Section 78 in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
78. Not to misuse residential accommodation or other facilities.
(1)An employee shall not misuse the residential accommodation or any other facility or concession granted by the Board.(2)Save as otherwise expressly permitted by the Board, no employee shall, sub-let, lease or otherwise allow occupation by any other person of Board's residential accommodation which has been allotted to him.(3)An employee shall, after the determination / cancellation of his allotment of residential accommodation vacate the same within the time limit specified by the allotting authority.
