Section 7 in The Land Ports Authority of India Rules, 2011
7. Residential accommodation.
(1)The Chairperson and the other two whole-time Members shall be entitled to residential accommodation to be provided by the Authority which would be at par with the Officers of equivalent status in the Central Government.(2)In case of accommodation is arranged by the Authority ten percent of the basic pay shall be deducted from the salary of the Chairperson, or Member concerned and no house rent allowance-shall be paid to him.(3)In case accommodation is not arranged by the Authority to the Chairperson or to any other whole-time Member, the chairperson and such other Member, as the case may be, shall be paid house rent allowance at the rate of thirty per cent of his basic pay.
