Section 5 in The Punjab State Election Commission Act, 1994
5. Salary.
- There shall be paid to the Election Commissioner a salary which is equal to the salary of a Judge of a High Court :Provided that if a person who, immediately before the date of assuming office as the Election Commissioner, was in receipt of, or, being eligible so to do, had opted to draw, a pension (other than a disability or wound pension) in respect of any previous service under the Government of India or under the Government of a State, his salary in respect of service as the Election Commissioner shall be reduced -(a)by the amount of that pension;(b)by the amount of the commuted value in respect of previous service if any, that he had, before assuming office received, in lieu of a portion of the pension due to him.
