Section 15 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
15. Pension.
- The chairperson and the members shall be entitled to pension provided that no such pension shall be payable,(i)if he has put in less than two years of service; or(ii)if he has been removed from an office in the Commission; as per the provisions of the Act:Provided further that the aggregate amount of the pension payable to any person under this rule together with amount of any pension (including commuted portion of pension), if any, admissible to him in respect of the service rendered by him prior admissible to him in respect of the service rendered by him prior to his appointment in the Commission as a Judge of the High Court or a Government Servant shall not exceed the maximum amount of pension admissible to a Judge of the High Court or a Secretary to the Government of India, whichever is more.
