Section 80 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
80. Payments.
(1)When the amount standing to the credit of the subscriber in the fund or the balance thereof after any deduction under Rule 79, becomes payable, it shall be the duty of the Secretary of the Managing Committee, after satisfying himself when no such deduction has been directed under that rule; that no deduction is to be made, to make payment as provided in Section 4 of the Provident Fund Act, 1925.(2)If the person to whom, under these rules, any amount is to be paid is a lunatic for whose State a Manager has been appointed in this behalf under the Indian Lunacy Act, 1912, the payment will be made to such Manager and not to the lunatic.(3)Any person who desires to claim payment under this rule, shall send a written application in that behalf to the Secretary of the Institution.
