Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 6 in The Life Insurance Corporation Of India Class I Officers (Revision Of Terms And Conditions Of Service) Rules, 1996

6. House Rent Allowance.

(1)The scales of house rent allowance applicable to Class I Officers, except those who have been allotted staff quarters, shall be at the rate of 12.5 per cent of the basic pay, subject to a maximum of Rs. 875.
(2)Class I Officers who are allotted staff quarters, or leased accommodation shall not be entitled to any house rent allowance but they shall pay an amount equivalent to appropriate licence fee, for the staff quarters or leased accommodation allotted to them.