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State of Punjab - Section

Section 13 in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

13. Family Pension.

- In case of the death of the employee or pensioner, the family pension shall be granted as given below :-
(1)the rates of family pension during the first seven years or till the employee would have attained the age of sixty-five years, had he survived, whichever is less, shall be as follows :-
Range of Pay Rate of family pension per month
(i) Upto Rs. 1,500 Sixty per cent of pay subject to a minimum of Rs. 750;
(ii) Exceeding Rs. 1,500 but not exceeding Rs. 3,000; Forty per cent of pay subject to a minimum of Rs. 900; and
(iii) Exceeding Rs. 3,000; Thirty per cent of pay subject to a minimum of Rs. 1,200 andmaximum of Rs. 2,500;
(2)After the expiry of seven years or the completion of sixty-five years of his age, had the employee survived, whichever is less, the rate of family pension shall be as follows:-
Range of pay Rate of family pension per month
(i) Upto Rs. 1,500; Forty per cent of pay subject to a minimum of Rs. 375;
(ii) Exceeding Rs. 1,500 but not exceeding Rs. 3,000; Thirty per cent of pay subject to a minimum of Rs. 600; and
(iii) Exceeding Rs. 3,000; Twenty per cent of pay subject to a minimum of Rs. 900 andmaximum of Rs. 1,500.
Note. - In case both the husband and wife are the employees of the privately managed recognised aided schools, the maximum family pension in the event of death both of them shall not exceed Rs. 2,250.