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State of Punjab - Section

Section 7 in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987

7. General provisions relating to grant of pension.

- [Section 43(e) (XXVIII]. - Subject to the provisions of this Act and Rules framed thereunder the Rules contained in Chapter-II, Chapter-III, Rule 3.8, 3.9, 3.17 to 3.29. Chapter IV, Chapter V, Chapter VI, Chapter VIII, Chapter IX, Chapter X and Chapter XI of the Punjab Civil Services Rules, Volume II, shall apply mutatis mutandis to the employees of the Board/Market Committees. The words [-] [Word 'Resident Assistant' deleted vide G.S.R. 28/PA 23/61/S. 43/Amd. (1)/94. dated 22.4.1994.] Examiner, Local Fund Account, Punjab State Agricultural Marketing Board] may be read in place of words "Accountant General, Punjab" wherever occurring in the rules referred to above.