Section 4 in Maharashtra State Human Rights Commission Rules, 2000
4. Salary.
- There shall be paid to(i)the Chairperson, a salary which is equal to the salary of the Chief Justice of a High Court;(ii)a Member, a salary which is equal to the salary of a Judge of a High Court:Provided that, if the Chairperson or a Member at the time of his appointment is in receipt of or eligible to receive any pension and has elected to draw of receive the pension (other that disability or wound pension), in respect of any previous service under the Government of the Union or of a State, his salary in respect of service as a Chairperson or, as the case may be, a Member, shall be reduced.(iii)by the amount of that pension;(iv)if he had, before assuming office, received in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof by the amount of that portion of the pension; and(v)by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him.
