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State of Punjab - Act

The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006

PUNJAB
India

The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006

Rule THE-PUNJAB-STATE-ELECTRICITY-REGULATORY-COMMISSION-CHAIRPERSON-AND-MEMBERS-SALARIES-ALLOWANCES-AND-OTHER-TERMS-AND-CONDITIONS-OF-SERVICE-RULES-2006 of 2006

Published on 30 May 2006
Commenced on 30 May 2006
[This is the version of this document from 30 May 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006Published vide Punjab Government Notification No. 8/2/98-PE2/8312, dated 30th May, 2006Department of Power (Energy Branch)No. 8/2/98-PE2/8312. - In exercise of the powers conferred by clauses (d) and (e) of Section 180 read with sub-sections (2) and (3) of Section 89 of the Electricity Act, 2003 (Central Act 36 of 2003), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules, regulating the salaries, allowances and other terms and conditions of service of the Chairperson and Members of the Punjab State Electricity Regulatory Commission, namely:-

1. Short title and Commencement.

(1)These rules may be called the Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006.

(2)They shall come into force on and with effect from the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires :-

(a)"Act" means the Electricity Act, 2003 (Central Act 36 of 2003);

(b)"Chairperson" means the Chairperson of the Commission;

(c)"Commission" means the Punjab State Electricity Regulatory Commission;

(d)"Form" means a form appended to these rules;

(e)"Member" means a member of the Commission; and

(f)"State Government" means the Government of the State of Punjab in the Department of Power.

3. Status, pay and allowances and other perquisites of the Chairperson..

- [Section 89(2)] - The Chairperson shall be entitled to the same status, pay, allowances and other conditions of service regarding rent free accommodation, conveyance facilities, leave travel concession, medical facilities and other perquisites as are admissible to the judge of the High Court of Punjab and Haryana :Provided that if, the Chairperson at the time of his appointment was in receipt of a pension or being eligible for that, elected to draw a pension (other than disability or wound pension) in respect of any previous service under the Central Government or a State Government, his salary in respect of service as a Chairperson, shall be reduced :-

(a)by the amount of that pension;

(b)if he had, before assuming office, received in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof by the amount of that portion of the pension; and

(c)by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him.

4. Salary and allowances and other benefits of Members.

- [Section 89(2)] - The members shall be entitled to receive such salary and allowances, as may be admissible to the Financial Commissioner Grade Officers of the Indian Administrative Services posted in the State of Punjab :Provided that if, the Member at the time of his appointment was in receipt of a pension or being eligible for that, elected to draw, a pension (other than disability or wound pension) in respect of any previous service under the Central Government or a State Government, his salary in respect of any service as a Member, shall be reduced -

(a)by the amount of that pension;

(c)by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him.

5. Accommodation for Members.

- [Section 89(2)] - (1) A member shall be entitled to a Government accommodation as per his status. In the event of non-availability of Government accommodation, he may hire a private accommodation by himself and the State Government, shall pay an amount of Rs. 10,000/- or the amount of rent actually paid by him for hiring such accommodation, whichever is less.

(2)In case, a Member does not avail of the facility of Government accommodation, he shall be entitled to get an amount of Rs. 10,000/- in lieu of such accommodation or rent.

6. Transport.

- [Section 89(2)] - (1) Each Member shall be provided with a staff car and a driver. However, if he wishes to use his personal car and driver, he shall be granted an additional allowance of Rupees 5,000/- per month in lieu of the staff car, petrol and the driver.

(2)The Members shall be entitled to use Government vehicles for private purpose on the same analogy as is admissible to the Financial Commissioners of the State of Punjab.

7. Travel Allowance.

- [Section 89(2)] - (1) For journey performed on duty within or outside the State of Punjab, but within the territory of India, or at the time of appointment or retirement, the Members shall be entitled to draw such travelling allowance and daily allowance, as are admissible to the Financial Commissioner Grade Officers of the State of Punjab.

8. Medical Treatment.

- [Section 89(2)] - The Medical Treatment to a member and his family members shall be provided in accordance with the rules which, for the time being, apply to the Financial Commissioner Grade Officer of the State of Punjab.

9. Sumptuary Allowance.

- [Section 89(2)] - The Member shall be entitled to a sumptuary allowance at the rate of Rs. 1,000/- per month.

10. Leave.

- [Section 89(2)] - (1) The Members shall be entitled to such earned, casual and other kind of leave, as are admissible to the Financial Commissioner Grade officer of the State of Punjab.

(2)The Chairperson and Members shall be paid in cash equivalent to the leave at their credit at the time of conclusion of their term with the Commission, subject to the condition, that, -

(a)the admissibility of such payment shall be limited to a maximum period of one hundred and fifty days earned leave;

(b)the cash so admissible, shall become payable on conclusion of his term with the Commission and be paid in lump-sum as one time settlement; and

(c)the rate of leave salary and dearness allowance admissible under this rule, shall be the same as is admissible to the Financial Commissioner Grade Officer of the State of Punjab on the date of retirement.

11. Authority competent to grant leave.

- [Section 89(2)] - The power to grant or refuse leave to the Chairperson or a member and to revoke or curtail the leave granted to him, shall vest in the Governor of the State of Punjab.

12. Pension.

- [Section 89(2)] - The Chairperson and Members shall not be entitled to any pensionary benefits for the period of service rendered in the Commission.

13. Oath of the Office.

- [Section 89(3)] - (1) The Chairperson and the Members shall, before assuming office, allegiance and secrecy in the forms 'A', 'B' and 'C' respectively before the Power Minister, Punjab.

(2)In case, there is President rule at any stage in the State of Punjab, then in such a situation, the Chairperson and Member shall, before assuming office, take an oath of office, allegiance and secrecy in the forms 'A', 'B' and 'C', respectively before the Chief Secretary to Government of Punjab.

14. Miscellaneous.

- [Section 89(3)] - In respect of any matter, which is not specified in these rules, the condition of service of the Chairperson and Members shall respectively, be governed by the rules and orders for the time being applicable to the Judges of the High Court of Punjab and Haryana and Financial Commissioners of the State of Punjab.

15. Repeal and Saving.

- The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2001 are hereby repealed :Provided that any order issued or any action taken under the rules so repealed, shall be deemed to have been issued or taken under the corresponding provisions of these rules.Form 'A'Oath of Office(See rule 13)I ________________, appointed as Chairperson/Member of the Punjab State Electricity Regulatory Commission do hereby solemnly declare, that I will be faithfully, perform the duties of my office to the best of my ability, knowledge and judgment.Oath taken before me.Dated,_______________ Chandigarh.Form 'B'Oath of Office(See rule 13)I _______________, appointed as Chairperson/Member of the Punjab State Electricity Regulatory Commission do hereby solemnly affirm that I will faithful and bear true allegiance to India and to the Constitution of India as by law established and that I will loyally carry out the duties of my office.Oath taken before me.Dated,_______________ Chandigarh.Form 'C'Oath of Office(See rule 13)I _____________, appointed as Chairperson/Member solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter, which shall be brought under my consideration or shall become known to me as Chairperson/Member of the Punjab State Electricity Regulatory Commission, except as may be required for due discharge of my duties as Chairperson/Member or as may be specially permitted by the Governor of the State of Punjab.Oath taken before me.Principal Secretary to Government of Punjab,Department of Power.Dated,_______________ Chandigarh.

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