Section 21(b) in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
(b)Contract Staff. - (i) In the case of direct recruitment on contract basis a consolidated amount will be determined in each case separately for each year of the contract. The consolidated amount would remain fixed for the duration of the contract. It will be determined taking into account the pay and the other monetary benefits/allowances available at the corresponding scale indicated in Appendix I. For candidates just fulfilling the minimum qualifications, generally the minimum of the applicable scale will be used for this purpose. The Commission may consider determining this amount by including suitable number of additional increments in the scale for persons possessing qualification/experience greater than the minimum requirement, or having an exceptional background in terms of educational background and/or experience. In determining the consolidated emoluments the Commission will take into account the increments that become applicable in the indicative scale over the duration of the contract. Where the Commission decides to extend the contract or to reappoint the person on contract, without going through the process of fresh recruitment, similar principles will be adopted in determining the consolidated package.(ii)If persons retired from Government/PSU service arc engaged on contract their pay shall be fixed taking into consideration their pension etc. as per State Government Rules.(i)Dearness Allowance(ii)HRA(iii)CCA(iv)LTC/Home Travel(v)Medical(vi)Provident Fund(vii)Leave Provisions(viii)TA/DA(ix)Residential telephone(x)Newspaper(xi)Any other allowance applied to regular employees(iii)The determination of the consolidated amount payable to a person appointed through direct recruitment on contract basis against a vacant post, described above, would be done with due regard to the eligibility and qualifications of the candidate and the need to maintain parity with deputationists in that scale, keeping in mind that on contractual basis, there is no escalation in the compensation on account of inflation or increments over the contract period and may include, at the discretion of the Commission :
