Section 10 in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011
10. Scale and Fixation of Pay.
(1)The scales of pay applicable in respect of each post shall be such as are set out in Schedule I.(2)The pay of an employee shall be fixed in the manner specified for the employees of Central Government drawing equivalent grade Pay.(3)Entitlement of Dearness Allowance, House Rent allowance, Transport Allowance, Deputation Allowance, City Compensatory Allowance, Leave Travel Concession, Leave, Travelling Allowance/Daily Allowance shall be as applicable to the employees drawing equivalent grade Pay in the Central Government.(4)Entitlement of residential telephone and reimbursement of newspapers bills shall be as specified by the Central Government, from time to time, for the employees drawing equivalent grade Pay.(5)Pension or Provident Fund - The employees shall continue to be governed by the provisions of Pension or Provident Fund as applicable in the lending organisation and the Authority shall have no liability on this account.
