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Union of India - Section

Section 10 in The Petroleum and Natural Gas Regulatory Board (Salaries, Allowances and other Conditions of Service of Chairperson and Members) Rules, 2006

10. Accommodation.

- The Chairperson and a Member shall be given the option of claiming House Rent Allowance @ 30% of the basic pay drawn if they stay at Delhi but no house shall be hired by the Board or allotted by the Government and in case of a satellite town surrounding the National Capital Territory of Delhi, the Chairperson and a Member shall be entitled to rented unfurnished accommodation with built-up area measuring around 350 square meters for Chairperson and 300 square meters for a Member with suitable open land area appurtenant as permissible under the regulations of the concerned municipal bodies.