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State of Bihar - Section

Section 24 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules

24.

The preparation of the service statement and the verification of the service, in the manner set out in the preceding rules, shall be undertaken by the employer as soon as it becomes known that an employee will retire within a period of six months or a person entitled to pension has already retired before publication of these rules and shall not be delayed till the employee has actually submitted the formal application for pension.