Section 5(5) in The Orissa Lokpal and Lokayuktas Act, 1995
(5)The allowances and other conditions of service of the Lokpal or a Lokayukta shall be such as may be prescribed :Provided that-(a)in prescribing the allowance and other conditions of service of the Lokpal, regard shall be had to the allowances and other conditions of service of the Chief Justice of the High Court of Orissa;(b)in prescribing the allowances and other conditions of service of the Lokayuktas regard shall be had to the allowances and other conditions of service of a Judge of the High Court of Orissa :Provided further that the allowance and other conditions of service of the Lokpal or Lokayukta shall not be varied to his disadvantage after his appointment.
