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State of Punjab - Section

Section 12 in Punjab Privately Managed Recognized Aided Schools Retirement Benefits Scheme, 2012

12. Family Pension.

- In case of the death of an employee or pensioner, the family pension shall be granted as given below:
(i)the rates of family pension during the first seven years or till the employee would have attained the age of sixty-five years, had he survived, whichever is less, shall be as follows :-
Range of pay Rate of family pension per month
(i) Upto Rs. 1,500 Sixty per cent of pay subject to a minimum ofRs. 750;
(ii) Exceeding Rs. 1,500 but not exceeding Rs.3,000 Forty per cent of pay subject to a minimum ofRs. 900; and
(iii) Exceeding Rs. 3,000; Thirty per cent of pay subject to a minimum ofRs. 1,200 and maximum of Rs. 2,500.
(ii)After the expiry of seven years or the completion of sixty five years of his age, had the employee survived, whichever is less, the rate of family pension shall be as follows :-
Range of Pay Rate of family pension per month
(1) Upto Rs. 1,500 Forty per cent of pay subject to a minimum ofRs. 375;
(ii) Exceeding Rs. 1,500 but not exceeding Rs.3,000 Thirty per cent of pay subject to a minimum ofRs. 600; and
(iii) Exceeding Rs. 3,000; Twenty per cent of pay subject to a minimum ofRs. 1,200 and maximum of Rs. 1,500.
Note. - In case both the husband and wife are the employees of the privately managed recognized aided schools, the maximum family pension in the event of death of both shall not exceed Rs. 2, 250.