Section 35 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
35. Salary and allowances payable and other terms and conditions of service of Chairperson and Members of the Appellate Tribunal.
(1)The salaries and allowances payable to the Chairperson and Members of the Appellate Tribunal shall be as follows:(a)The Chairperson shall be paid a monthly salary equivalent to the last drawn salary by such person, as a Judge of a High Court;(b)The whole-time Member shall be paid a monthly salary equivalent to the last drawn salary at the post held by such person, prior to his appointment as a Member of the Appellate Tribunal;(c)Every full-time Member, who is not a servant of the Government, shall be paid a monthly salary equivalent to the Additional Secretary to the Government of India;(d)Every part-time Member, who is not a servant of the Government, shall be paid a sitting fee for each day he attends the meetings of the Appellate Tribunal as may be determined by the government, from time to time.(2)The Chairperson and every other Member shall be entitled to thirty days of earned leave for every year of service.(3)The other allowances and conditions of service of the Chairperson and the whole time Member shall be as admissible to a Judge of High Court or Additional Secretary to Government on India as the case may be-Provided that such entitlement shall not be less than what he is otherwise eligible in case of serving Government servant.(4)The term of office of the Chairperson and the Members shall be such as provided in Section 47.
