5A. [ Remuneration of Managing Director] [Amended vide Notification No. GSR 1978 dated 18.8.1969].
- In addition to the salary and allowance may be fixed in respect of the Managing Director under Sub-section (3) of Section 7 of the Act, he shall be entitled to the following:-(i)[ Unfurnished accommodation suitable of his status on deduction of ten percent of his basic pay or the standard rent as may be determined by the Food Corporation of India which is less. In case furnished accommodation is provided, hire charges @ 21/2% of his pay for the furnishings provided by the Corporation (cost of which shall not exceed Rs. Forty Thousand) shall be recovered.] [Amended vide Notification No. GSR 648(E) dated 12.11.1997](ii)membership of the Contributory Provident Fund of the Corporation;(iii)re-imbursement of medical charges as are admissible to the highest category of officers in the whole-time employment of the Corporation;(iv)such leave as is admissible to the highest category of officers in the whole-time employment of the Corporation, if any leave admissible to the Managing Director under this clause is not availed of by the Managing Director during his term of office, he shall be entitled to carry forward such leave in the event of his being re-appointed under sub-rule (4) of rule 3:Provided that if an officer of Government is appointed as Managing Director, he shall be entitled to such leave, provident fund and other benefits as are admissible under the rules applicable to him.
