Section 15A in Maharashtra Administrative Tribunal (Salaries, Allowances and Conditions of Services of Chairman, Vice-Chairman and Members) Rules, 1986
Notwithstanding anything contained in rules 4 to 15 of the said rules, the conditions of service and other perquisites available to the Chairman and Vice-Chairman of the Maharashtra Administrative Tribunal shall be the same as admissible to a serving Judge of a High Court as contained in the High Court Judges (Conditions of Service) Act, 1954 (28 of 1954) and High Court Judges (Travelling Allowances) Rules, 1956.]
