Section 3(3) in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983

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State of Punjab - Subsection

Section 3(3) in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983

(3)The Chairman who is not a salaried officer of the Government shall be allowed salary, allowance and other facilities with the prior approval of the Department of Finance, as under :

(i)	Salary	...	Rs. 1,500 (Rupees One thousand and five hundred) per month.
(ii)	House Rent Allowance	...	Equivalent to the amount of rent actually paidby him for hired residential accommodation subject to a maximumof one thousand and eight hundred rupees per mensem and in thecase the residential accommodation in owned by him, he shall beentitled to the payment of house rent allowance at the rate ofone thousand and eight hundred rupees per mensem or an amountequivalent to the rent assessed by the Department of Public Worksfor that accommodation whichever is less.
(iii)	TA/DA	...	As admissible to a Member of Punjab LegislativeAssembly.
(iv)	Staff Car	...	Staff Car for local use and journey on tour. Ifthe Chairman possesses his own car maintenance allowance notexceeding Rs. 300/- (Rupees three hundred) shall be given.
(v)	Telephone	...	Telephone facility at office and residence;provided that the local calls at residence shall not exceeded3000 per quarter. The cost of private calls will, however, berecovered from the Chairman.
(vi)	Leave	...	Leave as per appendix 16 of Punjab Civil ServiceRules, Volume I, Part II.
(vii)	Medical reimbursement	...	As may be allowed by the Corporation under itsregulations from time to time.