Section 6(4) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(4)For the purpose of determining the amount of compensation payable to a Member under clause (3), the total amount of -(i)the leave-salary that the Member would have drawn if the leave had not been refused; and(ii)The pension (including the pension equivalent of gratuity) to which the Member is entitled from the date of vacation of office for a period equivalent to the period of leave refused;shall be calculated separately and the total amount of pension referred to in item (ii) shall then be deducted from the total amount of leave salary referred to in item (i) and the balance shall be the amount of compensation payable to the Member under clause (3).
