Section 19 in National Housing Bank (Officers') Service Regulations, 1997
19. Residential Accommodation.
- No officer shall be entitled as of right to be provided with residential accommodation by the Bank. It shall, however be open to the Bank to Provide unfurnished resident accommodation on payment by the officer at the rate of 4% pay in the first stage of the scale of pay in which he is placed or the standard rent for the accommodation whichever is less.Provided further that, where such residential accommodation is provided by the Bank, the charge for electric water, gas, conservancy and cable T.V. charges etc. shall be borne by the officer.
