Section 4(1) in The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008
(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.
