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Union of India - Section

Section 9 in Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985

9. House Rent Allowance.

- [(1) The House Rent Allowance of Class III and Class IV employees except those who have been allotted residential accommodation by the Corporation, shall be as under:-
Sl. No. Place of Posting Rate of House Rent Allowance
(1) (2) (3)
(1) Cities of Mumbai, Kolkata, Chennai, New Delhi, Noida,Faridabad, Ghaziabad, Gurgaon, Navi Mumbai, Hyderabad, Bengaluruand other cities with population of 45 lakhs and above. 10% of Pay, subject to the minimum of Rs.1165/- per month andthe maximum of Rs.5320/- per month.
(2) Cities with population exceeding 12 lakhs, but less than 45lakhs and, except those mentioned at Sl. No. (1) and any city inthe State of Goa. 8% of Pay, subject to the minimum of Rs. 1000/- per month andthe maximum of Rs. 4490/- per month .
(3) Other places 7% of Pay.subject to the minimum of Rs. 950/- per month andthe maximum of Rs. 4320/- per month
Note. - for the purpose of this sub-rule, -(i)the population figures shall be as per the latest Census Report;(ii)cities shall include their urban agglomerations; and(iii)"pay" means -(a)basic pay including additions to basic pay referred to in rule 7;(b)special allowance referred to in sub-rule(2) (a) of rule 6;(c)graduation allowance payable in the scale of pay of Assistant and Stenographers as provided in rule 19A;(d)special allowance referred to in rule 2 or rule 4 of the Life Insurance Corporation of India Class-III Employees (Special Allowance for Passing Examination) Rules, 1988;(e)Fixed Personal Allowance provided under rule 19D.]
(2)Employees who are allotted staff quarters shall not be entitled to any house rent allowance but they shall pay the appropriate licence fee for the staff quartern in their possession:Provided that employees who have been allotted staff quarters before the 1st day of April, 1983, shall continue to receive the house rent allowance paid to them as on the date preceding the date of commencement of this rule.