Foreign Exchange Management Act, 1999
23. Terms and Conditions of service
The salary and allowances payable to and the other terms and
conditions of service of the Chairperson, other Members and the Special
Director (Appeals) 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 appointment.