11. Salaries, honorarium and other allowances of the President and Members of the National Commission. - [(1) The President of the National Commission shall be entitled to salary, allowances and other perquisites as are available to a sitting Judge of the Supreme Court.
(1-A) The other Members of the National Commission appointed on whole-time basis shall be entitled to the following honorarium and other allowances with effect from the 1st day of April, 2006, namely:-(a)the Members shall be paid twenty-three thousand rupees per month by way of honorarium:Provided that the Members, who are retired Judges of High Courts or retired Secretaries to the Government of India shall have the option to either receive consolidated honorarium of twenty-three thousand rupees per month or receive remuneration of last pay drawn less pension;(b)a woman who has not held an office of profit earlier, on appointment as a Member shall be entitled to a pay in the scale of Rs. 24050-26000 per month alongwith other benefits;(c)the Members shall be provided with Government accommodation or receive house rent allowance of [twenty five thousand rupees per month] [in lieu thereof; [ Substituted by G.S.R. 462(E), dated 4.8.2006, for sub-rule (1) (w.e.f. 4.8.2006). Earlier it was substituted by G.S.R. 67(E), dated 11.2.2005 (w.e.f. 11.2.2005).](d)the Members shall be paid conveyance allowance at the rate of ten thousand rupees per month, if no chauffeur driven government vehicle is provided in which event one hundred fifty litres of petrol shall be supplied or the price therefor shall be paid.[ Explanation .-For the purpose of this clause, if the members are not provided with chauffeur driven Government vehicle or if the members do not opt for hired vehicle in lieu of conveyance allowance, the members shall be paid conveyance allowance per month at the rate of ten thousand rupees and the cost of one hundred fifty litres of petrol;](e)[ the Members shall be entitled to one thousand free calls for the telephone installed at their residence, with STD and ISD facilities; and [Substituted by G.S.R. 462(E), dated 4.8.2006, for sub-rule (1) (w.e.f. 4.8.2006). Earlier it was substituted by G.S.R. 67(E), dated 11.2.2005 (w.e.f. 11.2.2005).](f)the Members shall be entitled to fifteen days casual leave in a year.](2)[The Members] [Substituted by G.S.R. 462(E), dated 4.8.2006, for " The President and the Members" (w.e.f. 4.8.2006).] shall be entitled to travelling and daily allowances on official tours at the same rates as are admissible to group "A" Officers of the Central Government.[* * *] [ Sub-Rule (2-A) omitted by G.S.R. 462(E), dated 4.8.2006 (w.e.f. 4.8.2006).](3)The honorarium or the salary, as the case may be, and other allowances shall be defrayed out of the Consolidated Fund of India.
