Section 6 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
6. Pay.
- The salary of the chairperson shall be the same as that of an Election Commissioner of India and of the member shall be the same as that of the Chief Secretary to the State Government:Provided that the salary of a person appointed as chairperson or a member who has retired as a Judge of the High Court or who has retired from service under the Central or a State Government shall not be less than the salary paid or payable to him at the time of such retirement:Provided further that a person referred to in the first proviso who is in receipt of or has received or has become entitled to receive any retirement benefits by way of pension, the aforementioned pay shall be reduced by the gross amount of pension including commuted portion of pension, if any.
