Section 31(1) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
(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.
