Section 12(1) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(1)An employee of the Bureau who does not avail the house rent allowance may opt for leased residential accommodation as per lease deed in the format as specified in Form V on the following terms and conditions, namely:-(a)there shall be no self-lease or lease from a blood relation;(b)the advance rent or the security deposit up to three months of the admissible agreed lease amount shall be allowed subject to adjustment against rent payable to the owner of the leased accommodation within the tenure of lease agreement;(c)if both husband and wife are employees of the Bureau and are posted at the same station, leased accommodation shall be admissible to only one of them;(d)if a spouse of the employee of the Bureau is a Government servant or an employee of a public sector undertaking and is posted at the same station, the benefit of leased accommodation shall be admissible to the employee of the Bureau subject to submission of a no objection certificate from the office of the spouse;(e)the leased accommodation shall be used only by the employee and his family;(f)the leased accommodation shall not be sub-leased or sub-let;(g)the Bureau shall have the right to inspect the leased premises to ensure that they are being used in compliance with the rules;(h)where inspection undertaken reveals that the leased accommodation is not being used or has not been used in compliance with these rules, the Bureau shall -(i)terminate the lease deed forthwith ;and(ii)initiate disciplinary proceedings against the defaulting employee.
