(a)The pension admissible to an officer, whose pay at the date of discharge does not exceed thirty rupees, will be determined according to the rules prescribed in Chapters XVII to XIX of the Civil Service Regulations for the calculation of pensions for superior service, except that all service in the police after the age of eighteen years is qualifying service.(b)The pension admissible to an officer, whose pay at the date of discharge exceeds thirty rupees, is determined by the rules which apply to ordinary service, except that service rendered after the completion of twenty years of age, and declared by Chapter XX of the Civil Service Regulations to Re qualifying, is treated as superior service.(c)When a police officer, by promotion to a pay exceeding thirty rupees, loses any benefit as to pension which he would have enjoyed had his pay remained unchanged, his pension may be regulated as if he had not received the promotion.
