Section 5 in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009
5. Accommodation .-(1) Where the Secretary is a Government employee on deputation to the Authority and has been allotted residential accommodation under General Pool shall be eligible to retain the facility of Government residential accommodation and in case Government residential accommodation has not been allotted or availed, he shall be eligible for House Rent Allowance at par with Central Government servant drawing equivalent pay.
(2)Where the Secretary is not appointed on deputation from the Government shall be entitled to House Rent Allowance at par with those applicable to Central Government servant drawing equivalent grade pay.
