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State of Bihar - Section

Section 16 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules

16.

(a)The full pension admissible under these Rules is not to be given as a matter of course, or unless the service rendered has been really approved.
(b)If the service is not thoroughly satisfactory, the authority sanctioning the pension should order such reduction in the amount as it thinks proper.