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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

(2)After the expiry of seven years or the completion of sixty-five years of his age, had the employee survived, whichever is less, the rate of family pension shall be as follows:-
Range of pay Rate of family pension per month
(i) Upto Rs. 1,500; Forty per cent of pay subject to a minimum of Rs. 375;
(ii) Exceeding Rs. 1,500 but not exceeding Rs. 3,000; Thirty per cent of pay subject to a minimum of Rs. 600; and
(iii) Exceeding Rs. 3,000; Twenty per cent of pay subject to a minimum of Rs. 900 andmaximum of Rs. 1,500.
Note. - In case both the husband and wife are the employees of the privately managed recognised aided schools, the maximum family pension in the event of death both of them shall not exceed Rs. 2,250.