(5)The allowance and pension payable to, and other conditions of service of, the Lokayukta shall be such as may be prescribed;Provided that in prescribing the allowances and pension payable to, and their condition of service of, the Lokayukta regard shall be had to the allowances and pension payable to, and other conditions of service of, the Chief Justice of the Jharkhand High Court:Provided further that the allowance and pension payable to, and other conditions of service of the Lokayukta shall not be varied to his disadvantage after his appointment.
