Section 28 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
28.
(i)The pension/family pension found admissible may be sanctioned by the Controlling Authority after necessary verification and exercising all checks and the Pension Payment Order issued in favour of the person concerned.(ii)Disbursement of anticipatory pension/family pension may be authorised by the Controlling Authority in case of delay in the issue of former Pension Payment Order.(iii)On receipt of the Pension Payment Order the disbursement of the pension shall be made in case of an employee of a Local Body by the body concerned and in the case of a privately managed Junior High School, Higher Secondary School, Degree or Training College, by the management of the institution.(iv)The amount of pension shall be treated as a legitimate charge in the manager's return and be paid to the management along with the regular grant-in-aid of the institution.
