Section 8 — Terms and conditions of service of Chairperson and Members.

The Protection of Human Rights Act, 1993
1 [8. Terms and conditions of service 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: 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.

Official Hindi (PDF) ↗

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