30. Terms of pay, allowances and service conditions of the Chairman and Members.
(1)The Chairman will hold office for a period of five years from the date of assuming his Office, or till he attains the age of 70 (Seventy) years.(2)Every member will hold office for a period of five years from the date of assuming his office, or till he attains the age of 70 (Seventy) years.(3)The Chairman or a Member may, at any time, relinquish his post by a signed communication addressed to Secretary/ Principal Secretary, Department of , Revenue & Land Reforms, Government of Bihar.(4)The Chairman or a Member may be removed following the procedure prescribed in Section 7 of the Act.(5)(a)The pay, allowances and service conditions of the Chairman shall be the same as that of the Judge of the Patna High Court:Provided, The pay and allowances of the Chairman shall not be less than the pay and allowances admissible against the post held previously by the Chairman, immediately preceding appointment to the Tribunal.(b)The pay, allowances and service conditions of a Member shall be the same as that of the Principal Secretary to the Government of Bihar:Provided, the pay and allowances of a Member shall not be less than the pay and allowances admissible against the post held previously by the Member, immediately preceding appointment to the Tribunal.
