Section 3 in Haryana Urban Development Authority Employees' Pension Regulations, 2001
3. Establishment of fund.
(1)For the purpose of payment of the fund i.e. the Haryana Urban Development Authority employees pension fund (hereinafter called the "pension fund") shall be established. This shall comprise the total accumulated amount of contributory provident fund on behalf of the employer alongwith interest as on the date of publication of this notification in the Official Gazette alongwith employer's contributions to be made by the Haryana Urban Development Authority on monthly basis as per provisions contained in the Haryana Urban Development Authority Employees Provident Fund Rules, 2001.(2)The pension fund shall be kept in the bank at Head Quarter of Haryana Urban Development Authority. The rate of interest allowed shall be the maximum rate of interest fixed by the bank on the total accumulations and the interest so earned shall also be an integral part of pension fund.
