Section 9 in Lalit Narayan Mishra Economic Development and Social Change Institute Service conditions Rules, 2017
9. Benefits payable to the employees of the Institute.
(1)The regular employees appointed and working prior to 01-09-2005 will be governed by the old pension scheme and by the Bihar General Provident Fund scheme. After 01.09.2005, legally appointed Teaching and Non-teaching employees will be governed by the new pension rule determined by the state government.(2)Benefit equal to gratuity limit declared by the government of Bihar, time to time, will be applicable to the employees covered by old pension scheme.(3)Leave encashment. - Facility of leave encashment will be given to employees after retirement from service from the Institute. This facility will be payable in conformity with the employees of the University, according to the Rules declared by the government of Bihar in this regard.(4)Medical Facilities. - All facilities relating to medical, payable to the employees of the state government will be payable to the employees of the Institute.(5)Other Facilities. - Apart from the above mentioned facilities, facilities declared by the state government for its employees from time to time, will be payable to the employees of the institute.
