Section 24(3) in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
(3)[ In the event of the accommodation for the Chairperson or the staff of the Trust not being hired, purchased or alternative arrangements made, they may be paid house rent allowance as admissible to the officers and servants holding posts of corresponding scale of pay under the Central Government.] [ Inserted by G.S.R. 201(E), dated 8.3.2002 (w.e.f. 8.3.2002).]
