Section 7 in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
7. Responsibility of collection of contribution.
(1)The contributions to the Centralised Provident Fund payable by the subscriber of the Non-Government Schools and Colleges shall be credited by the State Government of Assam by deduction from the Grants-in-aid and the maintenance grant, as the case may be. The net emoluments payable to the subscriber shall stand reduced by the amount of contribution payable by the subscriber to the Centralised Provident Fund.(2)The Government of Assam shall simultaneously with such deductions intimate the State Board of Elementary Education mentioned in sub-clause (i) of Clause (h) of Section 2 and the employer in case of Schools and Colleges mentioned in sub-clauses (ii) of and (iii) of Clause (h) of Section 2 the details as to such contributions credited by such deduction.(3)The employers shall be responsible for maintenance of necessary record of contribution made in respect of their subscriber and for furnishing within thirty days, such information as the Board of Trustees may call under the Scheme.
