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State of Punjab - Section

Section 13 in The Punjab State Agricultural Marketing Board (Group-A) Service Rules, 1988

13. Leave, pay and other matters, etc.

(1)In respect of pay, leave and other matters not expressly provided for in these rules, the members of the Service shall be governed by the Punjab Civil Service Rules, as applicable to the employees of the Government of Punjab from time to time.
(2)In respect of provident fund and gratuity, the members of the Service shall be governed by the Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965 and the Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987.