Section 8(2) in The Punjab State Election Commission Act, 1994
(2)Where the Election Commissioner demits office, whether in the manner specified in sub-section (3) or by resignation, he shall on such demission be entitled to, -(a)a pension which is equal to the pension payable to a Judge of a High Court in accordance with the provisions of Part III of the First Schedule to the High Court Judges (Conditions of Service) Act, 1954; (Central Act XXVIII of 1954) ;(b)such pension (including commutation of pension), family pension and gratuity, as are admissible to a Judge of the High Court under the said Act, and the rules made thereunder.
