Section 15 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
15. Subscriptions and maintenance of contributory provident fund accounts.
(1)The employees shall contribute towards the contribuotory provident fund @ 10% of basic pay or any other rate prescribed by the Government from time to time. An employee may, however, subscribe voluntarily at higher rate than that prescribed by the Government. The fund shall be regulated in accordance with the procedure as may be specified by the Director from time to time.(2)The employee's share of contributory provident fund contribution shall be maintained by the concerned Head of the Institution as per existing policy and as per instructions issued by the Department from time to time.(3)The District Education Officer/District Primary Education Officer will be competent to sanction, final payment, refundable and non-refundable loans/advances out of the contributory provident fund to the subscriber/applicant.
