Section 4 in The Central Administrative Tribunal (Salaries, Allowances and Conditions of Service of the Officers and Employees) Rules, 2015
4. Conditions of Service.
- The conditions of service of the officers and employees of the Tribunal in the matters of pay, allowances, leave, joining time, joining time pay, provident fund, age of superannuation, travelling allowance and leave travel concession, pension and retirement benefits, medical facilities and other conditions of service shall be regulated in accordance with such rules and regulations as are from time to time applicable to officers and employees of the Central Government belonging to Group 'A', Group 'B' and Group 'C', as the case may be, of the corresponding pay band and grade pay or pay scale of officers and employees of the Central Government.
