Section 40 in RSWC Employees Pension Regulations, 1990
40. Obligation of the Corporation Employee to Clear the Corporation Dues.
(1)It shall be the duty of every retiring Corporation employee to clear all Corporation Dues before the date of his retirement.(2)The Dy. Director (Adm.) shall address Communication at least 3 months before the date of retirement of the employee for obtaining 'No Dues Certificate' from the Section In-charges.
