Section 3 in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002
3. Qualifying service.
(a)Regular Service of an employee rendered on and after Ist September, 1978 or the date he started contributing towards Contributory Provident Fund established by the Management Committee as per rules framed by the Commissioner Provident Fund shall qualify for pension, whichever is later; subject to the condition that full 95% Government share already contributed by the Government and 5% Management share for such service is credited to the Corpus Fund alongwith the entire subscription of employee with up to date interest as fixed by Provident Fund Commissioner from time to time.(b)If at any time an amount at a rate less than 10% of basic pay was deducted or a non-refundable advance was taken by the employee the amount shall be recovered along with interest which would have been accrued as if the advance had not been drawn, and deposited into the Corpus Fund.Note : (i) The persons working against the posts taken over under the 95% grant-in-aid scheme as on 1st September, 1978 shall only be covered under these rules.(ii)The period of leave, admissible under the Punjab Government Rules/concerned University Calender and covered under the instructions issued by the Department from time to time, shall qualify for pension. But leave without pay, period of suspension adjudged as penalty, over-stay of leave not subsequently regularized under the above said rules and the period of break in service shall not be reckoned as qualifying service.(iii)An employee who leaves service of an Affiliated Aided College and joins back in the same/another Aided College and in the same cadre within a period of one year shall be eligible for pension. The past service of an employee who resigns or otherwise leaves service from one Punjab Government Aided College and joins same or another Punjab Government Aided Colleges can be counted under these rules provided. That both the posts are covered under grant-in-aid scheme and gap is not More than 365 days. This gap period will not be counted under these Rules as service qualifying for pension.(iv)The individual cases for entitlement, service qualifying for pension and calculation of amounts credited to the Corpus Fund in respect of employees shall be subject to audit under orders of the Director.3.2Entitlement for pension. - An employee shall be entitled to pension under these rules only if he completes twenty years (forty half years) of qualifying service on the date of superannuation. But if any employee has not rendered the qualifying service for the pension prescribed under these rules on the date of quitting service or on the age of superannuation whichever is earlier, he/she shall be entitled to withdraw his own share alongwith interest accrued thereon :Provided if the service rendered by the employee is more than 5 years along with five full academic sessions, the employer's contribution shall also be paid to the employee alongwith interest accrued thereon.3.3Superannuation. - An employee who opts for these pension rules shall have to retire on attaining the age of superannuation. The date of retirement of an employee of an Aided College will be the last day of the month in which his date of births falls, except in the case when his date of birth happens to be 1st day of a month, in that case he will retire on the last day of the proceeding month.3.4Rate of Pension. - The rate, method and calculation of the pension for the Employees of the aided colleges will be determined by the Trust with concurrence of the Government. They will not be entitled to commute any portion of pension.3.5Procedure for submission of pension payment cases to pension sanctioning authority and payment thereof. - Procedure for submission of agreements pension cases etc. would be as may be prescribed under rules by the Trust.
