Report No. 171

5. Salary, allowances and other conditions of service of Chairperson and members.-

(1) The Chairperson and members shall be entitled to such salary and allowance and shall be subject to such conditions of service in respect of leave, pension, provident fund and other matters as may, from time to time, be prescribed.

(2) The members appointed under clauses (b) and (c) of sub-section (4) of section 4 shall receive such allowances and shall be subject to such terms and conditions as may be prescribed.

(3) The member, other than a member appointed under clauses (b) or (c) of sub-section (4) of section 4, may resign his office by giving notice thereof in writing to the Central Government and on such resignation being accepted, the member shall be deemed to have vacated his office.