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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(5)(b) in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002

(b)The 'Corpus Fund' as specified in sub-clause (a) above shall comprise of the following :-
(i)The accumulations on account of subscription of an employee and amount of employer share of contributory. Provident Fund including 5% Government share lying with management committee. If a non-refundable advance has been drawn by any employee, the amount shall be made good along with prescribed rate of interest and shall form part of the accumulations.
(ii)The amount of employee's share of contributory provided fund alongwith that of the Government share after the date of ratification of these rules.
(iii)The amount of interest accrued as per the rate as notified by the Trust in tune with that of Provident fund Commissioner from time to time on the amount specified in sub-clause (i) and (ii) above, and
(iv)Interest earned in Central/State Government securities in which Corpus Fund may be invested.