Section 82 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
82. Gratuity and Insurance
.- (1) The employees of the Aided educational institutions shall be entitled to Gratuity as admissible under Payment of Gratuity Act, 1972 as amended. from time to time.(2)The managing committee shall arrange for Group Insurance of its employees under the respective scheme of Life Insurance Corporation of India.
