Section 28 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
28. Service conditions of Presiding Officer, Registrar and other employees of the Land Acquisition, Rehabilitation and Resettlement Authority.
(1)The salary and other service conditions of the Presiding Officer of the Land Acquisition, Rehabilitation and Resettlement [Authority] [Notified vide G.O. Ms. No. 305 Rev & DM Department dated 20-9-2017] shall be as follows:-(a)if the Presiding Officer is a serving District Judge, his salary and other service conditions shall continue to be in accordance with the relevant service rules applicable to him in the post of District Judge;(b)if the Presiding Officer is a retired District Judge, his salary shall be the last pay drawn by him while he was in service minus the pension he is drawing from time to time. He shall not be entitled for any pension towards the service rendered by him as the Presiding Officer of the Authority. The other service conditions applicable to the post of District Judge shall mutatis-mutandis applicable to him;(c)if the Presiding Officer is a legal practitioner, he shall be paid the pay and other allowances in the minimum scale of pay applicable to the post of District Judge (entry level). He shall not be entitled for any pension. The other service conditions applicable to the post of District Judge shall mutatis-mutandis applicable to him.(2)The Registrar and other employees of the Authority shall be appointed on deputation from other Government departments and their salary, allowances and other conditions of service shall continue to be in accordance with the relevant service rules applicable to them in their parent department.
