ABSTRACT
Social Welfare - Tamil Nadu State Commission for Women Act 2008 (Tamil Nadu Act 31 of 2008) - The Tamil Nadu State Commission for Women (Salaries and Conditions of Service of Chairperson and Members) Rules - Notification - Issued. -----------------------------------------------------------------------------------------------------------
Social Welfare and Nutritious Meal Programme(SW-3) Department
G.O.(Ms) No.105, Dated 18-12-2013
kh®fê 3, ÂUtŸSt® M©L 2044
Read:
1 From the Chairperson, Tamil Nadu State Commission for Women letter No.709/WC/2007, dated 09.07.2007 and 21.10.2008
2 From the Director of Social Welfare Letter No.Roc.53360/ WW.1(5)/2007,dated 20.12.2007, 07.05.2008 and 27.07.2010.
3 From the Member Secretary, Tamil Nadu State Commission for Women, Letter No.709/W.C/2007, dated 18.04.2012 --------
ORDER:-
The Tamil Nadu Legislative Assembly have enacted the Tamil Nadu State Commission for Women Act, 2008 (Tamil Nadu Act 31 of 2008) to constitute a Commission for Women in the State of Tamil Nadu and to provide for matters connected therewith or incidental thereto. Under section 20 of the said Act, rules for honorarium and allowances payable to and other terms and conditions of service of the Chairperson and members of the Tamil Nadu State Commission for Women have to be framed. In this regard, the Member Secretary, Tamil Nadu State Commission for Women has sent draft rules for the purpose. After careful examination the Government accept the said draft rules with certain modifications.
2) The appended Notification will be published in the Tamil Nadu Government Gazette.
APPENDIX.
NOTIFICATION.
In exercise of the powers conferred by sub-sections (1) and (2) of section 20 read with sub-section (2) of section 4 of the Tamil Nadu State Commission for Women Act, 2008 (Tamil Nadu Act 31 of 2008), the Governor of Tamil Nadu hereby makes the following rules, namely:-
1
RULES.
1.Short title and commencement.- (1) These rules may be called the Tamil Nadu State Commission for Women (Honorarium, Allowances and Conditions of Service of Chairperson and Members) Rules, 2013.
(2) These rules shall come into force on the 18thDecember 2013
2. Definitions.- In these rules, unless the context otherwise requires.- (a)"Act" means the Tamil Nadu State Commission for Women Act, 2008 (Tamil Nadu Act 31 of 2008);
(b) "Chairperson" means the Chairperson of the Commission;
(c) "Member" means a member other than the Member-Secretary and an Ex-officio Member of the Commission.
3. Honorarium of Chairperson and Members.- (1) The Chairperson shall be paid Rupees Twenty five thousand per month as honorarium.
(2)The Members shall be paid Rupees one thousand per sitting as honorarium.
4.Other allowances and conditions of service of Chairperson and Members.-
(1) The Chairperson shall be paid House Rent Allowance of Rupees Two Thousand and Five Hundred per month.
(2) The Chairperson, shall be eligible for office telephone with monthly ceiling of 2500 calls including free calls and also eligible for residential telephone with monthly ceiling of 300 calls including free calls .The Chairperson shall be paid a sum of Rupees One thousand and two hundred per month towards the reimbursement of cell phone call charges for using her cell phone for official purposes.
(3) The Chairperson shall be eligible for Leave Travel Concession on par with Group 'A' Officers of the Government.
(4) The Chairperson and Members shall be eligible for Travelling Allowance and Daily Allowance as per the orders issued in G.O.(Ms)No.551, Finance (Allowances) Department, dated 03.11.2004
(By order of the Governor)
P.M.Basheer Ahamed
Secretary to Government
To
The Works Manager,
Tamil Nadu Government Press, Chennai-79
(For Publication in Tamil Nadu Government Gazette)
The Chairperson,
Tamil Nadu State Commission for Women, Chennai-2
The Member Secretary, Tamil Nadu State Commission for Women,Chennai-2 The Director of Social Welfare, Chennai-2
Copy to
All Heads of the Departments, All Departments of Secretariat, Chennai-9 SF/SC
2