Section 6 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
6. [ Addition to service qualifying for pension. [Amended vide Board item No. 5(3) dated 26-3-1994 w.e.f. 1.4.1991.]
- An employee shall be eligible to add to his service qualifying for superannuation pension (but not for any other pension) the actual period not exceeding one-fourth of the length of his service or the actual period by which his age at the time of recruitment exceeded twenty five years or a period of five years, whichever is less, if the post to which he is appointed is one:-(a)for which post-graduate research or specialised qualifications, or experience in scientific, technological or professional field is essential.(b)to which candidates of more than twenty five years of age are normally recruited;(c)for which special qualification and experience is required at the time of recruitment. The experience so prescribed shall be counted in full towards qualifying service.Provided that this concession shall not be admissible to an employee whose actual qualifying service at the time of retirement is less than 10 years in the Board.]
