Section 3 in The Punjab School Teachers' Re-employment Act, 2006
3. Re-employment of teachers after attaining the age of superannuation.
- Notwithstanding anything contained in any law or service rules applicable to the teachers, all such teachers, who would otherwise have retired from service on completing fifty eight years of normal age of superannuation on any day falling between the 1st day of April of a year and the last day of the month of February of the succeeding year, shall, except in case of their otherwise voluntary option, continue in service, and shall be deemed to be re-employed after the date of superannuation up to 31st day of the following month of March :Provided that during the aforesaid period of re-employment, the teachers shall be paid remuneration equivalent to the difference between their last pay drawn and the pension, admissible to them.
