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[Cites 0, Cited by 1] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(2) in Government of India Act, 1935

(2)The conditions of service of the Auditor-General shall be such as may be prescribed by His Majesty in Council, and he shall not be eligible for further office under the Crown in India after he has ceased to hold his office :Provided that neither the salary of an Auditor-General nor his rights in respect of leave of absence, pension or age of retirement shall be varied to his disadvantage after his appointment.