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The Delhi High Court held that every personnel in the paramilitary forces should be entitled to the benefit of House Rent Allowance (HRA), irrespective of the rank as per their entitlement
On 28-01-2019, the much-awaited orders on the revision of allowances and special allowances for teachers and equivalent academic cadre, Registrars, Finance Officers and
The Union Cabinet has approved the implementation of the recommendations of 7th Central Pay Commission (CPC) on pay and pensionary benefits. It