Section 8 in Bihar Commission for Protection of Child Right Rules, 2010
8. Salaries and allowances of the Members of the Commission.
(1)Save as otherwise provided in Section 20 of the Act, the Chairperson shall be paid salary equivalent to the salary of the Chief Secretary to the State Government and every other member shall be paid salary equivalent to that of a secretary to the State Government. Provided that where the Chairperson that where the chairperson or any other member is a retired government servant, semi-government body, public sector undertaking or recognized research institution benefits or both received by him shall be exceed to the last pay drawn.(2)If the Chairperson or a Member is in service of the State Government, his salary shall be regulated in accordance with the rules applicable to him.(3)Dearness allowance: The Chairperson and every other Member shall receive Dearness Allowance appropriate to their pay at the rates admissible to officers of the equivalent rank of the State Government.(4)Compensatory (city) allowance: The Chairperson and every other member shall receive Compensatory city allowance appropriate to their pay at the rates admissible to officers of the equivalent rank of the State Government.(5)Leave:The Chairperson and every other member shall be entitled to leave as follows;(a)Earned leave, half-pay leave and commuted leave at the rates admissible to officers of the equivalent rank of the State Government.(b)Extraordinary leave at the rates admissible to officers of the equivalent rank of the State Government(6)Leave sanctioning authority :-(a)The State Government shall be the authority competent to sanction leave to the chairperson.(b)The chairperson shall be authority to sanction leave to every member and the Secretary.(c)The Secretary shall be the authority to sanction leave to any officer or any other employee of the Commission(7)Travelling Allowance:-(a)The Chairperson and every other member shall be entitled to draw travelling allowances and daily allowances at the rates admissible to draw travelling allowance and daily allowances at the rates admissible to officers of the equivalent rank of the State Government(b)The Chairperson and every other member shall be his own controlling officer in respect of his bills relating to travelling allowances and daily allowances.
