Section 11 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
11.
An employee shall be eligible for pension or gratuity, as the case may be.-(1)On retirement by reason of his attaining the age of superannuation whether the retirement takes effect immediately or after the close of the academic year, or(2)On voluntary retirement after completing 30 years qualifying service, or(3)On discharge due to invalidation on medical grounds, or(4)On discharge due to abolition of the post.
