Section 3(3) in The U.P. Basic Education Provident Fund Rules, 1975
(3)The Board shall make a contribution equal to one-half of the amount of the deduction from pay under sub-rule (2) :Provided that such contribution shall in no case exceed an amount equal to one-twentieth of the pay of the employee :Provided further that the Board shall make no contribution to the Provident Fund in respect of employees covered either by the Pension Regulations of the respective Nagar Mahapalikas or the Zila Parishad Employees' Retirement Rules, 1972.] [Substituted by Notification No. 4585/XV(5)-480-74-UPA-34-l972-Rule-l975-AM(1)-78, dated 10.7.1979 (w.e.f. 10.7.1979).]
