Section 5 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
5. Definitions.
- Unless there is anything repugnant in the subject or context the terms used in these regulations shall be used in the sense hereinafter explained :(a)"Act" menas the Punjab School Education Board Act, 1969, as amended from time to time.(b)'Active Service' for the purpose of these regulations includes, besides time spent on duty all kinds of leave as given in chapters of the Punjab Civil Services Rules, Volume-I, Part-I, except extraordinary leave taken otherwise than on medical certificate.(c)The expression 'Pension' includes Gratuity.(d)The 'date of superannuation' of an employee of the Board, other than class IV employee is the date on which he attains the age of 58 years or as may be decided by the Board from time to time.(e)In the case of a class IV employee of the Board, the 'date of retirement' is the date on which he attains the age of 60 years.Note :- An employee whose date of birth falls on any day of a month other than the first of that month shall, on attaining the age of superannuation, retire on the last working day of that month. In case the date of birth of an employee is the first of a month he shall retire on the afternoon of the last working day of the preceding month.(f)The term 'Average emolument' means that average calculated upon the emoluments of the last 10 months of qualifying service.(g)'Board' means the Punjab School Education Board.(h)'Emoluments' menas the emoluments which an employee was receiving immediately before his retirement or the date of his death and includes the basic pay, special pay (including non-practising allowance granted to Medical officers), personal pay, dearness pay (as and when declared by the Board) and such other items as may be declared as pay by the Board.(i)'Qualifying Service' generally includes all periods spent on duty without interruption and all periods of leave in which leave salary is paid.
