Section 12(3) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(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.
