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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(g) in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

(g)Controller may suspend disbursement with intimation to Government & Secretary in case of default in deposit - In case of default in responding to the requisitions for maintenance of minimum balance as per clause 4(a) and (c) or deposit of amount as per clause (f) and in case of default in declaring annual minimum balance by specified date as per clause (a) & (c), the Controller shall, with the approval of the Government, suspend, payment from the fund. On suspension of payment the Controller shall keep the Secretary informed of such suspension in Form N.C.D.S. PFR-4.