Section 5(5) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(5)The allowances and pension, if any, payable to, and other conditions of service, of the Lokayukta or an Up-Lokayukta shall be such as may be prescribed :Provided that in prescribing the allowances and pension payable to, and other conditions of service of -(a)the Lokayukta, regard shall be had to the allowances and pension payable to and other conditions of service, of the Chief Justice of the High Court;(b)the Up-Lokayukta, regard shall be had to the allowances and pension payable to, and other conditions of service of a Judge of a High Court:Provided further that the allowances and pension, if any, payable to, and other conditions of service of the Lokayukta or an Up-Lokayukta shall not be varied to his disadvantage after his appointment.
