Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Administrative Tribunal (Salaries And Allowances And Conditions Of Service Of Chairman, Vice- Chairmen And Members) Amendment Rules, 2009 [09 December 2009] CONTENTS 1. Section 1 2. Section 2 Madhya Pradesh Administrative Tribunal (Salaries And Allowances And Conditions Of Service Of Chairman, Vice- Chairmen And Members) Amendment Rules, 2009 [09 December 2009] G.S.R.878(E).--In exercise of the powers conferred by sub-section (1), read with clause (c) of the sub-section (2) of Section 35 and Section 36A of the Administrative Tribunal Act, 1985 (13 of 1985), the Central Government hereby makes the following rules further to amend the Madhya Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1986 namely:-- 1. Section 1 :- (1) These rules may be called the Madhya Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Amendment Rules, 2009. (2) These shall be applicable to the Chairman, Vice-Chairmen and Members of the Madhya Pradesh Administrative Tribunal appointed before the 19th February, 2007. 2. Section 2 :- In rule 8 of the Madhya Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice- Chairmen and Members) Rules, 1986, in sub-rule (2), for the words "rupees four thousand seven hundred and sixteen per annum", the words "rupees fourteen thousand five hundred and thirty two per annum" shall be substituted with effect from the 1st day of January, 2006. [F. No. A-11014/8/2009-AT] C.B. PALIWAL, Jt. Secy. Explanatory Memorandum: With a view to implement the recommendations of the Sixth Pay Commission regarding Central Government Employees Pension, the Central Government has decided to revise the pension of the Chairman, Vice-Chairmen and Members of the Madhya Pradesh Administrative Tribunal who were appointed before the 19th February, 2007 with effect from the 1st day of January, 2006. Accordingly, the Madhya Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice- Chairman and Members) Rules, 1986 are being amended with retrospective effect from the 1st day of January, 2006. 2. it is certified that no Chairman, Vice-Chairman and Member of the Madhya Pradesh Administrative Tribunal is likely to be affected by the proposed amendment being given retrospective effect. Footnote: The Principal rules were published vide notification No. G.S.R.1253(E), dated the 5th December, 1986 and subsequently amended vide notifications No.: 1. G.S.R.16(E), dated the 10th January, 1989 2. G. S.R.1048(E), dated the 13th December, 1989 3. G.S.R.743(E), dated the 7th October, 1994 4. G.S.R.699(E), datedthe26thOctober, 1995 5. G.S.R.471(E), dated the4th August, 1998 6. G.S.R.485(E), dated the 9th July, 2002 7. G.S.R.610(E), dated the 28th August, 2002.