Section 7(1) in Gujarat Consumer Protection Rules, 1988
(1)The President of the State Commission shall receive the salary of the Judge of the High Court if appointed on whole-time basis or consolidated honorarium of Rs. 200 per day for the sitting if appointed on part-time basis. Other members, if sitting on whole-time basis, shall receive a consolidated honorarium of [Rs. 20,000] [Substituted 'Rs. 15,000' by Notification No. GTH/2014/38, dated 1.12.2014 (w.e.f. 18.2.1988).] per month and if sitting on part-time basis, a consolidated honorarium of Rs. 150 per day for the sitting.[Provided that in case where a person, as provided under clause (b) and explanation thereunder of sub-section (1) of section 16 of the Consumer Protection Act, 1986 is appointed as the full time Judicial Member of the State Consumer Redressal Commission on or after 26/03/2013, he shall receive monthly salary and other benefits as per Finance Department's Resolutions No. PGR/102012/68/Pay Cell (P), dated 26/03/2013, No. PGR/102014/91/Pay Cell (P), dated 15/7/2014 and No. PGR/102014/92/Pay Cell (P), dated 18/10/2014. However, no temporary increase on pension shall be admissible to the re-employed pensioner during the currency of the appointment.] [Added by Notification No. GTH/2015/30/CPA/102013/480323/D, dated 22.12.2015 (w.e.f. 18.2.1988).]
