Section 5A(i) in The Food Corporations Rules, 1965
(i)[ Unfurnished accommodation suitable of his status on deduction of ten percent of his basic pay or the standard rent as may be determined by the Food Corporation of India which is less. In case furnished accommodation is provided, hire charges @ 21/2% of his pay for the furnishings provided by the Corporation (cost of which shall not exceed Rs. Forty Thousand) shall be recovered.] [Amended vide Notification No. GSR 648(E) dated 12.11.1997]
