Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu 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 Tamil Nadu Administrative Tribunal (Salaries And Allowances And Conditions Of Service Of Chairman, Vice- Chairmen And Members) Amendment Rules, 2009 [09 December 2009] G.S.R.881 (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 Tamil Nadu 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 Tamil Nadu 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 Tamil Nadu Administrative Tribunal appointed before the 19th February, 2007. 2. Section 2 :- In rule 8 of the Tamil Nadu Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1988 in sub-rule (2), for the words "rupees four thousand seven hundred and sixty 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 Tamil Nadu Administrative Tribunal who were appointed before the 19th February, 2007 with effect from the 1st day of January, 2006. Accordingly, the Tamil Nadu Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen 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 Tamil Nadu 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.756(E), dated the 29th June, 1988 and subsequently amended vide notifications No.: 1. G.S.R.1047(E), dated the 13th December, 1989 2. G. S.R.47(E), dated the 31st January, 1994 3. G.S.R.746(E), dated the 16th December, 1998 4. G.S.R.302(E), dated the 27th April, 2001 5. G.S.R.933(E), dated the 27th April, 2001.