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State of Punjab - Section

Section 26 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991

26.

Those who have retired/will retire during the period between 1.4.91 and the date of notification of these Regulations may, if they so desire, opt for the pension scheme subject to the condition that they shall have to refund the Board's contribution to their Provident Fund including interest received by them, together with simple interest at the rate of 12% per annum from the date of withdrawal to the date of repayment.