Section 5(7) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004
(7)Emoluments -The Ombudsman shall receive a consolidated salary and such other allowances as determined by the Commission, by order, from time to time :Provided that the Commission may, by general order, revise the salary and other allowances of the Ombudsman from time to time :Provided further that salary, allowances and other terms and conditions of appointment of Ombudsman shall not be varied to his/their disadvantage after appointment.
