Section 3 in The Punjab Water Prevention and Control of Pollution Rules, 1977
3. Salaries, allowances and other conditions of service of chairman.
(1)In case the chairman is appointed from amongst Government employees, the terms and conditions of his service shall be such as may specified by the Government from time to time.(2)In case the chairman is a non-official person :-(i)he shall be paid a fixed salary [equivalent to the maximum of the scale of Chief Engineer in the Department of Public Works, Punjab] [Substituted for the words 'of two thousand seven hundred and fifty rupees' vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.] per month; and(ii)the other terms and conditions of his service, including allowances payable to him, shall be such as may be specified by the Government from time to time and in the absence of being so specified such terms and conditions shall be, as far as may be, the same as are applicable to a Class I Officer of the corresponding status of the Government.(3)The power to sanction casual leave and earned leave to the chairman shall vest in the Government.
