(1)In case of existing/retired officer of any Government/Public Sector Undertaking.(a)In case of existing government servant to be appointed upon the post of chairperson or member, the salaries and allowances payable shall be same as paid on deputation.(b)If the Chairperson or Member, at the time of his/her appointment is, in receipt of a pension, in respect of his/her pervious service under the Government of India or under any State Government, his/her salary for the post of the Chairperson or Member, shall be reduced by the amount of the pension including any portion of pension which was commuted.
