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Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2001
Published vide Punjab Government Notification No. 8/2/98-IPE- 4/12785, dated 25th June, 2001
Pu788
Department of Power
No. 8/2/98-IPE-4/12785. - In exercise of the powers conferred by section 57 read with sub-section (2) of section 19 of the Electricity Regulatory Commissions Act, 1998 (Central Act No. 14 of 1998), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules, regulating the salaries, allowances and other terms and conditions of service of the Chairperson and members of the Punjab State Electricity Regulatory Commission namely : 1. Short title and commencement. - (1) These rules may be called the Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2001. (2) They shall come into force on and with effect from the date of their publication in the Official Gazette. 2. Definitions. - (1) In these rules, unless the context otherwise requires, -(a) "Act" means the Electricity Regulatory Commission Act, 1998;
(b) "Chairperson" means the Chairperson of the Punjab Electricity Regulatory Commission;
(c) "Section" means the section of the Act; and
(d) "State Government" means the Government of the State of Punjab in the Department of Power.
(2) The words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Act. 3. Status, Pay and Allowances and other pre-requisites of Chairperson. - The Chairperson shall be entitled to the same status, pay, allowances and other conditions of service regarding rent free accommodation, conveyance facilities, leave travel concession, medical facilities and other pre- requisites as are admissible to a Judge of the High Court of Punjab and Haryana : Provided that if, the Chairperson at the time of his appointment was in receipt of, or being eligible for that, elected to draw, a pension (other than disability or wound pension) in respect of his any previous service under the Central Government or a State Government, his salary in respect of service as a Chairperson, shall be reduced :-(i) by the amount of that pension;
(ii) if he had, before assuming office, received in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof by the amount of that portion of the pension; and
(iii) by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him.
4. Salary and allowances and other benefits of Members. - The Members shall be entitled to receive such salary and allowances, as may be admissible to the Financial Commissioner Grade Officers of the Indian Administrative Services posted in the State of Punjab : Provided that if, the Member at the time of his appointment, was in receipt of, or being eligible for that, elected to drawn, a pension (other than disability or wound pension) in respect of his any previous service under the Central Government or a State Government, his salary in respect of service as a member, shall be reduced :(i) by the amount of that pension;
(ii) if he had, before assuming office/received, in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof by the amount of that portion of the pension; and
(iii) by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him.
5. Accommodation for Members. - (1) A Member shall be entitled to a Government accommodation as per his status. In the event of non-availability of Government accommodation, he may hire a private accommodation by himself and the State Government shall pay an amount of Rs. 10,000 or the amount of rent actually paid by him for hiring such accommodation, whichever is less. (2) In case, a Member does not avail the facility of Government Accommodation, or does not hire any private accommodation, even then he shall be entitled to get an amount of Rs. 10,000 in lieu of such accommodation or rent. 6. Transport. - (1) Each Member shall be provided with a staff car and a driver. However, if they wish to use their personal car and driver, they shall be granted an additional allowance of Rs. 5,000 P.M. in lieu of the staff car, petrol and the driver. (2) The Members shall be entitled to use Government vehicles for private purpose on the same analogy as is admissible to the Financial Commissioner of the State of Punjab. 7. Travel Allowance. - (1) For journey performed on duty within or outside the State of Punjab, but within the territory of India, or at the time of appointment or retirement, the Members shall be entitled to draw such travelling allowance, as are admissible to the Financial Commissioner Grade Officer of the State of Punjab. 8. Medical Treatment. - The Medical treatment to a member and his family shall be provided in accordance with the rules which, for the time being, apply to the Financial Commissioner Grade Officer of the State of Punjab. 9. Sumptuary Allowance. - The Member shall be entitled to a sumptuary allowance at the rate of Rs. 1,000 per month. 10. Leave. - (1) The Members shall be entitled to such earned, casual and other leave as are admissible to the Financial Commissioner Grade Officers of the State of Punjab. (2) The Chairperson and members shall be paid cash equivalent to leave salary and dearness allowance thereon in respect of the period of earned leave at their credit at the time of conclusion of their term with the Commission, subject to the conditions, that -(a) the admissibility of such payment shall be limited to a maximum period of one hundred and fifty days' earned leave;
(b) the cash so admissible, shall become payable on conclusion of his term with the Commission and be paid in lump sum as one time settlement; and
(c) the rate of leave salary and dearness allowance admissible under this rule, shall be the same as is admissible to a Financial Commissioner Grade Officer of the State of Punjab on the date of retirement.
11. Authority, Competent to Grant Leave. - The power to grant or refuse leave to the Chairperson or a member and to revoke or curtail leave granted to him, shall vest in the Governor of the State of Punjab. 12. Pension. - The Chairperson and Members shall not be entitled to any pensionary benefits for the period of service rendered in the Commission. 13. Miscellaneous. - In respect of any mater, for which no special provision has been made in these rules, the condition of service of a person serving as Chairperson or Member, shall respectively, be governed by the rules and orders for the time being applicable to the Judges of the High Court of the Punjab and Haryana and Financial Commissioners of the State of Punjab.
