Section 3 in The Haryana Lokpal (Conditions of Service) Rules, 1999
3. Pay and Allowances.
- [Section 6]. - Lokpal shall be entitled to the pay and allowance equal to the pay and allowances as are admissible to the Chief Justice of Punjab and Haryana High Court from time to time less pension (including commuted portion of pension and pension equivalent of gratuity), if any.
