Section 8 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
8. General Provisions relating to grant of Pension.
(1)Subject to the provisions of the Act and these rules and sub-rule (2), for the purpose of grant of pension, the rules relating to pension as contained in the Punjab Civil Services Rules, Volume-II, shall apply mutatis mutandis to the employees of Panchayat Samitis or Zila Parishads and for that purpose, the terms and expressions not expressly or otherwise defined in these rules, shall have the same meanings as assigned to them in the Punjab Civil Services Rules, Volume I, Part I, as amended from time to time.(2)The pension to be given under these rules shall not be commuted.(3)[ The provisional pension shall be sanctioned in accordance with the provisions of the rules applicable to the Government employees of the State of Punjab.] [Inserted by Notification No. G.S.R. 46/P.A.9/1994/Ss.155, 196 and 227/Amd.(1)/2012, dated 24.8.2012.]
