Section 19 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
19.
No claim to pension shall be admitted in the following cases:-(a)When an employee is appointed for a limited time only, or for a special duty; on the completion of which he is to be discharged.(b)When an employee is appointed temporarily.(c)When an employee is appointed part-time.(d)When an employee is dismissed or removed for misconduct, insolvency or inefficiency.
