Section 10(3) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983
(3)The Education Officer shall sign the cheque prepared for getting the amount of the provident fund deposited. The representative nominated by the Management shall also sign the cheque. If under the provisions of sub-rule (3) of Rule 5, the State Government has authorised only the Education Officer to operate the institutional fund, the signature of the nominated representative of the Management shall not be necessary. The cheque of the amount of the provident fund will be in the name of the Branch Manager or Post Master in whose Bank Branch or Post office. The accounts of the teachers and employees of the educational institution concerned have been opened under the provisions of Rule 8.
