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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in Punjab Privately Managed Recognized Aided Schools Retirement Benefits Scheme, 2012

(2)The leave admissible under the Punjab Privately Managed Recognized Schools Employees (Security of Service), Rules, 1981, and under the instructions issued by the Department from time to time, shall qualify for pension but leave without pay and period of suspension, overstay of leave not subsequently regularized under the above said rules and the period of break in service shall not be reckoned as qualifying service.