Section 4 in Gujarat State Commission for Protection of Child Rights Rules, 2014
4. Salaries and allowances payable to the Chairperson and Members.
(1)The Chairperson shall be paid per month a lump sum fixed remuneration of Rs. 20,000/- and every Member shall be paid a fixed remuneration of Rs. 10,000/-Provided that where the Chairperson or the Member is a retired Government servant or a retired officer from Semi Government Body or Public Sector Undertaking, or a retired Professor from a University /College or a Recognized Research Institute, the salary payable to him or her together with the pension received shall not exceed the salary as mentioned in this sub-rule :Provided further that where the person appoint as Chairperson or a Member, is on deputation form (Sic from) a Semi Government Organization or a University/College or a Recognized Research Institute, he or she shall get the salary and allowances from the Commission as mentioned in this sub-rule and if this amount is less than the last salary drawn from the parent Organization, then he/she shall get the salary equivalent to last salary drawn from the parent Organization.(2)Chairperson or a Member shall not be entitled to get any pension or gratuity as a service rendered to the Commission.(3)The Chairperson and Members shall be entitled for travelling allowance and daily allowance as admissible to the officers of Class I of the State Government in minimum pay scale.(4)The Chairperson shall certify the attendance in office and tour programme of the Members of the Commission.
