Section 7 in The National Green Tribunal (Manner of Appointment of Judicial and Expert Members, Salaries, Allowances and other Terms and Conditions of Service of Chairperson and other Members and Procedure for Inquiry) Rules, 2010
7. Salary and allowances.
(1)(a)The Chairperson shall be entitled to amorality salary and to such allowances as are admissible to a sitting judge of the Supreme Court;(b)the Judicial Member shall be entitled to a monthly salary and to such allowances as are admissible to a sitting judge of a High Court;and(c)the Expert Member shall be entitled to a monthly salary and to such allowances as are admissible to a Secretary to the Government of India :Provided that in case a person appointed as the Chairperson or a Member, as the case may be, is in receipt of any pension, the pay of such person shall be reduced by the gross amount of pension drawn by him :Provided further that the Chairperson or a Member, as the case may be, shall be entitled to draw allowances on the original basic pay before such fixation of pay.(2)Deputation from parent service on appointment. - An Expert Member who on the date of his appointment to the Tribunal, was in service under the Central Government or a State Government, can opt for appointment either by direct recruitment or on deputation basis and in the case of a sitting Judge of the Supreme Court or a High Court who is appointed as the Chairperson or the Judicial Member, as the case may be, his service in the Tribunal shall be treated as actual service within the meaning of sub-clause (i) of clause (b) of paragraph 11 of Part D of the Second Schedule to the Constitution.
