Section 11 in Jammu and Kashmir Consumer Protection Rules, 1987
11. Salaries honorarium and other allowances of the President and Members of the State Commission.
- (i) Where the President of the State Commission is a Sitting Judge of the Hon'ble High Court, he shall enjoy all the benefits which he should have, enjoyed as sitting judge of the Hon'ble High Court where the President not a Sitting Judge of High Court. He shall receive [a salary of [eighty thousand ] [Substituted by SRO-160 dated 11-05-2001.] rupees per mensum:Provided that the amount of pension and commuted portion of pension shall be deducted from such salary.]Other members, if sitting on whole time basis, shall receive a consolidated honorarium of [Rs. 7,500/- 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. "6000/- per month" by SRO 346, dated 29.01.2001. ] or if sitting on part time basis, a consolidated honorarium of Ks. 100/- per day per sitting.[(i-a) In case of such members as are retired Govt. 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 one admissible to Class-I officer of the Government.(iii)The honorarium or the salary, as the case my be, and other allowances shall be defrayed out of the contingency fund of the Govt.
