Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 3 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991 3. Condition of qualification for pension. - Only such Board employees shall qualify for pension who were holding substantively permanent posts on the date of their retirement.
