The Companies Act, 1956 Bare Act

10FW. Salary, allowances and other terms and conditions of service of Chairperson and Members.
(1) The salary and allowances and other terms and conditions of service of the Chairperson and other Members of the Appellate Tribunal shall be such as may be prescribed.

(2) The salary, allowances and other terms and conditions of service of the Chairperson and other Members of the Appellate Tribunal shall not be varied to their disadvantage after appointment.

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