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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

(2)The leave admissible under the Punjab Privately Managed Recognised Schools Employees (Security of Service) Rules, 1981 and under the instructions issued by the Department from time to time, shall qualify for pension but leave without pay and period of suspension, overstay of leave not subsequently regularised under the above said rules and the period of break in service shall not be reckoned as qualifying service.