Section 20 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
20. Procedure.
- All sums paid into the fund under these regulations shall be credited in the books of the Board to an account named 'Haryana Khadi and Village Industries Board Contributory Provident Fund Account.' Sums of which payment is not taken within six months after they become payable under these regulations shall be transferred to "Deposits" after 31st March of the year and treated under the ordinary regulations relating to deposit.
