Section 59A in The Chhattisgarh Co-operative Societies Rules, 1962
59A. [ Salary and other allowances, term and other conditions of service of the Chairman and Members of the Chhattisgarh State Cooperative Tribunal. [Section 59-A added by notification No. 3135-1157-99-XV, dated 14-10-99.]
(1)Salary, Allowances, Pension and other perquisites payable to the Chairman and Member of the Tribunal in the case of retirement during the term of appointment in the Tribunal. - When, Chairman or Member of the Tribunal, at the time of his appointment as such is a District Judge or a Departmental Member and during his tenure of Chairman or Member, he retires from the post of a District Judge, or from the Co-operative Department, as the case may be, in accordance with the terms and conditions applicable to him prior to his appointment as Chairman or Member, he shall continue as such till the completion of his tenure, for which he has been appointed and from date of retirement he shall be entitled to the last pay drawn and dearness pay and dearness allowance, interim relief and such other benefits appropriate to the last pay at the rates admissible from time to time to a District Judge, or to an officer of the Co-operative Department, minus pension (including any portion of pension which may have been commuted) and the pension equivalent of other retirement benefits if any as his pay and allowances.(2)Pay, Allowances & Other perquisites. - (i) When Chairman of the Tribunal at the time of his appointment as such, is a retired Judge of the High Court and is in receipt of or has become entitled to receive any retirement benefits by way of pension, gratuity or otherwise, he shall be entitled to such monthly pay (including dearness allowance) as was admissible to him at the time of retirement as Judge of the High Court and all such other allowances as are admissible from time to time to a sitting Judge of the High Court, minus pension (including any portion of pension which may have been commuted) and the pension equivalent of other retirement benefits, if any, as his pay and allowances.(ii)When the Chairman of the Tribunal, at the time of his appointment as such, is a District Judge, he shall be entitled to the same pay and allowances and other perks and facilities as are admissible to him as District & Sessions Judge (as a member of a Higher Judicial Service).(iii)A Departmental Member at the time of his appointment is an officer of Co-operative Department he shall be entitled to the same pay and allowances admissible to him as an officer of Cooperative Department.(iv)The non-official Member shall receive an honorarium of rupees 150 per day-(a)The officers and other employees of the Tribunal shall be entitled to draw pay and allowances at par with the State Government employees holding equivalent posts.(b)In all matters like age of retirement, pensions, pay and allowances, other benefits and entitlements and disciplinary matters, the officers and other employees of the Tribunal shall be governed by the State Government Rules as applicable to persons holding equivalent posts.(3)Term of Office. - The Chairman and other Members of the Tribunal may hold office not more than 5 years in accordance with the provisions of clause (a) of sub-section (5) of Section 77 of the Act, or upto the age of 65 years whichever is earlier.(4)Headquarters of the Chairperson and the Members. - The headquarters of the Chairman and the Members shall be at Bhopal.(5)Hours of work and holidays. - The working hours and holidays for the Chairman and Members and their office shall be such as may be specified in the regulation:Provided that till regulations are made the working hours and holidays for the Chairman and Member and their office shall be the same and observe such public holidays as observed by the Government of Chhattisgarh and such local holidays as are declared by the local authorities from time to time.(6)Leave. - (i) The Chairman and the Members shall be entitled to earned leave on full pay and allowance upto 1/11th of the period spent on duty:Provided that they shall cease to earn such leave when the total leave earned exceeds [240 days] :Provided further that the Chairman and the Departmental Member who at the time of his appointment as Chairman or Official Member was in the service of the State Government, the leave standing to his credit on the date of his appointment as Chairman or Official Member shall be carried forward and he may avail of such leave during his tenure as Chairman or Official Member:Provided also that the Chairman and the Members who retire from the service of the Tribunal shall be entitled to the benefit of cash equivalent to leave salary in respect of earned leave at their credit on the date of their retirement subject to the maximum of 240 days.(ii)The Chairman and Members shall be entitled to casual leave of thirteen days in a year.(iii)In the matter of other types of leave the Chairman and the Official Member shall be governed by the rules and practices applicable before such appointment.(7)Authority competent to grant leave. - The authority competent to grant leave to the Chairman shall be the State Government and for the Members and Officers and staff of the Tribunal, the Chairman.(8)Travelling Allowances. - (a) The Chairman, while on tour or on transfer (including the journey undertaken to Join the Tribunal or on the expiry of his term with the Tribunal to proceed to his home town) shall be entitled to the travelling allowance, daily allowance, transportation of personal effects and other similar matters at the same scales and at the same rates as are specified for Principal Secretary to the Government.(b)The Members shall be entitled to the travelling allowance, daily allowance and transportation of personal effects and other similar matters, at the scale and rates as admissible to Class I Officer of the State Government.(c)The other conditions of service of Officers and Staff Members of the Tribunal shall be governed by the rules applicable to the officers and servants of the State Government in the same cadre.(9)Leave Travel Concession. - The Chairman, or a Member shall be entitled to the leave travel concession at the same rates and the same scales and on the same conditions as are applicable to Group "A" Officer of the Central Government drawing a pay in the scale of Rs. 22,400-525-24,400 or above.(10)Facility for Medical Treatment. - The Chairman and the Members of the Tribunal and the Members of their families shall be entitled to such facilities for medical treatment and for accommodation in Government Hospitals as are admissible respectively to the Principal Secretary and the Class I Officer of the State Government and the Members of their families.(11)Facility of accommodation. - (a) The Chairman and the Members shall be entitled, for official residence, in accordance with such rules as may from time to time be made in this behalf by the State Government.(b)The Chairman shall be entitled to the facility of official telephone at par with the head of the Departments of the Government and the Members shall be entitled to the same facility as was available to them before their appointment as Members.(12)Conveyance Facility. - (i) The Chairman shall be entitled to the facility and use of Government car within the limit fixed for Principal Secretary.(ii)There shall be staff car also in the office of the Tribunal.(13)Provident Fund. - Till the age of superannuation the Chairman and the Departmental Member shall be entitled to subscribe the General Provident Fund in accordance with the rules regulating the Provident Fund to which they were subscribing before their appointment as Chairman or Official Member.(14)Financial Powers. - The Chairman shall have all financial powers at par with the head of the Departments as are delegated under the book of financial powers.(15)Control & Discipline. - All Officers and Employees of the Tribunal shall be subject to the superintendence and control of the Chairman.(16)The provisions of Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966, and the M.P. Civil Services (Conduct) Rules, 1965, shall be applicable to the Officers and Employees of the Tribunal subject to the following :-(a)In regard to Class IV, Class III and Class II employees the disciplinary authority shall be the Registrar of the Tribunal or such other Officer or Member as may be designated in this behalf by the Chairman.(b)In regard to Class I Officers the disciplinary authority shall be the Chairman or such Member as may be designated in this behalf by the Chairman.(c)Appeal shall lie to the Chairman against all orders which may be passed by the authority prescribed in Clause (a).(d)Appeal shall He to the State Government against any order passed by the Chairman.(e)The enquiry authority shall have power to issue notices to witnesses and to compel them to appear and give evidence or produce documents or both, as the case may be.(17)The Members of the Tribunal shall be appointed by the Government in consultation with and prior approval of the Chairman.(18)Miscellaneous. - In respect of any other matter for which special provision is not made by these rules, the condition of service shall be governed by the Rules and the orders for the time being applicable to the Judge of a High Court of Chhattisgarh and as regards persons other than High Court Judge by the rules and orders for the time being applicable to the Services from which such person is drawn.]
