Section 31(2) in Kerala District Administration Act, 1979
(2)The President and the Vice-President shall be entitled, without payment of rent, to the use of a furnished residence at the headquarters of the district council throughout their terms of office and for a period of fifteen days immediately thereafter and no charge shall fall upon the President or the Vice-President as the case may be, personally in respect of the maintenance of the residence; or in lieu of the use of such furnished residence and its maintenance, to a house rent allowance of one hundred and fifty rupees per mensem.
