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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(2)(d) in Himachal Pradesh Technical University Act, 2014

(d)In case the employee is on Provident Fund or Contributory Pension scheme the accumulations in the Provident Fund or Contributory Pension Scheme account and the capitalized value of gratuity, if any, is transferred by the parent Government/Organization to the University at the time of permanent absorption. If, however, the employee has opted, within one year of permanent absorption, for counting past service rendered in the parent body as qualifying for pension by foregoing employers share of Provident Fund or Contributory Pension Scheme contribution with interest, such accumulations along with capitalized value of gratuity, if any, be transferred by the parent Organization to the University at the time of permanent absorption.