Section 11(2) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(2)If any officer or employee is on deputation from the Government and before his appointment to the Board was in occupation of a Government residence allotted to him either on payment of a rent equal to 10 per cent of his salary or an standard rent and on his appointment to the Board a higher rent by way of market rent or any other rent becomes payable on the house already in his occupation then he would be required to pay the rent at the rate which would have been applicable to him had he continued to serve the Government and the difference between these two rents shall be paid by the Board.
