Section 3(3) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
(3)Where any person entitled to pension [under sub-section (1) or sub- section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986).] is also entitled to any pension from the Central Government or any State Government, or any Corporation owned or controlled by the Central Government or any State Government or any local authority, under any law or otherwise then, -(a)where the amount of pension to which he is entitled under such law or otherwise, is equal to or in excess of that to which he is entitled [under sub-section (1) or sub-section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986).] such person shall not be entitled to any pension under that sub-section; and(b)where the amount of pension to which he is entitled under such law or otherwise is less than that to which he is entitled [under sub- section (1) or sub-section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986).] such person shall be entitled to pension under that sub-section only of an amount which falls short of the amount of pension to which he is otherwise entitled under that sub-section.Explanation. - For the removal of doubts it is hereby declared that the pension payable under the Freedom Fighters Pension Scheme, 1972, framed by the Central Government and the financial assistance given from the Punjab National Workers Relief Fund shall not be taken into account for the purposes of determining the amount of pension payable under this Act.
