Section 17 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
17.
(a)In computing the length of qualifying service all previous service in one or more than one institutions shall be taken into account.(b)Leave without allowances, suspension allowance to stand as a specific penalty, over stay of joining time or leave not subsequently regularised and periods of breaks shall not be reckoned as qualifying service.(c)Interruption in service upto a total period of 24 months may be condoned by the State Government for the purpose of calculating qualifying service.(d)Time passed on leave without pay will count as qualifying service to the extent mentioned below:-(i)If the total service is not less than 15 years but less than 30 years, one year.(ii)If the total service is not less than 30 years, two years.Notes. - (1) In the case of married woman employee time passed on maternity leave may be allowed to count as qualifying service.(2)The service put in by an employee before he has completed 18 years of age or after attaining the age of 62 years or on re-employment after retirement shall not qualify for pension or gratuity.(3)War service or Military service rendered by an employee shall count as qualifying service for pension to the extent laid down in Section III of Chapter V of the Bihar Pension Rules.
