Section 10(2) in The National Highways Tribunal (Salaries, allowances and other terms and conditions of service of Presiding Officer) Rules, 2005
(2)Where the Presiding Officer of a Tribunal occupies an official residence beyond permissible period, he shall be liable to pay additional licence fee or penal rent, as the case may be and he shall be liable to eviction in accordance with the rules applicable to Central Government Servants.
