Section 4(2) in The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008
(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.
