(1)The Service of an employee shall not qualify for retirement benefits under this Scheme unless, -(i)he attains the age of eighteen years;(ii)he takes charge of the aided post to which he is first appointed except for which it is otherwise provided by special rules or contract; and(iii)the service is on an aided post on regular basis.(2)The leave admissible under the Punjab Privately Managed Recognised Schools Employees (Security of Service) Rules, 1981 and under the instructions issued by the Department from time to time, shall qualify for pension but leave without pay and period of suspension, overstay of leave not subsequently regularised under the above said rules and the period of break in service shall not be reckoned as qualifying service.(3)The service rendered in one or more privately managed recognised aided schools under the same management shall count for retirement benefits; provided the transfer was made in terms of the Punjab Privately Managed Recognised Schools Employees (Security of Service) Rules, 1981.(4)In a case where the total qualifying service is less than ten years, no pension benefit shall be admissible.(5)The service rendered on an aided post in another privately managed recognised schools in the State of Punjab, shall count for retirements benefits;Provided that the contributory Provident Fund account of the employee in the previous schools continued as such in the subsequent school to which he is transferred or appointed and there is no break in service.(6)The qualifying service will be taken into account with effect from an employee started contributing towards the Contributory Provident Fund.
