- The Chairman shall be entitled to the following remuneration:(i)[ Pay in the scale of Rs. 13000-50015000 plus dearness allowance prescribed from time to time by the Central Government.] [Amended vide Notification No. 648(E) dated 12.11.1997][Provided that if any officer of the Government is appointed as Chairman, he shall be entitled to such pay and allowances as per admissible under the rules applicable to him.] [Amended vide Notification No. 924(E) dated 20.11.1987](ii)[ Unfurnished accommodation suitable to his status on deduction of ten percent of his basic pay or the standard rent as may be determined by the Food Corporation of India whichever is less. In case furnished accommodation is provided, hire charges @ 21/2% of his pay for the furnishings provided by the Corporation (cost of which shall not exceed Rs. Forty thousand) shall be recovered.] [Amended vide Notification No. 648(E) dated 12.11.1997][Provided that if the Chairman, voluntarily forgoes the salary to which he is entitled under clause (i), he shall be eligible for free unfurnished accommodation suitable to his status.] [Added vide Notification No. GSR 78(E) dated 15.2.1972](iii)[ Free use of car for official purposes (journeys from residence to office being treated as official purposes) and for private purposes also upto one thousand kilometer limit per month. Use of official car for private purposes shall be restricted to the Headquarter town where the Chairman is stationed. Log Book(s) maintained in respect of staff car(s) used by Chairman shall be closed at the end of every month and a summary prepared in the Log Book(s) showing details of journeys for official and private purposes. Charges for private use in excess of one thousand kilometer limit in a month shall be recovered at he appropriate kilometer rate fixed by the Corporation from time to time.] [Amended vide Notification No. 924(E) dated 20.11.1987](iv)[ travelling and daily allowances for journeys on tour as specified in rule 7; and [Amended vide Notification No. GSR 1415 dated 14.9.1967](iva)travelling allowances on transfer as is admissible to the highest category of officers in the whole time employment of the Corporation.](v)other allowances and benefits (such as City Compensatory allowances, reimbursement of medical charges, membership of the Contributory Provident Fund) as are admissible to the highest category of officers in the whole-time employment of the Corporation;(vi)[ Such leave as is admissible to the highest category of officers in the whole-time employment of the Corporation. If any leave admissible to Chairman under this clause.] [Amended vide Notification No. GSR 413 dated 25.6.1977](a)is refused due to requirement of public interest, he may be granted after the expiry of his term the amount of leave so refused subject to the maximum of 120 days; and(b)is not availed of by the Chairman during his term of office, he shall be entitled to carry forward such leave in the event of his being re-appointed under sub-rule (4) of rule 3.Provided that if an officer of Government is appointed as Chairman, he shall be entitled to such leave, provident fund and other benefits as are admissible under the rules applicable to him.
