Section 17 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
17.
An employee shall be eligible for pension on -(i)retirement on attaining the age of superannuation or on the expiry of extension granted beyond the superannuation age;(ii)voluntary retirement after completing 25 years of qualifying service;(iii)retirement before the age of superannuation under a medical certificate of permanent incapacity for further service; and(iv)discharge due to abolition of post or closure of an institution due to withdrawal or recognition or other valid causes.Notes. - (1) The age of compulsory retirement of an employee shall be such as prescribed in the relevant rules applicable to him.The date of superannuation shall be reckoned from the date of birth of an employee as entered in his Service Book or other records. In case the year of birth only is known, but not the month, the first July of the year shall be taken as the date of birth. Similarly when both the year and the month of birth are known, but not the date, the 16th of the month shall be taken as the date of birth.(2)An employee may retire from service voluntarily any lime after completing 25 years of qualifying service, provided that he shall give in this behalf a notice in writing to the management at least 3 months before the date on which he wishes to retire.
