Section 3 in The Cyber Regulations Appellate Tribunal (Salary, Allowances And Other Terms And Conditions Of Service Of Presiding Officer) Rules, 2003
3. Salary and allowances
.-The Presiding Officer shall be paid such salary and allowances, as admissible to a Secretary to the Government of India, including all the benefits that a Secretary is entitled to. The Presiding Officer shall be deemed to be public servant as per the section 82 of Information Technology Act, 2000 (21 of 2000):Provided that in the case of appointment of a person as Presiding Officer, who has retired as a Judge of a High Court or who has retired from service under the Central Government or a State Government and who is in receipt of, or has received, or has become entitled to receive any retirement benefits by way of pension, gratuity, employer 's contribution to the Provident Fund or other forms of retirement benefits, the pay of such Presiding Officer shall be reduced by the gross amount of pension or employer 's contribution to the Provident Fund or any other form of retirement benefit, if any, drawn or to be drawn by him:Provided further that in case a retired Judge of a High Court is appointed as Presiding Officer, the terms and conditions of service of such Presiding Officer shall be in accordance with the instructions issued by the Ministry of Finance in respect of appointment of Judges to various Tribunals and in consultation with that Ministry.
