Section 59A(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)Salary, Allowances, Pension and other perquisites payable to the Chairman and Member of the Tribunal in the case of retirement during the term of appointment in the Tribunal. - When, Chairman or Member of the Tribunal, at the time of his appointment as such is a District Judge or a Departmental Member and during his tenure of Chairman or Member, he retires from the post of a District Judge, or from the Co-operative Department, as the case may be, in accordance with the terms and conditions applicable to him prior to his appointment as Chairman or Member, he shall continue as such till the completion of his tenure, for which he has been appointed and from date of retirement he shall be entitled to the last pay drawn and dearness pay and dearness allowance, interim relief and such other benefits appropriate to the last pay at the rates admissible from time to time to a District Judge, or to an officer of the Co-operative Department, minus pension (including any portion of pension which may have been commuted) and the pension equivalent of other retirement benefits if any as his pay and allowances.
