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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in Industrial Disputes (Appellate Tribunal) Act, 1950

(4)A member of shall be entitled to such salary and allowances and to such rights in respect of leave and pensions as may be prescribed:Provided that the salary of a member shall not be varied to his disadvantage after his appointment.