Section 4 in The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006
4. Salary and allowances and other benefits of Members.
- [Section 89(2)] - The members shall be entitled to receive such salary and allowances, as may be admissible to the Financial Commissioner Grade Officers of the Indian Administrative Services posted in the State of Punjab :Provided that if, the Member at the time of his appointment was in receipt of a pension or being eligible for that, elected to draw, a pension (other than disability or wound pension) in respect of any previous service under the Central Government or a State Government, his salary in respect of any service as a Member, shall be reduced -(a)by the amount of that pension;(b)if he had, before assuming office, received in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof by the amount of that portion of the pension; and(c)by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him.
