Section 36A(3) in Jammu and Kashmir Panchayati Raj Act, 1989
(3)The Salary, allowance and other conditions of the State Election Commissioner shall be such as may be prescribed from time to time :Provided that if the State Election Commissioner is at the time of his appointment eligible for, or in receipt of, a person in respect of any previous service, his salary in respect of service as State Election Commissioner shall be reduced, -(a)by the amount of that pension ; and(b)if he has before such appointment received in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that amount of pension.
