Section 47(2) in The Delhi School Education Rules, 1973
(2)Where any surplus [employee] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).] is absorbed under sub-rule (1):-(a)the salary and other allowance last drawn by him at the school from which he has become surplus shall be protected;(b)his provident fund account shall be transferred to the school in which he is so absorbed, and thereupon such provident fund shall be governed in accordance with (he rules and regulations in force in that school in relation to provident fund; and(c)the period of his qualifying service in the school in which he had worked before such absorption and any previous period of qualifying service, if any, in any recognised aided school in Delhi shall be taken into account for the purpose of computing his pension and other retirement benefits.
