Section 27 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
27. [ Remuneration payable to Chairman and members of Pepsu Land Commission. [Punjab Government notification No. 4265-ARI(II)-59/5239, dated the 24th November, 1959.]
- The Chairman and members of the Commission shall be paid remuneration for the performance of their duties under sub-section (3) of section 32-P of the Act according to the following scale -(i)where a retired Judge of the High Court is appointed as Chairman or a retired officer is appointed as member of the Commission, he shall be paid two hundred rupees or one hundred rupees, respectively, for each day on which the commission meets or transacts business :Provided that the total amount payable for a month shall not exceed the pay drawn by him immediately before retirement minus gross pension.(ii)In addition to the remuneration mentioned in clause (i), there shall be paid to the Chairman Travelling and Daily Allowances, at the rate admissible to a Judge of the High Court and to the member at the rate admissible to him on the pay drawn by him before retirement;(iii)where a working Judge of the High Court is appointed as Chairman or a working Officer is appointed as member of the Commission, he shall be paid his pay and also Travelling and Daily Allowances on tour rates as admissible under the rules ;(iv)where non-official is appointed as member of the Commission he shall be paid one hundred rupees for each day on which the Commission meets or transacts business, provided that the total amount payable for a month shall not exceed Rs. 1,000 :[Provided further that an honorarium at the rate of Rs. 100 for every additional sitting exceeding 15 shall be paid to the non-official member if the Commission meets, or transacts business for full 20 days in a month and if the Commission meets or transacts business for less than 20 days in a month, the rate of honorarium after 15 sittings shall be Rs. 60 per day;](v)in addition to the remuneration mentioned in clause (iv), there shall be paid Travelling and Daily Allowances to the non-official member at the rate admissible to Class I Officer of the Punjab Government under the Punjab Civil Services Rules, Volume III.]
