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State of Uttar Pradesh - Section

Section 21 in The U.P. Basic Education Provident Fund Rules, 1975

21. Application to temporary employees.

- The Board may, with the previous approval of the State Government, direct that these rules shall also apply to any class or classes of temporary employees of the Board.Form I[See Rule 6]Provident Fund LedgerAccount of Provident Fund transactions of Basic Education Board for the month of.........19
By whom deposited Credits
Name of depositor Official designation Date of receipt Opening balance Deposit Interest added at the end of each year Total
1 2 3 4 5 6 7
        March paid    
        in April    
        May    
        June    
        July    
        August    
        September    
        October    
        November    
        December    
        January    
        February    
        March    
Date of payment Debits Remarks
On what account
  Credited to board or transferred to another provident fund Paid to depositor Total payments Closing balance Total amount bearing interest
8 9 10 11 12 13 14
  March paid in April          
        May    
        June    
        July    
        August    
        September    
        October    
        November    
        December    
        January    
        February    
        March    
Form II[See Rule 13]The Basic Education Board Provident FundDepositor No..............Form Of Declaration([Form] [Here state married or unmarried]..............depositor)I hereby declare that in the event of my death the amount at my credit in the Basic Education Board 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 and address of the nominee or nominees Relationship with the depositor Whether major or minor, if minor, state his age Amount or share of deposit Name and address of the person to whom payment is to be made on behalf of the minor Sex and parentage of person mentioned in Column 5
1 2 3 4 5 6
           
Station..............Two witnesses to signatureDate..........Signature of depositor...................Form IIIBroad-sheet for calculating the interest due to each depositor
  Name of depositor Opening Balance Year's Deposits Withdrawals Interest
April          
May          
June          
July          
August          
September          
October          
November          
December          
January          
February          
March          
Total.....
[Form IV] [Inserted by Notification No. 105/XV-5-92-480-74, dated 10.3.1995 (w.e.f. 10.3.1995).][See Rule 9-A(1)]Form of Application for Final Withdrawal from the Provident FundName of the Office............