Section 14 in The Haryana Lokpal (Conditions of Service) Rules, 1999
14. Miscellaneous.
- [Section 6]. - In case, before the expiration of the agreed period of five years, the post and/or office of the Lokpal is abolished or the incumbent, thereof, appointed under these presents, is required to vacate the post/office for any reason whatsoever other than the reasons as envisaged in clause (b) of the proviso to sub-section (1) of Section 6 of the Haryana Lokpal Act, 1997, he shall, by way of compensation, be paid the full amount of pay, allowances, encashment of leave earned till then, and perks such as sumptuary allowance etc. for the entire remaining unexpired period of the tenure. Similarly for such expired period, he shall also be paid compensation towards house rent at the rate determined by the Government of India under section 22A of the High Court Judges (Conditions of Services) Act, 1954 as also the compensation amount on account of electricity and water charges to be calculated on an average basis for the past consumption, and would further be paid for all other benefits which would have accrued to him had he been allowed to complete the aforesaid tenure of five years.
