Section 15A(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2)The Chairman of the Board shall be provided with free furnished house, the maintenance charges thereof shall be borne by the Board subject to the condition that electricity and water charges payable by the Board shall not exceed Rs. 1,500/- per annum. Any amount in excess shall be the responsibility of the incumbent. [He shall not retain the possession of the house after 14 days from the date he ceases to hold the office of the Chairman.] [See Punjab Government Gazette Lesgislative supplement Part III, dated 21.2.74.]
