Section 8(1) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(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.]
