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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(xiv) in Indian Institutes of Management Rules, 2018

(xiv)The Director shall be entitled to a furnished office-cum-residential accommodation in the campus of the Institute, free of license fee as may be sanctioned by the Board of Governors of the Institute, with provision for furnishing or renewal of furnishing subject to the limits as may be specified by regulations subject to a maximum limit of four times of the basic pay in a full tenure of five years. All the furnishings and fixtures shall be the property of the Institute.