Section 3 in The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006
3. Status, pay and allowances and other perquisites of the Chairperson..
- [Section 89(2)] - The Chairperson shall be entitled to the same status, pay, allowances and other conditions of service regarding rent free accommodation, conveyance facilities, leave travel concession, medical facilities and other perquisites as are admissible to the judge of the High Court of Punjab and Haryana :Provided that if, the Chairperson at the time of his appointment was in receipt of a pension or being eligible for that, elected to draw a pension (other than disability or wound pension) in respect of any previous service under the Central Government or a State Government, his salary in respect of service as a Chairperson, shall be reduced :-(a)by the amount of that pension;(b)if he had, before assuming office, received in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof by the amount of that portion of the pension; and(c)by any other form of retirement benefits, being drawn or availed of or to be drawn or availed of by him.
