Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EDUCATIONAL PRIVATE AIDED INSTITUTIONS (PRE-PRIMARY EDUCATION EMPLOYEES PENSION) RULES, 1998 CONTENTS 1. Title and commencement 2. Definition 3. Eligibility for pension 4. Conditions for grant of Pension 5. Miscellaneous 6 . Amendment of Karnataka State Aided School EmployeesContributory Provident Fund, Insurance, Pension Rules KARNATAKA EDUCATIONAL PRIVATE AIDED INSTITUTIONS (PRE-PRIMARY EDUCATION EMPLOYEES PENSION) RULES, 1998 Whereas, the draft of the Karnataka Educational Private Aided Institutions (Pre-primary Education Employees' Pension) Rules, 1998 was published as required by Section 145 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995) in Notification No. ED 113 PMC 98, dated 9-11-1998 in Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated 12-11-1998 inviting objections and suggestions from all persons likely to be affected there by within fifteen days from the date of the publication of the draft in the Official Gazette. And whereas, the said Gazette was made available for the public on 9-11-1998. And no objection/suggestions in this regard have been received by the State Government. Now therefore, in exercise of the powers conferred by Section 145 of the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995) the Government of Karnataka hereby makes the following Rules namely:- 1. Title and commencement :- 1[(1)] These rules may be called the Karnataka Educational Private Aided Institutions (Pre-primary Education Employees Pension) Rules, 1998. 2 [(2)] They shall come into force from the date of publication in the Official Gazette. 1. Substituted for the brackets and figure "(i)" by Notification No. ED 151 PMC 95, dated 10-1-2000 2. Substituted for the brackets and figures "(ii)" by Notification No. ED 151 PMC 95, dated 10-1-2000 2. Definition :- In these rules unless the context otherwise requires. "Pre-primary Education" means informal education imparted in classes which are below first standard for children between the age of three and five years in institution vis-a-vis. Pre-primary, Nursery or Kindergarten or by whatever name called. 3. Eligibility for pension :- 1[(1)] Subject to the provisions hereinafter contained, the employees of Pre-primary Educational Institutions receiving grants at the rate of Twenty-five, Fifty and Seventy per cent and established prior to 1-4-1984 who have put in a continuous service for a period of not less than ten years without any break shall be entitled to a consolidated amount of pension at the rate of Rs. 2[500/-] per month with effect from 3[9-8-1999]. 4[(2)] The actual service of the employee rendered shall be verified with reference to his service register or Baraward Register and Appointment Order approved by the concerned officers of the Commissioner of Public Instruction and recognised management of the Pre-primary Educational Institution or school. 5[(3)] The existing procedure for payment of consolidated pension 6 [x x x] to the Pre-primary school staff shall continue. 1. Substituted for the brackets and figure "(i)" by Notification No. ED 151 PMC 95, dated 10-1-2000 2. Substituted for the figures "380" by Notification No. ED 151 PMC 95, dated 10-1-2000 and shall be deemed to have been substituted w.e.f. 9-8-1999 3. Substituted for the figures "26-7-1994" by Notification No. ED 151 PMC 95, dated 10-1-2000 and shall be deemed to have been substituted w.e.f. 9-8-1999 4. Substituted for the brackets and figures "(ii)" by Notification No. ED 151 PMC 95, dated 10-1-2000 5. Substituted for the brackets and figures "(iii)" by Notification No. ED 151 PMC 95, dated 10-1-2000 6. The word, letters and figures "of Rs. 380/-" omitted by Notification No. ED 151 PMC 95, dated 10-1-2000 4. Conditions for grant of Pension :- Pension under these rules shall be paid subject to the following conditions, namely. (i) No Family Pension shall be paid after the person who was in receipt of pension under these rules has expired. (ii) No pension shall be payable in respect of persons who are already in receipt of any kind of pension either from State Government or Central Government; (iii) The consolidated amount of pension is payable during the life time of the employee. On the death of the pensioner, Pension shall lapse. 5. Miscellaneous :- 1[(1)] The concerned Educational Officer shall certify in every monthly drawal Bill about the amount claimed in this respect and also ensure the fulfillment of conditions specified in these rules. 2 [(2)] The Education Officer shall maintain a register to see that there are no misuse of the fund. 1. Substituted for the brackets and figure "(i)" by Notification No. ED 151 PMC 95, Dated 10-1-2000 2. Substituted for the brackets and figure "(ii)" by Notification No. ED 151 PMC 95, Dated 10-1-2000 6. Amendment of Karnataka State Aided School EmployeesContributory Provident Fund, Insurance, Pension Rules :- In Rule 3 of the Karnataka State Aided School Employees' Contributory Provident Fund, Insurance, Pension Rules annexed to Government Order No. ED 65 SES 62, dated 24-8-1963, clause (i) shall be omitted.