(3)The Retirement Benefits Fund as specified in sub-clause (2) shall comprise of the following :-(i)the amount of the employee's share including that of the Government share lying in the Contributory Provident Fund prior to the date of publication of the Scheme in the Official Gazette;(ii)five per cent amount of the employer's share towards Contributory Provident Fund contributed on or after the date of publication of the Scheme in the Official Gazette;(iii)ninety-five per cent amount of the Government's share towards the Contributory Provident Fund being paid as grant-in-aid to the privately managed recognised aided school on or after the date of publication of the Scheme in the Official Gazette;(iv)the amount of interest accrued on the amounts specified in items (i) to (iii); and(v)any other amount as may be specifically paid by the Government towards the Retirement Benefits Fund.
