Section 32 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
32. Contributory Provident Fund Scheme.
(1)Every religious institution, the annual income of which, as calculated under section 92 of the Act, is ten thousand or more rupees, shall, within six months from the date of commencement of these rules or within such further time as may be granted by the Commissioner, introduce for the benefit of its non-hereditary officers and servants a Contributory Provident Fund Scheme.(2)The rules governing the administration of the Contributory Provident Fund shall be got approved by the Commissioner before the scheme is put into force.(3)The Commissioner may, by general or special order, revise the rules as may be required, from time to time.
