Section 4 in The Competition Commission Of India (Number Of Additional, Joint, Deputy Or Assistant Director-General Other Officers And Employees, Their Manner Of Appointment, Qualification, Salary, Allowances And Other Terms And Conditions Of Service) Rules, 2009
4. Conditions of service .-(1) The conditions of service of the Director--General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General and any other category of employees in the matter of leave, joining time, joining time pay, age of superannuation, traveling allowance and leave travel concession shall be regulated in accordance with such rules and regulations as are, from time to time, applicable to officers and employees of the Central Government drawing similar pay scales.
(2)The Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General shall be eligible for general pool accommodation till a separate office and residential complex for the Commission is constructed.(3)The Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General on deputation, who are Government employees and have been allotted residential accommodation under general pool shall be eligible to retain the facility of Government residential accommodation.(4)The Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General not allotted accommodation shall be eligible for House Rent Allowance as admissible to officers and employees of the Central Government drawing similar pay scales.(5)The Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General including those on deputation while in service with the Commission shall be entitled to medical facilities as specified in Schedule II.(6)(i)The Director-General, Additional, Joint, Deputy or Assistant Director--General and officers and other employees of the office of Director-General appointed on deputation, shall continue to be governed by Provident Fund Schemes as are applicable to them in their parent Ministry or Department or organisation;(ii)The Commission shall recover contribution towards provident fund from such Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General and remit the amount immediately to the lending Ministry or Department or organisation.(iii)Any loss of interest on account of late remittance shall be borne by the Commission.(7)The Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General other than those on deputation shall be entitled Group Insurance as per the scheme to be formulated by the Commission in consultation with the Central Government:Provided that in the case of the Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General appointed on deputation, shall continue to be governed by the Group Insurance Schemes as are applicable to them in their parent Ministry or Department or organisation.(8)(i)The Commission shall recover contribution towards the insurance schemes from such Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General and remit the amount immediately to the lending Ministry or Department or organisation.(ii)Any loss of interest on account of late remittance shall be borne by the Commission.(9)The Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General who are not on deputation shall be governed by the new pension scheme.(10)The Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General who are on deputation shall be eligible for pension and retirement benefits, if any, as are available to them in their parent organisation.
