The Telecom Regulatory Authority Of India (Salaries, Allowances And Other Conditions Of Service Of Chairperson And Whole-Time Members) Rules, 2000
Published vide G.S.R. 566(E), dated 26.6.2000.
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(a) "Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);
(b) "Authority" means the Telecom Regulatory Authority of India established under sub-section (1) of section 3 of the Act;
(c) "Chairperson" means the Chairperson of the Authority appointed under sub-section (3) of section 3 of the Act;
(d) "Member" means a whole-time Member of the Authority appointed under sub-section (3) of section 3 of the Act;
(e) All other words and expressions used herein but not defined shall have the same meanings respectively assigned to them in the Act.
3. (i) Salaries and allowances . - (a) The Chairperson shall be paid a salary of Rs. 30,000 per month (fixed).(b) The Member shall be paid a salary of Rs. 26,000 per month (fixed).
(c) Dearness Allowance and City Compensatory Allowance . - The Chairperson and a Member shall be entitled to draw dearness allowance and city compensatory allowance at the rate applicable to a Group "A" officer of the Central Government drawing an equivalent pay:
Provided that in case of appointment of a person as the Chairperson or a Member who has retired from the service under Central Government or State Government and who is in receipt of, or has received or has become entitled to receive any retirement benefits by way of pension, gratuity, employers contribution to the Contributory Provident Fund or other forms of retirement benefits, the pay of such Chairperson or Member, shall be reduced by the gross amount of pension or employers contribution to the Contributory Provident Fund or any other form of retirement benefits, if any (except pension equivalent of gratuity), drawn or to be drawn by him: Provided further that if a person who has retired from any service including service under Central Government or State Government, Public Sector Undertakings and/or Autonomous Bodies is appointed as the Chairperson or a Member, he shall be entitled to receive dearness allowance at the same rate as applicable to a Group "A" officer of the Central Government drawing an equivalent pay, but he shall not be entitled to receive dearness relief on pension during the period he holds office as such Chairperson or a Member. (ii) Leave . - The Chairperson or a Member shall be entitled to thirty days of earned leave for every year of service. The payment of leave salary during leave shall be governed by rule 40 of the Central Civil Service (Leave) Rules, 1972. The Chairperson or Member shall be entitled to encashment of fifty per cent of earned leave to his credit at any time. (iii) Provident Fund - The Chairperson and a Member shall be entitled to subscribe to [the Telecom Regulatory Authority of India Contributory Provident Fund which shall be governed by the Telecom Regulatory (Contributory Provident Fund) Rules, 2003.] (iv) Travelling Allowance and Daily Allowance . - The Chairperson and a Member shall be entitled to travelling allowance and daily allowance for transportation of personal effects while on tour or on transfer (including the journey undertaken to join the Authority or on the expiry of his term with the Authority to proceed to his home-town), at the same rates as applicable to Group "A" Officer of the Central Government drawing an equivalent pay. (v) Domestic official tours . - The Chairperson and a Member, while on tour, shall be entitled to the facility of Government accommodation in guest houses or inspection bungalows run by the Central Government, wherever available, on payment of normal rent at outstations, as applicable to Group "A" Officers of the Central Government drawing an equivalent pay. In case Government accommodation is not available while on domestic official tour, the Chairperson and a Member shall be entitled to stay in India Tourism Development Corporation hotels on a reimbursement basis and wherever India Tourism Development Corporation hotels are not available, in other hotels on reimbursement basis, re-imbursement in both cases being limited to lodging charges only, and on a single room occupancy basis. (vi) Leave Travel Concession . - The Chairperson and a Member shall be entitled to leave travel concession at the same rate as applicable to Group "A" officers of the Central Government drawing an equivalent pay. (vii) Medical Facilities . - The Chairperson and a Member shall be entitled to medical treatment and hospital facilities, as provided in the Central Government Health Scheme and at places where the Central Government Health Scheme is not in operation, the Chairperson and a Member shall be entitled to facilities as provided in the Central Services (Medical Attendance) Rules, 1944. (viii) Official Visits Abroad . - The Chairperson and a Member shall be entitled to undertake official visits abroad with the prior approval of the Minister of the Government of India in-charge of the Department of Telecommunications and after clearance from Ministry of External Affairs on the points relating to political affairs. The daily allowance and provision accommodation during the period of tour abroad shall be regulated in accordance with the Government instructions as applicable to officers of equal grade in the Government of India. Indian Missions abroad shall take care of arrangements and extend facilities as applicable to Group "A" officers of the Central Government drawing an equivalent pay. (ix) Conveyance facility . - The Chairperson and a Member shall be entitled to conveyance facilities at par with those available to a Group "A" Officer of the Central Government drawing an equivalent pay. (x) Accommodation . - (a) The Chairperson is entitled to rent free furnished residential accommodation at the rates specified by the Central Government from time to time for this purpose or house rent allowance at the rate of twelve-and-a-half per cent of his pay in lieu thereof; and(b) a Member shall be entitled to residential accommodation as applicable to Group "A" Officers of the Central Government drawing an equivalent pay.
On demitting office, the Chairperson and Member shall be entitled to retention of residential accommodation for one month, on the same terms and conditions.
4. Oath of Office and Secrecy . - Every person appointed to be the Chairperson and Member shall, before entering upon their office, make and subscribe an Oath of Office and Secrecy, in the Forms I and II annexed to these rules. 5. Interpretation . - If any question arises relating to the interpretation of these rules the same shall be referred to the Central Government for its decision. 6. Residuary provision . - Matters relating to the terms and conditions of service of the Chairperson or a Member with respect to which no express provision has been made in these rules, shall be referred by the Authority to the Central Government for its decision, and the decision of the Central Government thereon shall be applicable to the Chairperson or Member, as the case may be. 7. Power to relax . - The Central Government shall have [power to relax, after recording in writing the reasons thereof, any provision] of these rules in respect of Chairperson on any other Member.FORM I
(See rule 4)
FORM OF OATH OF OFFICE FOR THE CHAIRPERSON/MEMBERS OF THE
TELECOM REGULATORY AUTHORITY OF INDIA
I,..............................having been appointed as the Chairperson/Member (cross out portion not applicable)solemnly affirm and do swear in the name of GOd I will faithfully and conscientiously discharge my duties as the Chairperson/Member (cross out portion and applicable), of the Telecom Regulatory Authority of India,to the best of my ability, knowledge and judgement, without fear or favour, affection or ill-will.(Name of the Chairperson/Member)
TELECOM REGULATORY AUTHORITY OF INDIA
Dated :FORM II
(See rule 4)
FORM OF OATH OF SECRECY FOR THE CHAIRPERSON/MEMBERS OF THE
TELECOM REGULATORY AUTHORITY OF INDIA
I,.............................having been appointed as the Chairperson/Member (cross out portion not applicable) do solemnly affirm and swear in tne name of God that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as the Chairperson/Member (cross out portion not appalicable), of the said Telecom Regulatory Authority of India, except as may be required for the due discharge of my duties as the Chairperson/Member (cross out portion not applicable).(Name of the Chairperson/Member)
TELECOM REGULATORY AUTHORITY OF INDIA
Dated :