The Comptroller and Auditor-General's (Duties, Powers and Conditions of Service) Act, 1971

Chapter II

Salary and Other Conditions of Service of The Comptroller and Auditor-General

3. Salary.-

There shall be paid to the Comptroller and Auditor-General a salary which is equal to the salary of the Judge of the Supreme Court:

Provided that if a person who, immediately before the date of assuming office as the Comptroller and Auditor-General, was in receipt of, or, being eligible so to do, had elected to draw, a pension (other than a disability or wound pension) in respect of any previous service under the Government of the Union or any of its predecessor Governments, or under the Government of a State or any of its predecessor Governments, his salary in respect of service as Comptroller and Auditor-General shall be reduced-

(a) by the amount of that pension; and

(b) if he had, before assuming office, received, in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension; 1***

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1. The word "and" omitted by Act 51 of 1994, s. 2 (w.e.f. 27-3-1990).

2. Clause (c) omitted by s. 2, ibid. (w.e.f. 27-3-1990).