(1)The Chairman and other members who are Government officers shall be entitled to the emoluments, allowances and benefits as applicable to them in their parent department.(2)An officer of the Board if appointed as Chairman or member shall be entitled to the emoluments, allowances and benefits applicable to him as officer of the Board.(3)The Chairman and the members mentioned under sub-rules (1) and (2), except the ex-officio members, shall, in addition to the above, draw special pay as follows-(a)Chairman-Rs. 500.00 per month(b)Member-Rs. 400.00 per month(4)The remuneration, allowances arid benefits in case of a Chairman or other members to whom sub-rules (1) and (2) of this rule do not apply shall be as may be fixed by the Board with the prior approval of the Government.
