Section 9(3) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(3)"pay" includes, where the pay drawn by a Member during his tenure of office was varied on account of any change in the rate of pay, on deputation, leave, promotion from the office of Member to the office of Chairman or any other reason the average monthly salary for the full term for such the Member has held office.Explanation. - The expression "Full term" in this clause means any period not exceeding six years preceding the date on which the Member has vacated office.
