Section 8 in The Punjab State Election Commission Act, 1994
8. Pension payable to the Election Commissioner.
(1)A person who, immediately before the date of assuming office as the Election Commissioner was in the service of the State Government, shall be deemed to have retired from that service on the date on which he assumes office as the Election Commissioner and his service as Election Commissioner shall be reckoned as continuing service counting for pension in the service to which he belonged.(2)Where the Election Commissioner demits office, whether in the manner specified in sub-section (3) or by resignation, he shall on such demission be entitled to, -(a)a pension which is equal to the pension payable to a Judge of a High Court in accordance with the provisions of Part III of the First Schedule to the High Court Judges (Conditions of Service) Act, 1954; (Central Act XXVIII of 1954) ;(b)such pension (including commutation of pension), family pension and gratuity, as are admissible to a Judge of the High Court under the said Act, and the rules made thereunder.(3)Except where the Election Commissioner demits office by resignation, he shall be deemed for the purposes of this Act, to have demitted his office, if, -(a)he has completed the term of office specified in section 6; or(b)he has attained the age of sixty-two years ; or(c)his demission from office is medically certified to be necessitated by ill-health.
