Section 12 in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
12. Investment of provident fund.
(1)The fund shall be held and administered by the competent authority and it shall be operated upon by its Administrator.(2)Funds to the credit of the subscriber shall be invested in his name and in such manner so as to fetch maximum interest.(3)Every subscriber shall, at the close of each financial year, be intimated the amount standing to his credit in the fund in Form 'B'.
