Securities Appellate Tribunal (Salaries And Allowances And Other Conditions Of Service Of The Officers And Employers) Rules, 1997

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SECURITIES APPELLATE TRIBUNAL (SALARIES AND ALLOWANCES AND OTHER CONDITIONS OF SERVICE OF THE OFFICERS AND EMPLOYERS) RULES, 1997 CONTENTS 1. Short title and commencement 2. Definitions 3. Salary of officers and employees of the Appellate Tribunal 4 . The conditions of service of the officers and employees of the Appellate Tribunal SCHEDULE 1 :- SCHEDULE SECURITIES APPELLATE TRIBUNAL (SALARIES AND ALLOWANCES AND OTHER CONDITIONS OF SERVICE OF THE OFFICERS AND EMPLOYERS) RULES, 1997 In exercise of the powers conferred by sub-section (3) of section 15S read with clause (db) of sub-section (2) of section 29 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Central Government hereby makes the following rules, namely :- 1. Short title and commencement :- (1) These rules may be called the Securities Appellate Tribunal (Salaries and Allowances and Other Conditions of Service of the Officers and Employees) Rules, 1997. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992); (b) "Appellate Tribunal" means the Securities Appellate Tribunal established under sub- section (1) of section 15K ofthe Securities and Exchange Board of India Act, 1992 (15 of 1992); (c) "Rules' means the Securities Appellate Tribunal (Salaries and Allowances and Other Conditions of Service of the Officers and Employees) Rules, 1997; (d) all other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act. 3. Salary of officers and employees of the Appellate Tribunal :- The nature and categories of the officers and employees of the Appellate Tribunal and the scales of pay thereof shall be as specified in the Schedule appended to these rules. 4. The conditions of service of the officers and employees of the Appellate Tribunal :- The conditions of service of the officers and employees of an Appellate Tribunal in the matter of pay, allowances, leave, joining time, pay, provident fund, age of superannuation, pension and retirement benefits, medical facilities and other conditions of service, shall be regulated in accordance with such other rules and regulations as are, from time to time, applicable to officers and employees of the Central Government belonging to Group 'A', Group 'B', Group 'C' and Group 'D', as the case may be and drawing the corresponding scales of pay. SCHEDULE 1 SCHEDULE S.No. Name of Post Scale of Post No. of Posts 1. Registrar Rs.3,700-l25- 4,700-150-5,000 I 2. Private Secretary Rs.2,000-60-2,300-EB-75-3,200- 100-3,500 I 3. Hindi Translator Rs.l,400-40-l,600-50-2,300-EB-60-2,600 I 4. U.D.C. Rs. 1,200-30-1,560-EB-40-2040 I 5. Steno-typist Rs. 1,200-30- 1,560-EB-40-2040 I 6. L.D.C. Rs.950-20-l,150-EB-25-l,500 I 7. Jamadar Rs.775-12-871-l4-955 I 15-1,030-20-1,150 8. Peon/Frash/Sweeper Rs. 750-12-870-14-940 I 9. Driver Rs.950-20-l,150-EB-25-l,500 I

Act Metadata
  • Title: Securities Appellate Tribunal (Salaries And Allowances And Other Conditions Of Service Of The Officers And Employers) Rules, 1997
  • Type: C
  • Subtype: Central
  • Act ID: 12302
  • Digitised on: 13 Aug 2025