(4)The allowances payable to and other conditions of service of the Lokayukta or an Upalokayukta shall be such as may be prescribed: Provided that,-(a)in prescribing the allowances payable to and other conditions of service of the Lokayukta, regard shall be had to the allowances payable to and other conditions of service of the Chief Justice of India;(b)in prescribing the allowances payable to and other conditions of service of the Upalokayukta, regard shall be had to the allowances payable to and other conditions of service of a Judge of the High Court:(c)[ no dearness allowance shall be payable either to the Lokayukta or Upalokayukta.] [Inserted by Act 15 of 1986 w.e.f. 4.12.1985.]Provided further that the allowances payable to and other conditions of service of the Lokayukta or Upalokayukta shall not be varied to his disadvantage after his appointment.
