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Union of India - Act

Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004

UNION OF INDIA
India

Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004

Rule APPELLATE-TRIBUNAL-FOR-ELECTRICITY-SALARY-ALLOWANCES-AND-OTHER-CONDITIONS-OF-SERVICE-OF-THE-OFFICERS-AND-EMPLOYEES-RULES-2004 of 2004

  • Published on 6 February 2004
  • Commenced on 6 February 2004
  • [This is the version of this document from 6 February 2004.]
  • [Note: The original publication document is not available and this content could not be verified.]
Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004Published in the Gazette of India, Extra., Part III, Section 4, dated 6.2.2004.

1684.

S.O. 1059(E), dated 28.9.2004.- In exercise of the powers conferred by clause (s) of subsection (2) of section 176 of the Electricity Act, 2003, the Central Government hereby makes the following rules regulating the method of recruitment to certain posts in the Appellate Tribunal for Electricity, namely:-

1. Short title and commencement.-

(1)These rules may be called the Appellate Tribunal for Electricity Salary, Allowances and other Conditions of Service of the Officers and Employees Rules, 2004.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Application.-

These rules shall apply to the posts specified in column 1 of the Schedule annexed to these rules.

3. Number of posts, classification and scale of pay.-

The number of posts, their classification and the scale of pay attached thereto shall be as specified in columns 2 to 4 of the said Schedule.

4. Method of recruitment, age limit and other qualifications, etc.-

The method of recruitment, age limit, qualifications and other matters relating to the said posts shall be as specified in columns 5 to 14 of the aforesaid Schedule.

5. Disqualification.-

No person,-
(i)who has entered into or contracted a marriage with a person having a spouse living; or
(ii)who having a spouse living, has entered into or contracted a marriage with any person,
shall be eligible for appointment to the said post:-Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

6. Power to relax.-

Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order and for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category or persons.

7. Saving.-

Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.[8 Other conditions of service. [Substituted by Notification No. G.S.R. 39(E), dated 16.1.2017 (w.e.f. 6.2.2004).]
(1)Officers and employees of the Appellate Tribunal for Electricity shall be entitled to the medical facilities as specified in Schedule II annexed to these rules.
(2)Other conditions of service of the officers and employees of the Appellate Tribunal for Electricity, for which no specific provisions have been provided, shall be regulated in accordance with such rules as are, from time to time, applicable to officers and employees of the Central Government drawing the pay and allowances in corresponding pay scales]
8. Other conditions of service.-Other conditions of service of the officers and employees of the Appellate Tribunal for Electricity, for which no specific provisions have been provided, shall be regulated in accordance with such rules as are, from time to time, applicable to officers and employees of the Central Government Group drawing the pay and allowances in corresponding scales of pay.

I

Name of post Number of post Classification Pay band andgrade pay or pay scale Whetherselection post or non-selection post Age limit fordirect recruits Educational andother qualifications required for direct recruits Whether age andeducational qualifications prescribed for direct recruits willapply in the case of promotees Period ofprobation, if any
1 2 3 4 5 6 7 8 9
1. Registrar 1* (2011) *Subjectto variation dependent on work load Equivalent toGroup 'A' post in the Central Government Pay band-4 Rs.37400-67000/- plus grade pay-Rs. 10000/- Not applicable Not applicable Not applicable Not applicable Not applicable
Methodof recruitment, whether by direct recruitment or by promotion orby deputation/absorption and percentage of vacancies to be filledby various methods. Incase of recruitment by promotion/deputation/absorption, gradesfrom which promotion/deputation absorption to be made If aDepartmental Promotion committee exists, what is its composition Circumstancesin which Union Public Service Commission is to be consulted inmaking recruitment.
10 11 12 13
By deputation Deputation:Officersof the Central Government or State Government or Supreme Court orHigh Court or District Court possessing degree in law arecognised university or equivalent,-(a)holding analogous post on regular basis, or(b)with two years regular service in the post in pay band-4 withgrade pay of Rs. 8900/- or equivalent; or(c)with three years regular service in the post in pay band-4 withgrade pay of Rs. 8700/-; or(d)holding post of District Judge or Additional District Judge orRegistrar or Additional Registrar, on regular basis; or (e) withfive years regular service in the post of Joint Registrar of aHigh Court.Note1:-The period of deputation including the period ofdeputation in another ex-cadre post held immediately precedingthis appointment in the same or other organisation or Departmentof Central Government shall be five years.Note2:-The maximum age limit for appointment by deputation shallbe not exceeding 56 years as on the closing date of receipt ofapplications.Note3:-For the purpose of appointment on deputation basis, theservice rendered on a regular basis by an officer prior to 1stJanuary, 2006 or the date from which the revised pay structurebased on the recommendations of the Sixth Central Pay Commissionhas been extended, shall be deemed to be the service rendered inthe corresponding grade pay or pay scale extended based on therecommendations of the said Pay Commission except where there hasbeen merger of more than one pre-revised scale of pay into onegrade with a common grade pay or pay scale, and where thisbenefit will extend only for the post(s) for which that grade payor pay scale is the normal replacement grade without anyup-gradation. Search-cum-SelectionCommittee consisting of :-1. Chairperson, Appellate Tribunalfor Electricity - Chairperson2. Member, Appellate Tribunalfor Electricity – Member3. Additional Secretary orabove in the Ministry of Law and Justice Legislative Departmentto be nominated by the Secretary, Legislative Department - Member [Selection shall be based on the recommendations of a Search-cum-Selection Committee consisting of :-(i) Chairperson, Appellate Tribunal for Electricity - Chairperson(ii) Member, Appellate Tribunal for Electricity - Member(iii) Additional Secretary or above in the Ministry of Law and Justice, Legislative Department to be nominated by the Secretary, Legislative Department - Member] [Substituted for the words "Not applicable" by Notification No. G.S.R. 548 (E) dated 22.7.2008 (w.e.f. 6.2.2004)]
1 2 3 4 5 6 7 8 9
2. DeputyRegistrar 1* (2011)*Subject to the variation dependent on work load Equivalent toGroup 'A' post in the Central Government Pay band-3 Rs.15600 - 39100/- plus grade pay - Rs. 7600/- Not applicable Not applicable Not applicable Not applicable Not applicable
10 11 12 13
By deputationabsorption/ absorption Deputation/absorption:Officersof the Central Government or State Government or High Court orDistrict Court of Autonomous Bodies or Tribunals or Universitiespossessing degree in law from a recognised university orequivalent -(a)holding analogous post on regular basis; or(b)with five years regular service in the post in pay band-3 withgrade pay of Rs. 6600/- or equivalent; or(c)with ten years combined regular service in the pay band-3 withgrade pay of Rs. 6600/- and Rs. 5400/-; or(d)holding the post of Additional Registrar or Joint Registrar orDeputy Registrar in a high court on regular basis; or(e)with five years regular service as Judicial officer in a HighCourt.Note1 :-The period of deputation including the period ofdeputation in another excadre post held immediately precedingthis appointment in the same or other organisation or Departmentof Central Government shall be five years.Note2 :-The maximum age limit for appointment by deputationshall be not exceeding 56 years as on the closing date of receiptof applications.Note3 :-For the purpose of appointment on deputation/absorptionbasis, the service rendered on a regular basis by an officerprior to 1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said Pay Commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale, andwhere this benefit will extend only for the post(s) for whichthat grade pay or pay scale is the normal replacement gradewithout any upgradation. SelectionCommittee consisting of :-1. Chairperson, Appellate Tribunalfor Electricity – Chairman;2. Judicial Member or thesenior most Member, Appellate Tribunal for Electricity –Member;3. Registrar, Appellate Tribunal for Electricity –Member;4. A Group 'A' officer from any other Ministry orDepartment of the Central Government - Member. Not applicable
1 2 3 4 5 6 7 8 9
3. Director(Administration). 1* (2011) *Subjectto variation dependent on work load. Equivalent toGroup 'A' post in the Central Government. Pay band-3 Rs.15600-39100/- plus grade pay-Rs. 7600/- Not applicable Not applicable Not applicable Not applicable Not applicable
10 11 12 13
Promotion/deputation Promotion/deputation:Officersof the Central Government or State Government or Public SectorUndertakings or Autonomous Bodies or Tribunals:-(a)(i)holding analogous post on regular basis or(ii)with five years regular service in the post in pay band-3 withgrade pay of Rs. 6600/-; and(b)having five years experience in the area of Administration,Personal Management, Establishment Matters, Accounting andProtocol in offices of the Central or State Government or PublicSector undertakings or Autonomous Bodies or Tribunals.Note1:- The Departmental Administrative-cum-Accounts Officer withfive years regular service in the grade shall also be consideredalongwith outsiders and in case he is selected for appointment tothe post the same shall be deemed to have been filed bypromotion.Note2:- The officers of the Appellate Tribunal for Electricity in thefeeder category who is in the direct line of promotion shall notbe eligible for consideration for appointment by deputation,similarly, the deputationists shall be eligible for considerationfor appointment by promotion.Note3:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofCentral Government shall be five years.Note4:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note 5:- For thepurpose of appointment on promotion/deputation basis, the servicerendered on a regular basis by an officer prior to 1st January,2006 or the date from which the revised pay structure based onthe recommendations of the Sixth Central Pay Commission has beenextended, shall be deemed to be the service rendered in thecorresponding grade pay or pay scale extended based on therecommendations of the said Pay Commission except where there hasbeen merger of more than one pre-revised scale of pay into onegrade with a common grade pay or pay scale, and where thisbenefit will extend only for the post(s) for which that grade payor pay scale is the normal replacement grade without anyupgradation. DepartmentalPromotion Committee (for promotion) consisting of:-1.Chairperson, Appellate Tribunal for Electricity - Chairman;2.Senior-most Member, Appellate Tribunal for Electricity - Member;3.Register, Appellate Tribunal for Electricity - Member4. A Group 'A'Officer from any other Ministry or Department of the CentralGovernment - Member; Not apllicable.
1 2 3 4 5 6 7 8 9
4.Administrative-cum-Accounts Officer. 1* (2011) Subjectto variation dependent on work load Equivalent toGroup 'A' post in the Central Government Pay band-3 Rs.15600-39100 plus grade pay- Rs. 6600/-. Not applicable Not applicable Not applicable Not applicable Not applicable
10 11 12 13
By deputation /absorption Deputation/ absorption:Officersof the Central Government or State Government or Public SectorUndertakings or Autonomous Bodies,-(a)(i) holding analogous post on regular basis; or(ii)with five years regular service in the post in pay band-3 withgrade pay of Rs. 4800/- or equivalent; and(b)Possessing a Bachelor's degree from a recognised university orequivalent and having five years experience in Administrative,Accounts, Establishment matters and protocol in office of theCentral Government or State Government or Public SectorUndertaking or Autonomous Bodies.Note1:- The Period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofCentral Government shall be five years.Note2:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note3:- For the Purpose of appointment on deputation/absorption basisthe service rendered on a regular basis by an officer prior to1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central payCommission has been axtenced, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said Pay commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale of payinto one grade with a common grade pay or pay scale, and wherethis benefit will extend only for the post(s) for which thatgrade pay or pay scale is the normal replacement grade withoutany upgradation. SelectionCommittee consisting of:-1.Chairperson, Appellate Tribunal for Electricity - Chairman;2.Senior-most Member, appellate Tribunal for Electricity-Member;3.Registrar, Appellate Tribunal for Electricity-Member;4. A Group 'A'officer from any other Ministry or Department of the CentralGovernment-Member. Not applicable.
1 2 3 4 5 6 7 8 9
5. PrincipalPrivate Secretary. 4(2011) Subjectto Variation dependent on work load Equivalent toGroup 'A' Post in the Central Government Pay band-3 Rs.15600-39100/- plus grade pay- Rs.6600/- Selection Not applicable Not applicable Not applicable Not applicable
10 11 12 13
By promotionfalling which by deputation / absorption Promotion:PrivateSecretary with six years regular service in the grade and Courtmaste with seven years regular service in the grade.Not1:- For the purpose of appointment on promotion basis, theservice rendered on a regular basis by an officer period to 1stJanuary, 2006 or the date from which the revised pay structurebased on the recommendations of the Sixth Central Pay Commissionhas been extended, Shall be deemed to be the service rendered inthe corresponding grade pay or pay scale extended based on therecommendations of the said pay Commission except where there hasbeen merger of more than one pre-revised scale of pay into onegrade with a common grade pay or pay scale, and where thisbenefit will extend only for the post(s) for which that grade payor pay scale is the normal replacement grade without anyupgradation.Note2:- The eligibility list for promotion shall be prepared withreference to the date of completion of the require qualifyingservice in respective grade/post.Deputation/absorption:Officersof the Central Government or State Government or High Court orDistrict Court or Public Sector Undertakings or AutonomousBodies;-(a)(i)holding analogous post on regular basis; or(ii)with five years regular service in the post in pay band-3 withgrade pay of Rs.5400/- or equivalent; or(iii)with six years regular service in the post in pay band-2 withgrade pay of Rs.4800/- or equivalent;(b)possessing speed in stenography of 120 words per minute(English); and(c)having knowledge of computers.Note1:- The officers of the Appellate Tribunal for Electricity in thefeeder category who are in the direct --- of promotion shall notbe eligible for consideration for appointment by deputation,similarly, the deputationists shall not be eligible forconsideration for appointment by promotion.Note2:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofCentral Government shall be five years.Note3:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note4:- For the purpose of appointment on deputation/absorptionbasis, the service rendered on a regular basis by an officerprior to 1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extended,Shall be deemed to be the service rendered in the correspondinggrade pay or pay scale extended based on the recommendations ofthe said Pay Commission except where there has been merger ofmore than one pre-revised scale of pay into one grade with acommon grade pay or pay scale, and where this benefit will extendonly for post(s) for which that grade pay or pay scale is thenormal replacement grade without any upgradation. DepartmentalPromotion Committee (for promotion) consisting of:-1. Chairperson,Appellate Tribunal for electricity - chairman;2. Senior-mostMember, Appellate Tribunal for Electricity - Member;3. Registrar,Appellate Tribunal for Electricity-Member;4. A Group 'A'officer from any other Ministry or Department of the CentralGovernment - Member. Not Applicable.
1 2 3 4 5 6 7 8 9
6. PrincipalPrivate Secretary. 5* (2011) Subjectto Variation dependent on work load Equivalent toGroup 'B' Post in the Central Government Pay band-2Rs.9300-34800/- plus grade pay- Rs.4800/- Non-Selection Not applicable Not applicable Not applicable Not applicable
10 11 12 13
By promotionfalling which by deputation/absorption Promotion:PersonalAssistant with six years regular service in the gradeNote:-For the purpose of appointment on promotion basis, the servicerendered on a regular basis by an officer prior to 1st January,2006 or the date from which the revised pay structure based onthe recommendations of the Sixth Central pay Commission has beenextended, shall be deemed to be the service rendered in thecorresponding grade pay or pay scale extended based on therecommendations of the said Pay Commission except where there hasbeen merger of more than one pre-revised scale of pay into onegrade with a common grade pay or pay scale, and where thisbenefit will extend only for the post(s) for which that grade payor pay scale is the normal replacement grade without anyupgradation.Deputation/absorption:Officersof the Central Government or State Government or High Court orDistrict Court or Public Sector Undertakings or AutonomousBodies:-(a)(i)holding analogous post on regular basis, or(ii)with six years regular service in the post in pay band-2 withgrade pay of Rs.4200/- or equivalent.(b)possessing speed in stenography of 100 word per minute (English);and(c)having knowledge of computers.Note1:- The officer of the Appellate Tribunal for Electricity in thefeeder category who are in the direct line of promotion shall notbe eligible for consideration for appointment by deputation,similarly the deputationists shall not be eligible forconsideration for appointment by promotion.Note2:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofCentral Government shall be five years.Note3:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note4:- For the purpose of appointment on deputation/absorptionbasis, the service rendered on a regular basis by an officerprior 1st January, 2006 or the Sixth Central pay Commission hasbeen extended, shall be deemed to be the service rendered in thecorresponding grade pay or pay scale extended based on therecommendations of the said Pay Commission except where there hasmerger of more than one pre-revised scale of pay into one gradewith a common grade pay or pay scale, and where this benefit willextend only for the post(s) for which that grade pay or pay scaleis the normal replacement grade without any upgradation. DepartmentalPromotion Committee (for promotion) consisting of:-1.Registrar, Appellate Tribunal for Electricity-Chairman;2.Director, Appellate Tribunal for Electricity-Member;3.Administrative-cum-Accounts Officer, Appellate Tribunal forElectricity-Member;4. A Group 'A'officer from any other Ministry or Department of the CentralGovernment-Member; Not Applicable.
1 2 3 4 5 6 7 8 9
7. Court Master. 2* (2011) Subjectto Variation dependent on work load Equivalent toGroup 'B' Post in the Central Government Pay band-2 Rs.9300-34800/- plus grade pay- Rs.4600/- Non-Selection Not applicable Not applicable Not applicable Not applicable
10 11 12 13
By promotionfalling which by deputation/absorption Promotion:PersonalAssistant with five years regular service in the grade.Note:-For the purpose of appointment on promotion basis, the servicerendered on a regular basis by an officer prior to 1st January,2006 or the date from which the revised pay structure based onthe recommendations of the Sixth Central Pay Commission has beenextended, shall be deemed to be the service rendered in thecorresponding grade pay or pay scale extended based on therecommendations of the said pay into one grade with a commongrade pay or pay scale, and where this benefit will extend onlyfor the post(s) for which that grade pay or pay scale is thenormal replacement grade without any upgradation.Deputation/absorption:Officersof the Central Government of State Government or High Court orDistrict Court or Public sector Undertakings or AutonomousBodies;-(a)(i)holding analogous post on regular basis; or(ii)with five years regular service in the post in pay band-2 withgrade pay of Rs. 4200/- or equivalent;(b)possessing Bachelor's degree from a recognised university ofequivalent;(c)possessing speed in stenography of 100 words per minute(English); and(d)having knowledge of computers.Note1:- The officer of the Appellate Tribunal for Electricity in thefeeder category who are in the direct line of promotion shall notbe eligible for consideration for appointment by deputation,similarly, the deputationists shall not be eligible forconsideration for appointment by promotion.Note2:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofCentral Government shall be five years.Note3:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note4:- For the purpose of appointment on deputation/absorptionbasis, the service rendered on a regular basis by an officerprior to 1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, Shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said Pay Commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale, andwhere this benefit will extend only for the post(s) for whichthat grade pay or pay scale is the normal replacement gradewithout any upgradation. Departmentalpromotion Committee (for promotion) Consisting of:-1.Registrar, Appellate Tribunal for Electricity-chairman;2.Director, Appellate Tribunal for Electricity-Member;3.Administrative-cum-Accounts Officer, Appellate Tribunal forElectricity-Member;4. A Group 'A'officer from any other Ministry or Department of the CentralGovernment-Member. Not Applicable.
1 2 3 4 5 6 7 8 9
8. Accountant. 1* (2011) Subjectto Variation dependent on work load Equivalent toGroup 'B' Post in the Central Government Pay band-2 Rs.9300-34800/- plus grade pay- Rs. 4200/- Not-applicable Not applicable Not applicable Not applicable Not applicable.
10 11 12 13
Bydeputation/absorption. Deputation/absorption:Officersof the Central Government or State Government or High Court orDistrict Court or Public Sector Undertakings or AutonomousBodies;-(a)(i)holding analogous post on regular basis; or(ii)with ten years regular service in the post in pay band-1 Rs.5200-20200 with grade pay of Rs. 2400/- or equivalent;(b)having knowledge of Accounts and Establishment work;(c)having knowledge of Computers.Note1:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofthe Central Government Shall be five years.Note2:- The maximum age limit for appointment by deputation shall benet exceeding 56 years as on the closing date of receipt ofapplications.Note3:- For the purpose of appointment on deputation/absorption basisthe service rendered on a regular basis by an officer prior to1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said pay Commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale, andwhere this benefit will extend only for the post(s) for whichthat grade pay or pay scale is the normal replacement gradewithout any upgradation. SelectionCommittee Consisting of:-1.Registrar, Appellate Tribunal for Electricity - Chairman;2.Director, Appellate Tribunal for Electricity - Member;3.Administrative-cum-Accounts Officer, Appellate Tribunal forElectricity - Member;4. A Group 'A'officer from any other Ministry or Department of the CentralGovernment - Member. Not applicable.
1 2 3 4 5 6 7 8 9
9. Assistant. 1* (2011) Subjectto Variation dependent on work load Equivalent toGroup 'B' Post in the Central Government Pay band-2 Rs.9300-34800/- plus grade pay- Rs.4200/- Not-applicable Not applicable Not applicable Not applicable Not applicable.
10 11 12 13
Bydeputation/absorption. Deputation/absorption:Officersof the Central Government or State Government or High Court orDistrict Court or Public Sector Undertakings or AutonomousBodies:-(a)(i)holding analogous post on regular basis; or(ii)with ten years regular service in the post in pay band-1 Rs.5200-20200/- with grade pay of Rs. 2400/- or equivalent;(b)having knowledge of Accounts and Establishment work;(c)having knowledge of computers.Note1:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofthe Central Government shall be five years.Note2:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing ate of receipt ofapplications.Note3:- For the purpose of appointment on deputation/absorptionbasis, the service rendered on a regular basis by an officerprior to 1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said Pay Commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale and wherethis benefit will extend only for the post(s) for which thatgrade pay or pay scale is the normal replacement grade withoutany upgradation. SelectionCommittee consisting of:-1.Registrar, Appellate Tribunal for Electricity - Chairman;2.Director, Appellate Tribunal for Electricity - Member;3.Administrative-cum-Accounts Officer, Appellate Tribunal forElectricity - Member;4. A Group 'A'officer from any other Ministry or Department of the CentralGovernment - Member; Not Applicable.
1 2 3 4 5 6 7 8 9
10. PersonalAssistant. 3* (2011)*Subject to Variation dependent on work load Equivalent toGroup 'B' Post in the Central Government Pay band-2 Rs.9300-34800/- plus grade pay- Rs.4200/- Not-Selection Not applicable Not applicable Not applicable Not applicable.
10 11 12 13
By Promotionfalling which by deputation/absorption. Promotion:StenographerGrade D with ten years regular service in the grade.Note:- For the purpose of appointment on promotion basis, the servicerendered on a regular basis by an officer prior to 1st January,2006 or the date Sixth Central Pay Commission has been extended,Shall be deemed to be the service rendered in the correspondinggrade pay or pay scale extended based on the recommendations ofthe said Pay Commission except where there has been merger ofmore than one pre-revised scale of pay into one grade with acommon grade pay or pay scale, and where this benefit will extendonly for the post(s) for which that grade pay or pay scale is thenormal replacement grade without any upgradation.Deputation/absorption:Officersof the Central Government or State Government or High Court;-(a)(i)holding analogous post on regular basis; or.(ii)with ten years regular service in the post in pay band-1 Rs.5200-20200/- with grade pay of Rs. 2400/- or equivalent;(b)possessing speed in Stenography of 80 words per minute (English);(c)having knowledge of computers.Note1:- The officers of the Appellate Tribunal for Electricity in thefeeder category who are in the direct line of promotion shall notbe eligible for consideration for appointment by promotion.Note2:- The Period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organization or Department ofthe Central Government shall be five years.Note3:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note4:- For the purpose of appointment on deputation/absorption basisthe service rendered on a regular basis by an officer prior to1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said Pay Commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale, andwhere this benefit will extend only for post(s) for which thatgrade pay or pay scale is the normal replacement grade withoutany upgradation. SelectionCommittee consisting of:-1.Registrar, Appellate Tribunal for Electricity-Chairman;2.Director, Appellate Tribunal for Electricity-Member;3.Administrative-cum-Accounts Officer, Appellate Tribunal forElectricity Member;4. A Group 'A'Officer from any other Ministry or Department of the CentralGovernment-Member. Not applicable.
1 2 3 4 5 6 7 8 9
11. Librarian. 1* (2011)*Subject to Variation dependent on work load Equivalent toGroup 'B' Post in the Central Government Pay band-2 Rs.9300-34800/- plus grade pay- Rs.4200/- Not-applicable Not applicable Not applicable Not applicable Not applicable.
10 11 12 13
Deputation/absorption. Deputation/absorption: SelectionCommittee consisting of:- Not Applicable.
(a)(i) holdinganalogous post on regular basis; or Officersof the Central Government or State Government or High Court orPublic Sector Undertakings or Autonomous Bodies or recognisedUniversities;- 1. Registrar,Appellate Tribunal for Electricity - Chairman;  
  (ii)with six years regular service in the post in pay band-1 Rs.5200-20200/- with grade pay of Rs2800/- or equivalent; or 2. Director,Appellate Tribunal for Electricity - Member;  
  (iii)with ten years regular service in the post in pay band-1 Rs.5200-20200/- with grade pay of Rs. 2400/-or equivalent; 3.Administrative-cum-Accounts officer, Appellate Tribunal forElectricity - Member;  
  (b)(i)Possessing a degree in Library Science from a recognisedUniversity or equivalent; 4. A Group 'A'officer from any other Ministry or Department of the CentralGovernment - Member;  
  (ii)having five years experience as Librarian or Assistant Librarianin the Library of the Central Government or High Court orrecognised University.    
  Note1:- The period of deputation including the period of deputationin another ex-cadre Post held immediately preceding thisappointment in the same of other organisation or Department ofthe Central Government shall be five years.    
  Note2:- The Maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.    
  Note3:- For the purpose of appointment on dispatcher/absorption basisthe service rendered on a regular basis by an officer prior to1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said pay Commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale, andwhere this benefit will extend only for the post(s) for whichthat grade pay or pay scale is the normal replacement gradewithout any upgradation.    
1 2 3 4 5 6 7 8 9
12. StenographerGrade D. 1* (2011)*Subject to Variation dependent on work load Equivalent toGroup 'C' Post in the Central Government Pay band-1 Rs.5200-20200/- plus grade pay- Rs.2400/- Not-applicable Between18 and 27 years (Relaxable for Government Servant upto 40 yearsin case of general candidates and upto 45 years in case ofcandidates belonging to the Scheduled Castes and Scheduled Tribesin accordance with the instruction or orders issued by theCentral Government from time to time). Note :- The crucial datefor determining the age limit shall be as fixed by the appellateTribunal for Electricity for inviting applications. (i)12th class pass from a recognised Board or equivalent.(ii)Skill Test Norms Dictation : 10 minutes with the speed of 80words per minutes. Transcription: 50 minutes. (English) (onComputer). Not applicable. Two Years fordirect recruits.
10 11 12 13
By deputation /absorption failing which by direct recruitment. Deputation/absorption:Officerof the Central Government or State Government or High Court:-(a)(i)holding analogous post on regular basis; or(ii)with eight years regular service in the post in pay band-1 Rs.5200-20200/- with grade pay of Rs. 1900/- or equivalent; and(b)Possessing the qualifications prescribed for direct recruitsunder column7.Note1:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofthe Central Government shall be five years.Note2:- The maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note3:- For the purpose of appointment on deputation / absorptionbasis, the service rendered on a regular basis by an officerprier to 1st January, 2006 or the date from which the devised paystructure based on the recommendations of the Sixth Central payCommission has been extended, Shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said Pay Commission exceptwhere there has been manger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale and wherethis benefit will extend only for the post(s) for which thatgrade pay or pay scale is the normal replacement grade withoutany upgradation. SelectionCommittee consisting of:-1.Director, Appellate Tribunal for Electricity - Chairman;2.Administrative-cum-Accounts officer, Appellate Tribunal forElectricity - Member;3. A Group 'A'officer from any other Ministry or Department of the CentralGovernment - Member; Not Applicable.
1 2 3 4 5 6 7 8 9
13. Cashier. 1* (2011)*Subject to Variation dependent on work load Equivalent toGroup 'C' Post in the Central Government Pay band-1 Rs.5200-20200/- plus grade pay- Rs.1900/- Not-applicable Not applicable Not applicable Not applicable Not applicable.
10 11 12 13
Bydeputation/absorption. Deputation/absorption:Officersof the Central Government or State Government or High Court-(a)(i)holding analogous post on regular basis; or(ii)with three years regular service in the post in pay band-1 withgrade pay of Rs. 1800/-;(b)possessing 10+2 pass certificate from a recognised Board ofequivalent;(c)having knowledge of cash and accounts words; and(d)having knowledge of computer;Note1:- Note 1:- The period of deputation including the period ofdeputation in another ex-cadre Post held immediately precedingthis appointment in the same of other organisation or Departmentof the Central Government shall be five years.Note2:- The Maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt ofapplications.Note3:- For the purpose of appointment on dispatcher/absorption basisthe service rendered on a regular basis by an officer prior to1st January, 2006 or the date from which the revised paystructure based on the recommendations of the Sixth Central PayCommission has been extended, shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said pay Commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale, andwhere this benefit will extend only for the post(s) for whichthat grade pay or pay scale is the normal replacement gradewithout any upgradation. SelectionCommittee consisting of:-1.Director, Appellate Tribunal for Electricity-Member;2.Administrative-cum-Accounts officer, Appellate Tribunal forElectricity-Member;3. A Group 'A'officer from any other Ministry or Department of the CentralGovernment-Member; Not Applicable.
1 2 3 4 5 6 7 8 9
14. Lower DivisionClerk. 1* (2011)*Subject to Variation dependent on work load Equivalent toGroup 'C' Post in the Central Government Pay band-1 Rs.5200-20200/- plus grade pay- Rs.1900/- Not-applicable Between18 and 27 years (Relaxable for Government Servant upto 40 yearsin case of general candidates and upto 45 years in case ofcandidates belonging to the Scheduled Castes and Scheduled Tribesin accordance with the instruction or orders issued by theCentral Government from time to time). Note :- The crucial datefor determining the age limit shall be as fixed by the appellateTribunal for Electricity for inviting applications. (i)12th class pass from a recognised Board or equivalent.(ii)Skill Test Norms on Computer English Typing with the speed of 35words per minute Hindi Typing with the speed of 30 words perminute. (Time allowed - 10 minutes) Not applicable. Two Years fordirect recruits.
10 11 12 13
By deputation /absorption failing which by direct recruitment. Deputation/absorption:Officerof the Central Government or State Government or High Court:-(a)(i)holding analogous post on regular basis; or(ii)with three years regular service in the post in pay band 1 withgrade pay of Rs.1800/-and(b)possessing the qualifications prescribed for direct recruitsunder column 7.Note1:- The period of deputation including the period of deputationin another ex-cadre post held immediately preceding thisappointment in the same or other organisation or Department ofthe Cental Government shall be five years.Note2:- The Maximum age limit for appointment by deputation shall benot exceeding 56 years as on the closing date of receipt fapplications.Note3:- For the purpose of appointment on deputation / absorptionbasis, the service rendered on a regular basis by an officerprier to 1st January, 2006 or the date from which the revised paystructure based on the recommendations of the sixth central paycommission has been extended shall be deemed to be the servicerendered in the corresponding grade pay or pay scale extendedbased on the recommendations of the said pay commission exceptwhere there has been merger of more than one pre-revised scale ofpay into one grade with a common grade pay or pay scale, andwhere this benefit will extend only for the post(s) for whichthat grade pay or pay scale is the normal replacement gradewithout any upgradation. SelectionCommittee consisting of:-1.Director, Appellate Tribunal for Electricity-Chairman;2.Administrative-cum-Accounts Officer, Appellate Tribunal forElectricity-Member;3. A Group 'A'officer from any other Ministry or Department of the CentralGovernment-Member. Not Applicable.
{|
Name of post Number of post Classification Scale of pay Whether selection post or non-selection
1 2 3 4 5
Registrar 1*(2004)*(subject to variation dependant on work load) Equivalent to Gr. `A' post in the Central Government Rs. 18400-500-22400 Not applicable
Whether benefit of added years of service admissible under rule 30 of the Central Civil Services (Pension) Rules, 1972. Age limit for direct recruitment Educational and other qualifications required for direct recruitment. Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotes Period of probation, if any
6 7 8 9 10
Not applicable Not applicable Not applicable Not applicable Not applicable
Method of recruitment: whether by direct recruitment or by promotion or by deputation absorption and percentage of vacancies to be filled by various methods. In case of recruitment by promotion/deputation/absorption to be made. If Departmental Promotion Committee exists, what is its composition Circumstances in which Union Public Service Commission is to be consulted in making recruitment.
11 12 13 14
Deputation Officers of the Central Government or State Government possessing degree in law and holding Selection Committee (consisting of) -government possessing degree in law and holding-(a)analogous posts in Central Government/State Government/High Court on regular basis; or(b) Post in Central /State Government/ High Court with two years regular service in the scale of Rs.16400-20000 or equivalent;(c) Post in Central /State Government/ High Court with three years regular service in the scale of Rs.14300-18300 or equivalent or i) Chairperson of the Appellate Tribunal-Chairman.ii) Two senior most Members of the Appellate Tribunal-As Not applicable Not applicable

2. Officers holding posts of District Judge/Additional District Judge/Registrar/Additional Registrar/Joint Registrar of High Courts Selectioin Committee (consisting of)-

Name of post Number of post Classification Scale of pay Whether selection post or non-selection
1 2 3 4 5
Deputy Registrar 1*(2004)*(subject to variation dependant on work load) Equivalent to Gr. `A' post in the Central Government Rs. 12000-375-16,500 Not applicable
Whether benefit of added years of service admissible under rule 30 of the Central Civil Services (Pension) Rules, 1972. Age limit for direct recruitment Educational and other qualifications required for direct recruitment. Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotes Period of probation, if any
6 7 8 9 10
Not applicable Not applicable Not applicable Not applicable Not applicable
Method of recruitment: whether by direct recruitment or by promotion or by deputation absorption and percentage of vacancies to be filled by various methods. In case of recruitment by promotion/deputation/absorption to be made. If Departmental Promotion Committee exists, what is its composition Circumstances in which Union Public Service Commission is to be consulted in making recruitment.
11 12 13 14
Deputation Officers possessing degree in law and holding-(a)analogous posts in Central Government/State Government/High Court on regular basis; or(b) with five years regular service in the scale of Rs. 10,000-325-15,200 or equivalent; or judicial officers with minimum service of 8 years. Selection will be made by the Selection Committee (Comprising Chairperson, 2 members and Registrar of the Appellate Tribunal) Not applicable

3. Officer holding posts of Additional Registrar/Joint Registrar in High Courts with at least five years regular services.

Name of post Number of post Classification Scale of pay Whether selection post or non-selection
1 2 3 4 5
Court Master 1*(2004)*(subject to variation dependant on work load) Equivalent to Gr. `A' post in the Central Government Rs. 6500-200-10,500 Not applicable
Whether benefit of added years of service admissible under rule 30 of the Central Civil Services (Pension) Rules, 1972. Age limit for direct recruitment Educational and other qualifications required for direct recruitment. Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotes Period of probation, if any
6 7 8 9 10
Not applicable Not applicable Not applicable Not applicable Not applicable
Method of recruitment: whether by direct recruitment or by promotion or by deputation absorption and percentage of vacancies to be filled by various methods. In case of recruitment by promotion/deputation/absorption to be made. If Departmental Promotion Committee exists, what is its composition Circumstances in which Union Public Service Commission is to be consulted in making recruitment.
11 12 13 14
Deputation (1) Officers possessing a bachelors degree or equivalent-(2) Having speed of 120 wpm in shorthand (English)(a) holding analogous posts on regular basis; or(b) With five years regular service in the scale of Rs. 5500-175-9000 or equivalent. Selection will be made by the Selection Committee (Comprising Registrar and Administrative-cum-Accounts Officer of the Appellate Tribunal) Not applicable
|}
1 2 3 4 5 6 7
3.Court Master 1*(2004) Subject to variation dependent on workload Equivalent to Group 'A' post in the Central Government Rs. 6500- 200- 10,500 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation 1. Officers possessing a bachelors degree orequivalent2. having speed of 120 wpm in shorthand (English)(i) holding analogous posts on regular basis; or(ii) withfive years regular service in the scale of Rs. 5500-175-9000 orequivalent   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Accounts Officer ofthe Appellate Tribunal) Not applicable
1 2 3 4 5 6 7
4. Administrative-cum-Accounts Officer 1*(2004)*subject to variation dependent on Workload Equivalent to Gr.'A' post in the Central Government Rs.10,000-325-15,200 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under Central Government-   Selection will be made by the Selection Committee(comprising Chairperson,two Chairperson, two members andRegistrar of the Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) with five yearsregular service in the scale of Rs. 8000-275-13,500 orequivalent;(iii) with eight years regular service in thescale of Rs. 6500-200-10,500 or equivalent(b)Possessing a Bachelor degree with at least five years experiencein administrative and establishment matters at the executive orsupervisory level
1 2 3 4 5 6 7
5. Principal Private Secretary *(2004) *Subject to variation dependent on workload Equivalent to Group 'A' post in the Central Government Rs.10,000-325-15,200 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be Not applicable made by theSelection Committee (comprising Chairperson, two members andRegistrar of the Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) with eightyears regular service in the scale of Rs. 6500-10,500 orequivalent;(b) Possessing speed of stenography 100 wpm(English/Hindi)
1 2 3 4 5 6 7
6. Private Secretary 1*(2004) *Subject to variation dependent on workload Equivalent to Group 'B' post in the Central Government Rs. 6500- 200- 10,500 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Account Officer ofthe Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) with three yearsregular service in scale of Rs. 5500-9000 or equivalent; or(iii) with six years regular service in the scale of Rs.5000-8000 or equivalent(iv) with eight years regular servicein the scale of Rs. 4500-700 or equivalent(b) Possessingspeed stenography 100 wpm (English/Hindi)
1 2 3 4 5 6 7
7. Librarian 1*(2004) *Subject to variation dependent on workload Equivalent to Group 'B' post in the Central Government Rs. 6500- 200- 10,500 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Account Officer ofthe Appellate Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) with three yearsregular service in scale of Rs. 5500-9000 or equivalent; or(iii) with eight years regular service in thescale of Rs. 4500-7000 or equivalent(b)(i) possessing adegree in Library Science from a recognised University(ii) 5years experience as Librarian/Assistant Librarian in a reputedLibrary
1 2 3 4 5 6 7
8. Accountant 1*(2004) *Subject to variation dependent on workload Equivalent to Group 'B' post in the Central Government Rs. 5500- 175- 9000 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Account Officer ofthe Appellate Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) with ten yearsregular service in the scale of Rs. 4000-6000 or equivalent; or(b) should be well versed with Accounts/Establishment Administration work etc.
1 2 3 4 5 6 7
9. Assistant 1*(2004) *Subject to variation dependent on workload Equivalent to Group 'B' post in the Central Government Rs. 5500- 175- 9000 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Account Officer ofthe Appellate Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) with ten yearsregular service in the scale of Rs. 4000-6000 or equivalent;
1 2 3 4 5 6 7
10. Personal Assistant 5*(2004) *Subject to variation dependent on workload Equivalent to Group 'B' post in the Central Government Rs. 5500- 175- 9000 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Account Officer ofthe Appellate Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) with eight yearsregular service in the scale of Rs. 4000-6000 or equivalent;(b) Possessing speed of stenography of 100 Wpm (English/Hindi)
1 2 3 4 5 6 7
11. Steno Grade D 1*(2004) *Subject to variation dependent on workload Equivalent to Group 'B' post in the Central Government Rs. 4000- 100- 6000 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Account Officer ofthe Appellate Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) Lower Division Clerk with five yearsregular service in the scale of Rs. 3050-4590 or equivalent;(b) Possessing speed of stenography of 100 Wpm (English/Hindi)
1 2 3 4 5 6 7
12. Cashier 1*(2004) *Subject to variation dependent on workload Equivalent to Group 'C' post in the Central Government Rs. 3050- 75- 4590 Not applicable Not applicable Not applicable
8 9 10 11 12   13 14
Not applicable Not applicable Not applicable Deputation Officers under the Central Government-   Selection will be made by the Selection Committee(comprising Registrar and Administrative-cum-Account Officer ofthe Appellate Tribunal) Not applicable
(a)(i) holdinganalogous posts on regular basis; or(ii) experience of cash and accounts in the Ministry/Department
[Schedule II] [Inserted by Notification No. G.S.R. 39(E), dated 16.1.2017 (w.e.f. 6.2.2004)][See Rule 8(1)]Medical Facilities

1. Definitions. - In this Schedule, unless the context otherwise requires-

(a)"competent authority" means the Chairperson of the Appellate Tribunal and includes any other officer so designated by him in this behalf;
(b)"employee" means any person appointed in accordance with these rules who is on the rolls of the Appellate Tribunal and also includes the employees who have superannuated from the said Tribunal after rendering not less than five years of regular service, having been permanently absorbed in the said Tribunal;
(c)"empaneled hospital and diagnostic centre" means the Government hospitals or diagnostic centers including all recognized private hospitals or diagnostic centers under the Central Government Health Scheme for specialized and general purpose treatment and diagnostic procedures recognized vide Ministry of Health and Family Welfare O.M. No. 24/2001/JD(M)/CGHS/Delhi/CGHS(P), dated 7th September, 2001 as amended from time to time, or any private hospital or diagnostic centre notified or authorized by the Appellate Tribunal;
(d)"family" shall have the same meaning as assigned to in the Central Services (Medical Attendance) Rules, 1944:
Provided that the members of the family shall be treated as dependents only if their income from all sources including pension and pension equivalent to gratuity is less than three thousand five hundred rupees per month:Provided further that the members of the family shall be entitled to medical attendance and treatment even if they do not stay with the employee;
(e)"pay" means basic pay plus non-practicing allowance plus stagnation increment, if any:
Provided that for employees who have superannuated and are eligible for medical facilities, "pay" means the last pay drawn before the superannuation;
(f)"Authorized or Notified Medical Practitioner" means a registered medical practitioner having a degree recognized under the Indian Medical Council Act, 1956 (102 of 1956), or a registered Medical Practitioner holding Degree or Diploma in Ayurveda or Unani or Siddha or Homoeopathy of not less than four years duration from a University or Statutory Board or Council or Faculty of Indian Medicine and Homoeopathy, included in the Schedules to the Indian Medicine Central Council Act, 1970 (48 of 1970) and the Homoeopathy Central Council Act, 1973 (59 of 1973), as the case may be;
(g)words and expressions used in these rules but not defined, and defined in the Act, shall have the same meaning as assigned to them in the Act.

2. Maintenance of list of Authorized Medical Practitioners. - (1) A list of Authorized Medical Practitioners shall be prepared and maintained by Appellate Tribunal, area-wise, on the request of the employees and based on relevant documentary proof including prescription with registration number of the concerned Registered Medical Practitioner.

(2)If an employee is receiving treatment from the out-patient department of an empaneled hospital or Central Government Health Scheme recognized hospital, the attending physician shall be treated as a deemed authorized or Notified Medical Practitioner for the Appellate Tribunal.Indoor Treatment

3. Entitlement of room charges. - (1) The entitlement for room facility, such as General Ward, Semi-private Ward, Private Ward or Day Care, in case of hospitalization shall be the same as may be specified by the Central Government Health Scheme from time to time.

(2)The entitlement for room rent for General Ward, Semi-private Ward, Private Ward and Day Care shall be as per the Central Government Health Scheme rates, as amended from time to time.
(3)The employees of the Appellate Tribunal shall be entitled for medical treatment including the cost of treatment, pathological, radiological, scanning, hospital accommodation, nursing home facilities, etc., as per the package rates prescribed vide Ministry of Health and Family Welfare O.M. No. 24/2001/JD(M)/CGHS/Delhi/CGHS(P) dated 7th September, 2001, as amended from time to time.
(4)The employees of the Appellate Tribunal may get medical treatment in any of the empaneled hospital or diagnostic centre on the advice of Authorized or Notified Medical Practitioner or attending physician, and in case of emergency they may directly go to any private or recognized private hospital or diagnostic centre nearest to their place of residence.
(5)The charges paid for clinical tests, etc, to a private non-recognized hospital or diagnostic centre shall be reimbursable as per rates prescribed for Central Government Health Scheme beneficiaries and where there are no rates prescribed, the expenses incurred shall be reimbursed on actual basis.
(6)If during treatment in an empaneled hospital or diagnostic centre, special nursing becomes necessary, the employee or a member of his family shall be entitled to such special nursing as may be deemed essential for the recovery or for the prevention of serious deterioration in the condition of the patient having regard to the nature of the disease, and the amount to be reimbursed for such special nursing shall be limited to the amount, which is in excess of twenty-five per cent. of the pay of the employee concerned for the period for which special nursing was necessary, for which a certificate from the Medical Officer-in-charge, countersigned by the Medical Superintendent shall be produced.
(7)Package rates for duration of indoor treatment shall be as follows:
(a)12 days for specialized procedure;
(b)7-8 days for other procedures;
(c)3 days for laparoscopic surgery;
(d)1 day for day care or minor procedures (out-patient).

4. Submission of claims. - (1) Final claims for reimbursement of medical expenses for a particular spell of illness shall ordinarily be preferred within three months from the date of completion of the treatments shown in the prescription issued by the attending physician.

(2)All claims for reimbursement shall be accompanied with prescription and cash memos or vouchers duly signed by the Medical Officer indicating the registration number.
(3)The application for medical claims shall be submitted in the Form given at Appendix A.
(4)All expenses on indoor treatment shall initially be met by the employee himself and shall claim for medical reimbursement on completion of the treatment.
(5)Normally the recognized private hospitals or diagnostic centres, who entered into agreement with the Appellate Tribunal, shall charge the rates approved for the package rate and they shall also extend credit facility in emergency cases as specified in the Memorandum of Agreement signed with private hospitals or diagnostic centres to the employees of the Appellate Tribunal undertaking treatment in their hospital or diagnostic centre, and submit the bill for reimbursement as per approved rates to the Appellate Tribunal:Provided that in case of hospital or diagnostics centres insisting for immediate payment of the cost of treatment, room rent, medicines, various test, etc., the Appellate Tribunal may sanction advance payment to the extent of ninety per cent. of approximate expenses as per package rate prescribed for Central Government Health Scheme beneficiaries and issue an account payee cheque in the name of the hospital concerned, and the balance payment shall be made on submission of final claim by the beneficiary.Outdoor Treatment

5. Entitlements. - (1) Officers and staff shall be entitled to the reimbursement of medical expenses on actual basis for non-hospitalization cases, for themselves and their family members including dependents on production of prescription from Authorized or Notified Medical Practitioners along with bills or cash memos of medicines or tests.

(2)In the case of superannuated employees of the Appellate Tribunal, the annual ceiling of the expenses incurred on outdoor treatment shall be as per Central Government Health Scheme package deal rates or maximum of the Level in the respective Pay Matrix of a serving employee holding equivalent post, whichever is lower.

6. Treatment abroad. - For treatment during foreign visit, reimbursement shall be limited to entitlement in accordance with the provisions of the Central Services (Medical Attendance) Rules, 1944.

7. When both husband and wife are Government servants. - Where husband and wife both are employed in the Central Government or State Government or Public Sector Undertakings or Autonomous bodies or Statutory bodies or Local bodies, etc., a joint declaration shall be furnished by the employees to the effect that his or her spouse is not availing medical facility provided by his or her employer.

8. Submission of claims. - (1) The employees are required to prefer the claims within three months from the date of completion of treatment.

(2)The employees are also required to submit the following, namely:-
(i)original prescription with registration number of the Authorized or Notified Medical Practitioner; and
(ii)original bills or cash memos of medicines or tests.
(3)The application for medical claims shall be submitted in the Form given at Appendix B.

9. Other conditions. - (1) Inadmissible medicines as specified in Schedule I and Schedule II of sub-clause (iii) of clause (h) of rule 2 of the Central Services (Medical Attendance) Rules, 1944 are not reimbursable.

(2)The competent authority in the Appellate Tribunal shall be empowered to disallow any claims or part of the claim which does not satisfy the required condition for such claim.
(3)The expenditure on account of reimbursement of medical claims in any month shall be monitored by applying the benchmark of an amount equivalent to one-twelfth of the budgetary provision for medical expenses (for indoor as well as outdoor treatment) for that particular year and in the event of such expenditure exceeding the aforesaid benchmark ceiling in any particular month, the Chairperson of the Appellate Tribunal shall be the competent authority to approve such expenditure in excess of the benchmark ceiling.

10. Interpretation. - Wherever clarification or interpretation or relaxation and extension of any of the provisions of this regulation arise, the Appellate Tribunal may refer the matter to the Central Government and the decision of the Central Government shall be final in such matters.

Appendix - AAppellate Tribunal for ElectricityForm of Application for Medical ClaimsForm of application for claiming refund of medical expenses incurred in connection with medical attendance or treatment of the Employees of Appellate Tribunal for Electricity or their families for treatment in a Hospital:

1. Name and designation of the Employee

(in Block Letters)
(i)Whether married or unmarried
(ii)If married, the place where wife/ husband is employed

2. Pay of the Employee as defined in the Fundamental Rules and any other emoluments which should be shown separately

3. Place of duty

4. Actual residential address

5. Name of the patient and his/ her relationship to the employee

6. Place at which the patient fell ill

7. Details of the amounts claimed

Name of the HospitalCharges for Hospital treatment, indicating separately the charges for-
(i)Accommodation (State whether it was according to the status or pay of the employees and in cases where the accommodation is higher than the status of the employee, a certificate should be attached to the effect that the accommodation to which he was entitled was not a available)
(ii)Diet
(iii)Surgical operation or medical treatment or confinement
(iv)Pathological, Bacteriological, Radiological or other similar tests, indicating -
(a)The name of the hospital or laboratory at which undertaken; and
(b)Whether undertaken on the advice of the Medical Officer in charge of the case at the hospital. If so, a certificate to the effect should be attached.
(v)Medicines
(vi)Special medicines (Cash memos and the Essentiality Certificate should be attached)
(vii)Ordinary nursing
(viii)Special nursing, i.e., nurses, specially engaged for the patient. State whether they are employed on the advice of the Medical Officer in charge of the case at the hospital or at the request of the Employee or patient. In the former case a certificate from the Medical Officer in charge of the case and countersigned by the Medical Superintendent of the Hospital should be attached.
(ix)Ambulance charges - (state the journey - to and fro - undertaken)
(x)Any other charges, e.g., charges for electric light, fan, heater, air-conditioning, etc. State also whether the facilities referred to are a part of the facility normally provided to all patients and no choice was left to the patient.

8. Total amount claimed

9. Less advance taken on

10. Net amount claimed

11. List of enclosures

Declaration to be Signed by the Government ServantI hereby declare that the statements in the application are true to the best of my knowledge and belief and that the person for whom medical expenses were incurred is wholly dependent upon me.DateSignature of the EmployeesAppendix - BAppellate Tribunal for ElectricityForm of Application for Reimbursement of Medical Claim

1. Name and Designation ____________________________________

2. Basic Pay + Dearness Allowance __________________________

3. Name of the patient ______________________________________

and relationship

4. Place at which patient _____________________________________

Fell ill

5. Name of the Doctor/_______________________________________

Claim Details Amount Claimed Amount Admitted
  Rs. P. Rs. P.
a) Consultation Charges:number and dates of consultationsb) Special Consultationsnumber and dates of consultationsc) Pathological Charges:d) Cost of MedicinesS. No. CashMemo No. Date    
Rupees (In words)    
I hereby declare that the statements in the application are true to the best of my knowledge and belief and that the person for whom medical expenses were incurred is wholly dependent upon me.List of encl:Date:Signature of the Employee.