Section 9 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
9. Pension, Gratuity or Provident fund.
(1)In case a serving judge of the Supreme Court or a High Court or a person in the service of the Government is appointed to the post of the Chairperson or Judicial Member or an Expert Member, as the case may be, the service rendered in the Tribunal shall count for pension, to be drawn in accordance with the rules of the service to which he belongs, and he shall also be governed by the provisions of the General Provident Fund (Central Services) Rules, 1960.(2)In all other cases, the Member shall be governed by the provision of the Contributory provident Fund (India) Rules, 1962.(3)Additional pension and gratuity shall not be admissible for service rendered in the Tribunal.
