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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2) in Kerala Consumer Protection Rules, 2005

(2)The other members, if appointed on whole-time basis, shall receive a consolidated honorarium of rupees 15,000 (Rupees fifteen thousand only) per month or if appointed on part-time basis, an honorarium of rupees 700 (Rupees seven hundred only) per day for each sitting:Provided that in the case of members having judicial background, the salary, other allowances and the conditions of service shall be the same applicable to the sitting/retired District judges appointed on full-time.