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State of Bihar - Section
Section 20 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
20.
The amount of superannuation, retiring compensation, or invalid pension compensation or invalid gratuity will be the appropriate amount noted below:-| Completed years of Qualifying service | Scale of Gratuity or Pension | Maximum limit | |||
| (a) Gratuity. | |||||
| 1. | 4 years | and less | Nil | …. | |
| 2. | 5 years | “ | 2 ½ months emoluments | …. | |
| 3. | 6 years | “ | 3 months emoluments | …. | |
| 4. | 7 years | “ | 3 ½ months emoluments | …. | |
| 5. | 8 years | “ | 4 months emoluments | …. | |
| 6. | 9 years | “ | 4 ½ months emoluments | …. | |
| 7. | 10 years | “ | 10/120 ths | of average emoluments | …. |
| 8. | 11 years | “ | 11/120 ths | “ | …. |
| 9. | 12 years | “ | 12/120 ths | “ | …. |
| 10. | 13 years | “ | 13/120 ths | “ | …. |
| 11. | 14 years | “ | 14/120 ths | “ | …. |
| 12. | 15 years | “ | 15/120 ths | “ | …. |
| 13. | 16 years | “ | 16/120 ths | “ | …. |
| 14. | 17 years | “ | 17/120 ths | “ | …. |
| 15. | 18 years | “ | 18/120 ths | “ | …. |
| 16. | 19 years | “ | 19/120 ths | “ | …. |
| 17. | 20 years | “ | 20/120 ths | “ | …. |
| 18. | 21 years | “ | 21/120 ths | “ | …. |
| 19. | 22 years | “ | 22/120 ths | “ | …. |
| 20. | 23 years | “ | 23/120 ths | “ | Rs. 900 per annum in the case of Head-masters of SecondarySchools and Rs. 720 per annum in other cases. |
| 21. | 24 years | “ | 24/120 ths | “ | |
| 22. | 25 years | “ | 25/120 ths | “ | |
| 23. | 26 years | “ | 26/120 ths | “ | |
| 24. | 27 years | “ | 27/120 ths | “ | |
| 25. | 28 years | “ | 28/120 ths | “ | |
| 26. | 29 years | “ | 29/120 ths | “ | |
| 27. | 30 years | “ | 30/120 ths | “ |