Section 5 in The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006
5. Accommodation for Members.
- [Section 89(2)] - (1) A member shall be entitled to a Government accommodation as per his status. In the event of non-availability of Government accommodation, he may hire a private accommodation by himself and the State Government, shall pay an amount of Rs. 10,000/- or the amount of rent actually paid by him for hiring such accommodation, whichever is less.(2)In case, a Member does not avail of the facility of Government accommodation, he shall be entitled to get an amount of Rs. 10,000/- in lieu of such accommodation or rent.
