Section 3 in The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006
3. Pay and service conditions.
(1)A person nominated as a member of the National Authority shall exercise his option to choose either.(a)Pay (less pension in the case of a retired officer), dearness allowance, accommodation, medical facilities, travelling allowance, leave travei concession as admissible to a Secretary to the Government of India and leave as admissible to a Government servant under the Central Civil Services (Leave) Rules, 1972; or(b)Pay, daily allowance as admissible to a Union Minister of State and pension (without dearness relief in the case of retired officer), accommodation medical facilities, travelling allowance as admissible to a Union Minister of State in accordance with the provision of the Ministers (Allowances, Medical Treatment and Other Privileges) Rules, 1957, made under the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), and leave as admissible to a temporary Government servant under the Central Civil Services (Leave) Rules, 1972, but without the facility of leave travel concession:Provided that the option once exercised shall be final.(2)A member of the National Authority, who is designated as the Vice-Chairperson of the National Authority under sub-section (3) of Section 3, shall be entitled to pay and daily allowance, as admissible to a Union Minister, who is a member of the Cabinet, and pension (without dearness relief) and in the case of member who is a retired officer, accommodation, medical facilities and travelling allowance as admissible to a Union Cabinet Minister in accordance with the provisions of the Minister (Allowance, Medical Treatment and Other Privileges) Rules, 1957, made under the Salaries and Allowances of Ministers Act, 1952 (58 of 1952).
