Section 8(3) in Gujarat Educational Innovations Commission Act, 2009
(3)(a)The terms and conditions of office of the Executive Chairperson and the members other than ex-officio members shall be such as may be prescribed by rules.(b)The Executive Chairperson and the members referred to in clause (a) shall be whole time salaried persons.(c)The salaries and other emoluments of-(i)the Executive Chairperson shall not be less than that of the Chief Secretary to the Government of Gujarat; and(ii)the members other than ex-officio members shall not be less than that of the Principal Secretary to the Government of Gujarat.
