DELHI COMMISSION FOR WOMEN (HONORARIUM AND ALLOWANCES AND CONDITIONS OF THE SERVICE OF THE CHAIRPERSON AND MEMBERS AND OTHER PROVISIONS)(AMENDMENT) RULES 2018

PREAMBLE

In exercise of powers conferred by section 17 of the Delhi Commission for Women Act, 1994 (Delhi Act No. 8 of 1994), the Government of National Capital Territory of Delhi hereby makes the following rules to amend the Delhi Commission for Women (Honorarium and Allowances and Conditions of the Service of the Chairperson and Members and other provisions) Rules, 2000, namely:-

Rule 1. Short Title and Commencement.-

(1)     The rules may be called the Delhi Commission for Women (Honorarium and Allowances and Conditions of the Service of the Chairperson and Members and other provisions) (Amendment) Rules 2018.

(2)     They shall come into force on the date of their notification in the Delhi Gazette.

Rule 2. Amendment of rule 3.-

In the Delhi Commission for Women (Honorarium and Allowances and Conditions of the Service of the Chairperson and Members and other provisions) Rules 2000; in rule 3, the sub-rules (i) and (ii), the following sub rules shall substituted, namely:-

"(i)   The Chairperson shall be appointed on full time basis (non-official) and shall be paid honorarium of Rs. 200,000/- (Rs. Two lakhs only) (Consolidated) per month without allowances. The Chairperson will also be entitled to a car and house or HRA as applicable as per rules.

(ii)   Other Members shall be appointed on part-time basis and each of such members shall be paid honorarium of Rs. 1,00,000/- (consolidated) per month without allowances."

This issues with the approval of Minister for Women and Child Development Govt. of NCT of Delhi.