Section 19 in The National Environment Appellate Authority (Salary, Allowances And Conditions Of Service Of Chairperson And Vice-Chairperson) Rules, 1998
19. Special Provisions for retired persons appointed as Vice-Chairperson of the Authority.
- Where any person, being a retired government servant or retired servant of any other institution or autonomous body and in receipt of a pension in respect of any previous service is appointed as a Vice-Chairperson, the salary admissible to him/her under these rules shall be reduced by the amount of that pension and if he/she had received in lieu of a portion of that pension the commuted value thereof, by the amount of that portion of the pension.
