Section 21(a) in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
(a)Regular Appointment. - In the case of regular recruitment the selected candidate will be placed in the appropriate pay scale. If the selected candidate is a Government servant his pay will be fixed at the appropriate point in the pay scale for which he has been selected. If the selected candidate is from the private sector his pay will be fixed at the lowest of the scale for which he has been selected. At the discretion of the Commission some or all of the following benefits may be provided to the employment -(i)Dearness Allowance - As admissible to equivalent Government servants of the Government of U.P.(ii)HRA - As admissible to equivalent Government servants of the Government of U.P.(iii)CCA - As admissible to equivalent Government servants of the Government of U.P.(iv)LTC/Home Travel - As admissible to equivalent Government servants of the Government of U.P.(v)Medical Facilities - As admissible to equivalent Government servants of the Government of U.P.(vi)[ Provident Fund - The defined contribution pension system implemented vide Vitta (Samanya) Anubhag-3, Notification No. G-3-379/X-2005-301(9)-2003, dated March 28, 2005 shall apply to the employees of the Commission however, for employees absorbed in the services of the Commission, who were availing the benefits of Pension-cum-GPF system in their parent department/organization on the pattern of State Employees/Central Government Employees, shall continue to get all those benefits as before during their service in the Commission and for pensionary purposes, their service in the parent department/organization shall be eligible on the same conditions, which are applicable on State Employees. The Commission shall be responsible for payment of pension of such employees] [Substituted by Notification No. UPERC/Secy./SR/2006-1508, dated 19.05.2006, published in the U.P. Gazette, dated 19.05.2006.](vii)Leave Provisions - Leave shall be admissible as per State Government Rules.(viii)TA/DA - As per State Government Rules.(ix)Residential Telephone - As admissible to equivalent Government servants of the Government of U.P.
