Section 5(c) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
(c)"Controlling Authority" in respect of different categories of Educational Institutions shall mean-(i)"The Director of Education, U.P.," in case of Degree and Training Colleges;(ii)"The Deputy Director of Education of the Region" in case of all Higher Secondary Schools;(iii)"The District Inspector of Schools" in case of all Junior High Schools and Primary Schools;
