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State of Punjab - Section

Section 8 in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987

8. Pension payment order.

(a)After completion of the pension papers of the employees in the form and manner given in Punjab Civil Services Rules, Volume II (with necessary changes), the same shall be sent to [-] [Word 'Resident Assistant' deleted vide G.S.R. 28/PA 23/61/S. 43/Amd. (1)/94. dated 22.4.1994.] Examiner, Local Funds Accounts, Punjab State Agricultural Marketing Board, concerned for verification of qualifying service and emoluments.
(b)After verification of qualifying service and emoluments by the concerned [-] [Words 'Resident Audit' deleted vide ibid.] Examiner, the competent authority shall issue sanction to the grant of Pension and Death-cum-Retirement Gratuity and shall simultaneously issue Pension Payment Order in the form and manner as explained in Punjab Civil Services Rules, Volume-II with the necessary changes.