Section 26 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
26. Salary and allowances payable and other terms and conditions of service of Chairperson and Members of Appellate Tribunal.
(1)The salaries and allowances payable to the Chairperson and Members of the Appellate Tribunal shall be as follows,-(a)the Chairperson shall be paid a monthly salary equivalent to the last drawn salary by such person, as a Judge of a High Court;(b)the Member shall be paid a monthly salary equivalent to the salary drawn at the maximum of the scale of pay of Additional Secretary to the Government of India:Provided that any person who has held a post with the Government, senior than that of Additional Secretary to the Government of India, prior to becoming a Member, he shall be paid a monthly salary corresponding to the post at which he retired.(2)The Chairperson and every other Member shall be entitled to thirty days of earned leave for every completed year of service.(3)The other allowances and conditions of service of the Chairperson and the other Member shall be such as may be determined by the appropriate Government from time to time.
