Section 212 in Rajasthan Panchayati Raj Rules, 1996
212. GPF/State Insurance/LIC deductions etc.
(1)The duty of making proper deductions from pay bills on account of Provident Fund, State Insurance, Income Tax, Life Insurance and House Rent deductions etc., shall devolve on the drawer of the bill.(2)No Vikas Adhikari shall draw cash against GRE, State Insurance, Life Insurance, Income Tax deductions from salaries of employee. He shall get such cheques prepared alongwith salary bills in the name of Director State Insurance/G.P.E./Income Tax Officer/L.I.C. branch simultaneously and dispatch during first week of the month. Vikas Adhikari concerned shall be held personally liable for violation of such procedure.
