Section 4 in The Allotment of Government Residences (General Pool) Rules, 1990
4. Liability for payment of rent.
- An officer allotted with a residence shall be required to pay licence fee or rent at 10 per cent of his monthly emolument or standard rent as provided in Fundamental Rule 44 of the Meghalaya Fundamental Rules/Supplementary Rules rend with Finance (A.F.) Department OOM NO FEM 72/80/48, dated the 9th August, 1989 as amended from time to time, whichever is less. The allottee shall be responsible for paying house rent through the respective office/Estate Office/Treasury as the case may be and also for intimating the Estate Officer about such payment:Provided that prior information at least seven days before vacation of the residence shall be given to the Estate Officer for necessary action.
