Section 254(7) in The U.P. Co-operative Societies Rules, 1968
(7)Accommodation. - Every person appointed in the Tribunal as Chairman or a member shall be provided with a rent free accomodation of a type admissible to an officer equivalent to his rank in the State Government:Provided that if any such accomodation is not provided by the Government, or the Chairman or the member does not avail himself of the accomodation referred to above, he shall be reimbursed actual house rent paid by him upto the maximum limit of Rs. Two thousand per mensum:Provided further that if the Chairman or a member is residing in the accommodation owned by him or by his/her spouse, he shall be entitled to house rent allowance admissible as per rules of the State Government in this regard.
