The Ministry of Finance has notified Tribunal, Appellate Tribunal and other Authorities (Qualifications, Experience and other Conditions of Service of Members) (Amendment) Rules, 2021 on 30.06.2021 in order to amend The Tribunal, Appellate Tribunal and other Authorities (Qualifications, Experience and other Conditions of Service of Members) Rules, 2020 (‘principal rules’).

 

The Amendment Rules, 2021 shall be applicable to the Chairman, Vice-Chairman, Chairperson, Vice- Chairperson, President, Vice- President, Presiding Officer, Accountant Member, Administrative Member, Judicial Member, Expert Member, Law Member, Revenue Member, Technical Member, Member of the Tribunal, Appellate Tribunal. The principal rules has been amended in the following manner:

  • Rule 4 (Method of Recruitment), 7 (Removal of Member from Office) and 9 (Term of Office of Member) of the principal rules stands omitted.
  • In Rule 15, the following rule shall be substituted, namely: –

“15. House rent allowance. — With effect from the 1st January, 2021, the Chairman, Chairperson, President, Vice Chairman, Vice Chairperson or Vice President shall have option to avail of accommodation to be provided by the Central Government as per the rules for the time being in force or entitled to house rent allowance subject to a limit of Rs. one lakh fifty thousand rupees per month and the Presiding Offices and Members shall have option to avail of accommodation to be pr provided by the Central Government as per the rules for the time being in force or entitled to house rent allowance subject to a limit of Rs.one lakh twenty-five thousand rupees per month.”

  • The Schedule to the principal rules has been substituted.

 

Read more HERE.

 


*Tanvi Singh, Editorial Assistant has put this story together.

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