The salary and allowances payable to, and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of, 1 [the Presiding Officer] of a Tribunal or the Chairperson of an Appellate Tribunal] shall be such as may be prescribed: Provided that neither the salary and allowances nor the other terms and conditions of service of 2 [the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal shall be varied to his] disadvantage after appointment.Open in Lexace · Ask the AI about this section
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