Section 8(1) in Haryana Value Added Tax Rules, 2003
(1)The scales of pay and other service conditions of the members of the Tribunal shall be such as may be decided by the Government:Provided that the substantive pay drawn by a retired person at the time of retirement or its equivalent in the revised scale of pay in force at the time of his appointment as a member of the Tribunal less the amount of gross monthly pension, shall be protected.Explanation. - The words "gross monthly pension" as used in this rule shall mean pension plus pension equivalent to death-cum-retirement gratuity and commuted pension.
