Section 5 in Punjab School Education Board rules for payment of ex-gratia grants and other facilities to the family of a Board employee who dies while in service
5. Accommodation.
- In case where the deceased employee was in possession of Board accommodation, his family will be allowed to retain the accommodation for one year after his death, the rate of rent being the same as was applicable to him at the time of his death. In other cases, the house rent allowance admissible to the deceased employee, will continue to be paid to the family for one year after his death.Notes:- (1) If the family of a deceased Board employee vacates the residential accommodation retained by it before the expiry of one year of its own accord, the benefit of house rent allowance will not be admissible for the remaining period.(2)If the family leaves the place of posting of the deceased Board employee before the expiry of one year which automatically amounts to surrender of Board accommodation at that place, the house rent allowance for the remaining period will not be admissible.(3)If the residential accommodation allotted to the deceased employee is got vacated by the Board from his family due to certain special circumstances, alternative accommodation if available would be allotted to such a family.(4)If no accommodation is available as referred to in Note (3) above, house rent allowance for the remaining period would be granted provided the family lives at that station.
