Section 12(1) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(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.
