Section 23 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
23. General.
- In case of ambiguity or absence of any provisions in these regulations on any points, the Punjab Contributory Provident Fund Rule as contained in the Punjab Civil Service Rules, Vol. II (1st Edition) 1953 shall generally be applicable.Provided that the staff of the Board admitted to the Fund shall in no case enjoy benefits greater than enjoyed by the subscriber of the Punjab Contributory Provident Fund.
