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Union of India - Section

Section 414 in The Companies Act, 2013

414. Salary, allowances and other terms and conditions of service of Members.—

The salary, allowances and other terms and conditions of service of the Members of the Tribunal and the Appellate Tribunal shall be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of the Members shall be varied to their disadvantage after their appointment.