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State of Punjab - Section

Section 14 in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

14. Invalid Pension.

- The employees of the privately managed recognised aided schools, who are declared physically invalid shall be granted a weightage of five years in their qualifying service for pension and if the qualifying service after the grant of this weightage remains below ten years, the same will be raised to ten years and the employees concerned shall be granted proportionate pension subject to a minimum of rupees 375 per month.