Section 34 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
34. Pension.
- (i) After completion of the pension papers of an employee in the form and manner as laid down in the Punjab Civil Service Rules Volume-II these shall be put up to the Deputy Controller (Local Audit) for verification of qualifying service and emoluments.(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.
