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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1) in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

(1)The Service of an employee shall not qualify for retirement benefits under this Scheme unless, -
(i)he attains the age of eighteen years;
(ii)he takes charge of the aided post to which he is first appointed except for which it is otherwise provided by special rules or contract; and
(iii)the service is on an aided post on regular basis.