Section 26 in Kerala Consumer Protection Rules, 2005
26. Salary, honorarium, other allowances and the conditions of service of the President and Members of the State Commission.
(1)The President of the State Commission shall be entitled to salary, allowances as are admissible to a sitting Judge of the High Court, if appointed on whole-time basis or to an honorarium of rupees 1000 (Rupees one thousand only) per day for each sitting if appointed on part-time basis.(2)The other members, if appointed on whole-time basis, shall receive a consolidated honorarium of rupees 15,000 (Rupees fifteen thousand only) per month or if appointed on part-time basis, an honorarium of rupees 700 (Rupees seven hundred only) per day for each sitting:Provided that in the case of members having judicial background, the salary, other allowances and the conditions of service shall be the same applicable to the sitting/retired District judges appointed on full-time.(3)The President shall be entitled to traveling and daily allowance for the official tour undertaken by him at the same rates as are admissible to a sitting judge of the High Court and shall be entitled to travel by air in executive class.(4)The other members of the State Commission shall be entitled to traveling and daily allowances for the official tour conducted by them at the same rates as are admissible to a Class I Officer of the State Government.(5)The members shall receive a monthly conveyance allowance of rupees 2,000 (Rupees two 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)The President or 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 the services of the members of the State Commission 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 the other members of the State Commission shall be defrayed out of the Consolidated Fund of the State.(9)A member of the State Commission other than the President and members having judicial background 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 State Commission 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.
