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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(5)(b) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(b)The weightage given under these rules will be only an addition to the qualifying service for pension and gratuity. It will not entitle the employee retiring voluntarily to any notional fixation of pay for the purpose of calculating the pension and gratuity which will be based on the actual emoluments calculated with reference to the date of retirement.