Section 6(i) in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
(i)Accommodation to Chairperson and Members.-(i)the Chairperson of the Authority shall be entitled to residential accommodation as admissible to the Chief Secretary of the State Government;(ii)the Member shall be entitled to residential accommodation as admissible to the rank of the Principal Secretary to the State Government drawing an equivalent pay. On demitting office, the Chairperson and Members shall be entitled to retention of residential accommodation for one month, on the same terms and conditions :
