Section 8 in Punjab School Education Board rules for payment of ex-gratia grants and other facilities to the family of a Board employee who dies while in service
8. Eligibility.
- Adhoc ex-gratia grant and other facilities will be admissible to the families of the regular Board employees i.e employees working against permanent posts on basis of permanent recruitment whether confirmed or not, who die while in service of the Board. The work charged/re-employed employees and those employed on adhoc basis and the persons who are given term appointment or are appointed on contract basis or appointed temporarily against some temporary scheme or leave arrangement or daily wages shall not be eligible for grant of benefit under these rules.Punjab School Education BoardForm of Application for Ex-Gratia Grants/ Other FacilitiesApplication from the family of late Shri/Shrimati________________________ __________employed as ___________in the office of Punjab School Education Board.(1)Name and full address of applicant.(2)Relationship to the deceased employee.(3)Circumstances and date of death of the employee.(4)name and ages of surviving relations of deceased,(a)Widow/Husband, Name, Age(b)Sons(c)Un-married daughters(d)Widowed daughters(e)Parents wholly dependent on the employee(f)Widows/Un-married sisters(3)Any other relevant information.Signature of applicant.Place--------------Dated_________
