Section 15(4) in The Haryana Right to Service Act, 2014
(4)[ The salary, allowances and perks of the Chief Commissioner and the Commissioners shall be such, as admissible to the Chief Secretary to Government, Haryana and the Principal Secretary to Government, Haryana respectively minus pension already drawn for the previous service, if any. No additional pension or death-cum-retirement gratuity shall be admissible for the period of qualifying service in any commission or authority, if the Chief Commissioner or the Commissioner is already a pensioner of any Government.] [Substituted by Haryana Act No. 24 of 2019, dated 28.6.2019.]
