Section 10 in National Medical Commission (Manner of Appointment and Nomination of Members, their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2019
10. Contributory Provident Fund.
(1)The Chairperson of the Commission shall be governed by the provisions of the Contributory Provident Fund Rules (India), 1962 where no option to subscribe under the General Provident Fund (Central Services) Rules, 1960 is available.(2)The Chairperson of the Commission shall not be entitled to additional pension and gratuity for the service rendered by them in the Commission.
