Section 7 in Pepsu Road Transport Corporation Rules, 1977
7. Accommodation facilities.
- A whole-time Chairman or members residing at the headquarters of the Corporation shall be entitled to residential accommodation owned or requisitioned by the State Government or residential accommodation owned by the Corporation, if and when available, on payment of ten per cent of his emoluments, subject to the condition that in case of State Government owned or requisitioned accommodation the difference of rent worked out under rule 45-B of the Fundamental Rules and that actually paid by the Chairman or member, as the case may be at ten per cent of his emoluments, shall be paid to the State Government by the Corporation.
