Section 4 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
4.
The Chairman and the Member-Secretary shall be entitled to occupy Government accommodation of the appropriate standard if available on payment of rents on the same scales as the equivalent grade in Government. In case the Government accommodation of the appropriate standard is not available, if deemed necessary the Board may provide the same by making suitable arrangements by hiring the same. They shall, however, be liable to pay the rent for the accommodation so provided as payable by the Government Officers of the equivalent grade for government accommodation.
