Section 8 in The Jammu and Kashmir Protection of Human Rights Act, 1997
8. [ Terms and conditions of the Chairperson and Members. [Section 8 Substituted by Act XXVII of 2002, section 3.]
(1)The Chairperson shall be entitled to the same salary and allowances as are admissible to a Judge of the High Court and other terms and conditions of service shall be such as may be prescribed.(2)A member shall be entitled to the salary and allowances as are admissible to a time scale District Judge and other terms and conditions of service shall be such as may be prescribed.(3)The terms and conditions of service of the Chairperson or a Member shall not be varied to his disadvantage after his appointment.(4)Notwithstanding anything contained in sub-sections (1), (2) and (3), if the Chairperson or a Member at the time of this appointment was in respect of, or being eligible so to do or had elected to draw, a pension in respect of any previous service under the Government of the Union or Government of the State, his salary in respect of services as a Chairperson or as Member, as the case may be, shall be reduced:-(i)by the amount of that pension;(ii)if he had, before assuming officer received, in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension; and(iii)by any other form of retirement benefits being drawn or availed of or to be drawn or availed of by him].
