Section 5 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) (Terms and Conditions of Service of Chairperson and Members) Rules, 2017
5. Pay.
(1)The full time Chairperson shall be entitled to a monthly salary and to such allowances as are applicable to a Chief Secretary to the Government of Andhra Pradesh. In case the full time Chairperson is a pensioner of any State Government or of the Central Government, the monthly salary shall be reduced by amount equal to the pension. In case a portion of the pension has been commuted, the amount to be reduced shall be computed as if it has not been so commuted.(2)The full time Chairperson shall not be entitled to any sitting fee for attending the meeting of the Authority.(3)The part-time Chairperson and Members shall be entitled to receive an allowance of ten thousand rupees and eight thousand rupees respectively, for attending a meeting of the Authority.
