Section 17 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
17. Definition of Family.
- Family for the purpose of family pension shall include the following relatives of the employee :-(a)Wife or husband as the case may be.(b)Sons upto the age of 21 years.(c)Un-married daughters upto the age of 30 years.Note :- (b) and (c) shall include children adopted legally before retirement. Marriage after retirement is not recognised for this purpose.
