Section 12 in The National Green Tribunal (Manner of Appointment of Judicial and Expert Members, Salaries, Allowances and other Terms and Conditions of Service of Chairperson and other Members and Procedure for Inquiry) Rules, 2010
12. Accommodation.
- The Chairperson, a Judicial Member and an Expert Member shall have the option of claiming house rent allowance at the rate of thirty per cent of the basic pay drawn :Provided that he shall not be eligible for house rent allowance in case he is declared eligible for General Pool Residential Accommodation in Delhi and occupy such a Government accommodation allotted to him.
