Section 4 in The Delhi Development Authority Rules, 1958
4. Salaries, Allowances, etc, of whole time paid members [Section 56(2)(c)].
- The salaries, allowances and conditions of service of the whole time paid members of the Authority shall be such as may be determined by the Central Government at the time of their appointment:Provided that as respects any matter which is not specifically so determined by the Central Government, the rules applicable to the other staff of the Authority shall also apply to the whole time members of the Authority.
