Section 15 in International Financial Services Centres Authority (Salary, Allowances and other Terms and Conditions of Service of Chairperson and Members) Rules, 2020.
15. Accommodation.
(1)The Chairperson and a whole-time Member shall be entitled to rent free unfurnished house as are admissible to a Secretary and an Additional Secretary, respectively, in the Government of India.(2)Charges for water, electricity and fuel consumed in the house shall be borne by the occupant of the house.(3)Where the Chairperson or a whole-time Member occupies his own accommodation or makes private arrangements, he shall be entitled to a compensation comprising of ten per cent of his basic pay and house rent allowance as are admissible to a Group 'A' officer carrying the same pay in the Government of India.(4)Nothing in this rule shall apply to the Chairperson and a whole-time Member who has opted a consolidated salary specified under sub-rule (1) or sub-rule (2) of rule 7.
