Section 7 in The Himachal Pradesh Lokayukta Act, 2014
7. Salary, allowances and other conditions of service of Lokayukta.
- The salary, allowances and other conditions of service of the Lokayukta shall be the same as those of the Chief Justice of the High Court:Provided that if Lokayukta is, at the time of his appointment, in receipt of pension (other than disability pension) in respect of any previous service under the Government of India or under the Government of a State, his salary in respect of service as the Lokayukta, be reduced-(a)by the amount of that pension; and(b)if he has, before such appointment, received, in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension:Provided further that the salary, allowances and pension payable to and other conditions of service of the Lokayukta shall not be varied to his disadvantage after his appointment.
