of Goa 8% of Pay, subject to the maximum of Rs. 2700/-per month
iii Other places 7% of Pay, subject to the maximum of Rs. 2600/-per month
Notes. - for the purpose of this rule,i. the population figures shall be as per the latest Census Report;ii. cities shall include their urban agglomerations;iii. 'pay' means basic pay, additions to basic pay and Fixed Personal Allowance.]
(2)Class-I Officers who are allotted residential accommodation by the Corporation shall pay for such accommodation appropriate licence fee as may be decided by the Corporation from time to time and shall not be entitled to any house rent allowance in terms of sub- rule (1).] [Substituted by Amendment Rules 2010 notified on 08.10.2010 (came in force w.e.f. 01.08.2007).]