Section 124 in Kerala Goods and Services Tax Rules, 2017
124. Appointment, salary, allowances and other terms and conditions of service of the Chairman and Members of the Authority.
(1)The Chairman and Members of the Authority shall be appointed by the Central Government on the recommendations of a Selection Committee to be constituted for the purpose by the Council.(2)The Chairman shall be paid a monthly salary of L 2,25,000 (fixed) and other allowances and benefits as are admissible to a Central Government officer holding posts carrying the same pay:Provided that where a retired officer is selected as a Chairman, he shall be paid a monthly salary of L 2,25,000 reduced by the amount of pension.(3)The Technical Member shall be paid a monthly salary of L 2,05,400 (fixed) and shall be entitled to draw allowances as are admissible to a Government of India officer holding Group 'A' post carrying the same pay:Provided that where a retired officer is selected as a Technical Member, he shall be paid a monthly salary of L 2,05,400 reduced by the amount of pension.(4)The Chairman shall hold office for a term of two years from the date on which he enters upon his office, or until he attains the age of sixty- five years, whichever is earlier and shall be eligible for reappointment:Provided that person shall not be selected as the Chairman, if he has attained the age of sixty-two years.(5)The Technical Member of the Authority shall hold office for a term of two years from the date on which he enters upon his office, or until he attains the age of sixty-five years, whichever is earlier and shall be eligible for reappointment:Provided that person shall not be selected as a Technical Member if he has attained the age of sixty-two years.
