Section 19 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
19. Extraordinary pension and awards.
- Extra-ordinary pension and awards shall be payable in the following cases at the rates/quantum announced by the State Government and approved by the Board from time to time.(1)When an employee is killed or disabled in the course of discharge of his duty.(2)When an employee, while performing his duties dies as a result of attack by or during action against extremists, dacoits, smugglers and anti-socials elements etc.(3)When a pensioner is killed by extremists or anti-social elements etc. as a retaliation for some action taken by him against such extremists or anti-social elements etc. in the performance of his duty while in service.(4)When a close relation of an employee or pensioner is killed/ disabled by extremists or anti-social elements as retaliation for any action taken by him in performance of his duty while in service.
