Section 11 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
11.
Pension under these Regulations shall be payable to a Member, for life, subject to the condition that the pension shall be held in abeyance for any period during which he may subsequently be appointed to hold the office of a Member of the Union Public Service Commission or of a Member of a Public Service Commission of another State:Provided that the provision of this Regulation shall not apply to a Member who is, or becomes, qualified to receive a service pension, irrespective of whether he actually draws the service pension or the higher pension admissible under the proviso to Regulation 13.
