Section 6 in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
6. Salaries and allowances and other conditions of service of Chairperson and Members of Authority.
(a)The salary and allowances payable to the Chairperson and Members of the Authority shall be as follows:-(i)The Chairperson of the Authority shall be paid a monthly salary equivalent to that of the Chief Secretary of the State Government.(ii)The Members of the Authority shall be paid a salary equivalent to the Principal Secretary of the State Government.(iii)Dearness Allowance and City Compensatory Allowance.-The Chairperson and the Members of the Authority shall be entitled to receive dearness allowance and city compensatory allowance at the rate as are admissible to the Chief Secretary of the State Government or Principal Secretary of the State Government, respectively.(b)Leave.-(i)The Chairperson and Members shall be entitled to thirty days of earned leave for every year of service. The payment of leave salary during the leave shall be as admissible to the Chief Secretary or Principal Secretary in the State Government, as the case may be. The Chairperson or Member shall be entitled to encashment of fifty percent of earned leave to his credit at any time.(ii)Leave sanctioning authority.- Leave sanctioning authority in case of,-(a)the Chairperson of the Authority, shall be the Minister-in-Charge of the Housing Department of the State Government; and(b)the Members of the Authority, shall be the Chairperson;(c)Travelling allowance and daily allowance.-(i)The Chairperson and the Members while on tour (including the journey undertaken or on expiry of his term to proceed to his hometown) shall be entitled to travelling allowances, daily allowance, transportation of personal effects and other similar matters at the same rate as admissible to the Chief Secretary and Principal Secretary of the State Government respectively.(ii)The Chairperson shall be the controlling officer in respect of bills relating to travelling allowances and daily allowances.(d)Domestic official tours.-The Chairperson and Members, while on tour, shall be entitled to the facility of government accommodation in the guest house or inspection bungalows run by the State Government or to hotel accommodation in case Government accommodation is not available, as applicable to the Chief Secretary or Principal Secretary of Government of Maharashtra, as the case may be.(e)Leave travel concession.-The Chairperson and Members shall be entitled to Leave Travel Concession (L.T.C.) at the same rates as admissible to the Chief Secretary and Principal Secretary of the State Government, respectively.(f)Medical facilities.-The Chairperson and Members shall be entitled to medical treatment and hospital facilities as provided to the members of Indian Administrative Service of the corresponding grade in the State Government.(g)Official visits abroad.-The Chairperson and Members shall be entitled to undertake official visits abroad with the prior approval of the Minister-in-charge of the Housing Department and after clearance from Ministry of External Affairs on the points related to political affairs. The daily allowance and provision of accommodation during the period of tour abroad shall be regulated in accordance with the State Government instructions as applicable to the Chief Secretary and Principal Secretary, respectively of the State Government.(h)Conveyance facility.-The Chairperson and Members shall be entitled to conveyance facilities as admissible to the Chief Secretary and Principal Secretary of the State Government respectively.(i)Accommodation to Chairperson and Members.-(i)the Chairperson of the Authority shall be entitled to residential accommodation as admissible to the Chief Secretary of the State Government;(ii)the Member shall be entitled to residential accommodation as admissible to the rank of the Principal Secretary to the State Government drawing an equivalent pay. On demitting office, the Chairperson and Members shall be entitled to retention of residential accommodation for one month, on the same terms and conditions :Provided that if the Chairperson or a Member of the Authority is staying in his own accommodation, he shall be paid a House Rent Allowance at the same rate as admissible to the Chief Secretary and Principal Secretary to the State Government respectively.(j)Telephone facilities. - The Chairperson and Members of the Authority shall be entitled to telephone facilities as admissible to the Chief Secretary and Principal Secretary of the State Government, respectively.(k)Other allowances. - The Chairperson and Members of the Authority shall be entitled to such other allowance as are applicable to the Chief Secretary or Principal Secretary respectively in the State Government.
