Section 8 in The Protection of Human Rights Act, 1993
8. [ Terms and conditions of service of Chairperson and Members. [Substituted by Act 43 of 2006, Section 7, for Section 8 (w.e.f. 23.11.2006).]
- The salaries and allowances payable to, and the other terms and conditions of service of, the Chairperson and Members shall be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of the Chairperson or a Member shall be varied to his disadvantage after his appointment.]
