Section 3(2) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
(2)Where any person entitled to pension [under sub-section (1) or sub-section (1-B)] [Inserted by Act No. 10 of 1986.](i)is elected to the office of the President or Vice-President of India or is appointed to the office of the Governor of any State or the Administrator of any Union Territory; or(ii)becomes a member of the Council of States or the House of People or any Legislative Assembly of a State or Union Territory or any Legislative Council of a State or the Metropolitan Council of Delhi constituted under section 3 of the Delhi Administration Act, 1966; or(iii)is employed on a salary under the Central Government or any State Government or any Corporation owned or controlled by the Central Government or any State Government or any local authority or becomes otherwise entitled to any remuneration from such Government, Corporation or local authority; such person shall be entitled to any pension [under sub-section (1) or sub- section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986.)] for the period during which he continues to hold such office or as such member, or is so employed, or continues to be entitled to hold such remuneration :Provided that where the salary payable to such person for holding such office or being such member or so employed, or where the remuneration referred to in clause (iii) payable to such person is, in either case, less than the pension payable to him [under sub-section (1) and sub- section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986.)] such person shall be entitled only to receive the balance as pension under that sub-section.
