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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(1)Employees who are declared physically invalid for service because of bodily and mental infirmity shall be granted invalid pension with the approval of Director.