Section 10 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
10. Compensation Pension.
- In an employee is discharged by the Management owing to the abolition of a aided sanctioned post, he will, unless he is appointed to another post, the conditions of which are deemed to be at least equal to those of his own, have the option :-(a)of taking compensation pension or gratuity to which he may be entitled for the service he has already rendered; or(b)of accepting another post under the same Management for which he fulfills the prescribed qualifications, if offered and to continue to count his previous service for pension.
