Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 13 in Delhi Co-Operative Tribunal Rules, 2006

13. [ Pay and increments. [Substituted by the Delhi Co-operative Tribunal (Amendment) Rules, 2009, Rule 8.]

- The Chairman and each member shall receive pay in the scale structure of PB-4 Rs. 37,400-67,000+10,000 (Grade Pay) and earn annual increments, in accordance with the rules applicable to a Joint Secretary to the Government of India belonging to the Indian Administrative Service:Provided that-
(i)the subsequent increment shall be granted on the first day of July every year subject to the condition that he has completed six months in the revised pay structure as on 1st of July as laid down in Rule 10 of the CCS (Revised Pay) Rules, 2008.
(ii)the officer appointed on deputation shall be given an option either to have fixed his pay in the pay scale of the post of Chairman or Member as the case may be, or to draw his own pay scale plus deputation duty allowance as prescribed in FRSR.]