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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(ii) in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991

(ii)After the verification by the Deputy Controller (Local Audit), the competent authority shall issue sanction to the grant of pension and death-cum-retirement gratuity and shall simultaneously issue pension payment order in the form and manner as explained in the Punjab Civil Services Rules, Volume-II as amended from time to time.