Section 31 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
31. Salary and allowances payable and other terms and conditions of service of Chairperson and members of the Appellate Tribunal.
(1)The salaries and allowances payable to the Chairperson and members of the Appellate Tribunal shall be as follows:-(a)The Chairperson shall be paid a monthly salary equivalent to the last drawn salary by such person, as a Judge of a High Court;(b)The whole-time member shall be paid a monthly salary equivalent to the last drawn salary at the post held by such person, prior to his appointment as a member of the Appellate Tribunal;(c)Every full-time member, who is not a servant of the Government, shall be paid a monthly salary equivalent to the Additional Secretary to the Government of India;(d)Every part-time Member, who is not a servant of the Government, shall be paid a sitting fee for each day he attends the meetings of the Appellate Tribunal as may be determined by the Government, from time to time.(2)The other allowances and conditions of service including leave of the Chairperson and the whole-time member shall be as prescribed by the Government, from time to time.
