Section 10 in The Administrative Tribunals Act, 1985
10. Salaries and allowances and other terms and conditions of service of Chairman, [* * *] and other Members.
- The salaries and allowances payable to, and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of, the Chairman, [* * *] [[The word " Vice-Chairman" omitted by Act 1 of 2007, Section 9 (w.e.f.19.2.2007). ]] and other Members shall be such as may be prescribed by the Central Government:Provided that neither the salary and allowances nor the other terms and conditions of service of the Chairman, [* * *] [The word " Vice-Chairman" omitted by Act 1 of 2007, Section 9 (w.e.f. 19.2.2007). ] or other Member shall be varied to his disadvantage after his appointment:[Provided further that where a serving Government officer is appointed as a Member, he shall be deemed to have retired from the service to which he belonged on the date on which he assumed the charge of the Member but his subsequent service as Member shall, at his option, be reckoned as a post-retirement re-employment counting for pension and other retirement benefits in the service to which he belonged.] [Inserted by Act 1 of 2007, Section 9 (w.e.f. 19.2.2007).][10-A. Saving terms and conditions of service of Vice-Chairman. - The Chairman, Vice-Chairman and Member of a Tribunal appointed before the commencement of the Administrative Tribunals (Amendment) Act, 2006 shall continue to be governed by the provisions of the Act, and the rules made thereunder as if the Administrative Tribunals (Amendment) Act, 2006 had not come into force:Provided that, however, such Chairman and the Members appointed before the coming into force of Administrative Tribunals (Amendment) Act, 2006, may on completion of their term or attainment of the age of sixty-five or sixty-two years, as the case may be, whichever is earlier may, if eligible in terms of section 8 as amended by the Administrative Tribunals (Amendment) Act, 2006 be considered for a fresh appointment in accordance with the selection procedure laid down for such appointments subject to the condition that the total term in office of the Chairman shall not exceed five years and that of the Members, ten years.] [Inserted by Act 1 of 2007, Section 10 (w.e.f. 19.2.2007).]
