Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2)(i) in The Punjab Ex-servicemen Corporation (General) Rules, 1982

(i)if he is a retired Officer of the State Government or of the Central Government, shall be entitled to draw as salary the pay last drawn by him while in service minus pension and pension equivalent of other retirement benefits taken together plus [Two hundred fifty rupees] [Substituted vide Punjab Government Gazette LSP III dated 20.12.1985.]. In addition he shall be entitled to draw such other allowances as are admissible to other employees of the Corporation.