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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- (Ministry of Finance ) (12 Oct 2021)

MANU/FNSV/0060/2021

Service

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.

Tags : PENSION FUND   RULES   AMENDMENT  

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