Section 4 in Bihar Police Sub-ordinate Services Commission Rules, 2017
4. Status, Pay and facilities of the Member of the Commission.
(1)(a)The State Government may appoint/ nominate two serving or retired officer of the rank of Inspector General of Police/ Deputy Inspector General of Police/ Superintendent of Police to the posts of the Members of the Commission.(b)One of the two Members will be nominated as the 'Member-Secretary' by the Chairman.(c)Department shall nominate maximum 2 (Two) Members, not below the rank of Joint Secretary, from other departments such as, Home Department, Environment and Forest Department, Registration, Excise & Prohibition Department, Transport Department and Disaster Management Department. At least one member shall be from Scheduled Caste/Scheduled Tribe in the said Members.(2)Members of the Commission, shall be eligible for the pay and all the facilities admissible to the officers of equivalent rank working in the state government.(3)Pay equivalent to last pay of his service period and all facilities admissible to a departmental secretary shall be provided to a retired officer appointed as member of the Commission.However, if an officer after his retirement is appointed as the Member of the Commission, he will be paid as salary from the date of his appointment, after deducting the amount of pension, which he is to get after retirement from the date of retirement (including that part of the pension which has been commuted) and the amount equivalent to other retrial benefit from his earlier service.(4)In case of pay revision after the appointment of Chairman/ Members, the pay of Chairman/ Members shall be revised in the same Matrix in which pay of working/ retired employees is revised.
