Section 93 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
93. [ Pensionary benefits for employees of Board.] [Sr. No. 44 to 51 were renumbered as 88 to 95 by the Notification No. 18/Misc/1672/89-EDN(Part II) dated 27-12-2001 published in the Official Gazette, Series I No. 39 dated 28-12-2001.]
- The employees of the Board shall be entitled for pension/family pension and all other retirement benefits including death-cum-retirement gratuity as applicable to their counterparts in the Government service and shall be governed by the pension/family pension scheme as contained in the Central Civil Service (Pension) Rules, 1972 as may be amended from time to time. Employees who are in service of the Goa, Daman and Diu Secondary and Higher Secondary Education Board and are eligible for the Contributory Provident Fund Scheme shall give option either to continue under the Contributory Provided Fund Scheme or to be Governed by pension/family Scheme as contained in the Central Civil Service (Pension) Rules, 1972 as may be amended from time to time and this option shall be exercised within a period of three months from the date of coming into force of the Amendment Rules. In case the employee fails to exercise the requisite option within the stipulated period, he shall be deemed to have opted for retention of Contributory Provident Fund Scheme and other benefits admissible to him prior to the date of coming into force of the Amendment rules, and in case of death of such employee, his family shall be eligible for the benefit of the Contributory Provident Fund Scheme.
