Report No. 58
Free unfurnished house or house rent allowance for High Court Judges
10.30. Secondly, we recommend that Judges of the High Courts should be provided with a free unfurnished house, or, in lieu thereof, a suitable amount of House Rent Allowance. The option should be left to the Judges in this matter. It may be provided that, in regard to High Courts situated in cities notified as "A" Class for the purpose of the general rules in force for the drawl of house rent allowance by Central Government servants, the House Rent Allowance should be Rs. 500 per month and in other cities it should be Rs. 350 per month. It is hardly necessary to add that exemption from the taxability of the house rent allowance should be permissible to the extent to which it is exempt in the case of ordinary Government servants.
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