Section 13 in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019
13. Remuneration.
(1)The Chairperson and Members shall be eligible to receive a consolidated remuneration of Rs.65,000/- and Rs. 60000/- per month respectively. They shall also be entitled for TA/DA while out on duty as eligible to Class I officers of the rank of Deputy Secretary of Level 12 in the Central Government. They shall also be entitled for 12 days Casual Leave in a calendar year.Notwithstanding, the Commission reserves the right to enhance the consolidated remuneration of Chairperson and Member upto 10% per annum after evaluating various performance parameters assigned by the Commission.(2)The pay and allowances and other conditions of service of the Member from amongst the serving officer shall be the same as he shall be otherwise entitled while in service along with Deputation allowance as admissible.(3)The pay and allowances and other benefits and terms and conditions of appointment of the Member shall not be varied to his disadvantage after appointment.
