Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Administrative Tribunal (Salaries And Allowances And Conditions Of Service Of Chairman, Vice- Chairman And Members) Amendment Rules, 2010 [29 March 2010] CONTENTS 1. Rule 1 2. Rule 2 Tamil Nadu Administrative Tribunal (Salaries And Allowances And Conditions Of Service Of Chairman, Vice- Chairman And Members) Amendment Rules, 2010 [29 March 2010] G.S.R.225 (E):- In exercise of the powers conferred by sub-section (1) read with clause (c) of sub-section (2) of Section 35 and Section 36 A of the Administrative Tribunals 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- Chairman and Members) Rules, 1988, namely:- 1. Rule 1 :- (1) These rules may be called the Tamil Nadu Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Amendment Rules, 2010. (2) They shall be applicable to the Chairman, Vice-Chairman and Members of the Tamil Nadu Administrative Tribunal appointed before the 19th February, 2007. (3) They shall be deemed to have come into force on the 29th June, 1988. 2. Rule 2 :- In the Tamil Nadu Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1988, in rule 8, after sub-rule (2), the following sub-rule shall be inserted, namely:- "(3) Gratuity:- The Members who have completed five years of service in the Tribunal shall be entitled for a retirement gratuity equal to one fourth of the emoluments for each completed period of six months of service subject to a maximum of sixteen and half time of the emoluments: Provided that the total amount of gratuity payable to a Member under this clause and the amount of gratuity drawn by him in respect of services rendered in an organisation or department before joining Tamil Nadu Administrative Tribunal shall not exceed the maximum amount of gratuity specified by the Central Government for officers of All India Service at the time of his retirement from Government service.". [No.A-11014/8/2009-AT] Rajeev Kapoor, Jt. Secy. Explanatory Memorandum The Central Government has decided to grant retirement gratuity to the Members of the Tamil Nadu Administrative Tribunal who were appointed before I9th February, 2007 for the service rendered by them in the Tamil Nadu Administrative Tribunal (Salaries and Allowance and Conditions of Service of Chairman, Vice-Chairman and Members) Rules, 1988 are being amended with retrospective effect. 2. It is certified that no Chairman, Vice-Chairman and Member of the Tamil Nadu Administrative Tribunal is likely to be affected adversely by the proposed amendment being given retrospective effect. Foot Note:- The principal rules were published vide notification No. G.S.R. 756(E), dated the 29th August, 1988 and subsequently amended vide notification 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 31st December, 2001; 6. G.S.R. 881 (E), dated the 9th December, 2009;