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State of Punjab - Section

Section 13 in Punjab Privately Managed Recognized Aided Schools Retirement Benefits Scheme, 2012

13. Invalid Pension.

- An employee of the privately managed recognized aided schools, who is declared physically invalid shall be granted a weightage of five years in their qualifying service for pension and if the qualifying service after the grant of this weightage remains below ten years, the same shall be raised to ten years and the employee concerned shall be granted proportionate pension subject to a minimum of Rs. 375 per month.