Remunerations of Executive Officers in Arbitration Council decide vide Arbitration Council of India (Terms and conditions and salary and allowances payable to Chairperson and Members) Rules, 2022

On 9-7-2022, Central Government notified Arbitration Council of India (Terms and conditions and salary and allowances payable to Chairperson and Members) Rules,

Central Government Notification

On 9-7-2022, Central Government notified Arbitration Council of India (Terms and conditions and salary and allowances payable to Chairperson and Members) Rules, 2022 to defines rules of appointment, qualifications and conditions of service of officers of Arbitration Council and applicable with immediate effect.

Key Points:

  • According to Sec. 43-M of Arbitration and Conciliation Act, 1996, In the Council of Arbitration, Chief Executive Officer is the one who is responsible for the day-to-day administration and an appointing authority.
  • As per Rule 6, any person who qualifies to be an officer, can be somebody who is-
    1. Officers of Central Government/ Courts/ Tribunals.
    2. More than the age of 45 years.
    3. Possessing a Master’s degree in Management or Economics or Public Administration or a Bachelor’s degree in Law from a recognised University or Institution.
    4. Holding the post of Joint Secretary or equivalent, Judicial Officer, or any other analogous post.
  • Term for which the CEO is appointed will be 3 years and his age should not have exceeded the limit of 65 years as per Rule 7.
  • Centre has decided the salary of the CEO at level 15, along with the allowances, etc.
  • Perquisites available to the CEO include pay, allowances, leave, provident fund, age of superannuation, pension and retirement benefits, medical facilities, etc. He is entailed to a house rent allowance. All the allowance is payable as per the pay scale of Group A in the Central Government.

*Shubhi Srivastava, Editorial Assistant has reported this brief.

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