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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(6) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(6)The allowances and pension payable to, and other conditions of service of Pramukh Lokayukt and the Lokayukt shall be such as may be prescribed :Provided that-
(a)in prescribing the allowances and pension payable to and other conditions of Service of the Pramukh Lokayukt or the Lokayukt, regard shall he had to the allowances and pensions payable to and other conditions of service enjoyed by him in the last office held prior to appointment as Pramukh Lokayukt or Lokayukt as the case may be;
(b)the allowances and pension payable to and other conditions of service of the Pramukh Lokayukt or the Lokayukt shall not be varied to his disadvantage after appointment under this Adhiniyam.