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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(5) in Haryana Lokayukta Act, 1997

(5)The allowances payable to, and other conditions of service of Lokpal shall be such as may be prescribed :Provided that in prescribing the allowances payable to, and other conditions of service of the Lokpal regard shall be had to the allowances payable to and other conditions of service of a serving Judge of the Supreme Court or the Chief Justice or Judge of a High Court, as the case may be :Provided further that the allowances payable and other conditions of service of the Lokpal shall not be varied to his disadvantage after his appointment.