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State of Uttar Pradesh - Section

Section 21 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

21.

An employee shall be eligible for superannuation/retiring/invalid pension only after completing 10 years of qualifying service at 1/20 of his average empluments of past three years for every completed year of service subject to the maximum of 30/120 of such emoluments or the maximum fixed for the purpose, whichever is less. The appropriate amounts are noted below:
SI. No. Completed years of qualifying service Scale of pension Maximum limit of Pension
1 2 3 4
1. 10 years 10/120th of average emoluments of last three years. I - For employees of Primary and Junior High Schools - Rs. 60per month.
2. 11 years 11/120th Ditto II - (i) Heads of Higher Secondary Schools - Rs. 75 permonth.
3. 12 years 12/120th ditto (ii) For other employees of Higher Secondary Schools - Rs. 60per month.
4. 13 years 13/120 of average emoluments of last three years. ...
5. 14 years 14/120th ditto III - (i) Principals of Degree Colleges Rs.150 per month.
6. 15 years 15/120th ditto (ii) For Heads of Departments of Degree Colleges - Rs. 100per month.
7. 16 years 16/120th ditto (iii) For Lecturers of Degree Colleges - Rs. 75 per month.
8. 17 years 17/120th ditto (iv) Other employees of Degree Colleges - Rs. 60 per month.
9. 18 years 18/120th ditto ...
10. 19 years 19/120th ditto ...
11. 20 years 20/120th ditto IV - (i) For Principals of Training Colleges - Rs. 75 permonth.
12. 21 years 21/120th ditto (ii) For further employees of Training Colleges - Rs. 60 permonth.
13. 22 years 22/120th ditto ...
14. 23 years 23/120th ditto ...
15. 24 years 24/120th ditto ...
16. 25 years 25/120th ditto ...
17. 26 years 26/120th ditto ...
18. 27 years 27/120th ditto ...
19. 28 years 28/120th ditto ...
20. 29 years 29/120th ditto ...
21. 30 years 30/120th ditto ...