Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 11 in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001

11. Manner of drawal of the amount of monthly contribution.

(1)For every officer who is entitled to pension and gratuity under these rules the Mukhya Adhikari, shall every month draw contributions from the Zila Nidhi from which the pay of the officer concerned is payable equal to an amount calculated on the basis given in Governor's order No. 1 under Rule 116 in the Financial Hand Book, Volume II, Parts II to IV and will credit the same to the Revolving Fund in the manner given in Schedule to these rules. For this purpose the officers will be considered as servants in class I and class II on the basis of their pay scales, in the same manner as the servants of State Government.
(2)Pension and gratuity shall be paid from this Revolving Fund to the officers as per Schedule to these rules.