Section 21 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
21.
If a residence owned or leased by Government is allotted to a Member, his occupation of the residence shall be subject to the Rules which apply to an officer of the I.A.S.:Provided that, if the residence is one specially meant for a Member, the Member shall be liable to pay the standard rent of the residence or rent at rate equal to 10 per cent of his monthly emoluments, whichever is less. Irrespective of whether he occupies the residence or not.
