Section 9 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
9.
In this Section, unless the context otherwise :(1)"actual service" includes -(i)time spent on duty as a Member of the Bihar Public Service Commission;(ii)time spent on duty by a Member referred to in sub-clause (i) in the performance of such other functions as he may, at the request of the Governor, undertake to discharge, and(iii)joining time on transfer to the office of Member from a post or an office under the Union or a State;(2)"service for pension" includes -(i)actual service;(ii)one month or the amount actually taken, whichever is less of each period of leave on full allowances;(iii)joining time on return from leave outside India; and(iv)any period not exceeding three months which, under the orders of the Governor, may for special reasons, be added to the service for pension of a Member;(3)"pay" includes, where the pay drawn by a Member during his tenure of office was varied on account of any change in the rate of pay, on deputation, leave, promotion from the office of Member to the office of Chairman or any other reason the average monthly salary for the full term for such the Member has held office.Explanation. - The expression "Full term" in this clause means any period not exceeding six years preceding the date on which the Member has vacated office.
