Punjab School Education Board (Employees' Welfare Fund) Regulations, 1987

Punjab School Education Board (Employees' Welfare Fund) Regulations, 1987

Regulations framed under sub-section (1) and (2) of section 24 read with sub-section (18) of section 17 of the Act and approved by the Board vide item No. 3(26) dated 20.10.1987

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1. Short title.- These regulations may be called the Punjab School Education Board (Employees' Welfare Fund) Regulations, 1987.
2. Commencement.- These regulations shall come into force at once.
3. Definitions.- In these regulations, unless there is any-thing repugnant in subject or context :-

(a) 'Committee' means the Employee's Welfare Fund committee constituted under regulation 10 of these regulations.

(b) 'Employee' means any employee of the Board who has completed one year's continuous service on adhoc or regular basis.

(c) 'Family' shall include wife/husband, dependent children and parents.

(d) 'Fund' means the Punjab School Education Board Employee's Welfare Fund instituted under these regulations.

4. Institution of the Fund.- The Board shall institute a fund to be called the Punjab School Education Board Employee's Welfare Fund. It will consist of the amount accumulated in the office of the Board by way of education made from the salary of every employee of the Board defined in regulation 3.

[5. Rate of contribution. - [Rs. 60/- per annum shall be deducted from the salary of each employee in 2 equal instalments of Rs. 30/- each] These deductions shall be made from the salary for the months of March and Sept., paid in April and Oct. respectively. The Board shall contribute in lump sum every year such amount as it may decide.]

6. Custody and investment of the Fund.- (1) The Board shall open an account to be called the Punjab School Education Board (Employees Welfare Fund) Account in the saving Bank Account of the State Bank of India. The account shall be operated by the Secretary.

(2) The Committee may place such money as is not required for immediate use, in fixed deposit in any scheduled Bank.

7. Objectives.- The employees' welfare fund shall be used for :-

(a) giving grant to the legal heir of an employee in the case of death of the employee during service.

(b) giving grant to an employee in case of causality rendering him/her permanently disabled to continue in service.

(c) giving loan to an employee for his own or his/her family member's statement in a Government hospital special medical institute of nation repute.

(d) paying charges of the vehicle/s used by the employees for attending the funeral/condolence/final prayer meeting of an employee or his/her spouse. Such a payment shall be made once only in very case.

[(dd) For giving a gift to an employee on his retirement.]

(e) any other purpose considered reasonable by the committee.

8. Quantum of grant/loan.- The quantum of grant/loan payable to an employee or his legal heir, shall be such as may be decided by the Committee keeping in view the financial position of the fund, and as approved by the Chairman of the Board. The maximum amount of grant payable under clause (a) of Regulation 7 shall be Rs. 20,000/- and the maximum limit for grant/loan under clauses (b) and (c) of the said regulation shall by Rs. 10,000/-. In serious cases requiring very specialised treatment involving high operation charges etc., request for loan shall be considered on its merit and the availability of funds irrespective of the aforesaid limit.

An employee who seeks loan under clause (c) of Regulation 7 shall produce a certificate from the concerned hospital/institute showing the estimated expenditure involved in the treatment. The loan so granted shall be recovered from the employee with interest at the rate to be decided by the committee.

[9. Expenditure - (1) The expenditure out of this fund shall be sanctioned by the Chairman on the recommendations of the committee constituted for the purpose under these regulations. The cheques for the payments out of this fund shall be signed by the Secretary of any other officer of the Board, so authorised by the Chairman, Provided that the Chairman may sanction expenditure out of this fund, for purpose mentioned in regulation 7 (dd) without the recommendation of the Employee's welfare Fund committee.]

(2) The Deputy Secretary (Finance & Accounts) shall be responsible for keeping the accounts of this fund which is auditable. He shall maintain cash book and Bank Pass Book or any other documents considered necessary.

10. Constitution of the employees Welfare Fund Committee.- (1) The committee shall consist of the following

Provided the Chairman, Punjab School Education Board may substitute any member any time.

(2) President, Punjab School Education Board Officers Association may depute Vice-President of the Association to take part in the meetings of the committee.