Section 34 in The Rights of Persons with Disabilities Rules, 2017
34. Salary and allowances of the Chief Commissioner and Commissioner.
(1)The Chief Commissioner shall be entitled for the salary and allowances as admissible to a Secretary to the Government of India.(2)The Commissioner shall be entitled for the salary and allowances as admissible to a Additional Secretary to the Government of India.(3)Where a Chief Commissioner or the Commissioner being a retired Government servant or a retired employee of any institution or autonomous body funded by the Government, is in receipt of pension in respect of such previous service, the salary admissible to him under these rules shall be reduced by the amount of the pension, and if he had received in lieu of a portion of the pension, the commuted value thereof, by the amount of such commuted portion of the pension.
