Section 36 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
36. General provident fund.
- (i) On coming into force of the pension scheme the Contributory Provident Fund, in case of the employees who opt for pension, shall be converted into General Provident Fund and their subscription portion of the Contributory Provident Fund along with interest thereon shall be credited to the General Provident Fund Account. The portion representing the Board's contribution towards the Contributory Provident Fund of these employees shall be credited to the Pension Fund.(ii)The employees who join the service on or after 1.4.91 shall be covered under the Pension Scheme and the General Provident Fund Regulation as approved by the Board shall be applicable in their case.
