(4)The salaries and allowances payable to and other terms and conditions of service of,-(a)the Chief Commissioner shall be the same as that of not less than an Additional Chief Secretary of the State Government;(b)the Commissioner shall be the same as that of not less than Commissioner and Secretary of the State Government:Provided that if the Chief Commissioner or a Commissioner, at the time of his appointment is, in receipt of a pension, other than a disability or wound pension, in respect of any previous service under the Central Government or the State Government, his salary in respect of the service as the Chief Commissioner or a Commissioner shall be reduced by the amount of that pension including any portion of pension which was commuted and pension equivalent of other forms of retirement benefits excluding pension equivalent of retirement gratuity:Provided further that where the Chief Commissioner or a Commissioner if, at the time of his appointment is, in receipt of retirement benefits in respect of any previous service rendered in a Corporation established by or under any Central Act or State Act or a Government company owned or controlled by the Central Government or the State Government, his salary in respect of the service as the Chief Commissioner or the Commissioner shall be reduced by the amount of pension equivalent to the retirement benefits:Provided also that the salaries, allowances and other conditions of Service of the Chief Commissioner and the Commissioners shall not be varied to their disadvantage after their appointment.
