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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3) in Punjab Privately Managed Recognised Aided Schools Retirement Benefits Scheme, 1992

(3)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 concerned or any other officer authorised by the Director. 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.