Section 21 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
21.
The authority competent to sanction the pension or gratuity of an employee may, at his discretion, condone a deficiency upto six months in the qualifying service, if the qualifying service exceeds nine years but falls short of ten years for grant of pension and exceeds four years but falls short by less than six months for grant of gratuity.
