Section 3 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
3. Adhoc Ex-gratia grant.
- The ex-gratia grant to be given to the family of deceased employee will be equivalent to twenty times the emoluments, which he was receiving immediately before his death, subject to a minimum of Rs. 10,000/- and a maximum of Rs. 30,000/- The term "emoluments" for this purpose shall mean the pay as defined in the footnote and will also include dearness pay. The ex-gratia grant will be payable to the members of the family of a deceased employee mentioned below in that order :-(i)Widow/husband.(ii)Dependent sons/daughters......... in equal shares.(iii)Dependent father/mother ........ in equal shares.(iv)Dependent brothers/sisters ....... in equal shares.Note - In case of categories (ii) to (iv) adhoc-ex-gratia grant will be admissible only if they were unemployed and entirely dependent on the deceased employee subject to submission of proof thereof to the satisfaction of the Secretary.Pay means the amount drawn monthly by a Board employee as pay :-(i)The pay, other than special pay or pay granted in view of his personal qualifications, which has been sanctioned for a post held by him substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre, and(ii)Overseas pay, technical pay, special pay, and personal pay, and(iii)any other emoluments which may be specially classed as pay by the competent authority.
