Section 6 in Jammu and Kashmir Consumer Protection Rules, 1987
6. The salary or honorarium and other allowance payable to the members of the Divisional Form.
- (i) Under sub-section (3) of section 8 where the President of the Divisional Forum is a sitting judge of the Sessions Court, he shall enjoy all the benefits which he should have enjoyed as sitting judge of the Sessions Court. Where the President is not a sitting judge of the Sessions Court, he shall receive an honorarium equivalent to the amount of salary as he was drawing at the time of his retirement minus the pension per month. Other members, if sitting on whole time basis, shall receive a consolidated honorarium of [Rs. 6000/- per month plus conveyance allowance of Rs.1000/- per month, subject to the condition that the members are not provided conveyance facilities Departmentally or at the cost of the Government/Semi-Government] [Substituted for "Rs. 4000 per month" by SRO 346, dated 29.01.2009.] or if sitting on part-time basis, a consolidated honorarium of Rs. 50/- per day sitting.[(i-a) In case of such members as are retired Government servants and sitting on whole-time basis, the pension plus honorarium shall not exceed last pay drawn at the time of retirement.] [Inserted by SRO 196, dated 24-6-1998.](ii)The President and the members shall be entitled to travelling and daily allowances on official tours at the same rates as are admissible to [Class-I] [Substituted by SRO-389 dated 6.10.1989.] Officers of the Government.
