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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(4) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(4)Except in the case of employees who have been dismissed or transferred or have resigned or died, the pay of any employee of the Panchayat Samiti or the Zila Parishad, as the case may be, Shall not be drawn before the first working day of the month following that in respect of which the pay has earned.Provided that if the first three days of the following month are holidays, the pay could be disbursed on the last working day of the month concerned.