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State of Uttar Pradesh - Section

Section 254 in The U.P. Co-operative Societies Rules, 1968

254. [ [Rule 254 Substituted by Notification No. 1884/XLIX-1-94-7(10)-94, vide U.P. Co-operative Societies (Twenty Seventh Amendment) Rules, 1995, dated 5.6.1995.]

(a)The scales of pay admissible to the Chairman and the members shall be such as may be determined by the State Government from time to time.Pay- (b) The scale of pay at the commencement of the Uttar Pradesh Co-operative Societies (Seventy Seventh Amendment) Rules, 1995, are as follows:
(1)Pay:
Name of the post Scale of Pay
(a) Chairman Rs. 5,900-200-6;700
(b) Members Rs. 4,500-150-6,700
Provided that the salary of a person appointed as the Chairman or a member who has retired as a District Judge, or who has retired from service under the State Government shall not be less than the salary paid or payable to him at the time of such retirement:Provided further that the aforementioned pay of a person referred to in the first proviso who is in receipt of or has become entitled to receive any retirement benefit by way of pension, shall be reduced by the gross amount of pension, including commuted portion of pension, if any.
(2)The Chairman and a member shall receive dearness allowance and other allowances appropriate to their pay at the rate admissible to Group 'A' Officers of the State Government.
(3)A person on appointment in the Tribunal as the Chairman or a member shall be entitled to such leave and connected benefits as are admissible to Group 'A' Officer of the State Government.
(4)Every person appointed to the Tribunal as the Chairman or a member shall be entitled to pension and gratuity as per rules applicable to Group 'A' Officer of the State Government read with the provision to Rule 253.
(5)The Chairman or a member shall be entitled, to subscribe to the General Provident Fund at 'his option and in case of his so opting shall be governed by the provisions of General Provident Fund (Uttar Pradesh) Rules, 1985, as amended form time to time:Provided that if a Chairman or a member was member of Higher Judicial Service or an All India Service immediately before his joining the Tribunal, he shall be governed by the rules which were applicable to him immediately become joining the Tribunal.
(6)Travelling allowances. - The Chairman or a member while on tour or on transfer (including the Journey undertaken to join the Tribunal or on the expiry of his term with the Tribunal to proceed to his home town) shall be entitled to the travelling allowance, transportation of personal effects and other similar matters at the same scales and at the same rates as are admissible to Group 'A' Officer of the State Government drawing similar pay.
(7)Accommodation. - Every person appointed in the Tribunal as Chairman or a member shall be provided with a rent free accomodation of a type admissible to an officer equivalent to his rank in the State Government:Provided that if any such accomodation is not provided by the Government, or the Chairman or the member does not avail himself of the accomodation referred to above, he shall be reimbursed actual house rent paid by him upto the maximum limit of Rs. Two thousand per mensum:Provided further that if the Chairman or a member is residing in the accommodation owned by him or by his/her spouse, he shall be entitled to house rent allowance admissible as per rules of the State Government in this regard.
(8)Facility of the conveyance. - The Chairman shall be entitled to a staff car and each member shall be entitled to conveyance allowance of Rs. six hundred per mensum.
(9)Facility of medical treatment. - The Chairman or a member shall be entitled to medical treatment and hospital facilities as provided in the Uttar Pradesh Medical Attendance Rules, 1946 and the orders of the State Government issued in this behalf from time to time.
(10)Residuary provisions. - The condition of service of the chairman or a member for which there is no express provision in these rules shall be determined by the rules and orders for the time being applicable to him at the time of retirement or to group 'A' officers of the State Government.]