Section 34 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
34. Provident Fund.
- Till such time as a common Provident Fund for the service is established, the members of the service shall be governed by the Provident Fund Regulations or Rules by which they were being governed:Provided that notwithstanding anything in the regulations or the rules of such Authority -(a)the minimum amount of subscription to be made by the member of the service to the fund shall be an amount calculated at die rate in "prescribed percentage" of his emoluments (which term shall mean pay, leave salary or subsistence grant as defined in Financial Hand Book, Volume II) and the contribution thereto, if any, to be made by the Authority shall be at the rate of "prescribed per cent" of the said emoluments both amount being separately rounded of the nearest whole Rupee (Fifty paise or more counting as the next higher rupee). "Prescribed percentage" relating to minimum amount of subscription to be made by the member of service and contribution of Authority shall be determined by the order of Government as per applicable laws and rules.(b)the subscription made under this rule shall be deposited in a bank in the name of each officer or other employee by the Authority in which such officer or other employee is working and it shall credit its contribution, if any, to such accounts every month.
