Section 13 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
13.
In the case of a Service Member, the period of his service as Member shall, until he retires from the Parent service, count for service pension. After such retirement he shall not be entitled to any pension admissible under Regulation 12 :Provided that if a Member, at the date of his appointment, had been granted or had qualified for a "service pension", or if at any time thereafter during the tenure of his office as Member is granted or qualifies for a service pension, and the service pension is lower in amount than the pension that would be admissible to him under Regulation 12, he may draw in lieu of his service pension, pension as a Member as may be admissible under Regulation 12.
