Section 4(6)(ii) in The Competition Commission Of India (Number Of Additional, Joint, Deputy Or Assistant Director-General Other Officers And Employees, Their Manner Of Appointment, Qualification, Salary, Allowances And Other Terms And Conditions Of Service) Rules, 2009

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Union of India - Subsection

Section 4(6)(ii) in The Competition Commission Of India (Number Of Additional, Joint, Deputy Or Assistant Director-General Other Officers And Employees, Their Manner Of Appointment, Qualification, Salary, Allowances And Other Terms And Conditions Of Service) Rules, 2009

(ii)The Commission shall recover contribution towards provident fund from such Director-General, Additional, Joint, Deputy or Assistant Director-General and officers and other employees of the office of Director-General and remit the amount immediately to the lending Ministry or Department or organisation.

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Union of India - Subsection

Section 4(6)(ii) in The Competition Commission Of India (Number Of Additional, Joint, Deputy Or Assistant Director-General Other Officers And Employees, Their Manner Of Appointment, Qualification, Salary, Allowances And Other Terms And Conditions Of Service) Rules, 2009