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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991

(1)The following family pension benefits shall be admissible to the family of a deceased regular employee :-
(A)For a period of seven years from the date following the date of death or till the date on which the Board employee would have attained the age of 65 years had he survived, which ever period is shorter, the liberalised family pension at the following rates shall be admissible to the family of a deceased employee :-
Pay of the Employee Rates of family pension per month
i) Upto Rs. 1500 60% of pay subject to a minimum of Rs. 750/-
ii) Rs. 1501 to 3000/- 40% of pay subject to minimum of Rs. 900/-
iii) Above Rs. 3000/- 30% of pay subject to a minimum of Rs. 1200/- and maximum ofRs. 2500/-
Note :- 1. In case both husband and wife are employed the eligible children shall be entitled to two family pensions one in respect of each parent in the event of death of both of them, subject to a maximum of Rs. 3000/-. It may change as per the State Government instructions issued from time to time.Note :- 2. The above rates shall be applicable only if the employee had rendered not less than seven years continuous service before death while in service.Note :- 3. The rates of family pension payable under this sub-regulation shall revert to the normal rates, as laid down in sub-regulation 16(1)(A), after the expiry of seven years.
(B)After the expiry of 7 years or completion of 65 years of age had the employee survived :-
Pay of the employee Rate of family pension per month
i) Upto Rs. 1500/- 40% of pay subject to a minimum of Rs. 375/-
ii) Rs. 1501 to 3000 30% of pay subject to minimum of Rs. 600/-
iii) Above Rs. 3000/- 20% of pay subject to minimum of Rs. 900/- and maximum of Rs.1500/-
Note :- 1. In case both husband and wife are employees, the maximum of two family pensions admissible to the eligible children in the event of death of both of them shall be Rs. 2250/-. Any change made by the Government in these rates shall be followed with the approval of the Board.Note :- 2. The family pension as mentioned above, shall be admissible in case of death while in service or after retirement if at the time of death the retired employee was in receipt of a compensation, invalid, retiring or superannuation pension. In case of death while in service, the Board employee should have completed a minimum period of one year of continuous service, without break. The family pension will not be admissible in cases of death after retirement, if the retired employee at the time of death was in receipt of gratuity only.Provided that the condition of completing a minimum period of one year of continuous service will not be applicable in the case of an employee who has been medically examined and declared fit for entry into Board service.