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State of Rajasthan - Section

Section 21 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

21. Delegation of Powers.

- Board may delegate all or any of its powers under these rules to Chairman or the Secretary.Form P.F. No. 1See Rule No. 10Rajasthan Khadi & Village Industries BoardProvident Fund Ledger-Account No..............
Name of Subscriber................| Son ofWife of| ...........
Months 195-195 Employee's Subscription Board's Contribution Total of subscription and contribution Interest subscription On Interest on Board's contribution Total Interest Refunds of withdrawals Grand Total Withdrawals Balance Remarks
1 2 3 4 5 6 7 8 9 10 11 12
AprilMayJuneJulyAugustSeptemberOctoberNovemberDecemberJanuaryFebruaryMarch                      
Total                      
Calculated by-----------  
Checked by-------------- Accounts Officer
Form P.F. No. 2See Rule No. 12Rajasthan Khadi and Village Industries BoardYear of Account...............Rate of Interest..............
Account No. Name of Subscriber with parentage Opening Balance on 1st April *Deposits during the year Interest for the year Withdrawals Balance
1 2 3 4 5 6 7
             
*Includes recoveries made during the months of April to March.Note 1. - The Subscriber is requested to state whether he desires to make any alteration in any nomination made under the rules of the funds. Vide rule No. 17(4).Note 2. - The Subscriber is requested to satisfy himself as to the correctness of the statement and to bring errors if any to the notice of the Accounts Officer within three months from the date of its receipt.Accounts Officer,Rajasthan Khadi and Village Industries Board, Jaipur.Form P.F. No. 3See Rule No. 17Rajasthan Khadi & Village Industries BoardI hereby declare that in the event of my death the amount at my credit in the provident fund shall be distributed among the persons mentioned below in the manner shown against their names.The amount due to nominee who is a minor at the time of my death should be paid to the person whose name appears in Column 5.
*Name & address of the Nominee or Nominees Relationship with the Subscriber Whether major or minor? If minor, state his age Amount of share of deposit
1 2 3 4
       
Name & address of the person to whom paymentis to be made on behalf of the minor Sex & percentage of person mentioned in col.5 Remarks
5 6 7
     
*Here state unmarried, married or widow.Two witnesses to signature of subscriber:-
Witness No. 1 Witness No. 2
Signature ............. Signature .............
Occupation ............. Occupation .............
Address ............. Address .............
Signature of Subscriber .................Occupation of Subscriber ..............Address of Subscriber ..................Station ................................Date ...................................Note. - A subscriber having a family as defined is not permitted in this form of Nomination to leave the amount of his accumulation in the Fund or any part of it to any one outside his family.Account OfficerRajasthan Khadi & V.I. Board, Jaipur.