Section 4 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
4. Salary, allowances and other terms and conditions of service of Chairman and Members of the Tribunal.
(a)The Chairman shall continue to receive the salary and allowances for which he is entitled as a member of the State Judicial Service.(b)The member referred to in clause (b) of rule 3 appointed from the State Civil Services shall continue to receive the salary and allowances for which he is entitled as an Officer of the State Civil Service.(c)Selection of a member referred to in clause (c) of rule 3 shall be made by a Board headed by the Secretary to Government incharge of the administrative department concerned as Chairperson; an Islamic Scholar of repute; and the Chairman of Bar Council of Tamil Nadu or a member of Bar Council of Tamil Nadu nominated by the Bar Council of Tamil Nadu as members.(d)Orders governing the pay and other allowances including the conditions of service of the members referred to in clause (c) of rule 3 will be issued separately at the time of appointment.
