Section 5(4) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(4)[ The salary, allowances, pension and other perquisites payable to and other conditions of service of Lokayukt shall be same as are admissible to him before his appointment as contained in the Supreme Court Judges (Conditions of Service) Act, 1958 (No. 41 of 1958), or the High Court Judges (Conditions of Service) Act, 1954 (No. 28 of 1954) and the rules made under the aforesaid Acts as the case may be.] [Substituted by M.P. Act No. 7 of 2004 (w.e.f. 1-4-2004).]
