Section 25 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
25. [ [Regulations 25(1) Substituted by Notification No. A - 13927, dated 6.11.1965.]
(1)If at the date of his appointment the Secretary was not in.the service of the Government of India or of a State, he shall receive the pay which he would have drawn but for his appointment as Secretary and in addition a special pay of Rs. 150 a month:Provided that if Ministerial Officer is appointed to the post of Secretary, his initial pay shall be fixed at the stage in the time-scale of Rs. 500 - 20 - 650 - E. B. - 35 - 1,000 next above the amount arrived at by adding Rs. 150 to his substantive pay.(2)If at the date of his appointment, the Secretary was not in the service of the Government of India, or of a State, and is not a retired Government servant, he shall draw as initial pay the minimum of the scale of Rs. 450 - 35 - 660 - E. B. - 35 - 870 - 40 - 1070 - E. B. - 45 - 1,250 unless the State Government sanction advance increments under Rule 86 of the Bihar Service Code.(3)If the Secretary is a retired Government servant, he shall be allowed to draw the initial pay in the scale of Rs. 450 - 35 - 660 - E. B. - 35 - 870 - 40 - 1,070 - E.B. -45 - 1,250 unless the State Government sanction advance increments provided that the sum total of pay plus pension shall not exceed the substantive pay last drawn by him before retirement.]
