Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT AFFILIATED COLLEGES SERVICES TRIBUNAL (TERMS AND CONDITIONS OF SERVICES OF PERSONS CONSTITUTING THE TRIBUNAL) RULES, 1982 CONTENTS 1. Short title 2. Term of person constituting Tribunal 3. Conditions of service of person constituting Tribunal GUJARAT AFFILIATED COLLEGES SERVICES TRIBUNAL (TERMS AND CONDITIONS OF SERVICES OF PERSONS CONSTITUTING THE TRIBUNAL) RULES, 1982 In exercise of the powers conferred by sub-section ( 1) read with clause (a) of sub-section (2) of section 17 of the Gujarat Affiliated Colleges Services Tribunal Act, 1982 (Gujarat 9 of 1982) and in supersession of Government notification, Education Department No. USG-4281-KH-1, dated the 11th May, 1982 the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Affiliated Colleges Services Tribunal (Terms and conditions of services of person Constituting the Tribunal) Rules, 1982. 2. Term of person constituting Tribunal :- The person constituting the Tribunal shall hold office for a period of two years on and with effect from the date on which he takes over the charge of office. 3. Conditions of service of person constituting Tribunal :- The following shall be the conditions of service of the person constituting the Tribunal:- (1) He shall be paid a remuneration of Rs. 3500 per month less pension admissible to him and also less pension equivalent of gratuity. He shall also be entitled to payment of allowances admissible to him as a Judge of the Gujarat High Court and shall be Governed by the Conditions of Service applicable to him as a Judge of the Gujarat High Court. (2) He shall be entitled to a suitable residential accommodation for his residence during the period he holds the office of the Tribunal. (3) He shall be allowed to join the Contributory Provident Fund in accordance with the provisions of the Government Notification, Finance Department No. GHI/PER/2470-1002-CH, dated the 7th January, 1971 subject to the condition that the Contributory Provident Fund shall be payable only on his completion of two years' service after re-employment. 1 [(4) If a Government servant is appointed as a person constituting the Tribunal, he shall continue in his General Provident Fund account.] 1. Added by Noti. No. GA/SH/46/USG/4286/KH-1 dt. 14-12-1987- Gujarat Govt. Gaz., Ex. Pt-IV-B dt. 15-12-1987 P. 238.