Section 4 in The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008
4. Pension. -
(1)In these rules the expression :-(a)"prior service" means the Government service rendered prior to appointment as Up-Lokayukta;(b)"pension for prior service" means the pension admissible for prior service including the portion of pension commuted, if any, and the pension equivalent to retirement gratuity;(c)"aggregate pension" means the pension which would be admissible to the Justice of the High Court under the relevant rules including Rule 2 of the High Court Judges Rules, 1956 read with the All India Service (Death-cum-retirement Benefits) Rules, 1958 for prior service as computed after adding the period of service rendered as Up-Lokayukta to the period of service.(2)Where any pension for prior service is admissible to the Up-Lokayukta, he shall, on completion of at least six years of his terms as Up-Lokayukta be entitled to an additional pension equal to the difference in amounts of the pension for prior service and the aggregate pension.(3)Where no pension for any prior service is admissible to the Up-Lokayukta, he shall on completion of his full term as Up-Lokayukta be entitled to a pension of Rs. 1,200 per annum for each completed year of service as such.
