Section 6 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
6. Salary and allowances of Chairperson and Members.
- 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 by the Government, from time to time :Provided that neither the salary and allowances nor the other terms and conditions of services of the Chairperson or a Member, as the case may be, shall be varied to his disadvantage after his appointment.
