Section 7 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
7. Reduction in pension.
- An employee of the Board compulsorily retired from service as a penalty may be granted by the authority competent to impose such penalty, pension or gratuity or both, at a rate not less than 2/3rd and not more than full compensation pension or gratuity or both, admissible to him on the date of his compulsory retirement.
