2. Clauses 6.1.a) and 6.1.b) of the Principal Regulation shall be replaced by the following clause :
" 6.1.a) The honorarium and the house rent allowance of the Chairperson shall be such as may be laid down by the Commission from time to time . "With the replacement of the above clauses , the existing clauses 6.1.c) and 6.1.d) shall be renumbered as 6.1.b) and 6.1.c) respectively.
