(3)The Lokpal shall be paid in respect of time spent on actual service salary at the rate of nine thousand rupees per month fixed or salary and allowances drawn by a sitting Judge of the Supreme Court or High Court :Provided that if the Lokpal is at the time of his appointment, in receipt of a pension (other than disability or wound pension) in respect of any previous service under the Government of India or under the Government of a State, his salary in respect of service as Lokpal shall be reduced -(a)by the amount of that pension;(b)if he has before such appointment, 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; and(c)if he has, before such appointment, received a retirement gratuity in respect of such previous service, by the pension equivalent of that gratuity.
