Section 6 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
6. Salaries and other allowances and terms and conditions of the Chairperson and members of the Grievance Redressal and Dispute Resolution Committee.
(1)The Chairperson of the Committee shall receive the salary, allowances and other perquisites as are admissible to a sitting Civil Judge (Senior Division), if appointed on whole-time basis, or an honorarium of rupees two thousand per day on the day of sitting, if appointed on a part-time basis.Provided that where a retired person who has been a Civil Judge or Judicial Magistrate is appointed as Chairperson on a whole-time basis he shall receive remuneration as per the last pay drawn minus pension along with allowances.(2)A member of the Committee shall receive a consolidated amount of rupees twenty five thousand if appointed on a whole-time basis, or an honorarium of rupees one thousand five hundred per day on the day of sitting, if appointed on part time basis. In addition a member appointed on a whole time basis will also be entitled to receive transport allowance of rupees seven thousand per Month:Provided that where a retired Government / Municipal Officer is appointed as a member on a whole-time basis, he will have the option to receive the last pay drawn minus pension alongwith allowances.(3)The Government may remove from the office of the Chairperson and Members of the Committee if he:-(a)has been adjudged an insolvent, or(b)has been convicted of an offence which, in the opinion of the Government, involves moral turpitude, or(c)has become physically or mentally incapable of action as such Chairperson or Member, as the case may be or(d)has acquired such financial other interests as is likely to affect prejudicially his functions as the chairperson or a Member, as the case may be or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.Provided that the Chairperson or Member shall not be removed from his office on the grounds specified in clauses (d) and (e) above except on an inquiry held by the Government in accordance with such procedure as it may specify in this behalf.(4)The terms and conditions of the service of the Chairperson and Members of the Committee shall not be varied to their disadvantage during their tenure of office.(5)The tenure of the Chairperson and Members of the Committee shall be five years or till they attain the age of 65 years whichever is earlier
