Section 6C in The U.P. Consumer Protection Rules, 1987
6C. Salaries/Remunerations of the whole-time President and Members of the State Commission.
(1)President of the State Commission shall receive the salary, allowances and other perquisites as are admissible to a sitting Judge of the High Court of the State.(2)A whole-time Member of the State Commission shall be paid a remuneration equivalent to the pay at minimum of the scale of pay of Special Secretary in the State Government and other allowances as admissible:Provided that serving Government servants appointed on deputation basis shall be entitled to salary and allowances under the provisions applicable to deputationists. Fixation of pay of the persons retired from Government Service, appointed to the posts of President or Member on whole-time basis, shall be on the basis of the pay last drawn reduced by the amount of pension.
