Section 8(b) in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
(b)When the chairperson or a member is not provided with or does not avail himself of the accommodation referred to in clause (a) he may be paid House Rent Allowance every month as is admissible to the Chief Secretary in the case of Chairperson and a Principal Secretary' in the case of a member.
