Section 8(4) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(4)Notwithstanding anything contained in sub-sections (1), (2) and (3), if the Chairperson or a Member at the time of this appointment was in respect of, or being eligible so to do or had elected to draw, a pension in respect of any previous service under the Government of the Union or Government of the State, his salary in respect of services as a Chairperson or as Member, as the case may be, shall be reduced:-(i)by the amount of that pension;(ii)if he had, before assuming officer received, in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension; and(iii)by any other form of retirement benefits being drawn or availed of or to be drawn or availed of by him].
