Central Administrative Tribunal (Salaries, Allowances and Conditions of Service of the Officers and Employees) Rules, 2015

The Central Administrative Tribunal (Salaries, Allowances and Conditions of Service of the Officers and Employees) Rules, 2015

Published vide Notification No. G.S.R. 548 (E), dated 8th July, 2015

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Ministry of Personnel, Public Grievances and Pensions

(Department of Personnel and Training)

G.S.R. 548 (E). - In exercise of the powers conferred by sub-section (2) of section 13 read with clause (b) of section 36 of the Administrative Tribunals Act, 1985 (13 of 1985) and in supersession of the Central Administrative Tribunal [Staff] (Conditions of Service) Rules, 1985, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the salaries and allowances and conditions of service of the officers and other employees of the Central Administrative Tribunal, namely:-

1. Short title and commencement.- (1) These rules may be called the Central Administrative Tribunal (salaries, allowances and conditions of service of the officers and employees) Rules, 2015.

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

2. Definitions.- (1) In these rules, unless the context otherwise requires, -

(a) "Act" means the Administrative Tribunals Act, 1985 (13 of 1985);

(b) "Schedule" means the Schedule annexed to these rules;

(c) "Tribunal" means the Central Administrative Tribunal established under sub-section (1) of section 4 of the Act.

(2) The words and expression used and not defined in these rules, but defined in the Act shall have the same meanings respectively assigned to them in the Act.

3. Number of posts, classification, pay band and grade pay or pay scale.- The number of posts, their classification, pay band and grade pay or pay scale attached thereto shall be as specified in the Schedule annexed to these rules.
4. Conditions of Service.- The conditions of service of the officers and employees of the Tribunal in the matters of pay, allowances, leave, joining time, joining time pay, provident fund, age of superannuation, travelling allowance and leave travel concession, pension and retirement benefits, medical facilities and other conditions of service shall be regulated in accordance with such rules and regulations as are from time to time applicable to officers and employees of the Central Government belonging to Group 'A', Group 'B' and Group 'C', as the case may be, of the corresponding pay band and grade pay or pay scale of officers and employees of the Central Government.
5. Residuary provision.- Matters relating to the terms and conditions of service of the officers and employees of the Tribunal with respect to which no express provision has been made in these rules, shall be referred by the Tribunal to the Central Government for its decision.
6. Power to relax.- The Central Government shall have power to relax the provisions of any of these rules in respect of any class or category of persons.

Schedule

* Posts of Senior Library Attendant, Daftary, Jamadar, Junior Library Attendant, Peon, Safaiwala/farash, Chowkidar and Mali had been clubbed together and re-designated as Multi Tasking Staff on the implementation of the recommendations of the Sixth Central Pay Commission.