(6)(a)For the purpose of sub-clause (5), the share of Contributory Provident Fund of the Managing Committee towards the retirement benefits under the Scheme in respect of each employee shall be deducted from the grant-in-aid amount through book transfer in the concerned treasury.(b)The Managing committee shall attach a detailed challan along with the schedule (in duplicate) showing the necessary particulars that is name, designation, amount of the contribution in respect of each employee and the grand total while presenting the bill to the concerned treasury.(c)The concerned Treasury Officer shall pass the bill after deducting the amount of Managing Committees share as well as the amount of Government's share by book transfer and credit it to the relevant head of the Retirement Benefits Fund.(d)The Treasury Officer will indicate in the treasury voucher, number and date of the challan and forward the original copy thereof to the Managing Committee for maintaining detailed account, and will submit the consolidated account to the Accountant General (Accounts and Entitlement), Punjab.
