Section 10 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
10.
Subject to the provisions of these Regulations, a pension shall be payable to a member on ceasing to hold office only if he has completed not less than three years' service for pension. No pension shall be payable to a Member on his removal from office, but in case a Member who has completed three years' service or more for pension, resigns from his office, and such Resignation is accepted by the Governor, the pension admissible under these Regulations shall be payable.
