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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(4) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000

(4)The Provident Fund account in respect of each employee shall be maintained at the level of each Panchayat Samiti or Zila Parishad, as the case may be, by such Competent Authority as is specified in Appendix 'B' and in case of transfer of an employee from one office to another, the amount alongwith interest accrued thereon up to the date of transfer, shall be sent to the Panchayat Samiti or Zila Parishad, to which such employee is transferred.