Section 8(3) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
(3)[ The provisional pension shall be sanctioned in accordance with the provisions of the rules applicable to the Government employees of the State of Punjab.] [Inserted by Notification No. G.S.R. 46/P.A.9/1994/Ss.155, 196 and 227/Amd.(1)/2012, dated 24.8.2012.]
