Punjab School Education Board rules for payment of ex-gratia grants and other facilities to the family of a Board employee who dies while in service

Approved by the Board vide item No. 4(2) of 12-12-73

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Short title.- These rules shall be known as the Punjab School Education Board rules for payment of ex-gratia grants and other facilities to the family of a Board employee who dies while in service.
Commencement.- These rules shall come into force at once, except that rule 4 will come into force when the Board starts its own dispensary.
Adhoc Ex-gratia grant.- The ex-gratia grant to be given to the family of deceased employee will be equivalent to twenty times the emoluments, which he was receiving immediately before his death, subject to a minimum of Rs. 10,000/- and a maximum of Rs. 30,000/- The term "emoluments" for this purpose shall mean the pay as defined in the footnote and will also include dearness pay. The ex-gratia grant will be payable to the members of the family of a deceased employee mentioned below in that order :-

(i) Widow/husband.

(ii) Dependent sons/daughters......... in equal shares.

(iii) Dependent father/mother ........ in equal shares.

(iv) Dependent brothers/sisters ....... in equal shares.

Note - In case of categories (ii) to (iv) adhoc-ex-gratia grant will be admissible only if they were unemployed and entirely dependent on the deceased employee subject to submission of proof thereof to the satisfaction of the Secretary.

Pay means the amount drawn monthly by a Board employee as pay :-

(i)The pay, other than special pay or pay granted in view of his personal qualifications, which has been sanctioned for a post held by him substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre, and

(ii) Overseas pay, technical pay, special pay, and personal pay, and

(iii) any other emoluments which may be specially classed as pay by the competent authority.

Free Medical Aid.- Free medical aid will be given to the family for purposes of operation of Rule 4 family would mean husband/wife of a deceased employee including his minor children as admissible to serving employees except that the cost of medicines which are required to be purchased from the market for treatment shall not be reimbursed.
Accommodation.- In case where the deceased employee was in possession of Board accommodation, his family will be allowed to retain the accommodation for one year after his death, the rate of rent being the same as was applicable to him at the time of his death. In other cases, the house rent allowance admissible to the deceased employee, will continue to be paid to the family for one year after his death.

Notes:- (1) If the family of a deceased Board employee vacates the residential accommodation retained by it before the expiry of one year of its own accord, the benefit of house rent allowance will not be admissible for the remaining period.

(2) If the family leaves the place of posting of the deceased Board employee before the expiry of one year which automatically amounts to surrender of Board accommodation at that place, the house rent allowance for the remaining period will not be admissible.

(3) If the residential accommodation allotted to the deceased employee is got vacated by the Board from his family due to certain special circumstances, alternative accommodation if available would be allotted to such a family.

(4) If no accommodation is available as referred to in Note (3) above, house rent allowance for the remaining period would be granted provided the family lives at that station.

Educational facilities.- (i) Tuition fee at the rate as admissible in Government institutions all be reimbursed to the unmarried children of the deceased employee upto the degree course (including Professional Courses); provided the children get admission in the said courses on merit and pass the examination held from time to time.

(ii) The benefit will be admissible from the date of death of the Board employee concerned to his children who are actually dependent upon their guardian.

Procedure for grant of above facilities.- The information in regard to the deceased employee and his family would be obtained in the enclosed proforma along with an affidavit duly attested and a reasonable proof of title to grant other facilities as the case may be.
Eligibility.- Adhoc ex-gratia grant and other facilities will be admissible to the families of the regular Board employees i.e employees working against permanent posts on basis of permanent recruitment whether confirmed or not, who die while in service of the Board. The work charged/re-employed employees and those employed on adhoc basis and the persons who are given term appointment or are appointed on contract basis or appointed temporarily against some temporary scheme or leave arrangement or daily wages shall not be eligible for grant of benefit under these rules.

Punjab School Education Board

Form of Application for Ex-Gratia Grants/ Other Facilities

Application from the family of late Shri/Shrimati________________________ __________employed as ___________in the office of Punjab School Education Board.

(1) Name and full address of applicant.

(2) Relationship to the deceased employee.

(3) Circumstances and date of death of the employee.

(4) name and ages of surviving relations of deceased,

(a) Widow/Husband, Name, Age

(b) Sons

(d) Widowed daughters

(e) Parents wholly dependent on the employee

(f) Widows/Un-married sisters

(3) Any other relevant information.

Signature of applicant.

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