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[Section 15]
[Entire Act]
State of Kerala - Subsection
Section 15(1) in Kerala Consumer Protection Rules, 2005
| (a) if he is a sitting judge | Same salary and allowances to which he isentitled to as a District Judge |
| (b) if he is a personqualified to be appointed as District Judge and is appointed-(i) on full time basis | Minimum of the pay in the scale of payadmissible to the District Judge plus allowances attachedthereto. |
| (ii) on part-time basis | An honorarium of rupees 750 (Rupees sevenhundred and fifty only) per day for each sitting |
| © if he is a retired District Judge,appointed on full time basis | Last pay drawn, in the scale of pay of theDistrict Judge plus allowances attached thereto, less the amountof pension including dearness relief to which he is entitled to,or an honorarium of rupees 15, 000 (Rupees fifteen thousand only)per month, whichever is higher. |