Section 11 in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
11. Charge on provident fund by way of securities.
- In case a subscriber is required to furnish security to a competent authority and his subscription including interest accrued thereon is sufficient to cover the security demanded, a charge on the amount subscribed by the subscriber may be created to serve as a security for the purpose for which the same is required. If such charge is created but the security amount has already been deposited by the subscriber, the amount so deposited by him as security shall be refunded.
