Section 12 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
12.
(1)In the case of a Member who on the date of appointment was not in the service of the Union or a State, the pension to which such Member will be entitled shall -(i)in the case of a Chairman, if he has completed six years' service for pension and has drawn pay at the rate of Rs. 2,500 a month, be Rs. 5,075 per annum; and(ii)in the case of a Member, other than the Chairman, if he has completed six years' service for pension and has drawn pay at the rate of Rs. 1,750 a month, be Rs. 3,553 per annum.(2)If a Member has completed three years', four years' or five years' service for pension, be three-sixths, four-sixths or five-sixths, respectively, of the full pension which would be payable to him, as the case may be, in accordance with clause (1).(3)Where the pay determined under clause (3) of Regulation 9 in respect of a period of six years of service for pension of a Member is less than the pay specified in relation to such period in sub-clause (i) or (ii) of clause (1) the amount of pension admissible per annum shall be the amount arrived at by multiplying the average monthly pay determined under clause (3) of Regulation 9 with the amount of pension to which the Member would be entitled if his full, and not average, monthly pay had been taken into account, and the product then being divided by the full pay mentioned in sub-clause (i) or (ii) of clause (1), as the case may be.(4)In cases specified in clause (2) if the average monthly pay determined under clause (3) of Regulation 9 is less than the full pay to be taken into account for purposes of the clause, the pension admissible shall be the relative proportion, in each case, specified in the said clause, of the amount of pension arrived at in accordance with clause (3).
