Section 52 in First Statutes of the University of Udaipur
52. Pension and Gratuity.
- An employee of the State Government who has opted to serve the University and who was eligible for pension under the State Government Service Rules on the date of option shall be entitled to benefits of the pension as under:(1)A person who has put in 25 years service or more shall remain on deputation to the University till the date of his superannuation according to State Government rules, unless he is reverted earlier from the University to the State Government. On retirement he shall be granted pension by the State Government according to the Rajasthan Service Rules.(2)Leave Salary to the extent of leave at the credit of the employee on the date of deputation will be paid by the State Government to the University.(3)The University shall pay the pension contribution for the period of remaining on deputation.(4)A person who has put in less than 25 years service shall be entitled to any of the following alternative benefits:(i)He may be granted proportionate pension according to the Rajasthan Service Rules in force. The pension will only be allowed to be drawn on his attaining the age of superannuation. In case a person is eligible to gratuity only, his gratuity amount will be credited to his Provident Fund account of the University as opening balance.(ii)The Government shall credit to the contributory Provident Fund of the employee with the University as opening balance on the date from which a person is transferred to the University and he the opts to be the University employee, the amount equal to 8 per cent of his monthly pay with simple interest at the rate of 2 per cent per annum:Provided that the benefits under these Statutes will be made available when an employee is permanently absorbed in the University Service.
