Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal 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 West Bengal Administrative Tribunal (Salaries And Allowances And Conditions Of Service Of Chairman, Vice- Chairmen And Members) Amendment Rules, 2009 [09 December 2009] G.S.R.882 (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 West Bengal Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1994, namely:-- 1. Section 1 :- (1) These rules may be called the West Bengal 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 West Bengal Administrative Tribunal appointed before the 19th February, 2007. 2. Section 2 :- In rule 8 of the West Bengal Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1994 in sub-rule (2), for the words "rupees seven thousand seventy four 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 t h e 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 West Bengal Administrative Tribunal who were appointed before the 19th February, 2007 with effect from the 1st day of January, 2006. Accordingly, the West Bengal Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1994 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 West Bengal 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.875(E), dated the 21st December, 1994 and subsequently amended vide notifications No.: 1. G.S.R.587(E), dated the 5th July, 2000 2. G. S.R.673(E), dated the 18th October, 2007.