Section 5(5) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971
(5)The allowances [* *] [The words 'and pension' were deleted by Maharashtra 29 of 1988, section 2.] payable to, and other conditions of service, of the Lokayukta, or an Upa-Lokayukta shall be such as may be prescribed:Provided that,-(a)in prescribing the allowances [* *] [The words 'and pension' were deleted by Maharashtra 29 of 1988, section 2.] payable to, and other conditions of service of, the Lokayukta, regard shall be had to the allowances and pension payable to and other conditions of service of, the Chief Justice of the High Court;(b)in prescribing the allowances, [* *] [The words 'and pension' were deleted by Maharashtra 29 of 1988, section 2.] payable to, and other conditions of service of, the Upa-Lokayuktas, regard shall be had to the allowances and pension payable to, and other conditions of service of, a Judge of the High Court:Provided further that, the allowances [* *] [The words 'and pension' were deleted by Maharashtra 29 of 1988, section 2.] payable to, and other conditions of service of, the Lokayukta or an Upa-Lokayukta shall not be varied to his disadvantage after his appointment.
