Section 13 in The National Commission For Protection Of Child Rights Rules, 2006
13. Residential accommodation .-(1) The Chairperson and every other Member shall be entitled to the use of an official residence as may be determined by the Government of India.
(2)If the Chairperson or a Member is not provided with or does not avail himself of the accommodation provided under sub-rule (1), he shall be paid every month house rent allowance at the rates admissible to officers of an equivalent rank in the Central Government.
