Section 98(2) in The Constitution of Jammu and Kashmir
(2)Every Judge shall be entitled to such allowances and to such rights in respect of leave of absence and pension [***] [Certain. words omitted by the Constitution of Jammu and Kashmir (First Amendment) Act, 1959.] as are specified in the Fourth Schedule :Provided that neither the allowances of a Judge nor his rights in respect of leave of absence or pension shall be varied to his disadvantage after his appointment.
