Section 16 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
16. Transfer of employer's share of contributory provident fund.
(1)The employer's share with interest earned thereon would be transferred to the Director.(2)The amount of employer's share of contribution to the contributory provident fund together with interest required to be refunded or actually refunded shall be recorded in the Service Book under proper attestation.(3)Such of those employees retiring 11th day of May, 1998 to the date of publication of these rules who exercise option to be governed by these rules will be required to deposit the full amount of employer's share along with interest earned thereon plus twelve per cent calculated per annum on the amount actually dawn by the employees from the date of drawal of the said amount to the date of deposit with the Director.The employees who will retire on or after coming into force of these rules and have already drawn employer's share of contributory provident fund together with interest accrued thereon (or in case of death of such an employee his legal heirs), are not in a position to refund the same in cash may be allowed to adjust the same against the amount of gratuity or arrears of pension that may be admissible to them. In such cases the employer's share of contributory provident fund together with interest accrued thereon shall be refunded with 12% per annum interest on the amount actually drawn, calculated from the date drawal of the said amount to the date of refund or adjustment and if there still remains any amount due, it will be adjusted by non-payment of pension till recovery of the total amount is adjusted.(4)The date of drawal and refund of the amount of employer's share together with interest thereon shall be recorded in the Service Book and the entry shall be attested after verification by the District Education Officer/District Primary Education Officer concerned. The concerned employee or their legal heir, as the case may be, shall give an undertaking in writing to the effect that he has no objection to such recovery or adjustment.
