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State of Uttar Pradesh - Section
Section 21 in U.P. Contributory Provident Fund Insurance Pension Rules
21.
An employee shall be eligible for superannuation/retireing/ invalid pension only after completing 10 years of qualifying service at 1/20 of his average emoluments of past three years for every completed years of service subject to the maximum of 30/120 of such emoluments or the maximum fixed for the purpose, whichever is less. The appropriate amounts are noted below :| SI. No. | Completed qualifying | years of service | Scale of pension | Maximum limit of pension | |
| 1 | 10 years | 10/ 120th | of average emoluments of last three years | I- | For employees of Primary and junior HighSchools - Rs. 60 per month |
| 2 | 11 years | 11/120th | ditto | II-(i) | Heads of Higher Secondary Schools-Rs. 75 permonth. |
| 3 | 12 years | 12/120th | ditto | (ii) | for other employees of Higher Secondary SchoolsRs. 60 per month. |
| 4 | 13 years | 13/120th | ditto | ||
| 5 | 14 years | 14/120th | ditto | III- | Principals of Degree Colleges Rs. 150 permonth. |
| 6 | 15 years | 15/120th | ditto | (ii) | For Heads of Departments of Degree Colleges-Rs. 100 per month. |
| 7 | 16 years | 16/120th | ditto | (iii) | For Lecturers of Degree Colleges-Rs. 75 permonth. |
| 8 | 17 years | 17/120th | ditto | (iv) | Other employees of Degree Colleges-Rs. 60 permonth. |
| 9 | 18 years | 18/120th | ditto | ||
| 10 | 19 years | 19/120th | ditto | ||
| 11 | 20 years | 20/120th | ditto | IV-(i) | For Principals of Training Colleges-Rs. 75 permonth. |
| 12 | 21 years | 21/120th | ditto | (ii) | For further employees of Training Colleges-Rs.50 per month. |
| 13 | 22 years | 22/120th | ditto | ||
| 14 | 23 years | 23/120th | ditto | ||
| 15 | 24 years | 24/120th | ditto | ||
| 16 | 25 years | 25/120th | ditto | ||
| 17 | 26 years | 26/120th | ditto | ||
| 18 | 27 years | 27/120th | ditto | ||
| 19 | 28 years | 28/120th | ditto | ||
| 20 | 29 years | 29/120th | ditto | ||
| 21 | 30 years | 30/120th | ditto |