Section 7 in The Insurance Regulatory And Development Authority (Salary And Allowances Payable To, And Other Terms And Conditions Of Service Of, Chairperson And Other Members) Rules, 2000
7. Accommodation
.-(1) The Chairperson or any whole-time member shall not be eligible to allotment of any house for their residence from the general pool of accommodation or any other accommodation admissible to officers of Central Government.(2)[ The existing Chairperson and whole-time members who do not opt for the higher pay package as per rule 3, shall be eligible for claiming house rent allowance for the residence located in Hyderabad as admissible to a Central Government officer of equivalent rank.(3)The existing Chairperson and whole-time members who do not opt for the pay package as per rule 3 and opt for leased accommodation in Hyderabad, he shall be entitled to rented unfurnished accommodation with built up area measuring around 300 square metre for whole-time members and 350 square metre for the Chairperson with suitable open land area appurtenant permissible under the regulations of the concerned municipal bodies.] [Substituted by Notification No. G.S.R. 827(E), dated 1.12.2008 (w.e.f. 25.10.2000).]
