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State of Punjab - Section

Section 8 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991

8. Pensionary benefits.

(1)The following benefits shall be admissible to an employee of the Board under the pension scheme :-
(i)Service gratuity or Pension
(ii)Death Gratuity
(iii)Retirement Gratuity
(iv)Family pension/Extraordinary Pension
(v)Ex-Gratia Grant
(vi)Old age special allowance
(vii)Travel concession
(viii)Commutation of pension.
(2)pensionary benefits shall be determined with reference to the qualifying service rendered and the emoluments/average emoluments last drawn by him.