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State of Punjab - Section
Section 101 in Panjab University Act, 1947
101. The following authorities shall exercise the power of competent authority under various regulations :-
| S.No. | Number of Regulation | Nature of Power | Authority to which power delegated | Extent of Power | ||
| 1 | 2 | 3 | 4 | 5 | ||
| 1. | 2.2 | Power to withhold or withdraw a pension, or, any part ofit, on account of grave mis-conduct of the pensioner. | Authority competent to make appointment to the post held bythe pensioner at the time of retirement. | Full Power. | ||
| 2. | 3.6.(vi) | Power to count for pension any period spent on training | (i) Syndicate(ii) Vice-Chancellor(iii) Dean ofUniversity Instruction/Registrar (as the case may be) | For Class AFor Class BFor Class C | ||
| 3. | Chapter 4 | Power to sanction, service-Gratuity, Pension and Death-Gratuity/Retirement Gratuity. | ||||
| 4. | Chapter 5 | Power to sanction Family Pension Extra-ordinary pension andDisability awards. | (i) Vice-Chancellor(ii) Dean of UniversityInstruction/Registrar (as the case may be) | For Class A and B EmployeesFor Class C Employees | ||
| 5. | 6.1 | Power to sanction Ex-Gratia grant. | ||||
| 6. | 7.3 & 7.4 | Power to sanction Commutation of Pension. | ||||
| 7. | 9.2 | Power to allow payment of interest on delayed payment ofpensionary benefits. | Vice-Chancellor | Full Powers :Responsibility for delay should be fixed inall cases of delayed payments. |