Section 19(9) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(9)Accommodation to Chairperson and Members: (a) The Chairperson of the Authority shall be entitled to residential accommodation as admissible to the Chief Secretary of the Government;(b)A Member shall be entitled to residential accommodation as admissible to the rank of Principal Secretary to the Government drawing an equivalent pay. On demitting office, the Chairperson and Member shall be entitled to retention of residential accommodation for one month, on the same terms and conditions; and(c)If the Chairperson or the Member has his own accommodation or residential house in the headquarters and does not avail Government accommodation, then he is entitled to get house rent allowance admissible to the Chief Secretary to the Government and Principal Secretary to Government respectively.
