Section 20 in Jammu and Kashmir Accountability Commission Rules, 2005
20. Salary and other allowances of the employees of the Commission
(1) A Government employee who is transferred to the Commission or whose services have been lent to it shall be entitled to the salary and other allowances in the pay scale held by him in his parent Department.(2)The employees of the Commission, other than those specified in sub-rule (1), shall be entitled to the salary and other allowances according to pay scale of their appointment.
