Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(6) in First Statutes of the University of Udaipur

(6)The University shall in the case of each subscriber make a monthly contribution at the rate of 10% of his basic pay in the case of employees drawing a basic pay up to Rs. 500/-. In case of those drawing more than Rs. 500/- p.m. the University contribution shall be at the rate of 8 1/3%:Provided that in the case of a teacher who is on study leave and subscribes the full amount to his Provident Fund at the prescribed rate the University shall also make full contribution at the prescribed rate irrespective of the amount of salary actually drawn by the teacher during the period of study leave.