Section 5 in The Jammu and Kashmir State Finance Commission Act, 2006
5. Terms and conditions of the Chairperson and Members.
(1)The Chairperson and the Members shall be entitled to such salary and allowances as may be prescribed.(2)The Chairperson and Members shall be entitled to such other terms and conditions of service as may be prescribed.(3)The terms and conditions of service of Chairperson or a Member shall not be varied to his disadvantage after his appointment.(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,
