Section 3 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
3. The outline of the scheme is briefly as under:-
(1)Permanent members of teaching and ministerial staff, serving in Non-Government Elementary or Secondary schools (other than a "proprietary" School), whether run by a local body or any private management will be entitled hereafter to not only Contributory Provident Fund but also to pension or gratuity. Except in cases of over-age or medical unfitness, they will also be required to insure their lives in the Life Insurance Corporation of India to a minimum extent, the amount of policies to be so taken varying with their age and emoluments.(2)The existing Provident Fund Rules for the teacher of Non-Government Primary, Middle and Secondary Schools will continue to remain in force.(3)Employees, retiring from the schools on or after 1st April, 1962 will be eligible for the benefit of pension or gratuity under the Scheme.(4)Disbursement of pension will be authorised by the Accountant-General after necessary scrutiny of the service record of the employee concerned.(5)The District Education Officer, or any other Officer authorised by the State Government in that behalf will be the authority responsible to enforce the provisions of the Scheme in his area.(6)As claims for pension under these rules can be settled only on the basis of service records of the employees maintained systematically, the following procedure shall be followed with immediate effect:-(a)For each employee entitled to the benefits under the Scheme a Service Book, in the form prescribed for non-gazetted Government employees; mutatis mutandis, shall be opened by the employer immediately, if not done already, and posted up-to-date. In the case of future entrants, it shall be opened immediately on appointment. All the entries in the service book shall be duly attested by an officer authorised by the management.(b)The entries in Service Books shall be verified once a year by the Sub-divisional Education Officer in the case of employees serving in schools other than those exclusively for girls, and by the District Inspectress of Schools in respect of Girls Schools. The Officer verifying the entries in a Service Book shall furnish therein a certificate to that effect, under his attestation.(c)The Scales of pay, as well as pay and allowances drawn from time to time, entered in the Service Books, shall be the prescribed by Government for such schools.(7)The Controlling Authority will be competent to sanction pension to the concerned employees under this Scheme.(8)To obviate delays in the settlement of claims for pension or gratuity to the employees, under this scheme, the procedure of preliminary verification of service etc. one year ahead shall apply in future.
