Section 5 in The Inland Waterways Authority Of India Rules, 1986
5. Salary.
(1)Unless specified otherwise at the time of appointment, the salary and allowances payable to the Chairman, Vice-Chairman and a member shall be-(1)Chairman: As applicable to the officers of the Central Government of the rank of Additional Secretary to the Government of India.(2)Vice-Chairman: As applicable to the officers of the Central Government of the rank of Joint Secretary to the Government of India.(3)Full time Member: As applicable to the officers of the Central Government of the rank of the Joint Secretary to the Government of India.(2)In case any member is in receipt of any superannuation pension at the time of his appointment, the pay of such member shall be reduced by the amount be receives in the form of pension including pension equivalent of gratuity.(3)The salary of a member shall not be varied to his disadvantage during the period he holds the office as a member.
