(1)The Chairman of the Tribunal appointed under rule (2) of rule 70 shall be entitled to draw the salary in his respective cadre in regular pay scales alongwith such other allowances as may be fixed by the State Government from time to time, subject to usual terms of deputation as applicable to him.(2)The Member appointed under sub rule(2) of rule(4) shall be entitled to draw the salary in his respective cadre in regular pay scales along with such other allowances as may be fixed by the State Government from time to time, subject to usual terms of deputation as applicable to him as a Government Servant.(3)The terms and conditions of appointment including salary and allowances payable to the Member appointed Under Sub-rule (3) rule 71 shall be fixed by the Government by notification, separately.
