Section 33 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
33. General provisions relating to grant of pension.
- (i) Subject to the provision of these regulations the Rules contained in the Chapters II, IV, V, VI, VIII, IX, X, XI and Rules 3.8, 3.9, 3.17 to 3.29 of chapter III of the Punjab Civil Service Rules, Volume II, shall apply mutatis mutandis.(ii)For the words 'Accountant General, Punjab', wherever occurring in the rules, mentioned in sub-regulation (i) above, the words Dy. Controller (Local Audit), Local Fund Accounts, Punjab, Punjab School Education Board shall be read.
