Section 6(7) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(7)The whole-time Members shall be the employees of the Corporation and as such shall be entitled to such salaries and allowances and shall be subject to such conditions of service in respect of leave, pension (if any), provident fund and other matters as may be prescribed:Provided that the salaries and allowances and the conditions of service shall not be varied to their disadvantage after their appointment.
