[05th
September 2023] In exercise of the powers
conferred under section 3 of the Tribunal Reforms Act, 2021 (33 of 2021), the
Central Government hereby makes the following rules further to amend the
Tribunal (Conditions of Service) Rules, 2021, namely:- (1)
These rules may be called the Tribunal
(Conditions of Service) Second Amendment Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. "7A
Retirement or resignation from parent
service on appointment as Chairperson or Member.- Where the person appointed
as a Chairperson or a Member is a serving Judge of the Supreme Court or a High
Court or a serving Member of an organised service, he shall either resign or
obtain voluntary retirement from his parent service before joining the Tribunal." "13.
Pension, Provident Fund and Gratuity.- Pension, Provident Fund and
gratuity shall not be admissible for the service rendered in the
Tribunal."Tribunal
(Conditions Of Service) Second Amendment Rules, 2023
In the Tribunal (Conditions of Service) Rules, 2021 (hereinafter referred to as
the said rules), after Rule 7, the following rule shall be inserted, namely:-
In the said rules, for rule 13, the following rule shall be substituted,
namely:-