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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(3)Pension shall be calculated at the rate of fifty per cent of the average pay of the last ten months. The admissibility of full-pension shall be on completion of thirty-three years qualifying service. The amount of pension is to be determined by length of service. The length of qualifying service for this purpose shall be calculated in terms of completed six monthly period and fraction of a year equal to three months or more shall be treated as a completed six monthly period.The formula will be as under :-
Pension =| 10 months average emoluments2| X| qualifying service (counted in termsof completed six monthly period)66
If the pension so calculated for the qualifying service of thirty three years falls of Rs. 1,275/- (one thousand two hundred seventy-five rupees only) the same shall be raised to Rs. 1,275/- (one thousand two hundred seventy-five rupees only) in all cases.