Section 25 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
25.
(i)The employees of the Board who opt for pension scheme under these regulations, the contribution of the Board towards their Contributory Provident Fund Account, as on 1.4.91 and thereafter along with interest thereon, shall be transferred from their Contributory Provident Fund Account to the Board for being credited to the Punjab School Education Board Pension Fund/Corpus.(ii)The employee who opt for this scheme their share of Contributory Provident Fund (i.e. subscription) as on 1.4.91 alongwith interest thereon shall be transferred to their General Provident Fund (GPF) Account which they shall be required to open. Such employee shall also be required to make regular contribution to the (GPF) as provided in the Punjab School Education Board (General Provident Fund) Regulations.
