Section 30 in The Prevention of Money-Laundering Act, 2002
30. Conditions of service.
- The salary and allowances payable to and the other [terms and conditions of service (including tenure of office)] [Substituted by Act 20 of 2005, Section 5, for "terms and conditions of service" (w.e.f. 1.7.2005).] of the Chairperson and other Members shall be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service (including tenure of office) of the Chairperson or any other Member shall be varied to his disadvantage after appointment.
