Section 5 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
5. Qualifying service.
(1)The Service of an employee shall qualify for retirement benefits under these rules, as under :-(i)The service rendered on attaining the age of 18 years on aided sanctioned post;(ii)The service rendered till the attainment of the age of sixty years in the case of Group-D employee, and in case of others, service rendered till the attainment of the age of fifty-eight years. However, the qualifying service will be taken into account with effect from the date an employee subscribes contribution towards contributory provident fund;(2)The leave admissible under the rules to be framed under the Act and under the instructions issued by the Government from time to time, excluding leave without pay and period of suspension overstayal of leave not subsequently regularised under the Act and period of break in service.(3)Service rendered in one or more aided schools under the same Management provided the transfer is made in terms of the Act.(4)The service rendered on aided sanctioned posts in another aided school in the State of Haryana :Provided that the official has been appointed through proper channel on aided sanctioned post and the approval of continuity of service has been obtained from the Director :Provided further that the contributory provident fund account of the employee in the previous school continued as such in the subsequent school to which he is transferred or appointed and there is no break in service.
