24. [ Pay and allowances of borrowed officers. [Inserted by G.S.R. 797, dated 13th September, 1958]
- The pay and allowances including traveling allowances of government officers lent to the Board, other than the officers lent for appointment under Section 6A, shall be such as may be determined by the Central Government.][24-A. Grant of advances for building etc., of houses. [Inserted by G.S.R. 797, dated 13th September, 1958]- (i) An advance for building a new house (including purchase of land for the purpose) or for purchase of ready built house or for enlarging living accommodation of an existing house owned by an officer (other than one appointed by the Central Government) or other employee of the Board may be granted to such officer or employee at such rates and on such conditions as may be determined by the Board in conformity with the rules of the Central Government for the time being in force, regulating the grant of advances for building etc., of houses to Central Government Servants.](ii)The advance specified in (i) above may be granted for the same purpose to an officer of the Board appointed by the Central Government also, at such rates and on such conditions as may be admissible to officers holding comparable posts under the Central Government in accordance with the rules of the Central government for the time being in force.(iii)The grant of advance is Subject to the availability of funds under the head 'Advance recoverable bearing interest.(iv)The Board, the Executive Committee and the Chairman shall have power to grant advances up to the amounts specified below:-Board .... .... .... .... Over Rs. 20,000Executive Committee ... ... Up to Rs. 20,000Chairman ... ... .... Up to Rs. 5,000]
