Section 19 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
19. Power to withhold pension.
- The Director shall have the right of withholding or withdrawing pension or any part of it, if the pensioner is convicted by the Court of law of a serious crime or is guilty of a grave misconduct or proved by an enquiry conducted by the Government on or after retirement.
