Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Electricity Regulatory Commission (Conditions of Service of Members) Rules, 2003 CONTENTS 1. Short title and commencement 2. Definitions 3. Pay and allowances to the Chairperson and Members 4. Dearness allowance and compensatory local allowance 5. Leave 6. Leave sanctioning authority 7. Accommodation 8. Conveyance 9. . 10. Allowance on foreign tour 11. Leave Travel Concession 12. Medical treatment 13. Telephone facilities 14. Expenses on meetings 15. Other allowances 16. Gratuity and Pension 17. Miscellaneous Gujarat Electricity Regulatory Commission (Conditions of Service of Members) Rules, 2003 In exercise of the powers conferred by clause (a) of sub-sec. (2) of Sees. 64 read with sub-Sec. (4) of Sec. 7 of the Gujarat Electricity Industry (Reorganisation and Regula- tion) Act, 2003 (Guj. 24 of 2003), the Government of Gujarat hereby makes the following rules, namely 1. Short title and commencement :- (1) These rules may be called the Gujarat Electricity Regulatory Commission (Conditions of Service of Members) Rules, 2003. (2)They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context requires otherwise. (a)"Act" means the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (b)"Commission" means the Gujarat Electricity Regulatory Commission established under Sec. 3 of the Act. (c)"Compensatory Local Allowance" means an allowance granted to a member to meet personal expenditure necessitated by special circumstances or the duty which he performs. (d)"Government' means the Government of Gujarat. (e)"Member" means the member of the Commission and include the Chairperson thereof. 3. Pay and allowances to the Chairperson and Members :- (1) The Chairperson shall be paid a salary of Rs. 26,000/- (Rupees twenty six thousand only) per month. (2) A member shall be paid monthly Salary in the Pay Scale of Rs. 22,400-525-24,500 : Provided further that the Government may depending upon the circumstances and solely at its discretion allow the salary of a member to be fixed at Rs. 26,000/- per month : Provided further that a member who holds charge of the office of Chairperson for a minimum period of thirty days or more, shall be paid a special pay at the rate of 5% (five per cent) of the presumptive pay of the post of the Chairperson in addition to his salary as a member. (3) When a member has held the post in any service under the Government of India or the Government of any State in India. The sum total of his pay and allowances and the amount of pension due to him shall not exceed the amount of last pay drawn by him while he was in such service. 4. Dearness allowance and compensatory local allowance :- (1) A member shall be entitled to dearness allowance at the rate admissible to the officers of the corresponding grade of the Government; Provided that a member drawing his service pension shall not be entitled to any temporary increase in the dearness allowance in his pension during the period he draws dearness allowance under these rules (2) A member shall be entitled to compensatory local allowance at the rate admissible to the officers of the corresponding grade of the Government. 5. Leave :- (1) The member shall be entitled to casual leave as permissible to the officers of the corresponding grade of the Government. (2) The member shall be entitled to earned leave, half pay leave, commuted leave and extra-ordinary leave as permissible to officers of the corresponding grade of the Government in accordance with the Revised Gujarat Civil Service (Leave) Rules, 2002 as amended from time to time. (3) The member shall be entitled for the benefit of leave encashment as decided by the Government from time to time. The payment of leave salary shall be limited to the earned leave for a maximum of 150 days. 6. Leave sanctioning authority :- In case of: (a) The Chairperson, the Minister-m-charge of the Energy Department of the Government. (b) The member, the Chairperson shall be the leave sanctioning authority. 7. Accommodation :- (1) The member shall be entitled to a rented Government accommodation as admissible to the officers of the corresponding grade of the Government. (2) The member staying in his own house shall have option of claiming house rent allowance at the rate admissible to the officers of the corresponding grade of the Government. 8. Conveyance :- (1) The Commission shall bear the expenditure for providing a suitable car and the driver to the member. (2) The member may use the car provided to him for his private purposes on the same terms and conditions applicable to the officers of the corresponding grade of the Government. 9. . :- Travelling Allowance. The member shall be entitled to travelling allowance for journey made by him in the performance of his duties at the rate admissible to the officers of the corresponding grade of the Government. 10. Allowance on foreign tour :- The member shall not go on foreign tour for his official purposes unless he has obtained approval of the State Government according to the GAD Circular No. AIS-1099-1720-G dt. 17.4.1999. 11. Leave Travel Concession :- The member shall be entitled to leave travel concession and the benefit of visiting home town as decided by the State Government considering the block admissible for the purpose during his tenure as a member in the Commission. 12. Medical treatment :- (1) The member shall be entitled to medical treatment and hospital facilities permissible to the officers of the corresponding grade of the Government and the provisions of the Gujarat State Services (Medical Attendance) Rules, 1988 as amended from time to time, shall apply to him. (2) The member who is appointed from amongst the retired IAS officers, shall be entitled to the medical facilities as admissible to a retired IAS officers of the State in accordance with the rules prescribed in that behalf. 13. Telephone facilities :- The member shall be provided a telephone (with STD facilities) at his residence at the cost of the Commission as admissible to the officers of the corresponding grade of the Government. 14. Expenses on meetings :- The member is authorized to incur reasonable expenses for the meeting as provided in Rule 26.1 of the Financial Power (Delegation) Rules, 1998. 15. Other allowances :- The member shall be entitled to such other allowances as admissible to the officers of the corresponding grade of the Government. 16. Gratuity and Pension :- (1) The member shall be entitled to the benefit of gratuity at the rate of fifteen days of pay for each completed years of service in the Commission, provided such members has completed a minimum of two years of service with the Commission. (2) The member shall not be entitled for pension to the period of service rendered by him with the Commission. 17. Miscellaneous :- In the case of interpretation of these rules or the matter with respect to which no express provision has been made under these rules, it shall be referred to the Government for its decision and the decision of the Government thereon shall be binding and final.