Section 8 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
8. Accommodation.
(a)The chairperson or a member shall be entitled to a rent free accommodation of the type admissible to the Chief Secretary in the case of Chairperson and the Principal Secretary in the case of a member.(b)When the chairperson or a member is not provided with or does not avail himself of the accommodation referred to in clause (a) he may be paid House Rent Allowance every month as is admissible to the Chief Secretary in the case of Chairperson and a Principal Secretary' in the case of a member.(c)Where the chairperson or a member occupies an official residence beyond the permissible period he shall be liable to pay license fee or penal rent, as the case may be, and also liable to eviction in accordance with the law for the time being in force.
