Section 8 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
8.
The balance amount available under the Head "Miscellaneous" under Provident Fund Account maintained by the municipal council shall be credited to the fund after providing a sum equal to the probable amount required for meeting the establishment charges of the Provident Fund section for the next twelve months and other liabilities, if any, to be discharged under the Provident Fund Accounts.
