Section 6 in The Inland Waterways Authority Of India Rules, 1986
6. Residential accommodation.
- Chairman, Vice-Chairman and every Full time member shall be entitled to a unfurnished accommodation on deduction of 10 per cent of the salary subject to the ceiling on the monthly rental for such accommodation to be regulated in accordance with the rules for the time being in force for allotment of residence or to draw such house rent allowance as is admissible to the highest category of officers of the Authority.
