MANU/FNSV/0060/2021
Ministry : Ministry of Finance
Department/Board : Financial Services
Notification No. : GSR731(E)
Date of Notification : 11.10.2021
Date of Publication : 12.10.2021
Notification/ Circulars Referred : Number G.S.R. 597 (E), dated the 20th August, 2014 MANU/FNSV/0022/2014;Numbers G.S.R. 987 (E), dated the 2nd August, 2017 MANU/FNSV/0032/2017;G.S.R. 07 (E) dated the 2nd January, 2018 MANU/FNSV/0001/2018
Citing Reference:
Number G.S.R. 597 (E), dated the 20th August, 2014 MANU/FNSV/0022/2014 Modified
Numbers G.S.R. 987 (E), dated the 2nd August, 2017 MANU/FNSV/0032/2017 Referred
G.S.R. 07 (E) dated the 2nd January, 2018 MANU/FNSV/0001/2018 Referred
Pension Fund Regulatory and Development Authority (Salary and Allowances Payable to, and Other Terms and Conditions of Service of, Chairperson and Whole-time Members) (Third Amendment) Rules, 2021
G.S.R.731(E).--In exercise of the powers conferred by clause (a) of sub-section (2) of section 51, read with sub-section (3) of section 5 of the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013), the Central Government hereby makes the following rules to further amend the Pension Fund Regulatory and Development Authority (Salary and Allowances Payable to, and Other Terms and Conditions of Service of, Chairperson and Whole-time Members) Rules, 2014, namely:-
1.
Short title and commencement.--
(1) These rules may be called the Pension Fund Regulatory and Development Authority (Salary and Allowances Payable to, and Other Terms and Conditions of Service of, Chairperson and Whole-time Members) (Third Amendment) Rules, 2021.
(2)
They shall come into force on the date of their publication in the Official
Gazette.
2. In the Pension Fund Regulatory and Development Authority (Salary and Allowances Payable to, and Other Terms and Conditions of Service of, Chairperson and Whole-time Members) Rules, 2014, in rule 10,-
(i)
in sub-rule (1), the following provisos shall be inserted, namely:-
"Provided that the leave account shall be credited with earned leave in advance in two instalments of fifteen days each, on 1st January and 1st July of every calendar year: Provided further that the earned leave at the credit at the close of previous half year shall be carried forward to the next half year.";
(ii)
after sub - rule (3), the following sub-rules shall be inserted, namely:-
(4) They shall be entitled to eight days casual leave in a calendar year.
(5) They shall be entitled to half pay leave on medical certificate or on private affairs at the rate of twenty days in respect of each completed year of service, to be credited in advance in two instalments of ten days each, on 1st January and 1st July, of every calendar year and leave salary for half pay shall be equivalent to half of the leave salary admissible during the earned leave.
(6)
Leave on half pay may be commuted to full pay leave at the discretion of the
Chairperson or a Whole Time Members, if is taken on medical grounds and is
supported by a Medical Certificate by competent medical authority.
[F. No. 19/1/2020-PR]
LALIT KUMAR, Economic Advisor
Note : The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 597 (E), dated the 20th August, 2014, and subsequently amended by vide numbers G.S.R. 987 (E), dated the 2nd August, 2017, and G.S.R. 07 (E) dated the 2nd January, 2018.