Section 3(3) in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002
3.2Entitlement for pension. - An employee shall be entitled to pension under these rules only if he completes twenty years (forty half years) of qualifying service on the date of superannuation. But if any employee has not rendered the qualifying service for the pension prescribed under these rules on the date of quitting service or on the age of superannuation whichever is earlier, he/she shall be entitled to withdraw his own share alongwith interest accrued thereon :Provided if the service rendered by the employee is more than 5 years along with five full academic sessions, the employer's contribution shall also be paid to the employee alongwith interest accrued thereon.
