(5)The allowances and pension, payable to and other conditions of service of the Lokayukta or Upa-Lokayukta shall respectively be the same as those of the Chief Justice or a Judge of the [High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh:] [Substituted by Act No.31 of 2017.]Provided that the allowances and pension payable to, and other conditions of service of, the Lokayukta or Upa- Lokayukta shall not be varied to his disadvantage after his appointment.
