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State of Haryana - Act

Haryana Urban Development Authority Employees' Pension Regulations, 2001

HARYANA
India

Haryana Urban Development Authority Employees' Pension Regulations, 2001

Rule HARYANA-URBAN-DEVELOPMENT-AUTHORITY-EMPLOYEES-PENSION-REGULATIONS-2001 of 2001

  • Published on 22 October 2001
  • Commenced on 22 October 2001
  • [This is the version of this document from 22 October 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
Haryana Urban Development Authority Employees' Pension Regulations, 2001Published vide Haryana Notification No. 28830, dated 22-10-2001 and published on 20-11-2001In pursuance of the provisions of clause (c) of Section 54 read with Sub- section (2) of Section 11 of the Haryana Urban-Development Authority Act, 1977 (13 of 1977) and with the previous approval of the State Government, the Haryana Urban Development Authority hereby makes the following regulations regulating the grant of pension of its officers and employees, namely :-

1. Short title and application.

(1)These regulations may be called the Haryana Urban Development Authority Employees Pension Regulations, 2001.
(2)They shall come into force on the date of their publication in the Official Gazette.
(3)They shall apply to all the employees of Haryana Urban Development Authority established and constituted under the Haryana Urban Development Authority Act, 1977 (13 of 1977), who join the service on or after coming into force of these regulations and other employees already in service who opt for these regulations. The later category of employees shall have to exercise an option in Form `A' appended to these regulations within three months from the date of coming into force of these regulations.
(4)The employees who do not opt for these regulations, shall be governed by the provisions contained in Haryana Urban Development Authority Employees' Provident Fund Rules, 2001.

2. Definitions.

- In these regulations, unless the context otherwise requires,
(a)"competent authority" means the authority competent to sanction pension to the employees of Haryana Urban Development Authority. The competent authority for the purpose of these regulations shall be the Chief Administrator of Haryana Urban Development Authority;
(b)"employee" means the regular employees of Haryana Urban Development Authority;
(c)"pension" means the pension as defined in the Punjab Civil Services Rules, Volume II, as applicable to the State of Haryana.

3. Establishment of fund.

(1)For the purpose of payment of the fund i.e. the Haryana Urban Development Authority employees pension fund (hereinafter called the "pension fund") shall be established. This shall comprise the total accumulated amount of contributory provident fund on behalf of the employer alongwith interest as on the date of publication of this notification in the Official Gazette alongwith employer's contributions to be made by the Haryana Urban Development Authority on monthly basis as per provisions contained in the Haryana Urban Development Authority Employees Provident Fund Rules, 2001.
(2)The pension fund shall be kept in the bank at Head Quarter of Haryana Urban Development Authority. The rate of interest allowed shall be the maximum rate of interest fixed by the bank on the total accumulations and the interest so earned shall also be an integral part of pension fund.

4. Operation of fund.

- The pension fund shall be administered by the competent authority.

5. Maintenance of accounts.

- The accounts of pension fund shall be maintained at Head Quarter of Haryana Urban Development Authority. The bank through which pension is disbursed shall also be required to keep accounts as per instructions issued from time to time.

6. Grant of pension.

- For the purpose of grant of pension to the employees of Haryana Urban Development Authority, the rules regulating to the grant of pension as contained in the Punjab Civil Services Rules, Volume II, as applicable to the State of Haryana, shall apply mutatis mutandis to the employees and for this purpose the terms and expressions not otherwise defined in these regulations shall have the same meaning as assigned to them in the Punjab Civil Services Rules, Volume I, Part I, as applicable to the State of Haryana. For this purpose for the words "Government" and "Government Employees" wherever occurring in these rules ibid, the words "Haryana Urban Development Authority" and "employees of Haryana Urban Development Authority" shall deemed to have been substituted to have been substituted, respectively, and for the words "Accountant General Haryana" wherever occurring in the aforesaid rules, the words "Chief Controller of Finance, Haryana Urban Development Authority" shall be deemed to have been substituted. The instructions issued by the Haryana Government in this behalf from time to time shall also apply for this purpose.

7. Pension Payment Order.

- After completion of pension papers of the employees in the form and manner as provided in the Punjab Civil Services Rules, Volume II, as applicable to the State of Haryana, (with necessary amendments), the same shall be sent to the Chief Controller of Finance, Haryana Urban Development Authority for verification of qualifying service and emoluments. On the basis of which Pension Payment Order will be issued by the Chief Controller of Finance, Haryana Urban Development Authority with the concurrence of competent authority. He shall also issue a copy of Pension Payment Order to the bank authorising the bank to make payment of pension to the pensioner every month regularly till revised orders or instructions are issued by the competent authority.

8. Applications of treasury rules.

- While making payment of pension, the Pension Payment Authority shall be guided by Rules 4.92 to 4.106 of the subsidiary treasury rules under the Punjab Treasury Rules which shall apply mutatis mutandis to the pensioner of the Haryana Urban Development Authority.Form A[See Regulation 1(3)]Haryana Urban Development Authority

1. I ______________ hereby opt for the Haryana Urban Development Authority Employees' Pension Regulations, 2001. The option is conclusive, final and irrevocable.

2. I undertake to pay back the refundable/non-refundable advance taken out of employer's contribution to Contributory Provident Fund, if any, alongwith interest in lump sum or in such installments as may be fixed by the Authority.

Signature of the employee.Name of the employee __________Designation ___________________Office _______________________Contributory Provident Fund Account No. __________