LexSection 26 — Terms and conditions of service of Chairperson and Members of State Commission.
The Protection of Human Rights Act, 1993
1 [26. Terms and conditions of service of Chairperson and Members of State Commission. — The salaries and allowances payable to, and other terms and conditions of service of, the Chairperson and Members shall be such as may be prescribed by the State Government: Provided that neither the salary and allowances nor the other terms and conditions of service of the Chairperson or a Member shall be varied to his disadvantage after his appointment.]Open in Lexace · Ask the AI about this section