Section 7 in The National Commission For Protection Of Child Rights Rules, 2006
7. Salaries and allowances .-(1) Save as otherwise provided in section 6, the Chairperson shall be paid salary equivalent to the salary of the [Secretary] to the Government of India and every other Member shall be paid salary equivalent to that of a [Additional Secretary] [Substituted by Notification No. GSR 207 (E) dated 24.3.2014] to the Government of India:
Provided that where the Chairperson or any other Member is a retired Government servant, Semi-Government body, public sector undertaking or recognised research institution, the salary payable together with the pension or pensionary value of the terminal benefits, or both, received by him shall not exceed to the last pay drawn.(2)The salary and allowances payable to, and the other terms and conditions of service of the Member-Secretary and the other officers and other employees appointed for the purpose of the Commission shall be such as may be determined by the Central Government from time to time.(3)If the Chairperson or a Member is in service of the Central Government or a State Government, his salary shall be regulated in accordance with the rules applicable to him.
