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State of Punjab - Section

Section 66 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

66. Deduction from pay.

- The Executive Officer or the Chief Executive Officer shall be responsible for making proper deductions from pay bills on account of Contributory Provident Fund, Insurance and other funds, income tax, house rent, recoveries of advances, loans and over payments and then to have these deductions accounted for in accordance with the rules according to which these have been made.