Section 29 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
29.
No temporary increase (Dearness Allowance) shall be payable in respect of such pensions.Government of Bihar, Education Department, G.O. No. XII/TBS 1-014/70-292-E, dated 25.5.1970. From, Sri N. P. Sinha, Education Commissioner. To The Accountant-General, Bihar, P.O. Hinoo, Ranchi.Subject:-Simplification of pension Rules under the Triple Benefit Scheme Rules for employees of Non-Government Schools (The Bihar Non-Government School Employee's Provident Fund, Insurance and Pension Rules).I am directed to say that in order to eliminate delay in finalisation of pension cases of the employees of Non-Government Schools, it has been considered necessary to simplify the Rules and procedure under the Triple Benefit Scheme Rules. Accountant General, Bihar has also made certain suggestions which the State Government has carefully considered, and have been pleased to decide as follows:-Verification of Service
