Section 13(1)(iii) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1)(iii) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(iii)The maximum amount of retirement gratuity death-cum-retirement gratuity shall not exceed Rs. 3.50 Lakhs in any case. Seventy-five per cent amount of gratuity is to be borne by Government and twenty-five per cent by the Management as per existing instructions :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 13(1)(iii) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001