Housing Finance Institutions Debt Recovery Appellate Tribunal (Salaries, Allowances and other Conditions of Service of the Officers and Employees) Rules, 2002

The Housing Finance Institutions Debt Recovery Appellate Tribunal (Salaries, Allowances and other Conditions of Service of the Officers and Employees) Rules, 2002

Published vide Notification No. G.S.R. 337(E), dated 7th May, 2002

Act2641

Ministry of Finance

(Department of Economic Affairs)

(Banking Division)

G.S.R. 337(E). - In exercise of the powers conferred by section 54A of the National Housing Bank Act, 1987 (53 of 1987), the Central Government hereby makes the following rules, namely :-

1. Short Title and Commencement.- (1) These rules may be called the Housing Finance Institutions Debt Recovery Appellate Tribunal (Salaries, Allowances and other Conditions of Service of the Officers and Employees) Rules, 2002.

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

2. Definitions.- In these rules, unless the context otherwise requires.-

(a) "Act" means the National Housing Bank Act, 1987 (53 of 1987).

(b) all other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.

3. Salary of officers and employees of the Appellate Tribunal.- The nature and categories of officers and employees of an Appellate Tribunal and the scales of pay thereof shall be as specified in the Schedule appended hereto.
4. Conditions of service.- The conditions of service of the officers and employees of an Appellate Tribunal in the matter of pay, allowances, leave, joining time, joining time pay, provident fund, age of superannuation, pension and retirement benefits, medical facilities, and other conditions of service, shall be regulated in accordance with such other rules and regulations as are from time to time, applicable to officers and employees of the Central Government belonging to group 'A', Group 'B', Group 'C' and Group 'D' as the case may be, and drawing the corresponding scales of pay.

Schedule