Section 19 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
19.
(a)Service will not count for pension unless the employee holds a substantive post on a permanent establishment.(b)Continuous, temporary or officiating service followed without interruption by confirmation in the same or another post shall also count as qualifying service (See also C.S.R. Para 422).(c)Leave without allowance, suspension allowed to stand as a specific penalty, over-stayal of joining time or leave not subsequently regularised, and period of breaks in service shall not be reckoned as qualifying service.(d)Periods of breaks between 2 periods of service due to termination of service, for no fault of the employee shall not be treated as interruption involving forfeiture of post qualifying service. In other cases breaks due to other causes shall result in forfeiture of past service unless condoned by Government.(e)Time passed on earned leave shall fully count as qualifying service, but time passed on other kinds of leave with allowances shall count as qualifying service as follows:(i)If the total service is not less than 13 years, but less than 30 years, one year of such leave shall count as qualifying service;(ii)If the total service is not less than 30 years, two years of such leave shall count as qualifying service.Notes. - (1) The term "Earned Leave" means leave on full average pay.(2)In case of a married woman employee time passed on maternity leave may be allowed to count as qualifying service, provided that the period covered by such leave and also earned leave shall not exceed what would have been admissible had she availed of the whole of the earned leave to which she was entitled under the rules.(3)"Total Service" means total service reckoning from the date of commencement of service qualifying for pension and includes periods of leave referred to above.(4)The service put in by an employee before he has completed 18 years of age or after attaining the age of superannuation unless extended by competent authority or on reemployment after retirement shall not qualify for pension.(5)The entry relating to confirmation of an employee in the service book shall be countersigned.(6)In cases not covered by these rules qualifying service shall be determined by Government and its decision shall be final.
