Section 393 in The Competition Commission of India (Salary, Allowances and other terms and Conditions of Service of Chairperson and other members) Rules, 2003
393.
In exercise of the powers conferred by clause (d) of sub-section (2) of section 63, read with sub-section (1) of section 14, of the Competition Act, 2002 (12 of 2003), the Central Government hereby makes the following rules regulating the salary and allowances payable to, and other terms and conditions of service of, Chairperson and Members of the Competition Commission of India, namely:-
