Section 7 in The National Highways Tribunal (Salaries, allowances and other terms and conditions of service of Presiding Officer) Rules, 2005
7. Pension and Provident Fund.
(1)The rules made by the Central Government to regulate the salary, allowances, Provident Fund and other conditions of service of an officer of the Central Government in the scale of pay of a Presiding Officer shall be applicable to the Presiding Officer as they apply to such officer of the Central Government.(2)In case a serving Judge or an officer of the Central Government or State Government is appointed on the post of Presiding Officer, the service rendered by him as such Judge or officer, as the case may be, shall be counted for the purposes of his pension, gratuity and other retirement benefits and in case he was entitled for the benefit of added years of service as such Judge or officer under the rules applicable to him, he shall also be entitled for such benefit on his appointment as a Presiding Officer.
