Section 5 in The National Commission For Scheduled Tribes Chairperson, Vice-Chairperson And Members (Conditions For Service And Tenure) Rules, 2004
5. Salaries and allowances.
(1)The Chairperson shall have the rank of a Cabinet Minister and the Vice-Chairperson that of a Minister of State and other Members shall have the rank of the Secretary to Government of India unless otherwise specified.(2)The Chairperson, the Vice-Chairperson and other Members shall be entitled to such salaries and allowances as are admissible to a Secretary to the Government of India:Provided that the Chairperson shall also be entitled to a rent free accommodation.(3)Notwithstanding anything contained in sub-rules (1) and (2), if the Chairperson, Vice-Chairperson or any other Member is a Member of Parliament, or a State Legislature he/she shall not be entitled to any remuneration other than the allowances, defined in clause (a) of Section 2 of the Parliament (Prevention of Disqualification) Act, 1959 (10 of 1959) or as the case may be, other than the allowances, if any, which a Member of the Legislature of the State may, under any law for the time being in force in the State relating to the prevention of disqualification for membership of the State Legislature receive without incurring such disqualification.
