Section 133(3) in The Orissa Municipal Corporation Act, 2003
(3)The salaries and allowances payable to and the other terms and conditions of service of the Corporation Ombudsman and the additional member, if any, shall be such as may be prescribed by the Government :Provided that neither the salary and allowances nor the other terms and conditions of service of the Corporation Ombudsman or additional member shall be varied to his disadvantage after his appointment.
