The Prevention Of Money-Laundering (Salries, Allowances And Other Conditions Of Service Of The Employees Of Adjudicating Authorities) Rules, 2007
Published vide G.S.R. 62(E), dated 31.1.2008, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 31.1.2008.
20/907
In exercise of the powers conferred by sub-section (1) and clause (e) of sub-section (2) of section 73 read with sub-section (3) of section 7 of the Prevention of Money-Laundering Act, 2002 (15 of 2003), the Central Government hereby makes the following rules regulating the salaries, allowances and other conditions of service of the employees of the Adjudicating Authority, namely:-—
- Short title and commencement .—(1) These rules may be called The Prevention of Money-Laundering (Salaries, Allowances and Other Conditions of Service of the Employees of Adjudicating Authorities) Rules, 2007.
(2) They shall come into force on the date of their publication in the Official Gazette.
- Staff of the Adjudicating Authority .—The nature and categories of the employees of the Adjudicating Authority and the scale of pay attached thereto shall be such as specified in the Schedule appended to these rules.
- Conditions of service .—The conditions of service of the employees of the Adjudicating Authority in the matters of pay, allowances, leave, provident fund, age of superannuation, pension and retirement benefits, medical facilities and other conditions of service, shall be regulated in accordance with such rules and regulations as are for the time being applicable to the employees belonging to Group A, Group B, Group C and Group D, of the Central Government, as the case may be, of the corresponding scales of pay.
SCHEDULE
| Sl. No. | Name of Post | Scale of Pay | No. of Post |
| 1. | Administrative Officer | Rs. 10,000-15,200 | 1 |
| 2. | Superintendent | Rs. 7,500-12,000 | 1 |
| 3. | Assistant | Rs. 5,000-8,000 | 1 |
| 4. | Stenographer Grade-II | Rs. 5,000-8,000 | 2 |
