Chhattisgarh State Police Accountability Authority (Salaries, Allowances and Other Conditions of Service) Rules, 2013

In exercise of the powers conferred by sub-section (3) of Section 41 read with Section 50 of the Chhattisgarh Police Act, 2007 (No.,13 of 2007), the State Government, hereby, makes the following rules, namely :-

Rule - 1. Short title and commencement.

(1)     These rules may be called the Chhattisgarh State Police Accountability Authority (Salaries, Allowances and Other Conditions of Service) Rules, 2013.

(2)     These rules shall come into force with effect from the date of its publication in the Official Gazette.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires,-

(a)      "Act" means the Chhattisgarh Police Act, 2007 (No. 13 of 2007);

(b)      "Authority" means the Chhattisgarh Police Accountability Authority constituted under sub-section (1) of Section 38 of the Act;

(c)      "Chairman" means the Chairman of the Chhattisgarh Police Accountability Authority;

(d)      "Member" means a member of the Chhattisgarh Police Accountability Authority constituted under sub-section (1) of Section 38 of the Act.

Rule - 3. Salary and allowances.

(a)      The Chairman shall be entitled to receive salary and allowances equal to salary and allowances of the Judge of the High Court of Chhattisgarh.

(b)      The Members appointed under sub-sections (2) and (3) of Section 29 of the said Act shall be entitled to receive salary- and allowances equal to salary and allowances of the Additional Director General of Police and Secretary of the State Government, respectively :

Provided that if the Chairman or any Member at the time of his appointment, was receiving pension (other than disability pension) for his previous service from the Central Government or the State Government, or being eligible so to do has elected to draw the pension, as the case may be, then his salary as Chairman or Member shall be as follows :-

(i)       by the amount of that pension;

(ii)      if he had received, before assuming office, in lieu of a part of pension due to him in respect of such previous service, the commuted value thereof, by the amount of that part of the pension; and

(iii)     by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him, shall be deducted.

(c)      Salary and allowances of the members appointed under sub-section (4) of Section 39 of the said Act, shall be equal to the salary and allowances of the Secretary of the State Government.

Rule - 4. Leave.

(1)     Chairman or any Member of the Authority shall be entitled to leave as follows:-

(i)       Earned leave at the rate or 15 days for every completed calendar year of service or a part thereof;

(ii)      Half pay leave on medical certificate or on private affairs at the rate 20 days in respect of each completed year of service and the leave salary for half pay leave shall be equivalent to half of the leave salary admissible during the earned leave;

(iii)     Leave on half pay can be commuted to full pay leave at the discretion of Chairman or a Member if it is taken on medical ground and is supported by a medical certificate from the Competent Medical Authority;

(iv)    Extraordinary leave without pay and allowances upto a maximum of 108 days in one term of the office.

(2)     On the expiry of terms of office, the Chairman and Member shall be entitled to receive cash equivalent to leave salary in respect of earned leave credited to his leave account subject to the condition that the maximum of leave encashed under this sub-rule or at the time of retirement from previous service, as the case may be, taken together, shall not in any case exceed 300 days.

(3)     The Chairman and the Member shall be entitled to receive dearness allowance as admissible on the leave salary under sub-rule (2) at the rate in force on the date of the relinquishment of their office in the Authority :

Provided that they shall not be entitled to city compensatory allowance or any other allowance on such leave.

Rule - 5. Leave travel concession.

The Chairman and the Members shall be entitled to leave travel concession at the same rates and at the same scales and on the same conditions as are applicable to a Secretary to the Government of Chhattisgarh, belonging to the Indian Administrative Service.

Rule - 6. Competent Authority to grant leave.

The power to grant or refuse leave to the Chairman or a Member and to revoke or curtail leave granted to him shall vest in the Governor.

Rule - 7. Travel allowances.

The Chairman and the Members, while on tour (including the journey undertaken to join the Authority or on the expiry of his term with the Authority to proceed to his home-town) shall be entitled to :-

(a)      Travel allowances, allowances for transportation of personal belongings and other similar matter at the same scale and at the same rate as are admissible to a Secretary to the Government of Chhattisgarh;

(b)      Daily allowance at the same rates as are admissible to a Secretary to the Government of Chhattisgarh.

Rule - 8. Other conditions of service.

The other conditions of service relating to provision of accommodation conveyance facilities, medical facilities and such other conditions of service as are, for the time being, applicable to a Secretary to the Government of Chhattisgarh, member of the Indian Administrative Service, shall so far as may be, applicable to the Chairman and the Members.

Rule - 9. Right to subscribe to General Provident Fund.

Every person holding office as a Chairman or a Member shall be entitled to subscribe to the General Provident Fund.

Rule - 10. Residuary Provisions.

Matter relating to the terms and conditions of service of the Chairperson or Member with respect to which no express provision has been made in these rules, shall be determined by the rules or orders, for the time being in force, applicable to Secretary to the Government of Chhattisgarh (Member of Indian Administrative Service).

Rule - 11. Power to relax rules.

The State Government shall have the power to relax the provisions of any of these rules in respect of any class or categories of persons.