Section 5(4) in The Jammu and Kashmir State Finance Commission Act, 2006
(4)Notwithstanding anything contained in sub-section (I) or sub-section (2) if the Chairperson, or a Member, at the time of his appointment, is in receipt of a pension (other than a disability or wound pension) in respect of any previous service under the Government, his salary in respect of service as the Chairperson or, as the case may be, as a Member, be reduced-(a)by the amount of that pension; and(b)if he has, before such appointment, received, in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension,
