Section 5(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) (Terms and Conditions of Service of Chairperson and Members) Rules, 2017
(1)The full time Chairperson shall be entitled to a monthly salary and to such allowances as are applicable to a Chief Secretary to the Government of Andhra Pradesh. In case the full time Chairperson is a pensioner of any State Government or of the Central Government, the monthly salary shall be reduced by amount equal to the pension. In case a portion of the pension has been commuted, the amount to be reduced shall be computed as if it has not been so commuted.
