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State of Kerala - Section

Section 15 in Kerala Consumer Protection Rules, 2005

15. Salary, honorarium, other allowances and the conditions of service of the President and members of the District Forum.

(1)The President of a District Forum shall be entitled to salary and allowances at the following rates, namely: -
(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.
(2)The other members of the District Forum, if appointed as full time members, shall be entitled to a consolidated honorarium of rupees 10,000 (Rupees ten thousand only) per month. If appointed as part-time members, they shall be entitled to an honorarium of rupees 500 (Rupees five hundred only) per day for each sitting.
(3)The members of the District Forum shall be entitled to traveling and daily allowances for the official tour, if any, undertaken by them at the same rates as are admissible to a Class I Officer of the State Government. The President of the District Forum shall sanction such tour.
(4)The President of a District Forum, if appointed on full time basis, shall be entitled to the leave admissible, including surrender of earned leave, as per the provisions of the Kerala Service Rules relating to the leave rules as applicable to contract/provisional employees appointed for a period of five years or less. The service shall however not count for the purposes of pension etc.
(5)The members of the District Forum shall receive a monthly conveyance allowance of rupees 1000 (Rupees one thousand only). The members, who are separately entitled to any other kind of conveyance allowance or provided with Government vehicle, shall not be eligible for conveyance allowance. Conveyance allowance shall not be drawn during leave or holidays prefixed or suffixed to leave. Conveyance allowance shall not be drawn for the days for which regular traveling allowance is drawn.
(6)Any Member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administration of any organization which has been the subject of any proceedings under the Act during his tenure for a further period of five years from the date on which he ceases to hold such office, without the prior permission of the Government.
(7)The terms and conditions of services of the members shall not be varied to their disadvantage during their tenure of office.
(8)The salary or honorarium, as the case may be, and other allowances of the President and other members of the District Forum shall be defrayed out of the Consolidated Fund of the State.
(9)A member other than the President of the District Forum shall be eligible for casual leave of twenty days in a calendar year with honorarium, subject to the condition that the members shall attend office on all working days and during the specified office hours:Provided that such leave shall be sanctioned by the President of the District Forum to its members.
(10)Leave shall not be claimed as a matter of right. When the exigencies of service for the dispensation of justice so require, discretion to refuse or revoke leave of any description is reserved with the authority empowered to grant it.
(11)Casual leave exceeding five days at a stretch, excluding holidays, shall not be counted for honorarium.