Section 11(5) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(5)While granting proportionate pension to an employee retiring voluntarily under these rules weightage up to five years would be given as an addition to the qualifying service actually rendered by him. The grant of weightage of up to five years will, however, be subject to the following conditions :-(a)The total qualifying service after allowing the weightage shall not in any event exceed thirty-three years qualifying service and does not go beyond the date of superannuation.(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.
