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State of Haryana - Section

Section 8 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

8. Superannuation pension.

(1)An employee other than Group 'D' employee under these rules, will be entitled to the superannuation pension from the date he attains the age of fifty-eight years.[Note - Service of National/State awardees of aided schools for the purpose of calculation of pensionary benefits shall be counted upto the age of fifty eight years irrespective of extension in service beyond the age of superannuation.] [Added by Haryana Notification No. S.O. 99/H.A. 12/1999/Ss. 8 and 24/2005. dated 15.12.2005.]
(2)A Group D employee shall be entitled to the superannuation pension from the date he attains the age of sixty years.
(3)Pension shall be calculated at the rate of fifty per cent of the average pay of the last ten months. The admissibility of full-pension shall be on completion of thirty-three years qualifying service. The amount of pension is to be determined by length of service. The length of qualifying service for this purpose shall be calculated in terms of completed six monthly period and fraction of a year equal to three months or more shall be treated as a completed six monthly period.The formula will be as under :-
Pension =| 10 months average emoluments2| X| qualifying service (counted in termsof completed six monthly period)66
If the pension so calculated for the qualifying service of thirty three years falls of Rs. 1,275/- (one thousand two hundred seventy-five rupees only) the same shall be raised to Rs. 1,275/- (one thousand two hundred seventy-five rupees only) in all cases.
(4)[ The rate of dearness allowance payable to the pensioners shall be such as may be declared by the Government from time to time.] [Added by Haryana Notification No. S.O. 99/H.A. 12/1999/Sections 8 and 24/2005. dated 15.12.2005.]