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[Cites 0, Cited by 1] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(2) in Government of India Act, 1935

(2)The conditions of service of the Auditor of Indian Home Accounts shall be such as may be prescribed by the Governor-General in his discretion :Provided that neither the salary of an Auditor of Indian Home Accounts nor his rights in respect of leave of absence, pension or age of retirement shall be varied to his disadvantage after his appointment.