Section 7 in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002
7. Power to make Regulations.
- Trust shall make such regulations as may be required for efficient operation of these rules.7.2Power to withhold Pension. - Future good conduct is an implied condition for every grant of pension. The Trust will have power to withhold or withdraw pension or any part of it, if the pensioner is convicted of serious crime or is guilty of grave misconduct.7.3Resolution of Disputes. - If any dispute arises between the employee and the Managing Committee relating to the delay in forwarding the pension papers of the employee, then the matter shall be referred to the Chairman of the Trust for the decision. The decision of the Chairman of the Trust shall be final and binding upon the concerned parties in all such cases.7.4Overriding effect. - Notwithstanding anything contained in any other rules or any other provision for the time being in force, the provisions of these rules will have an overriding effect in deciding all pension cases.7.5Condonation of interruption of service. - There shall be no condonation of interruption of service rendered by an employee under any circumstances except as provided under Para 3.1.7.6Interpretation of these rules. - If any doubt arises as to the interpretation of these rules, the Government will be the final authority to decide the matter. The Government may also add, delete or amend any provisions made in these rules.Form in option :Form(See Clause 2.3)(Option and Undertaking of the Employee)(In Triplicate)Having read the provisions of the Punjab Affiliated Colleges (Pension and Contributory Provident Fund) Rules, 2002 and fully understood the comparative advantages and disadvantages of these rules as applicable in my case :-(i)(a)I opt for the Pension admissible under these rules and as amended from time to time.(b)I undertake to abide by all the provisions of these rules.(c)I undertake to quote my identity number issued to me for future correspondence with Manager/Chairman of the Trust.(ii)I opt to continue under the existing contributory provident fund benefits.(Strike out (i) or (ii) which is not applicable)Witness :-(1)__________________(2)__________________Signature of employee Name, Designation and AddressCountersigned (Principal of the College)
