(5)(a)The pay, allowances and service conditions of the Chairman shall be the same as that of the Judge of the Patna High Court:Provided, The pay and allowances of the Chairman shall not be less than the pay and allowances admissible against the post held previously by the Chairman, immediately preceding appointment to the Tribunal.(b)The pay, allowances and service conditions of a Member shall be the same as that of the Principal Secretary to the Government of Bihar:Provided, the pay and allowances of a Member shall not be less than the pay and allowances admissible against the post held previously by the Member, immediately preceding appointment to the Tribunal.
